A.D. JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) Read order dtd. 24/8/2021 and 18/1/2022.

(2.) The learned Senior Government Pleader - Sri.Jafar Khan submitted that an affidavit has been filed today, sworn to by the Assistant Commissioner, Land Revenue Commissionerate, detailing the measures taken to identify lands, so as to accommodate the petitioners and such other persons. He submitted that earnest efforts are being now taken to sort out the issues, but that the scarcity of assignable 'Puramboke' in Kerala is posing an impediment.

(3.) Though this Court has not examined the contents of the affidavit in detail, the stand taken, that the lands ready for distribution is not available in Kerala, certainly, causes some concern. I say this because, once the Government gave an assurance, which was indited into an agreement, then certainly, it is meant to be complied with and honoured; otherwise, the very sanctity of a sovereign guarantee would stand eroded.