RENJU Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows:

(2.) Heard Sri.S.Renjith, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) It is pointed out by the petitioner that he has submitted Ext.P-4 application dated 06.03.2019 before the 5 th respondent-Local Level Monitoring Committee seeking to delete the subject property from the land data bank prepared as per the provisions of the 2008 Act and that the said application is still pending for consideration before the 1 st respondent, etc.