K.A.RADHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner claims to be in possession of certain extent of property in Re.Sy.No.80/2 of North Trikaripur Village, Hosdurg Taluk. According to her, she has been in possession of this property since 1977 and that she made an application to the competent Authority for assignment of another extent of 27 cents of land, lying contiguous to her property, for beneficial enjoyment. She says that this assignment application was numbered as LA.2/83 and that the proceedings therein continued, finally fixing the land value at 2,500/-, which was then forwarded to the Revenue Board(which was existing at that time), for approval of the sale consideration. She says that the District Collector, thereafter, recommended an amount of Rs.12,000/- per cent be levied from the petitioner and that she was willing even to do that.

(2.) In the meanwhile, it transpires that the Revenue Board, by an order dated 03.08.2001, rejected the petitioner's application and the land in question was de- reserved as per Ext.P1 order. The petitioner says that in spite of this, Ext.P2 communication was issued by the Executive Engineer, PWD, Kasaragod, explicitly stating that they have no objection in assignment of the land in question in favour of the petitioner.

(3.) The petitioner says that when proceedings were so pending, she directly approached the Hon'ble Minister for Revenue by making Ext.P6 application, requesting that the assignment process be expedited, which was forwarded to the Revenue Secretary but, however, rejected through Ext.P5 order. The petitioner submits that she, therefore, preferred another representation, styled as a "review petition", before the Secretary to Government, which was also dismissed through Ext.P7 order.