BINU V.CHERIAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows: "

(2.) Heard Sri.T.A.Unnikrishnan, learned counsel appearing for the petitioner and Sri.K.J.Manu Raj, learned Government Pleader appearing for the respondents.

(3.) The case of the petitioner is that, the subject property though continues to be described as nilam/paddy land in the Basic Tax Register (BTR), has been converted as garden land/purayidam much prior to 12.8.2008 (date of coming into force of the Kerala Conservation of Paddy Land and Wet Land Act, 2008). Further that, the petitioner has now filed Ext.P-2 application dated 29.5.2019 in form No.6 before the 1 st respondent RDO seeking for statutory permission for change of user of land in accordance with Section 27A(1) of the said Act and Rules framed thereunder. Now, the 1st respondent RDO has passed Ext.P-