THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) These are revision petitions filed under S.103 of the Kerala Land Reforms Act. In view of the common question involved in the petitions, they are disposed of by this common judgment.

(2.) The revision petitions arise in pursuance to the statements filed by the revision petitioners under S.85(2) of Act I of 1964 as substituted by Act 35 of 1969. The question for consideration is whether in calculating the ceiling area for the purpose of S.83 of Act I of 1964, plantations claimed by the revision petitioners are to be exempted under S.81(1) of Act 1 of 1964.

(3.) Chap.3 of Act 1 of 1964 deals with restriction on ownership and possession of land in excess of ceiling area and disposal of excess lands. S. S3 which is in Chap.3 of Act 1 of 1964 as substituted by Act 35 of 1969 provides that: