Kerala High Court
Smt.Soubhagya Lakshmi Amma vs The Taluk Land Board on 26 March, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 10421 of 2010(C)
1. SMT.SOUBHAGYA LAKSHMI AMMA, AGED 78,
... Petitioner
2. MRS.ASHA NATH, W/O.WING COMMANDER.G.,
Vs
1. THE TALUK LAND BOARD, PALAKKAD DISTRICT.
... Respondent
2. THE TAHSILAR, ALATHUR,
3. THE DISTRICT COLLECTOR, COLLECTORATE,
For Petitioner :SRI.G.SREEKUMAR (CHELUR)
For Respondent : No Appearance
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :26/03/2010
O R D E R
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.10421 OF 2010
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DATED THIS THE 26th DAY OF MARCH, 2010
J U D G M E N T
The petitioner is aggrieved by the action taken by the 1st respondent with respect to 91 cents of property which was ordered to be surrendered as per Exhibit P5 order passed by the Land Board. It is alleged that the petitioner had been in Bombay for a long time during the pendency of the proceedings and therefore, her brother, the power of attorney holder, was appearing for her and it was without her knowledge that a statement was filed before the Land Board.
2. The learned Government Pleader raised an objection regarding the maintainability of the Writ Petition stating that Exhibit P5 is a final order passed by the Land Board. Therefore, leaving open the remedy of the petitioner to challenge the same in appropriate proceedings, the Writ Petition is dismissed.
T.R.RAMACHANDRAN NAIR, JUDGE dsn