JOSE JOHN THOTTUNGAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows: The petitioner is a holder of Ext.P-1 land acquired in the year 1981. The 5th respondent prepared Ext.P-2 draft data bank, in which Ext.P-1 property is shown as fully converted in the year 1996. In the subsequent date, the petitioner's property is wrongly included as a wet land. The property is described as a rocky land in Ext.P-3 fair value register. The petitioner has submitted Ext.P-4 application to remove the petitioner's land from the data bank as early as on 22.10.2019. The respondents have not taken any action in Ext.P-4.

(2.) It is in the light of these averments and contentions, the petitioner has filed the instant Writ Petition with the following prayers:

(3.) Heard Sri.M.Promodh Kumar, learned counsel appearing for the petitioner and Smt.K.Amminikutty, learned Government Pleader appearing for the respondents.