P K KUMARAN Vs. THODU SANKARAN

JUDGEMENT

(1.) THE petitioner made an application to the Land Tribunal Thalikulam under section 77 of the Kerala Land Reforms Act. 1963, to shift the kudikidappu of respondents 1 to 7 residing in his property. The matter was disposed of by Ext. P3 order which reads as follows:

(2.) I have no hesitation to allow this writ petition, and to set aside Ext. P-3 order and direct the Tribunal to deal with the petitioner's application in accordance with law and pass appropriate orders. The O. P. is allowed as above. No costs.