FIROZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following releifs:

(2.) Today when the matter came up for consideration, the learned counsel for the petitioner brought the attention of this Court to Ext.P10 order passed by the Revenue Divisional Officer, in compliance with the interim order passed by this Court on 20/12/2024. The said order was produced along with I.A No 1/2024. As per the said interim order, the application submitted by the predecessor-ininterest of the petitioner under clause (6) of the Kerala Land Utilisation Order was directed to be considered. The said interim order was passed taking note that the application was pending since 2015.

(3.) However, on going through Ext.P10, it is seen that the application was dimissed and the only reason mentioned for rejecting the application is that, the same was submitted by the predecessor-in-interest of the petitioner and therefore, the petitioner cannot be granted the relief on the basis of the same.