M K VIJAYAN Vs. STATE OF KERALA

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 property owned by the petitioner, shown as nilam to purayidom.

(2.) The petitioner claims to be the owner of the property having an extent of 18.30 Ares of land comprised in Survey No. 372/12 of Ennakkad Village in Chengannur Taluk.

(3.) It is admitted by the learned Special Government Pleader that the above properties are not included in the Draft Data Bank.