JOY Vs. REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

JUDGEMENT

(1.) This writ petition is filed by the owner of 98.04 cents of land comprising in re-survey Nos.128/6 and 128/4 in Block No.19 of Manakunnam Village, Kanayannoor Taluk. The property is classified as paddy land in the data bank.

(2.) The petitioner submitted an application before the Local Level Monitoring Committee vide Ext.P4 to exclude the land from the data bank. It was directed to be considered by LLMC by the judgment of this Court in writ petition No.16583 of 2018 dated 23.05.2018.

(3.) The LLMC considered the application and communicated to the petitioner by Ext.P6 order rejecting the request.