M CHANDRAN AND ORS Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Government Pleader.

(2.) The present Writ Petition is filed in the nature of a Public Interest Litigation seeking the following reliefs against respondents 1 and 2, i.e., District Collector, Kannur and Tahsildar, Talassery Taluk:

(3.) The grievance of the petitioner is, though 1234.57 acres of excess land was ordered to be taken over by M/s.Pothen Joseph & Sons in resurvey Nos.272, 273, 275/IA & 278 as per orders of the Taluk Land Board, Talassery as early as in 1987, only 117.26 acres of land is recovered by the Government and more than 1000 acres of land remains unattended, which could be distributed to landless poor.