R. MURALEEDHARAN NAIR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner, who is owner of 5.6 Ares of property in Malayankeezhu Village, is challenging Ext.P6 order of the Revenue Divisional Officer, Nedumangad, whereby the petitioner's request to change the nature of the petitioner's land in revenue records stands rejected.

(2.) The petitioner owns 5.6 Ares of property comprised in Re-Survey No.252/10, Block No.6 of Malayankeezhu Village, Kattakada Taluk of Thiruvananthapuram District. According to the petitioner, the land stood converted prior to the year 2008 when the Kerala Conservation of Paddy Land and Wetland Act, 2008 was enacted. The land is presently in the nature of 'Purayidam'.

(3.) However, when a Data Bank of Paddy Land and Wetland was constituted under Sec. 5(4)(i) of the Kerala Conservation of Paddy Land and Wetland Act, 2008, the petitioner's land was included in the Data Bank. The petitioner wanted to use the land for other purposes. Therefore, the petitioner submitted Ext.P4 application in Form-5, invoking Rule 4(d) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008.