AJU ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the children of Mr.P.P.Abraham and Mrs.Leelamma Abraham. P.P.Abraham and Leelamma Abraham obtained an order under the Kerala Land Utilisation Order, 1967 on 05.01.1996. Ext.P1 is the order. The lands referred therein are as follows:

(2.) The petitioners approached the revenue authorities to effect reclassification of the lands. That was declined by Ext.P8. Thereupon, the petitioners raised a challenge before this Court. This Court, by Ext.P9 judgment, stated as follows:

(3.) Acting upon the direction of this Court, the reclassification was allowed on condition that the petitioners have to remit fees prescribed under Rule 12(17) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008. Challenging the stipulation of payment of fee, the petitioners have approached this Court.