K. MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) <FRM>JUDGEMENT_486_LAWS(KER)8_2012.htm</FRM>

(2.) THE petitioner is seeking for a direction to the first respondent to reconvey the property having an extent of 85 cents in Survey No.417/1D of Thalayazham Village on clearing the entire liability. Alternatively, he seeks for a direction to pass orders on Ext.P8 representation in the light of the dictum laid down by a Division Bench of this Court in District Collector v. Subaida Beevi [ : 2010 (1) KLT 913]. The petitioner's father, late Shri P.K.Kumaran was conducting a toddy shop as No.9 of Vaikom Range during the year 1982 -83. There were arrears to Toddy Workers' Welfare Fund which led to the proceedings for sale of the property having an extent of 86 cents. It was sold in a public auction. It is averred in the writ petition that the entire property was bought in by the Government for Rs.1/ -.