ABOOBACKER Vs. NILAMBUR MUNICIPALITY

JUDGEMENT

(1.) THE petitioner challenges Ext.P12 notice issued under the Kerala Conservation of Paddy Land and Wet Land Act 2008. According to the petitioner, the petitioner's land is a dry land and does not come within the purview of the said Act. The petitioner submits that, in fact, the petitioner has filed Ext.P7 before the District Collector in respect of the same and has applied for building permit for construction of a building in that property, before the Municipality. The petitioner, therefore, seeks the following reliefs: