K S GOVINDA PILLAI Vs. DISTRICT COLLECTOR QUILON

JUDGEMENT

(1.) This petition was filed on 28.3.1956. The petitioner died on 14.11.1956 and his brother was brought on record as per the order dated 11.3.1957 on C.M.P. No. 178 of 1957. The respondents did not object to that petition being allowed and the order was: Not opposed. Allowed.

(2.) The first respondent is the District Collector, Quilon, and the second, the State of Travancore Cochin represented by its Chief Secretary. The prayer in the petition is that this court should:

(3.) In the application filed before the first respondent and rejected by him the petitioner alleged that the property involved in Land Acquisition Case No. 585 of 1955 was part of the properties of a Devaswom belonging to his tarwad, that the compensation awarded was inadequate and prayed for a reference under S.18 of the Travancore Land Acquisition Act, 1089, sub-s.(1) of which reads as follows: