MALATHY AMMA Vs. TALUK LAND BOARD

JUDGEMENT

(1.) This revision arises from a proceeding initiated by the petitioner under S.85(8) of the K.L.R. Act.

(2.) From the facts available on record it is clear that the petitioner purchased the property in dispute in the year 1979, from the fourth respondent whose ceiling case, in the meantime was disposed of, directing him to surrender certain lands which according to the Taluk Land Board are lands held by him in excess of the ceiling area.

(3.) The procedure for determining the excess land of a person, is prescribed under S.83. Sub-section 8 of S.85 is relevant here.