JITHIN C.S. Vs. SUB COLLECTOR

JUDGEMENT

(1.) Petitioners challenge Ext.P3 order dtd. 11/6/2023 issued by the 1st respondent, rejecting their application submitted as Form 5 under Rule 4(d) of the Kerala Conservation of Paddy Land and Wet Land Rules 2008.

(2.) Petitioners are the owners in possession of 2.63 Ares of property comprised in Survey No.39/9-1 of Kozhukkulli Village in Thrissur Taluk. According to the petitioners, their property is a dry land and is not suitable for paddy cultivation. However, by mistake the property has been included in the data bank. Hence, they preferred Form 5 application before the 1st respondent. By Ext.P3, merely on the basis of the report from the Local Level Monitoring Committee, the first respondent has rejected the application.

(3.) I have heard Sri.C.A.Chacko, the learned counsel for the petitioners as well as Smt.Amminikutty.R., the learned Sr.Government Pleader.