JOLLY MATHEW Vs. TAHASILDAR

JUDGEMENT

(1.) PETITIONER has approached this Court inter alia seeking the following reliefs:

(2.) THE facts involved in the case would show that the petitioner claims to be in possession of an extent of 13.97 Ares of land, of which, according to the revenue authorities, 10.97 Ares in Re -survey No.233/20 of Thiruvaniyoor Village belongs to the petitioner and the petitioner has title to the property. Whereas, property having an extent of 3 Ares in re -survey No.233/18 of Thiruvaniyoor Village is Government puramboke land. Petitioner submits that he had filed Exts.P3 and P4 applications for assignment of the aforesaid

(3.) HAVING gone through the averments in the petition, I am also of the view that disposal of Ext.P3 would be of any help as the petitioner is unable to point out any circumstances under which he is entitled to seek assignment especially in view of the fact that he is having about 10.97 Ares of property in his possession.