LAKSHMI Vs. STATE OF KERALA

JUDGEMENT

(1.) Lakshmi, V. P., the petitioner, a Schedule Tribe woman, asserts that she owns Ac.1-46 cents in Pudur Village, Attappadi, Mannarkad Taluk. To sell the property, she applied to the District Collector, Palakkad, for leave under Sec. 4 of the Kerala Restriction on Transfer by and Restoration of Lands to Scheduled Tribes Act, 1999 ("the Act"). The District Collector through Ext.P6 refused permission for the following reasons:

(2.) Heard Sri U.Balagangadharan, the learned counsel for the petitioner, Sri Sreehari, the learned counsel for the contesting respondents 5 to 9, and Smt. A. C. Vidhya the learned Government Pleader.

(3.) Indeed, there are disputes about the property involving the members of the same family: Lakshmi on one hand and her siblings - brothers and sisters-on the other. A criminal case by the siblings and a suit for injunction by Lakshmi are pending. The allegation in the criminal case is that Lakshmi forged the sale deed. On the other hand, Lakshmi claimed a perpetual prohibitory injunction against her brothers and sisters in O.S.No.30 of 2011. She has obtained an ad interim injunction, too.