KADUNGON Vs. LAND TRIBUNAL

JUDGEMENT

(1.) The short question that arises for consideration is whether the Land Tribunal has jurisdiction to issue separate purchase certificates with respect to portions of property when the property is in the joint possession of the petitioners and the third respondent. Contention of the petitioners is that the Land Tribunal ought to have issued joint purchase certificate to them and the third respondent and that the division of the property is in the realm of the Trial Court.

(2.) In C.R.P. 942 of 1987 this Court held that the third respondent is entitled to half of the western portion of the property scheduled in the O.A. (i.e. 1/4th of the entire property) and that the petitioners are only entitled to the remaining property. Making the above position clear the Land Tribunal was directed to issue purchase certificate to the parties.

(3.) Ext. P2 petition was filed by the petitioners before the Land Tribunal for obtaining purchase certificate for the western half of the property in their favour as well as in favour of the third respondent. Land Tribunal in Ext. P3 stated that the Authorised Officer was deputed to inspect the plot and draw up a plan, that he inspected the property after giving notice to the parties and identified the plots and that revised certificates of purchase were issued to them.