ALEX P.ABRAHAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners approached the first respondent with an application under Section 3A of Kerala Conservation of Paddy Land and Wetland Act, 2008. This application was for the purpose of regularisation of the land converted prior to the Paddy Land Act. Admittedly, the land is not included in the data bank as a paddy land. The application was acknowledged as early as on 24.02.2016.

(2.) Section 3A was incorporated to Act 28/2008 on 01.04.2015 and it was abrogated on 23.11.2016. Section 3A reads thus;

(3.) The application submitted by the petitioners were not considered for the obvious reason that, Section 3A was abrogated from the statute.