K S PARAMESWARA SASTRIGAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The only question referred to the Full Bench in this case is as follows:

(2.) A close reading of the Koya's case (supra) shows that the above decision only says that if the land is vested in the Government being private forest on the appointed day and that the then owner cannot claim any exemption, his assignee has no locus standi to claim exemption as land is already vested in the Government and the owner on the appointed day has no title to transfer the land.

(3.) S.3 of the Kerala Private Forests (Vesting and Assignment) Act (in short 'the Act') reads as follows: