ROSE MARY XAVIER Vs. TALUK LAND BOARD

JUDGEMENT

(1.) LEARNED Government Pleader takes notice for respondent Nos.1 and 3. In the nature of the order I propose to pass notice to respondent No.2 is dispensed with.

(2.) PETITIONER, claiming title and possession of the disputed property as per assignment deed dated 15-02-2005 executed by the declarant filed Ext.P2, application under Section 85(8) of the Kerala Land Reforms Act (for short, "the Act") claiming protection under Section 7E of the said Act concerning property covered by that assignment deed. She moved Ext.P3, application for stay of further proceedings pursuant to the order passed in the ceiling case against the declarant. Grievance of petitioner is that Exts.P2 and P3, applications have not been considered by the Taluk Land Board, Taliparamaba (for short, "the TLB") and instead, it is attempting to dispossess petitioner from the property referred to in the sale deed dated 15-02-2005. Learned Senior Advocate contends that under Section 85(8) of the Act petitioner is entitled to get exemption of her land from the land liable to be surrendered by the declarant. I have heard learned Government Pleader also in this regard.