(1.) The petitioner challenges the validity of his conviction under S.6 of the Travancore-Cochin Land Conservancy Act, 1951 and sentence to pay a fine of Rs. 25/-. The conviction was by the Tahsildar of the Meenachil Taluk, in L.C. No. 118 of 1954. The petitioner who is the 1st defendant in the case above mentioned took up the matter in appeal before the District Collector of Kottayam (L.C. Appeal No. 37 of 1955) but without success.
(2.) The Tahsildar summarised the facts of the case as follows:
(3.) The facts alleged and proved seem to have nothing to do with S.6 of the Travancore - Cochin Land Conservancy Act, 1951. S.5 of that Act provides: