KADKEJA UMMA Vs. TALUK LAND BOARD

JUDGEMENT

(1.) TALUK Land Board has directed the statutory family consisting of the revision petitioner and her minor children to surrender excess land determined as 3. 82 acres. This order is now questioned.

(2.) IT is submitted that the lands involved in the case originally belonged to late Ahamed, the husband of the revision petitioner. Be had three wives. The first wife reported to have died in 1956 leaving 13 children, six being minors as on 1-1-1970. The second wife, Isumma, is alive and has six children including five minors. The third wife is the revision petitioner and she has two minor children. There was a controversy regarding the date of death of Ahamed. The revision petitioner contended that he died on 15-12-1969. Authorised Officer reported that he seemed to have paid tax even after 1-1-1970 and accordingly the Taluk Land Board held that he died after 1-1-1970. IT is submitted by learned counsel for the revision petitioner that the revision petitioner produced a certificate issued by the Executive Officer to show the correct date of death and this has not been considered by the Taluk land Board However, I do not want to say anything about this aspect since I am satisfied that for another reason the matter has to go back.