BASIL M PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner claims to be in possession of certain properties. Now the petitioner apprehends proceedings under the Land Conservancy Act for evicting the petitioner from that land. According to the petitioner, the petitioner has filed an application for assignment of the land, which has not yet been considered. THE petitioner, therefore, seeks the following reliefs;

(2.) I directed the learned Government Pleader to get instructions in the matter. Now the learned Government Pleader produces before me a letter received by the Advocate General from the Tahsildar, Udumpanchola, which reads thus: