M.MUHAMMED S/O.MOIDU Vs. COMMISSIONER OF LAND REVENUE GOVERNMENT OF KERALA, PUBLIC OFFICE BUILDING MUSEUM JUNCTION, THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner owns 31 cents of property. According to the petitioner, presently, the same is garden land. The neighbouring properties are also garden lands, according to the petitioner. Alleging that the petitioner has illegally converted the paddy land into a garden land in violation of the Kerala Land Utilization Order, proceedings were initiated against the petitioner in respect of the property. Although notices for hearing were issued to the petitioner, hearing was postponed several times. The petitioner alleges that although the petitioner was informed that the hearing was posted to 31.1.2006, without affording an opportunity to the petitioner for personal hearing, Ext.P4 order was passed directing the petitioner to cultivate the land with paddy. The petitioner challenged the same by filing Ext.P5 appeal before the Land Revenue Commissioner. By Ext.P6 order, the Land Revenue Commissioner, relying on two reports of the Deputy Tahsildar, rejected the appeal filed by the petitioner. It is challenging Exts. P4 and P6 orders this writ petition has been filed seeking the following reliefs:

(2.) A counter affidavit has been filed by the 2nd respondent supporting the impugned orders.