VENUGOPAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, impugning an order passed by the District Collector under Clause 6 of the Kerala Land Utilisation Order (for short, the 'KLUO'), has approached this Court.

(2.) The application filed by the petitioner under Clause 6 of the KLUO to construct a residential house has been rejected by the first respondent as per Ext. P9 order. The impugned order is produced as Ext. P9.

(3.) The petitioner approached the District Collector under the KLUO for the reason that the land in question was in cultivation of Cardamom. It is submitted by the petitioner that the Cardamom cultivation is no longer in existence for the last more than ten years. It is submitted that only twenty cents of land is available and is not feasible to cultivate the Cardamom.