SHAMBHOGUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition under S.103 of the Kerala Land Reforms Act, arises out of an application filed under S.72B of the Act for assignment of the right, title and interest of the land-holder in favour of the applicants, who claim to be cultivating tenants. This claim has been allowed by the Land Tribunal and confirmed in appeal by the appellate authority.

(2.) The right under S.72B of the Act is available to a cultivating tenant. 'Cultivating tenant' is defined in S.2(8) thus:-

(3.) The jurisdiction to grant relief under the said section therefore arises only if the applicant is a cultivating tenant.