V.G. PRADEEP KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Petitioner is the owner of 44.76 Ares of land in ReSurvey Nos. 87/1 and 87/3 of Thavanur Village, Ponnani Taluk, Malappuram District. It is the case of the petitioner that his land is wrongly included in the data bank as 'nilam'. The petitioner received a notice from 1st respondent to restore the land to original condition, in May 2014. The petitioner approached this Court with a writ petition at that stage. This Court directed that the matter is to be considered by the authority concerned. Pursuant to this the 1st respondent passed an order of status quo. Subsequently the petitioner submitted an application before the 2nd respondent seeking correction in the BTR, which was replied as sanction is necessary from the Government. The petitioner again approached this Court with WP(C) No: 32945/2014 and this Court, in December 2015, issued an order directing the LLMC Thavanur to conduct an inspection of the said properties.

(3.) Heard the learned Senior Counsel Sri.T.Krishnanunni, as instructed by Adv.Anish Antony, who appeared for the petitioner. I also heard the learned Government Pleader.