REMADEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P.(C) No.22393/2021 has filed this review petition under Sec. 114 read with Order 47 Rule 1 of the Code of Civil Procedure, aggrieved by judgment dtd. 5/12/2022 in the writ petition.

(2.) The petitioner owned 16 Cents of land in Elamedu Village of Kollam District bound by Ayur Kollam PWD road on the one side and a road leading to ITI on another side. A tea shop is being run in the property for more than 25 years.

(3.) In revenue records, the property is included as paddy land. The land is also included in the Data Bank of paddy land and wetland, indicating that the land is now under tapioca cultivation. The petitioner submitted Ext.P5 application in Form-5 of the Kerala Conservation of Paddy Land Wetland Rules, 2008 seeking to remove the land from the Data Bank. The 3rd respondent rejected the Form-5 application as per Ext.P9 order. The petitioner argued that the rejection is illegal.