JUDGMENT
Dated this the 5thday of March, 2026 The writ petition has been filed aggrieved by the issuance of Ext.P1 notice, whereby the petitioners are directed to surrender the excess land held by them.
2. In fact, the issue involved in this case is that one Cheriyammutty Haji made a gift of properties measuring 7.45 acres under Ext.P2 gift deed to his five sons, and after death of the said sons, the petitioners and others have been holding the property independently. The deceased Unni Mammed filed O.S. No.19 of 1997 before the Sub Court, Manjeri, against the 2ndrespondent and the State of Kerala for a declaration that the said gift deed is real and valid.
3. However, the suit was dismissed by the Sub Court, Manjeri, against which the petitioners have filed RFA No.292 of 2016 before this Court. Even during the pendency of the RFA, the 6thpetitioner has preferred a representation before the 2ndrespondent Taluk Land Board, under Section 85(2) of the Kerala
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Land Reforms Act. Now, the counsel for the petitioners submits that the petitioners will be satisfied if the 2ndrespondent considers the said representation within a time frame
Taking note of the limited prayer sought at this point, I deem it appropriate to dispose of the writ petition with a direction to the 2ndrespondent to consider and pass appropriate orders on Ext.P3 representation dated 02.03.2026 after affording the petitioners an opportunity of being heard, as expeditiously as possible. Sd/-
P.M.MANOJ
JUDGE
sss