JANAKIKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this writ petition complaining that a portion of the petitioner's property was shown in the revenue records as Government Puramboke and correspondingly a part of the Government puramboke is shown as the petitioner's property. THE petitioner submits that, as is evidenced by Ext.P10, this mistake has been admitted by the Deputy Director of Survey and Land Records and the solution suggested was to assign property in the possession of the petitioner shown as Government puramboke in the revenue records to the petitioner. However when the petitioner submitted an application for assignment, the same has been rejected by Ext.P13 order by stating that since the land in question is road puramboke, the same cannot be assigned. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs:

(2.) THE 4th respondent has filed a counter affidavit disputing the claim of the petitioner.