BOBAN THOMAS K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE grievance herein is that steps are not being taken to rectify the mistake crept in the records of rights maintained in the Department in RELIS(Revenue Land Info Systems).

(2.) THE petitioner owns a land with a commercial building in Survey No.62/2 (old survey No.37/1B) and T.P.No.1202 with an extent of 0.0565 hector at Vadakencherry-I Village as per registered assignment deed No.804/2001 at the SRO, Vadakkencherry. He has also got another extent of property having an extent of 14= cents in the very same survey number and T.P.number as per assignment deed No.786/2001 of SRO, Vadakkencherry.

(3.) IT is in these circumstances that the petitioner has filed this Writ Petition.