KARUPPASAMY @ KARUPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER purchased property situated in Sholayur Village in Mannarkkad Taluk as per Ext.P1. This was in the year, 1968. Petitioner wants to alienate the property. Ext.P6 is the tax receipt and Ext.P7 is the possession certificate. Registering authorities relying on Ext.P4 issued by the Revenue Divisional Officer, Ottappalam refused to register the property on the ground that there is prohibition order issued by the RDO to transfer any land belonging to tribal after 24.01.1986.

(2.) ACCORDING to the petitioner Ext.P4, prohibition order would not apply as he is the holder of the property by virtue of Ext.P1 which was of the year, 1968.

(3.) IN view of the facts and circumstances of the case as above, the petitioner shall approach the RDO, Ottappalam for issuance of No Objection Certificate to register the property by virtue of Ext.P1. On being satisfied that petitioner's claim is based on Ext.P1 and it is not otherwise covered by the Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act 1975, no objection shall be issued to the petitioner within 10 days from the date of receipt of a copy of this judgment to enable the petitioner to register the document. Writ Petition is disposed of.