K.MURALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in the W.P.(C.) is as follows :

(2.) The main contention urged by the petitioner is as follows : That the petitioner's appeal against the rejection of the application for reclamation of the paddy land for residential purpose was rejected by District Collector for the reason that, the petitioner owned the property after the commencement of Act. There is no such condition in law that the property shall be obtained before the commencement of Act. Therefore, such a condition restricting the property rights, without any authority of law, is therefore to be quashed.

(3.) It is in the light of these averments and contentions that the petitioner has filed the instant W.P.(C.) with the following prayers :