THOMAS K. GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following prayers :

(2.) The petitioner submitted an application in Form-5 in relation to 47.50 ares in Re-survey 548/1-2, 34.90 ares in 548/1, 40.47 ares in 563/5-12 in block No.9 of Kakkanad Village in Kanayannoor Taluk. The petitioner filed a writ petition after filing the Form-5 application and there was a direction by this Court to consider the same within a time frame. Ext.P1 is the Form-5 application. But, the same was allowed only in part as per Ext.P2. As per Ext.P2, a pond situated in survey No. 548/1, which is mentioned in the body of the order as 25 sq.metres and a water channel (neerchal), which is 1.38 ares are retained in the Data Bank, after removing the other properties. Aggrieved by that part of Ext.P2, this writ petition is filed.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.