LAWS(KER)-2023-8-100

STATE OF KERALA Vs. MOUSHMI ANN JACOB

Decided On August 01, 2023
STATE OF KERALA Appellant
V/S
Moushmi Ann Jacob Respondents

JUDGEMENT

(1.) The writ appeal is filed by the Government challenging the direction to exclude 25 cents, while computing the fee for changing the nature of the writ petitioner's land.

(2.) The short facts are as under;

(3.) We heard learned Special Government Pleader (Revenue) and the learned Counsel for the writ petitioner.