K.K.KORAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition was originally filed by one K.K. Koran. Pending writ petition, he died. The late K.K. Koran was an Ex- serviceman, claimed that he was in illegal occupation of the Government land prior to 1971. He approached the Government, for assignment of the land on two grounds, which are as follows:

(2.) In this writ petition, the petitioners impugned Ext.P14 Government Order, rejecting the claim of late K.K. Koran. It was mainly on the ground that this land is identified for the purpose of distribution to the SC(ST) Category people.

(3.) The petitioners submit that the Government had not considered the claim for preferential allotment, being an Ex- serviceman, as contemplated under Rule 7 of the Kerala Land Assignment Rules, 1964.