KRISHNANKUTTY NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondents to restore the property, namely, 1 Acre 33 cents comprised in Survey No.71/3 and 71/4 of Thrikkaderi-1 Village, Ottappalam Taluk, referred to in Exhibit P1 order, within a time limit.

(2.) GOING by the averments in the Writ Petition, proceedings were initiated under Section 8 of the Private Forest (Vesting and Assignment)Act, 1971 and the petitioner had to approach the Forest Tribunal in the matter and the same ended in his favour, as evident from Exhibit P1 dated 22.8.1979. It is stated that even now the property has not been restored to the petitioner, in spite of the direction issued by this Court in Exhibit P3 judgment and after completion of the joint survey.

(3.) THE learned Government Pleader submits that further action for restoring the property is in progress and the proceedings will be completed within a period of six months, after getting Government Order.