THOMAS GEORGE Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Review Petition is filed by the writ petitioners seeking to review the judgment dated 12.09.2018, in W.P.(C).No.29447/2018.

(2.) The writ petition was disposed of on the basis of the directions sought for by the review petitioners to consider the applications submitted by the review petitioners before the Local Level Monitoring Committee, Kozhencherry, under the provisions of the Kerala Conservation of Paddy Land and Wetland Act 2008, within four months from the date of receipt of a copy of this judgment. It was also directed to consider the application submitted by the petitioners under Section 27C of Act 2008, on production of the order of the Local Level Monitoring Committee for alteration of the Basic Tax Register (BTR), in accordance with law, at the earliest possible time from the date of production of the order of the Local Level Monitoring Committee.

(3.) Apparently, the application submitted by the review petitioners before the Local Level Monitoring Committee was after the amendment brought to the Kerala Conservation of Paddy Land and Wet Land Act, 2008, on and with effect from 30.12.2017, and it was accordingly that the directions were issued by this court. Anyhow, in the Review Petition it is submitted that, petitioners have secured Ext.P1 order from the Revenue Divisional Officer, Adoor, under Clause 6(2) of the Kerala Land Utilization Order, prior to the introduction of Section 27A to the Act, 2008, and therefore, the direction issued by this court to consider the application by the Local Level Monitoring Committee under Section 27A of Act 2008 and 27C of Act 2008 cannot be sustained under law.