INDIRAMMA EDASSERIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.P.Ravindran, the learned Senior counsel appearing for the appellant. Sri.Abdul Jawad the learned counsel appears for the respondents 7 to 11. Sri.Surine George Ipe, the learned Government Pleader makes submissions on behalf of respondents 1 to 6.

(2.) The appellant, as the writ petitioner, challenged the order dated 31.01.2012 (Ext.P11) of the District Collector, who has considered the revision application filed by the petitioner under Section 16(2) of the Kerala Land Conservancy Act, 1957 (hereinafter referred to as 'the KLC Act') and dismissed the same upholding the orders passed earlier by the Tahsildar (Ext.P9) and the Revenue Divisional Officer (RDO), (Ext.P10).

(3.) The case of the petitioner is that her husband late Rajendra Prasad was the owner and in possession of 45 cents of property, in the old Survey No.13709/A/1-3 and 13709/A/1-1 of the Karunagappally village. The said land was in possession of the family of the petitioner through their predecessors for several decades. However during 1994, at the behest of the private respondents, the L.C.No.10/1994 was initiated under the KLC Act in respect of an extent of 3.08 cents of land, where the Tahsildar passed an order on 03.09.1994 (Ext.P1) to the effect that the petitioner has committed offence under Section 5 of the KLC Act, for which she has to be penalised and to be evicted.