DEVAKI AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed by the petitioner in W.P.(C) No. 22009 of 2012 challenging the judgment of the learned single Judge dated 14.07.2020.

(2.) Material facts for the disposal of the writ appeal are as follows:

(3.) Even though an appeal was preferred before the Land Revenue Commissioner, it was also dismissed as per Ext.P4 order dated 23.08.2012 after an elaborate consideration of the matter and came to the conclusion that the findings of the District Collector are factually correct and it is pointed out that the appellant Devaki Amma is in possession of 1.10 acres of land and other family members are in possession of 1.84 acres, 0.90cents, 0.20 cents and 0.70 cents. It was, thus, challenging Exts.P3 and P4 orders of the statutory authorities under the Kerala Land Assignment Act and the Rules, the writ petition was filed. The learned single Judge, after taking into account the factual situation and the other aspects pointed out by the appellant, has arrived at a conclusion that there are no reasons for interfering with the orders passed by the statutory authorities.