GOPALA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal by the petitioner in O. P. No. 728 of 1960 a petition under Art.226 of the Constitution against the rejection of that petition. The prayer in the petition pressed before us is for:

(2.) The petition dated 2-3-1959 was filed by the petitioner's wife. It was dismissed on the ground that it was barred by limitation. There is no doubt that it was barred as far as she was concerned.

(3.) The petitioner and his wife were coowners of the properties acquired by the State. The questions for consideration are: