JOSEPH THOMAS Vs. AGRICULTURAL OFFICER, ALAPPUZHA AND ORS.

JUDGEMENT

(1.) The petitioner approached the Local Level Monitoring Committee for the purpose of reclamation of ten cents of paddy land for putting up a residential building for him and his family. The petitioner's family consists of him and his wife and children.

(2.) The Local Level Monitoring Committee considered the petitioner's application and not recommended for the reason that the petitioner's father owns a suitable land for the purpose of constructing the residential building.

(3.) It is appropriate to refer S.9(8) of the Kerala Conservation of Paddy Land and Wet Land Act, 2008 for the purpose of considering this issue, which reads as follows: