AMRUTHA KUMARI I. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners jointly own and possess 123.86 Ares of properties lying in Re-Sy.Nos. 330/9, 330/5, 331/2, 331/1, 331/4, 330/4-1 in block number 35 of Pallickal Village, Adoor Taluk in Pathanamthitta District.

(2.) The issue has arisen in the context of a No Objection Certificate sought by the petitioner to establish a petroleum retail outlet.

(3.) In regard to the land in Re-Sy.Nos. 330/9 and 330/9- 1, it is treated as a converted land. This Court in judgment dated 20.11.2015 in W.P.(C)No.32382 of 2015, after referring to the data bank, directed the District Collector, Pathanamthitta to grant permission under the Kerala Land Utilisation Order for the land in Re-Sy.Nos. 330/9 and 330/9-1 having extent of 10.80 Ares.