ANTONY Vs. TALUK LAND BOARD

JUDGEMENT

(1.) Taluk Land Board, Thalassery directed petitioner to surrender an extent of 2 acres and 53 1/2 cents of land as excess land vide proceedings in TLB. 688/73/TLY. The civil revision petition filed before this Court challenging that order was dismissed on 6-1-1986.' Possession of the land was taken on 23-7-1986. An application was preferred by petitioner before Taluk Land Board under S.85(8) of the Kerala Land Reforms act requesting to set aside the order and to proceed under sub-section (5) of S.85. That application was also dismissed.

(2.) Subsequent to the introduction of sub-section (9A) of S.85 an application was presented before the Taluk Land Board to review its decision. That application was dismissed on the ground that S.85(9)(A) does not give any fight to the parties to file an application before the Taluk Land Board. That order of the Land Board is under challenge in this revision filed under S.103 of the Land Reforms Act.

(3.) Heard counsel for petitioner.