MOHAMMED SHAFI Vs. PALLATH MOHAMMED HAJI

JUDGEMENT

(1.) THE revision petitioner initiated proceedings under S.72B of the Kerala Land Reforms Act(herein -after referred to as 'the Act ') for the assignment of the rights vested in the Government under S.72 of the Act in respect of certain properties.He filed O.A 621/71 before the Land Tribunal No.1,Mannarghat.He claimed right of tenancy in respect of 1 6.42 acres in R.S Nos.6/1A,11/10,13/4,8/2 and 4/1A of Thrikkaloor desom,Pottasseri -11 Village.The first respondent who is a rival claimant for the tenancy right contended that the petitioner has no tenancy right over the said properties.Both the petitioner and the 1st respondent admitted that the 2nd respondent is their landlord.

(2.) THE Land Tribunal dismissed the application.The aggrieved petitioner filed an appeal before the appellate authority.The appellate authority confirmed the order of the Land Tribunal.Now the petitioner files this Civil Revision Petition. Now facts:

(3.) AGAINST the order of the Taluk Land Board,the 1st respondent herein,as well as the revision petitioner,filed Civil Revision Petitions before this court as C.R.P.Nos.4223 and 4699 of 1976.Both these revision petitions,this court disposed of by a common order.It is dated 21 -12 -1976.The revision petitioner filed R.P.No.73/1977 for reviewing this order.At present,I am not referring to the order of this court in R.P.No.73/1977 since,I should refer it in great detail later.