Mohini Thirooli vs Taluk Land Board, The Tahsildar and The Village Officer

Antony Dominic, J.—Petitioners claim the status of deemed tenants u/s 7E of the Kerala Land Reforms Act. According to the Petitioners, asserting their claim as above, they have already filed applications u/s 85(8) of the Kerala Land Reforms Act before the first Respondent and that orders have not been passed on the said applications. It is stated that during the pendency of the applications, steps are being taken by Respondents 2 and 3 to evict the Petitioners from their respective holdings. It is complaining of the above, they have filed these writ petitions.

Now that the claim u/s 7E of the Act is pending consideration of the first Respondent, it is necessary that the first Respondent should pass orders in the matter.This, the first Respondent shall do with notice to the parties and as expeditiously as possible and at any rate, within three months from the date of production of a copy of this judgment. In the meanwhile, possession of the Petitioners of their respective holdings covered by the applications mentioned above shall not be disturbed.

Petitioners shall produce a copy of this judgment and writ petitions before Respondents 1 and 2 for compliance.

Writ petitions are disposed of as above.