Kerala High Court
Manikandan vs State Of Kerala on 8 November, 2024
2024:KER:83830
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
CRP(LR) NO. 18 OF 2019
REVISION PETITIONER:
MANIKANDAN,
AGED 52 YEARS
S/O. KRISHNAN, GANDHI NAGAR, MAYAPALLAM, KANJIKODE P.O.
BY ADVS.
SRI.P.R.VENKATESH
SMT.ASHA P.KURIAKOSE
SRI.G.KEERTHIVAS
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 TALUK LAND BOARD,
PALAKKAD REPRESENTED BY ITS CHAIRMAN REVENUE DIVISIONAL
OFFICER, PALAKKAD, OFFICE OF THE RDO, PALAKKAD 678 001
3 THE DISTRICT COLLECTOR,
PALAKKAD 678 001
4 THE TAHSILDAR,
PALAKKAD 678 001
5 THE DEPUTY TAHSILDAR (LAT),
TALUK LAND BOARD, PALAKKAD 678 001
6 A. CHANDRIKA,
W/O. T. SANTHAKUMAR, SAJEE KRISHNA, PERINGOTTUKURUSSI,
ALATHUR TALUK 678 541.
THIS CRP (LAND REFORMS ACT) HAVING BEEN FINALLY HEARD ON
08.11.2024, ALONG WITH CRP(LR) Nos.9/2022 & 37/2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023 :2:
2024:KER:83830
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
CRP(LR) NO. 9 OF 2022
AGAINST THE ORDER/JUDGMENT DATED IN LB NO.541 OF 1973 OF TALUK
LAND BOARD, PALAKKAD
REVISION PETITIONERS:
1 JANAKI
AGED 55 YEARS
W/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
2 SANTHAKUMARI,
D/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
3 VALSALA,
D/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
4 VIJAYAKUMAR,
S/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
5 CHENTHAMARAKSHAN,
S/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
6 VELUDAS
S/O. KRISHNAN, MAYAPALLAM, KANJIKODE P.O., PALAKKAD-
678621.
BY ADVS.
P.R.VENKATESH
G.KEERTHIVAS
RESPONDENTS:
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023 :3:
2024:KER:83830
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 TALUK LAND BOARD,
PALAKKAD, REPRESENTED BY ITS CHAIRMAN, REVENUE DIVISIONAL
OFFICER, PALAKKAD, OFFICE OF THE RDO, PALAKKAD-678001.
3 THE DISTRICT COLLECTOR,
PALAKKAD-678001.
4 THE TAHSILDAR,
PALAKKAD-678001.
5 THE DEPUTY TAHSILDAR (LR),
TALUK LAND BOARD, PALAKKAD-678001.
6 A CHANDRIKA,
W/O. T.SANTHAKUMAR, SAJEE KRISHNA PERINGOTTUKURUSSI,
ALATHUR TALUK-678541.
THIS CRP (LAND REFORMS ACT) HAVING BEEN FINALLY HEARD ON
08.11.2024, ALONG WITH CRP(LR) NOS.18/2019 AND 37 OF 2023, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023 :4:
2024:KER:83830
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
CRP(LR) NO. 37 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 14.01.2016 IN LB NO.541 OF
1973 OF TALUK LAND BOARD, PALAKKAD
REVISION PETITIONER:
VIJAYASANKAR
AGED 57 YEARS
S/O. RAMAKRISHNAN, GREENLAND, PAMPAMPALLAM P.O., PALAKKAD
DISTRICT – 678621, PIN - 678621
BY ADVS.
P.R.VENKATESH
LAKSHMI MEENAKSHI P.R.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
2 TALUK LAND BOARD
PALAKKAD REPRESENTED BY ITS CHAIRMAN REVENUE DIVISIONAL
OFFICER, PALAKKAD, OFFICE OF THE RDO, PALAKKAD., PIN -
678001
3 THE DISTRICT COLLECTOR
OFFICE OF THE COLLECTORATE, CIVIL STATION, PALAKKAD., PIN
- 678001
4 THE TAHSILDAR
TALUK OFFICE, PALAKKAD DISTRICT-678001, PIN - 678001
5 THE DEPUTY TAHSILDAR (LR)
TALUK LAND BOARD, PALAKKAD-678001., PIN - 678001
THIS CRP (LAND REFORMS ACT) HAVING COME UP FOR ADMISSION ON
08.11.2024, ALONG WITH CRP(LR) Nos.18/2019 AND 9/2022, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023 :5:
2024:KER:83830
VIJU ABRAHAM , J.
===========================
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023
============================
Dated this the 8th day of November, 2024
ORDER
Petitioners have approached this Court challenging the order
dated 06.07.2017 bearing No.LB 541/73 of Taluk Land Board,
Palakkad.
2. The learned Counsel for the petitioners submits that in
similar matters this Court has interfered in CRP (LR) No.246 of 2016
which was followed in CRP (LR) No.17 of 2020 and connected cases,
wherein the civil revision petitions were allowed and the matters
were remitted back to the Taluk Land Board for the limited purpose
of allowing the petitioners to adduce evidence to substantiate their
claim in respect of tenancy over the disputed property, and also
directing the Taluk Land Board to expedite the proceedings.
3. Heard the learned Government Pleader also.
4. Taking into consideration the fact that in similar matters
this Court has interefered, I am inclined to allow these civil revision
petitions by remitting the matters back to Taluk Land Board for the
limited purpose of allowing the petitioners to substantiate their
claims in respect of tenancy over the disputed property. The Taluk
Land Board shall take earnest steps to dispose of the matter without
CRP (LR) Nos. 18 of 2019, 9 of 2022 & 37 of 2023 :6:
2024:KER:83830
any delay, at any rate within an outer limit of four months from the
date of receipt of a copy of this order.
These civil revision petition (LR)s are allowed as above.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
