SELVARAJ AND OTHERS Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, SECETARIAT, THIRUVANANTHAPURAM PIN

JUDGEMENT

(1.) Taluk Land Board, Palakkad, as per order dated 12.12.2013 directed the declarant, deceased Ammukutty Amma, to surrender an extent of 828.97 acres as excess land. Aggrieved by the above order, C.R.P. No. 320 of 2014 was filed before this Court. Meanwhile, some interested parties also filed petitions under Section 85 (8) of the Kerala Land Reforms Act, 1963 (in short, KLR Act) before the Taluk Land Board. Accordingly, the cases were taken up for hearing. This Court stayed the assignment as per order on I.A.No.908 of 2014 in C.R.P.No.320 of 2014. This Court directed the Taluk Land Board to consider the claim petitions preferred by persons under Section 85 (8) of KLR Act. As directed, the impugned order was passed.

(2.) Heard the learned counsel for the revision petitioners and the learned Senior Government Pleader appearing for the State.

(3.) Item No.83 in the impugned order said to have belonged to one Arumughan Pillai, S/o.Sundaran Pillai and he was in possession of 4.11 acres in Survey No.1022/1. In order to prove his claim of tenancy, he produced a purchase certificate issued by Land Tribunal, Kuzhalmannam. The observation by the Taluk Land Board that the petitioners have not produced any other evidence to prove the claim of tenancy resulted in the dismissal of their claim.