SURESH KUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner was granted a permission to utilise the land covered by the Kerala Land Utilisation Order, 1967 (hereinafter referred to as KLU Order for short) situated in Resurvey 175/9 having an extent of 10 cents of land out of 88 cents of land as per the order of the Revenue Divisional Officer dated 25.4.2015. The permission was granted with the following conditions.

(2.) It appears that in violation of the above conditions, the petitioner has reclaimed the entire land. On account of this, the Revenue Divisional Officer cancelled the order dated 25.4.2015 as per the order dated 30.5.2015. The order of cancellation is under challenge in W.P.(C) No.18813/2015.

(3.) The petitioner filed W.P.(C) No.18541/2015 challenging the imposition of condition under Clause 6 of the KLU Order by the Revenue Divisional Officer.