B. SATHEESH KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner and his family belongs to Below Poverty Line (BPL) category and are residing in 2.02 Ares of land comprised in resurvey No.47/2 of Kuttappuzha Village. The same is described as 'road puramboke'. The petitioner's family includes his wife and aged mother and they are living in a small house built in the above said land. The petitioner is running a two wheeler workshop in the said land for the daily bread of the family. It is stated that the building tax receipt issued by the concerned Panchayath will show that tax was being paid.

(2.) FOR widening the M.C road, as a part of KSTP project, the petitioner's property was demarcated. It is stated that the petitioner and his family are not having any other land to reside and they have been representing the matter before various authorities and an application for assignment of land was pending before the Special Tahsildar, Land Tribunal, Pathanamthitta as

(3.) LEARNED Government Pleader and the learned Standing Counsel for the Municipality submitted that as far as the KSTP project is concerned, they are having compensation package for title holders as well as non title holders and the petitioner may have to approach the KSTP for getting any benefit out of that project. The petitioner will be free to agitate the matter before the KSTP. He can also pursue the remedy before the Land Reforms Appellate Authority.