VASUDEVAN NAMBOORIPAD Vs. STATE

JUDGEMENT

(1.) This Original Petition is before the Full Bench pursuant to the subjoined order of reference made by a Division Bench of which one of us was a member.

(2.) Point No. 1. The preamble states that the object of the Proclamation was:

(3.) Point No. 2. Learned counsel for the petitioner argues on the strength of Exts. A to C that the Government did exempt the petitioner's lands from tax. Exts. A and B relate to the two Desa Ozhivoos of Oorakad and Nediyam respectively. They are similarly worded. The communications are sent on behalf of the Government to the petitioner intimating him that action is being taken to exempt the Desa Ozhivoo lands in question under S.6(2). Ext. C is an order dated 2nd June 1950 wherein it is stated in the first paragraph as follows:-