VALSAN K.T. Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition is filed seeking for a direction to the respondents to change the entries in the Basic Tax Register and the Revenue Register with respect to the properties, owned by the petitioners, shown as nilam to purayidom.

(2.) THE petitioner claims to be the owner of the property having an extent of 0.6880 hectares comprised in Re -survey No. 319/1, in block No. 43 old Sy.Nos.109/1/2/4, 108/5/10, 156E/1 and 0.2980 hectares in Re -survey No. 319/2, block No. 43, old Sy.Nos.109/1/2/4, 108/5/10, 156E/1 of Vadakkenchery -I Village.

(3.) LEARNED counsel for the petitioner submits that he is entitled for a declaration from this Court in the light of the dictum laid down by this Court in Revenue Divisional Officer, Fort Kochi and others v. Jalaja Dileep and another : (2014 (1) KLT 161), to effectuate changes in the Basic Tax Register as the properties have been reclaimed long before the enactment of the Kerala Conservation of Paddy Land and Wet Land Act, 2008 (for short the "Act 28 of 2008"). It is further submitted, without prejudice to the petitioner's right as above, for seeking a declaration, the petitioner is entitled to convert or utilise the above land for any other purposes other than for cultivating food crops, as these properties are no longer fit for any cultivation.