PODIYAMMA Vs. SUBAN BEAKY

JUDGEMENT

(1.) REVISION Petitioners challenge the judgments of the appellate Authority (Land Reforms) in A. As. 2164/82, 2165/82, 2166/82 and 2167/82.

(2.) CONTENTION of the revision petitioners is that the respondents who filed applications under S. 80-B of the Kerala Land Reforms Act have nothing to do with the revision petitioners as their predecessor obtained leasehold right over 43 cents in R. S. 6/1 excluding the four houses in the property in the occupation of the respondents and so they cannot get assignment of the property in the possession of the revision petitioners.