LINE PROPERTIES PVT. LTD. Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner in possession of a property having an extent of 65.39 Ares comprised in Re.Sy No. 7 & 7/2 in Block No.194 of Edappally North Village, Kanayannoor Taluk. The property of the petitioner is included in the Data Bank, a copy of which is produced as Ext.P3, wherein it was described as 'converted more than 10 years'. At the same time, the property is described as Nilam in the revenue records.

(2.) The case of the petitioner is that, the entry of the property in the Data Bank by describing it as a 'converted land' by itself is an erroneous entry and therefore, the same has to be removed even without any such application. Despite the same, the petitioner submitted Ext.P4 application in Form 5 in view of the fact that it was insisted upon by the Revenue authorities, on the basis of a circular issued by Land Revenue Commissioner. Thus, Ext.P4 application is now pending consideration.

(3.) I have heard Sri.Soyuz P.K., learned Counsel for the petitioner and Smt.Amminikutty K., learned Government Pleader.