GEORGE T. NINAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS appeal is filed by the petitioner in W.P. (C) No. 23066/08, who is aggrieved by the judgment of the learned single Judge dismissing the writ petition.

(2.) WE heard the learned counsel for the appellant and the learned Government Pleader appearing for the respondents.

(3.) THE order attained finality and the land was restored on 17/11/2005 and Ext. R3(a) is the receipt obtained from the appellant. It appears that in the meanwhile, he had obtained Ext. P2 patta in respect of the land and also paid basic tax and obtained a possession certificate, copies of which are Exts. P3 and P4. This, according to the learned counsel, was on the strength of Ext. P5 NOC issued by the respondents themselves.