MANI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of 78.18 Ares of land comprised in Block No,14, Re.Sy.No.435/14, 437/1, 438/8 of Thiruvarpu Village, Kottayam Taluk, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P6 order dated 07.03.2014 of the 3rd respondent Revenue divisional Officer and Ext.P8 order dated 07.01.2015 of the 2nd respondent Land Revenue Commissioner; and a writ of mandamus commanding the 2nd respondent to grant permission to the petitioner to develop the said land. Going by the averments in the writ petition, the property in Re.Sy.No.438/8 is classified as Purayidam, wherein the property in Re.Sy.No.437/1 and 435/14 are classified as Nilam in revenue records.

(2.) On 29.01.2015, when this writ petition came up for admission, this Court admitted the matter on file and issued notice to the respondents.

(3.) Counter affidavit has been filed by the 2 nd respondent opposing the reliefs sought for in this writ petition.