ANU MATHEW Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved by non-consideration of Ext.P12 application submitted in Form 6 of the Kerala Conservation of Paddy Land and Wet Land Act, 2008. Petitioner submits that the land is shown as converted land in the Data Bank and in Ext.P7, the Local Level Monitoring Committee has already found that the land is liable to be removed from the Data Bank since it is seen as a dry land. Petitioner has also produced Ext.P15 order issued by this Court, wherein it is held that in cases where the property is shown as converted land in the Data Bank, there is no requirement for an application in Form 5 for the purpose of considering an application in Form 6.

(2.) In the above circumstances, this writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P12 application in the light of the findings in Ext.P7 regarding the nature of the land and without insisting on a Form 5 application, within four months from the date of receipt of a copy of this judgment. The 1st respondent shall also take into consideration the fact that the extent of land is below 25 cents and the schedule as amended applies.