MADATHILTHAZHA ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS approached this Court aggrieved by the proceedings taken to evict them from their premises, which according to them, they have been holding for over two decades. They rest their claims on Exts.P1 and P2 documents, Ext.P3 Pattayam and Ext.P4 judgment. Since the Kerala Land Reforms (Amendment) Act, 2005 has come into force, it is prayed that they may be granted an opportunity to approach the Land Tribunal under Section 106B of the said Act, since they are entitled to succeed in view of Section 7E of the Act. Accordingly, this writ petition is disposed of permitting the petitioners to approach the Land Tribunal. In the event of the petitioners approaching the Land Tribunal within a period of two months from today, the matter will be disposed of by the said authority, within another four months. There shall be no coercive steps to evict the petitioners till such time. It is made clear that it will be open to the petitioners to remit the land tax subject to the decision by the Land Tribunal.