SUBRAMANIAN NAMBOODIRI Vs. SANKARAN

JUDGEMENT

(1.) A question relating to court fee payable on a revision petition filed before the High Court under S. 103 of the Kerala Land Reforms act, 1964 (hereinafter referred to as "the Act") comes up for consideration in these two cases.

(2.) THE skeletal facts necessary for the consideration of the question are: An application under S. 80 of the Act for purchase of a kudikidappu was allowed by the Land Tribunal. Respondents before the Land tribunal took up the matter in appeal. THE appeals were also unsuccessful. THE revision is directed against the orders of the Land Tribunal and the Appellate authority.

(3.) NOTICE was issued to the Advocate General. The matter was elaborately argued thereafter. Smt. Vanaja Madhavan appeared on behalf of the State and supported the stand taken by the High Court Office.