GEORGE Vs. DESIYA POURA SAMITHI AND OTHERS

JUDGEMENT

(1.) Introduction:

(2.) The son, as the successor, first sues for an injunction and loses it. Later, he petitions the Tahsildar to have that piece of government land in his occupation assigned but has his request turned down. Without assailing the decree in the civil suit or the Tahsildar's rejection order, once again he approaches the revenue authorities. This time he succeeds. The Government decides to allot him the land. A third-party, a Society, questions the Government's belated benevolence. The Issue:

(3.) It all happened long back-as far back as in the 1950s. Then the Government proposed to construct an irrigation canal: Chalakudy-Idathukara Canal. So it acquired lands, among other places, in Parakkadavu Village, Aluva Taluk. A part of the land acquired in that village belonged to one Mr. Varkey, the Appellant's father. The acquisition completed, Varkey received the compensation and continued to enjoy whatever property remained.