NAFEESA Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) The petitioner is an aged lady and a divorcee, abandoned by her children. After her divorce, the petitioner approached her children for a permanent shelter. But they were not ready to accommodate the petitioner. The petitioner obtained a property from her husband as per a settlement deed. According to the petitioner, the land owned and possessed by the petitioner is a land converted as garden land long before the enactment of Kerala Conservation of Paddy Land and Wet Land Act. But in the data bank, it is mentioned as 'paddy land, part converted'. Petitioner submitted an application in Form-V as per the Kerala Conservation of Paddy Land and Wetland Rules, before the 2nd respondent. The same is dismissed by the 2ndrespondent as evident by Ext.P8. Thereafter, the petitioner again submitted an application before the Local Level Monitoring Committee as per Ext.P10 and the same is also dismissed by the LLMC as evident by Ext.P13. Hence this writ petition is filed.

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