AYANIKKADAN NUZRATH Vs. TALUK LAND BOARD

JUDGEMENT

(1.) ADMIT .

(2.) THE learned Special Government Pleader (Revenue) takes notice for the respondents.

(3.) SO far as C.R.P. No.582 of 2012 is concerned, the TLB has taken the view that of the 4.34 acres in respect of which one Abdul Rasheed who claimed under the declarant obtained purchase certificate from Land Tribunal-III, Malappuram, what is available after excluding the portions already deleted with respect to certain other claimants is only 1.56 Acres as against the claim made by the petitioner in C.R.P. No.582 of 2012 for exemption of 2.54 acres. The TLB exempted 1.56 acres from the 2.54 Acres claimed by the by the petitioner in C.R.P. No.582 of 2012 and an order was passed accordingly. The common order is under challenge in these Civil Revisions.