T.K.SASIDHARAN Vs. RANJINI VENUGOPAL

JUDGEMENT

(1.) THE order impugned in this original petition was rendered almost sixteen years ago. The challenge in this original petition is therefore highly belated. The court below has only referred the question of tenancy to the Land Tribunal.

(2.) IT is trite law that there could not be two certificates of purchase in relation to the same property (See Rajammal vs. Hajra (2012 (3) KLT 20). This prompted the court below to refer the tenancy to the Land Tribunal to decipher the real tenant.

(3.) I however direct the Land Tribunal, Koothuparamba to expedite the proceedings. The reference shall be answered without delay and forwarded to the Court of the Munsiff of Thalassery wherein O.S No.224/1994 is pending. The same shall be done within a period of four months from the date of receipt of a copy of this judgment.