NABEESA UMMA Vs. TALUK LAND BOARD

JUDGEMENT

(1.) The petitioners are the daughters of the declarant in Ceiling Case No. 245 of 1977. An extent of 29.09 acres of land was ordered to be surrendered as excess land. Out of the said properties, the petitioners claimed right over an extent of 17.32 acres. The Land Board as per the order impugned refused to consider the claim of the petitioners on the reason that the petitioners did not produce any document to show their possession over the property. No other reason was stated for not considering their claim.

(2.) The question to be considered in this case is as to whether the order impugned in relation to the claim of the petitioners is correct or not. This being the only question to be considered, I am of the view that there is no need to issue notice to the respondents.

(3.) The leaned Government Pleader has taken notice for R2 to R4.