STATE OF KERALA Vs. P U RAMANANDAN

JUDGEMENT

(1.) The State has come up in revision challenging the exemption granted by the Taluk Land Board, Chittur in respect of 1.02 acres of land in survey No. 98/1 of the Pallavur Amsom vide order dated 15.06.2007 in C.C. 189/1973.

(2.) Exemption has been granted to the aforesaid 1.02 acres on three grounds. The first ground is that the said property was the property belonged to the joint family of the mother of the respondents namely, Sarada Amma, and the said land was acquired by the said joint family of Sarada Amma through document No. 203/1958. Later, the said properties were partitioned and 1.02 acres were allotted to the share of Sarada Amma through partition deed No. 1336/87. The said property was purchased by the 1st respondent herein. Therefore, the said property had never come into the possession of the declarant. The next ground is that the 1st respondent has purchased the property through document No. 1070/1987 from Sarada Amma and, therefore, he is entitled to claim the benefit under Section 7E of the Kerala Land Reforms Act. The third ground was that the statutory family is one coming under Section 82(1)(b) of the KLR Act and, therefore, they are entitled to get 10 standard acres equal to 15 acres.

(3.) Heard the learned Special Government Pleader Smt. Susheela R. Bhatt for the petitioner, and the learned counsel for the respondents.