ANTONY PAUL Vs. LOCAL LEVEL MONITORING COMMITTEE

JUDGEMENT

(1.) The pieces of land of the petitioners are situated contiguously in Survey No.175/2 of Palissery Village, Thrissur Taluk in Thrissur District. The land is described as Purayidam in Revenue records. As the land is described as Purayidam in Revenue records, it cannot be included in the Data Bank of Paddy land and wetland, contend the petitioners.

(2.) However, their land was included in the Data Bank. The petitioners filed Form-5 application to remove the land from the Data Bank. The Agricultural Officer issued Ext.P10 communication stating that the eastern portion of the property up to the backside of the Tile Factory can be deleted from the Data Bank. The respondents, however, refused to remove the entire property from the Data Bank.

(3.) Aggrieved by Ext.P10, the petitioners filed W.P.(C) No.21537 of 2021 before this Court. This Court as per Ext.P11 judgement set aside Ext.P10 and directed the 1st respondent- LLMC to reconsider the matter considering the applicability of Ext.P1 judgment in Lalu P.S. v. State of Kerala and others [2020 (5) KLT 712]. The 1st respondent, however, rejected the Form-5 application again, as per Ext.P12 order.