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Judgment
T.R. Ramachandran Nair, J.—The petitioner is the original applicant in O.A. No. 172/79 on the file of the Land Tribunal, Chirayinkil. It was an application u/s 72B of the Kerala Land Reforms Act. The petition was allowed in favour of the petitioner and the appeal filed against the same by the 2nd respondent was dismissed by the Appellate Authority, Alappuzha. This was the subject matter of revision before this Court as C.R.P. No. 1868/1988 and the matter was remanded to the Land Tribunal.
It is stated that the Land Tribunal modified the earlier order passed and the copy of the said order has been produced as Exhibit P1. The petitioner has received the purchase certificate in respect of 55 cents of land in Sy. No. 1357 and 5 cents in Sy. No. 1377 of Nagaroor Village.
It appears that actual survey number in relation to 55 cents is 1356 and after noticing the same, the petitioner filed Exhibit P3 application to correct the survey number.
The Land Tribunal passed an order in I.A. No. 7/11 as per Exhibit P6 and thereafter the Taluk Surveyor conducted an enquiry and furnished a report dated 22.3.2012 and the report has been forwarded to the 1st respondent as evident from Exhibit P7.
The learned counsel for the petitioner submitted that so far the Land Tribunal has not finalised the matter. There will be a direction to the 1st respondent to finalise the action on Exhibit P3 after hearing the respective parties and after considering all the aspects, including the report submitted pursuant to Exhibit P6, within a period of two months from the date of production of a copy of this judgment along with a copy of the Writ Petition.
The Writ Petition is disposed of as above.