JOSEPH Vs. LOCAL LEVEL MONITORING COMMITTEE

JUDGEMENT

(1.) THE first petitioner claims to be an owner in absolute possession of the property having an extent of 5.87 Ares of land comprising in 1.21 Ares situated in Survey No.538/1 and 4.66 Ares in Survey No.539/1 of Pullur Village in Mukundapuram Taluk. The second petitioner is the wife, third, fourth and fifth petitioners are daughters and the sixth petitioner is the son -in -law of the first petitioner. The petitioners approached the first respondent by Ext.P14 and would submit that in the draft data bank the property is erroneously shown as 'Nilam". The property, according to the petitioners, was reclaimed much before Act 28 of 2008.

(2.) THE learned Special Government Pleader also would submit that the draft data bank has not been notified so far. In view of the fact as above, if the property as on Act 28 of 2008 is not paddy/wet land, that cannot be included in the draft data bank showing as paddy/wet land, it shall be necessary to find out as on the date of Act 28 of 2008, the properties can be treated as paddy/wet land.