CHOVVAKARAN KARUNAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has approached this Court seeking a direction to the 5th respondent to consider and pass orders on Ext.P1 application submitted under Sec. 85(5) of the Kerala Land Reforms Act, 1963.

(2.) It is contended that the petitioner is in possession and enjoyment of 2.25 acres of property comprised in re-survey no.414 (old survey no.2/1A) of block no.23 of Alappadamba Village. There was a ceiling case as TLP 1625 of 1973 and the property of the petitioner is wrongly included in that ceiling case. Petitioner's father was in possession of the said property earlier and he had inherited the property. Since the property is included in the ceiling case wrongly, petitioner has approached the 5th respondent with a representation along with Ext.P1 application in Form 6 as provided under Sec. 85(5) of the Kerala Land Reforms Act, 1963. Petitioner submits that similar representations are filed before respondents 1 to 3 also. Petitioner seeks for an expeditious disposal of the same.

(3.) Heard the learned Government Pleader also.