SANTHA JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) The petitioner claims to be the owner in possession of 02.02 Ares of land in Re-Survey No.9/6 of Chittur Village in Chittur Taluk of Palakkad District. It is submitted that the petitioner has constructed a building in the said property. It is submitted that since the classification of the land in the BTR was nilam, the petitioner was required by the local authority to obtain an order under Sec. 27A of the 2008 Act and therefore, the petitioner had submitted an application in Form 6 and had obtained Ext.P2 order, by which, the 2nd respondent had directed the 3rd respondent to reclassify the land as 'converted dry land' instead of 'dry land/ purayidom'. The petitioner has, thereafter, submitted Ext.P3 application before the 3rd respondent and seeks a consideration of the same.