(1.) This appeal is filed by the Tahsiladar and the Village Officer of Thodupuzha Taluk and Village respectively of Idukki District seeking to set aside the judgment rendered by the learned single Judge quashing Ext.P7 order passed by the Tahsildar dated 01.10.2019 declining the request made by the writ petitioner to make necessary additional entries in the revenue records consequent, to the order passed by the Revenue Divisional Officer permitting the writ petitioner for utilisation of the property in question for other purposes other than paddy cultivation, under clause 6(2) of the land Utilisation Order, 1967.
(2.) Material facts for the disposal of the writ appeal are as follows:
(3.) Learned single Judge, after taking into account the factual and legal situations, has passed the impugned judgment quashing Ext.P7 and directed the Tahsildar to consider Ext.P6 application construing it as an application under Section 6A of the Kerala Land Tax Act, 1961 and to issue necessary orders thereon, after affording an opportunity of being heard to the writ petitioner as expeditiously as possible, but not later than one month from the date of receipt of a copy of the judgment.