SHIJI JOSHY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is owner of 7.28 Ares of land in Survey No.1584/3-1 in Karikod Village of Thodupuzha Taluk. The petitioner states that the land is un-notified land. There is an existing building in the land.

(2.) As the petitioner wanted to use the land for other purposes, she submitted an application invoking Rule 12 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008 seeking to change the nature of the land in Revenue records. According to the petitioner, since the extent of the land is less than 25 Cents, she is entitled to total fee exemption.

(3.) To the surprise and predicament of the petitioner, the Revenue Divisional Officer has issued Ext.P5 order dtd. 6/10/2022 granting exemption to the petitioner in respect of land but at the same time requiring the petitioner to pay an amount of Rs.8,61,306.00 based on the Square Feet area of the existing building.