V SANAL KUMAR Vs. HAJI TAR MUHAMMED SAIT

JUDGEMENT

(1.) THE petitioners state that they are kudikidappukars. THE Kudikidappukars filed applications before the Land Tribunal under Section 80B of the Kerala Land Reforms Act. THE first respondent, landlord, filed application for resumption as O.A.No.36 of 1983. THE Land Tribunal passed Ext.P5 order in resumption dated 29th January 1997. It is stated that some of the aggrieved persons challenged the order of the Land Tribunal in appeals before the Appellate Authority. THE appeals were dismissed. In this Original Petition, the petitioners challenge Ext.P7 order dated 13.12.2010 issued by the Land Tribunal appointing a Commissioner for the purpose of demarcating the portion of the land which has to be resumed to the first respondent.

(2.) THE learned counsel for the petitioners submitted that the petitioners are not made parties to Ext.P7. It is stated that respondents 18, 35, 37 and 50 in Ext.P5 are the predecessors of the petitioners.