THOMASKUTTY Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) EXT .P8 is under challenge.

(2.) THE petitioner is the legal representative of late Chinnamma who was employed as a last grade servant in the Health Department under the State. In the year 1970, she was allotted a house with two rooms in 4.5 cents of land under the Subsidised Rental Scheme in Karunagappally Village.

(3.) IN the counter affidavit filed by the respondents, it was contended as follows: