CHAKKALA SALEENA Vs. TALUK LAND BOARD THIRURANGADI

JUDGEMENT

(1.) THE petitioners claim to be the owners in possession and enjoyment of the land covered by Exts.P1 to P6. THE said land was subject matter of a ceiling proceeding. It appears that the Taluk Land Board takes the stand that the said property is excess land liable to be surrendered by the declarant in the ceiling proceedings. In the above circumstances, the petitioners have filed Ext.P8 petition before the Taluk Land Board, Thirurangadi, under Section 85(8) of the Kerala Land Reforms Act. THE petitioners seek a direction to the Taluk Land Board to consider and pass orders on Ext.P8 expeditiously and not to dispossess the petitioners in the meanwhile.

(2.) THE learned Government Pleader submits that Ext.P8 was forwarded to the authorized officer for his enquiry and report, and report is awaited.