MANCHERI MOHAMMED KURIKALS/O ABDULLA KURIKAL Vs. TALUK LAND BOARD ERNAD REPRESENTED BY ITS CHAIRMAN AND DEPUTY COLLECTOR

JUDGEMENT

(1.) EXT.P4 is an application made by the petitioner invoking the power of the first respondent under Section 85(8) of the Kerala Land Reforms Act. During the pendency of the application, petitioner states that the possession is attempted to be disturb and therefore the writ petition is filed.

(2.) IN these circumstances I dispose of this writ petition directing that orders on Ext.P4 application mentioned above shall be passed by the first respondent with notice to the petitioner as expeditiously as possible. It is directed that in the meanwhile status quo as on today in so far as the possession of the land mentioned in Ext.P4 shall be maintained.