SIVADASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is preferred being aggrieved by non allotment of declared land to the Scheduled Tribes in Chokkad Girijan Colony and against the delay in providing sufficient living conditions.

(2.) Petitioners belong to Muthuvan Tribe under the Scheduled Tribes. It is stated that prior to 1976, their families were living in different parts of Nilamboor Forest. After 1976, the 1st respondent initiated action to settle 60 families in Chokkad Village by providing 105 Hectors of land (252 Acres) by creating a Girijan Colony. At that point of time, it was promised that the residents of the colony will be allotted with 1.71 Hectors of land (4.22 Acres). Out of 60 families, only 56 families came forward to settle in the Girijan Colony created at Chokkad Village.

(3.) The 3rd respondent Society was established for the upliftment of Tribals in the year 1976 under the Chairmanship of the District Collector. The Director Board of the Society consists of three members from among the tribals and 9 Government Officials. It is stated that till 25/1/2006 the entire land extending 105 hectors are held and managed by the 3rd respondent Society and the Girijans were labourers of the Society for rubber taping, coconut climbing and other incidental works for a pittance.