MOIDEEN Vs. TALUK LAND BOARD

JUDGEMENT

(1.) This revision is filed under S.103 of the Kerala Land Reforms Act, 1963 (hereinafter referred to as 'the Act'). It is purported to have been filed against an 'order' in SMP No. 122/76 of the Taluk Land Board, Perintalmanna. The 'order' impugned reads thus:

(2.) It is difficult for this court to read the above letter dated 19-7-1991 sent by the Taluk Land Board to the petitioner as a 'final order' which is revisable under S.103 of the Act. Relevant Portion of the said Section reads thus:

(3.) The proceedings arising from SMP 122/76 have become final by reason of the order of this court in C. R.P. No. 231 of 1988 dated 2-2-1988. All the remedies available under the Act have been exhausted and nothing survives. However, the petitioner has filed a petition dated 9-7-1991 requesting the Taluk Land Board for measurement of the property. In reply the Board has directed the petitioner to approach the Taluk Surveyor.