MSP FAMILY JAIN TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is stated as aggrieved of Ext.P2, whereby, the property in question was ordered to be surrendered alleging encroachment at the hands of the petitioner.

(2.) The case of the petitioner is that the property was being enjoyed by the petitioner by virtue of the clear title, possession and ownership for more than 100 years and that the petitioner has to trace out all these records to be produced before the concerned respondent which requires some time. It is also stated that earnest efforts are being pursued in this regard and that a minimum of two weeks' time is necessary.

(3.) Heard the learned Government Pleader as well.