STATE OF KERALA Vs. MOSES BHASKARAN

JUDGEMENT

(1.) The State is the revision petitioner. The order under challenge is one by which the Taluk Land Board has disposed of the S. M. proceedings initiated under S.87 KLR Act.

(2.) It is not disputed that the respondent after 1-1-1970 has acquired certain lands, by purchase. These purchases are of various dates. Certain properties have also been disposed of by the respondent during the relevant period.

(3.) The question arising for consideration is, what is the method that should be adopted to determine the excess land in cases like the one on band A reference in this connection to S.87 is profitable.