RAJU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner owns 2 items of property having an extent of 9.32 ares in Survey No.79/4 and 3.36 ares in the very same Survey Number of Ollukkara Village in Thrissur Taluk. It is submitted that the total extent of the property comes to 11.59 ares that is 28 1/2 cents. The petitioner had submitted an application under Form 6 for the utilization of the land for other purposes, since the land was recorded in the revenue records as paddy land. The application was in respect of the entire extent of property. Ext.P3 is the application which is dtd. 2/3/2021. It is submitted that thereafter, the petitioner has submitted Ext.P8 request before the RDO seeking to change the extent of land by removing the extent of 3.36 ares of land from the application so that his application could be considered without paying the exorbitant fees. The petitioner, therefore, seeks a consideration of Ext.P8 representation and Ext.P3 application.