KARUNAKARAN Vs. V. PADMINI

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned senior government pleader and learned senior counsel for the first respondent.

(2.) THIS writ appeal is against the judgment of the learned single Judge interfering with an order of the District Collector vacating an assignment made on an application under Section 96 of the Kerala Land Reforms Act, 1963, for short 'Act', read with the provisions contained in Chapter IV of the Kerala Land Reforms (Ceiling) Rules, 1970, hereinafter 'Rules' for short.

(3.) THEREAFTER , Karunakaran, the appellant, applied to the Collector stating that the assignment granted to Padmini was obtained fraudulently, misrepresenting facts, and the same is, therefore, liable to be revoked. The Collector, in his wisdom, took the view that there was a clause in the assignment granted, to the effect that if it is found that the assignment is obtained by fraudulent means, the same would be withdrawn. On that basis, the Collector revoked the assignment granted to Padmini.