STATE OF KERALA Vs. MATHU

JUDGEMENT

(1.) The State is the revision petitioner.

(2.) The revision arises from suo motu proceeding initiated by the Taluk Land Board under S.85(7) of the KLR Act.

(3.) Essential facts lie in a narrow compass. The lands in dispute belonged to one Sri. Varkey Mathu. He died in the year 1973. It is the common case of the parties that though deceased Varkey Mathu owned land in excess of the ceiling area, he had not filed the statement either under S.85(2) or S.85(3A) before be died. This resulted in the Taluk Land Board initiating suo motu proceeding against the legal representatives who are the respondents in this revision.