ABDUL RAHIMAN N.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Santheep Ankarath, the learned counsel appearing for the petitioner and Smt. A.C.Vidhya, the learned Government Pleader appearing for the respondents.

(3.) The gist of the case is that the petitioner had initiated two separate suo motu proceedings for issuance of purchase certificate under Sec.72K of the Land Reforms Act, 1963. The first is in relation to Ext.P-2 suo motu proceedings No.148/2007, on the file of the 2nd respondent-Land Tribunal (Devaswom), Palakkad, which was in respect of property having an extent of 82 cents in Survey No.99/5 and with specified boundaries. The second suo motu proceedings is the one in relation to Ext.P-4 SMP No.150/2007 on the file of the same Land Tribunal, which is in respect of another separate property having an extent of 41 cents comprised in Survey No.99/6. It appears that both the Suo Motu proceedings have been finalised in favour of the petitioner as evident from Ext.P-2 order dated 17.3.2010 of the 2nd respondent-Land Tribunal in S.M.No.148/2007 as well as Ext.P-4 order dated 1.12.2010 of the same Land Tribunal in S.M.No.150/2007. Ext.P-3 is the purchase certificate dated 16.2.2011 issued in respect of Ext.P-4 S.M proceedings.