C K ALI Vs. TALUK LAND BOARD

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The surplus area of the appellant's father was declared in 1978. This order was confirmed by the High court. Subsequently, the appellant filed an application under Section 85 (8 of the Kerala Land Reforms Act, 1963 claiming that he was not aware of the order of the Taluk Land Board and in fact 5.70 acres of the land declared surplus was purchased by him from the Land tribunal. The application was rejected by all the authorities as he being major son must have been aware of the proceedings taken against his father.