C.J.SHAJU Vs. REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL OFFICER, IRINJALAKUDA, THRISSUR DISTRICT

JUDGEMENT

(1.) The petitioner is the owner in possession of an extent of 24.52 Ares of property situated in Survey No. 495 of Manavalassery Village, Thrissur District.

(2.) According to the petitioner, even though the property is remaining as a dry land, it is included in the data bank constituted as per the provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008 ('Act, 2008' for short). Earlier, petitioner has approached this Court by filing W.P.(C) No. 17556 of 2018, which was disposed of as per Ext. P4 judgment dtd. 25/6/2018 directing the Local Level Monitoring Committee to consider the application within three months from the date of receipt of a copy of this judgment. Later, the application was submitted in the prescribed format before the Local Level Monitoring Committee.

(3.) But, fact remains, consequent to the amendment of Act, 2008, on and with effect from 3/12/2017, once the property is included in the data bank, application for removal of the property has to be considered by the Revenue Divisional Officer concerned.