BHASKARAN Vs. LAND TRIBUNAL

JUDGEMENT

(1.) THE petitioner is the original applicant in O.A.No.172/79 on the file of the Land Tribunal, Chirayinkil. It was an application under Section 72B of the Kerala Land Reforms Act.

(2.) THE petition was allowed in favour of the petitioner and the appeal filed against the same by the 2nd respondent was dismissed by the Appellate Authority, Alappuzha. This was the subject matter of revision before this Court as C.R.P.No.1868/1988 and the matter was remanded to the Land Tribunal.

(3.) THE Land Tribunal passed an order in I.A.No.7/11 as per Exhibit P6 and thereafter the Taluk Surveyor conducted an enquiry and furnished a report dated 22.3.2012 and the report has been forwarded to the 1st respondent as evident from Exhibit P7.