MOUSHMI ANN JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is the owner in possession of 14.57 Ares of property in Re- Survey No.97/2 of Kaarikode Village in Thodupuzha Taluk. It is submitted that the petitioner had made an application for using the property for other purposes in Form 6 under Sec. 27A of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (hereinafter referred as 'the Act') on 26/10/2019. The Village Officer had submitted Ext.P3 report stating that the property is dryland and had also stated the fair value of the property. Thereafter, on noticing that the property was included in the data bank, the 3rdrespondent had directed the petitioner to file an application in Form 5 to correct the data bank. The said application was submitted by the petitioner and an order was passed on 13/1/2021 removing the property from the data bank. Thereafter, the petitioner was required to remit the fees for permission to use the property for other purposes.