AMMAD HAJI Vs. KELU

JUDGEMENT

(1.) This is an application for quashing an order (Ext. P3) by which the Land Tribunal, Tellicherry, dismissed the application of the petitioner to set aside an order passed ex parte fixing the fair rent. The Land Tribunal dismissed the application on the ground that it will not come within the scope of S.132(4)(ii) of Act I of 1964.

(2.) The petitioner's counsel referred to R.182 of the Kerala Agrarian Relations Rules, 1961, and submitted that under the rule the Land Tribunal could pass an order setting aside the ex parte order.

(3.) If the petitioner has got a right of appeal against Ext. P3 order it will be open to him to file an appeal. The writ petition is disposed of as above. No costs.