(1.) The prayers in this Civil Revision Petition (Land Reforms) filed under Section 103 of the Kerala Land Reforms Act are as follows :
(2.) Heard Sri. Satheesan Alakkadan, learned counsel for the petitioner, Sri.P.U.Shailajan, learned counsel appearing for respondents 1 and 2 and Sri.M.I. Johnson, learned Senior Government Pleader appearing for the 3rd respondent State of Kerala.
(3.) The Revision petitioner is the appellant in A.A No.20/2014 on the file of the Appellate Authority (Land Reforms), Kannur which arose out of the order dated 17.07.2017 of the Land Tribunal, Koothuparamba in suo motu proceedings, S.M.P No.1753/2006. Petitioner is the third party in respect of the above said order on S.M.P No.1753/2006 on the file of the Land Tribunal, Koothuparamba. It is stated that, by the aforesaid S.M.P order, the Land Tribunal, Koothuparamba had allowed the application for purchase certificate in favour of the 1st respondent herein. The appellant was made a party to the S.M. Proceedings, though he claims to be the landlord in respect of the property involved in the above said SM proceedings. It is averred that he came to know about the SM Proceedings only in the year 2014 and immediately thereafter he had filed the above said appeal with a petition to condone the delay and after condoning the delay the appeal was entertained by the appellate authority. It is specifically contended by the petitioner/appellant that the B party (2nd respondent herein) is the landlady and that she is the sister of the petitioner herein and that she cannot secure the status of landlord. It is further stated that it is by playing fraud on the tribunal, the 1st respondent had secured the purchase certificate. The impugned order passed by the Appellate Authority dated 29.03.2017 reads as follows :