PAIKADAN HAMSA Vs. TALUK LAND BOARD PERINTHALMANNA

JUDGEMENT

(1.) THE petitioners are mainly seeking for a direction to the Taluk Land Board to take a decision on the application filed by the petitioners under Section 85(8) of the Kerala Land Reforms Act.

(2.) THE declarant in this case is one K.V.Mohamad Haji and in respect of various items of properties of the said declarant proceedings were finalised by the Taluk Land Board. The petitioners are claiming right in respect of various items of properties described in paragraph No.1 of the Writ Petition, which they have obtained as evident from Exhibits P1 to P5 registered documents.

(3.) THERE will be a direction to the Taluk Land Board to take a decision on Exhibit P6 after hearing the petitioners and after conducting due enquiry within a period of eight months from the date of production of a certified copy of this judgment along with a copy of the Writ Petition. In the meanwhile, further action for dispossessing the petitioners will be kept in abeyance. The Writ Petition is disposed of as above.