P MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS submit that they are in possession of 4.89 acres of land in Survey No.2/1A part of Edakkot Pavukkonam area of Anangannadi village of Ottapalam Taluk. According to the petitioners, in Suo Motu Proceedings No.624/1977, purchase certificate No.3511/77 was issued to the petitioners' father as early as on 13-09-1977.

(2.) IT is submitted that after the expiry of their father, show cause notice dated 27-08-1992 was issued by the Land Tribunal, Ottapalam and thereafter, by order dated 26-06- 1998, the purchase certificate was cancelled. That order of the Land Tribunal was challenged before this Court in O.P.No.12932/1998. That original petition was disposed of by Ext.P3 judgment rendered on 14-12-2007, setting aside the order dated 26-06-1998 cancelling the purchase certificate and directing the Land Tribunal to reconsider the matter. According to the petitioners, the issue is now pending consideration before the Land Tribunal and in the meanwhile, respondents are trying to take over possession of the property from the petitioners. With this apprehension, the writ petition is filed.

(3.) THEREFORE, writ petition is disposed of, directing that if the factual position is as above, status quo as on today with respect of the possession of the property shall be maintained and that the parties will be governed by the orders to be passed by the Land Tribunal in the suo motu proceedings mentioned above.