ARTHASASTHRA VENTURES LLP Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is owner of 19 Ares of land in Survey No.219/7 of Kolazhy Village in Thrissur District. The petitioner obtained the property as per title Deed No.1874/2013 of Thrissur Sub Registry office.

(2.) The petitioner states that the land is not a paddy land. It is not fit for paddy cultivation either. However, in the year 2013, the District Collector initiated proceedings alleging that the petitioner was attempting to reconvert the paddy land. A JCB was also seized from the area, alleging illegal conversion.

(3.) The petitioner states that the land actually is not a paddy land and it ought not have been included in the Data Bank. It was only for the reason that the land was erroneously included in the Data Bank, Ext.P3 proceedings were initiated. Therefore, the petitioner submitted Ext.P6 application in Form-5 requesting the Revenue Divisional Officer to remove the land from the Date Bank. The petitioner approached this Court filing W.P.(C) No.11044 of 2021. This Court, as per Ext.P7 judgment, has directed the Revenue Divisional officer to consider Form-5 application and pass appropriate orders therein.