KHADEEJA Vs. STATE OF KERALA REP. BY THE SECRETARY TO THE GOVERNMENT REVENUE DEPARTMENT GOVT SECRETARIAT

JUDGEMENT

(1.) THE grievance in the writ petition is regarding Ext.P5, an order passed by the respondent on an application made by the petitioner seeking correction of extent of land mentioned in Ext.P4. Ext.P4 is an order passed by the Land Tribunal allowing purchase certificate to the petitioner in respect of 53 cents of land. That order was passed as early as on 23.8.1977. Now an application has been made by the petitioner, contending that it is not 53 cents it ought to have been 104 cents. In my view this application having been filed after in ordinate delay has been rightly rejected by Ext,.P5. Writ Petition fails and is dismissed.