PUNNOOSE GEORGE Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners in all these writ petitions hold property in Nattakom Village in Kottayam Taluk of Kottayam District. The petitioners submitted Ext.P3 applications to the Revenue Divisional Officer for permission to use their land for non-agricultural purposes. Such applications were filed invoking Clause 6 of the Kerala Land Utilization Order, 1967.

(2.) The petitioners state that considering Ext.P3 applications, the Revenue Divisional Officer has now passed Ext.P2 orders granting permission to the petitioners to use the land for non-agricultural purposes.

(3.) As the petitioners had to change the nature of the land in Revenue Record in the light of the KLU orders, the petitioners submitted applications invoking the Kerala Land Tax Act, 1961 seeking to revise the rate of basic tax of the land and to make necessary additions in the Basic Tax Register and other Revenue Records.