BHARATHAN RAMANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is owner of 19.80 Ares of land in Survey No.231/8 of Kolazhy Village in Thrissur District, is before this Court with a prayer to quash Ext.P6 to the extent it rejects Ext.P2 application submitted by the petitioner for the reason of existence of Ext.P3 order of the District Collector.

(2.) The petitioner states that his land was described as paddy land in the Revenue records and was included in Data Bank. The petitioner submitted application for removal of the land from Data Bank. The application submitted by the petitioner stands rejected by the Revenue Divisional Officer as per Ext.P6 order dtd. 24/8/2021. The petitioner is aggrieved by Ext.P6 order.

(3.) The petitioner states that his land was admittedly in the nature of garden land. It is evident even from the statements made in Ext.P6 order. However, the application of the petitioner was rejected primarily on the ground that there was a restoration proceedings under Sec. 13 of the Kerala Conservation of Paddy Land and Wetland Act, 2008 and against the order therein, a Revision Petition was filed by the petitioner, which is still pending with the 1st respondent.