REBECCA GEORGE Vs. LOCAL LEVEL MONITORING COMMITTEE

JUDGEMENT

(1.) The appellants approached this Court challenging Ext.P4 - notice issued by the Convenor of the Local Level Monitoring Committee (LLMC), who is the agricultural officer, Krishi Bhavan, Kadamakkudy. The notice is issued to show cause why the land referred to in Ext.P4 should not be included in the data bank. The land in question is situated in Re.Sy.No.136/9-2, Old Sy.No.783/1 of Kadamakkudy Village.

(2.) The learned Single Judge did not interfere with the show cause notice, noting that it is only a notice, and directed the petitioners/appellants to raise their objection. Not satisfied with the direction as above, the appellants have come up with this appeal.

(3.) The learned counsel for the appellants points out that in the Basic Tax Register (BTR), the land is recorded as 'Purayidam', and therefore, the show cause notice is illegal, and the same was issued without jurisdiction. It is submitted that when the show cause notice itself is issued without jurisdiction, it has to be set aside.