ABDUL JALEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the owner of the property having an extent 4 Ares 45 Sq. Meters comprised in Sy.No.316/4-22 in Thalakkad Village, Tirur Taluk of Malappuram District. The grievance of the petitioner is that, even though the property of the petitioner stood reclaimed much prior to the enactment of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (hereinafter referred to as the 'Paddy Land Act'), the same continued to be described as 'Paddy Land' in the revenue records.

(2.) In such circumstances the petitioner submitted an application in Form 6 to classify the property of the petitioner as 'Purayidam'. The said application was however, rejected by the 3 rd respondent as per Ext.P1 order dtd. 17/10/2022. The order of rejection as per Ext.P1 was passed by the 3rd respondent, accepting the report of the Tahasildar to the effect that on the southeastern side of the property, there is a water canal and, therefore, the property is to be included in the Data Bank.

(3.) Challenging Ext.P1, an appeal was submitted before the 2nd respondent, which culminated in Ext.P4 order by which the said appeal was rejected, confirming Ext.P1 order. The reason mentioned for rejection of the appeal was that, in the Data Bank published, the property is included. This writ petition is submitted by the petitioner in such circumstances challenging Exts.P1 and P4 orders.