CHERIYAN J. PUTHIYADAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is before this Court seeking to quash Exts.P15 and P21 proceedings of the 8th and 1st respondents respectively and to command the 1st respondent and its instrumentalities including respondents 2 to 4 not to interfere with the free possession and enjoyment of the property of the petitioner purchased as per Ext.P9 deed from the 5th respondent and cultivated with rubber and pineapple.

(2.) Events leading to the filing of this writ petition, chronologically, are as follows:-

(3.) The Rubber Board cancelled the licence issued to the 6th respondent on 09.01.1987 as per Ext.P2, with effect from 15.01.1987. Subsequently, the Rubber Board, as per Ext.P3, granted Dealers licence to the 6th respondent again on 12.04.1989 for the period ending on 31.03.1992. The 6th respondent had cancelled the Power of Attorney given to the 7th respondent as per Ext.P4 revocation letter dated 02.07.1989. Thereupon, the 7th respondent returned all documents including the Rubber Board licence to the 6th respondent on 15.07.1989, which was acknowledged by the 6th respondent as per Ext.P5. The 7th respondent himself obtained Dealers licence from the Rubber Board on 10.07.1989, the validity of which was later extended upto 31.03.1990.