SREENIVASAN Vs. KARAKURISSY GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioners are the owners in possession of 5.28 Ares of land comprised in Sy.No.41/1-4 of Karakurissi Village in Mannarkkad Taluk of Palakkad District has approached this Court for the following reliefs:-

(2.) The grievance of the petitioner is that, even though the LLMC has taken a decision to exclude the property of the petitioner from the Data Bank as early as on 24/1/2020, the erratum notification in this regard has not been published under Rule 4 of Kerala conservation of Paddy Land and Wetland Rules, 2008

(3.) The learned Government Pleader upon instructions submit that, a communication in this regard was forwarded on 11/1/2021 by the 4th respondent to the 2nd respondent.