(1.) Heard the learned counsel for the appellant. The appellant is the plaintiff in O.S. No.354/2003 on the files of the Munsiff's Court, Ranny. The suit was filed for a declaration of title and cancellation of Patta issued by the Government under Kerala Land Acquisition Act and Rules and also for a permanent prohibitory injunction. The defendants 1 and 2 therein are the State of Kerala and the Tahsildar of Ranny Taluk.
(2.) The plaintiff therein contended that the plaint schedule property measuring 50 cents is in his father and thereafter in his absolute possession and enjoyment and the possession continued for the last about 33 years. It was contended that the said property was having well- defined boundaries and that without following the procedure and formalities Patta was issued by defendants 1 and 2 in favour of Kunjan Parameswaran, the husband of the third defendant. The plaintiff and others had preferred a writ petition before this court in which this court directed the plaintiff and others to file civil suit to get the title declared and consequential release.
(3.) The aforesaid suit (O.S. 354/2003) and other suits were jointly tried and a common judgment was passed dismissing all the suits. The appeal filed by the plaintiff herein was dismissed by the Lower Appellate Court.