CHACKIBHAVANI Vs. PARVATHI VILASINI

JUDGEMENT

(1.) This is a revision petition under S.115 CPC. against an interlocutory order passed by the Land Tribunal, Alleppy dismissing a petition for issuing a commission to inspect other lands of the petitioner to ascertain the extent of those lands which are required to be established for the purpose of showing whether the person is a kudikidappukaran or not.

(2.) The learned counsel of the petitioner wants to file a writ under Art.227 of the Constitution of India. If he is so advised he will file such a writ within a week from this date, in which case he can maintain that writ untrammelled by the observations made in this petition.