V R PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The order dated 22.8.1991 passed by the Taluk Land Board, Cherthala is challenged by the revision petitioners in this revision petition.

(2.) By the impugned order the Taluk Land Board directed the partnership firm, of which the petitioners are partners, to surrender 148.43.822 acres of land as excess land. The petitioners challenge the legality of the order passed against the partnership firm considering the partnership as a person under the Land Reforms Act, and the validity and propriety of the order directing them to surrender that extent of land overruling the contentions raised by them with regard to the exemption of various items of properties.

(3.) The counsel for the petitioners vehemently argued that the definition of "person" in S.2(43) of the Land Reforms Act (hereinafter referred to as 'the Act') does not take in a partnership firm within its ambit. S.2(43) of the Act reads as follows: