CHITHRANJAN THAMPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed for a direction to the 3rd respondent to consider Ext.P3 application in Form 7 under Sec. 27A read with Rule 12(1) of the Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008 ('Act and Rules' for short), to change the nature of the petitioner's property in the revenue records.

(2.) The petitioner's case is that his property is unnotified land. However, the respondents have erroneously classified the property as paddy land in the revenue records. To change the classification of the land, the petitioner has submitted Ext.P3 application.

(3.) On a perusal of the materials on record, it is emerges that the petitioner is the owner in possession of 28.25 Ares of land covered under Ext.P1 land tax receipt. However, Ext.P3 application pertains only to 25.42 Ares of land.