VIJU PETER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition was filed seeking a direction to the 2nd respondent to consider the Form 6 application filed by the petitioner in terms of Sec. 27 A of the Kerala Conservation of Paddy Land and Wetland Act. The writ petition was disposed of as per judgment dtd. 8/4/2021. Subsequently, the petitioner realized that the property in question is included in the Data Bank. In the said circumstances, obviously Form 6 application would not lie. Realising that mistakenly the writ petitioner has filed the present review petition.

(2.) In the light of the mistaken conception of facts as noticed, it is only appropriate that the judgment in question be recalled.

(3.) Accordingly, the judgment dtd. 8/4/2021 in the writ petition is recalled and the writ petition restored to files.