RAYIRAKURUP Vs. TALUK LAND BOARD

JUDGEMENT

(1.) This revision is against the order of the Taluk Land Board, Thiruvalla dated 26-3-1981 directing the petitioner to surrender 69.95.358 acres as excess land in the possession of his family. The order on the face of it is defective and cannot be sustained in law.

(2.) After the Chairman has signed the order, there is an endorsement also signed by the Chairman as follows:

(3.) S.100A of the Kerala Land Reforms Act makes provision for the Government to constitute a Taluk Land Board for each Taluk in the State, for performing the functions of the Taluk I and Board under the Act. Sub-sec.(2) of S.100A provides that a Taluk Land Board shall consist of a Chairman who shall be an Officer not below the rank of the Deputy Collector appointed by the Government and not more than six members nominated by the Government. Sub-sec.(2A) and (2B) are extracted below: