JIJO KURIAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The essential dispute in this matter is regarding the relinquishment of land belong to the petitioners under the Kerala Land Relinquishment Act, 1958 (hereinafter referred to as the 'Act').

(2.) The relinquishment apparently for using the land as a road. The Panchayath, acting on such request alleged to have been made by the petitioners, decided to keep the land under the ownership of the Panchayath and include it in the assets register. According to the Panchayath, they received a report from the Village Officer regarding the relinquishment made by the petitioners. This is how the Panchayath took the decision.

(3.) The petitioners dispute the submission of any application for relinquishment. According to the petitioners, the alleged relinquishment is fabricated and forged by the third parties, particularly, by the sixth respondent to create a road to his property.