SINDHU S. LAL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

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

(2.) Heard Shri.Rony Jose, the learned counsel appearing for the petitioner and Shri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) Ext.P4 is the proceedings dtd. 9/3/2018 issued by the 3rd respondent Local Level Monitoring Committee, Pramadam Panchayat, whereby the plea of the petitioner for exclusion of the subject property from the land data bank has been allowed, but however, there is a rider placed by the 3rd respondent in Ext.P4 to the effect that it is subject to the condition that the petitioner should provide property so as to give pathway to an Aganwadi which is proposed to be constructed within the immediate vicinity of the subject property. The said proceedings dtd. 9/3/2018 rendered by the 3rd respondent LLMC reads as follows:-