DR. R. VIJAYAN Vs. SARADA SANTADEVI, AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and respondent. Learned Senior Government Pleader is also heard.

(2.) Petitioner challenges an order passed by the Appellate Authority (LR) Alappuzha on I.A No.10 of 2015 in AA No.2 of 2015. Petitioner challenged the order of assignment in O.A No.744 of 1976 before the Special Tahsildar (LR), Quilon in favour of the first respondent.

(3.) First respondent contended that she was a cultivating tenant entitled to fixity of tenure. Merit of the contention was examined by the Land Tribunal and Annexure 2 purchase certificate was issued in her name in respect of 18 ? cents included in Survey No.1013 of Paravur Village in Kollam District.