ABBAS Vs. TALUK LAND BOARD

JUDGEMENT

(1.) Pursuant to the order of remand passed by this court in CRP No. 2177/76A, the Taluk Land Board, Canannore, took the ceiling case of C. P. Kadeeja, W/o. K. V. Kunhabdulla, back to file and disposed of the same by the order under challenge.

(2.) The petitioners are two interested persons. Their case is that the land measuring 14 acres in extent in RS No. 87/10A of Vayakkara Village, belongs to them and hence the same requires to be excluded from the account of the declarant. In proof of the said case, the petitioners produced before the Taluk Land Board the following documents.

(3.) There is a further report of the Authorised Officer (this report appears to have been prepared after the case was remanded by the High Court) and it reads: