JOSEPH JOHN Vs. TALUK LAND BOARD

JUDGEMENT

(1.) THE declarant is the revision petitioner.

(2.) THE Taluk Land Board while disposing of his ceiling case accepted the option exercised by the declarant and accordingly directed him to surrender 32 cents of land from Sy. Nos. 77/25, 78/5 and 62/14 of manakunnam village. This order was passed on 23-8-1976.

(3.) IT is clear from the facts stated above that the original order has been kept intact while the Board passed the impugned order. This cannot be done, the learned counsel for the petitioner submits. The only provision of law under which the Board can interfere with its original order is subsection 9 of S. 85. The order under challenge is one passed in violation of the provisions contained in the above sub-section and therefore the same is liable to be set aside, the counsel submits.