P K AYYOOB Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is aggrieved with the fact that the land, owned by the petitioner, having an extent of 12.4 Ares, comprised in Re-survey No.4/10 (old Survey No.197/15C) in Block 33 of Aluva East Village, is shown as 'Nilam' in the Basic Tax Register [for brevity "BTR". According to the petitioner, aforesaid property and the property comprised in Re-survey No.4/16, which is described as "Purayidom", are lying contiguously. The property comprised in Re-survey No.4/10 is said to be included as "partially filled in the year 2001" in the data bank prepared under Section 5(4)(i) of the Kerala Conservation of Paddy Land and Wet Land Act, 2008 [for brevity "Paddy Land Act"]. The petitioner filed Exhibit P7 application before the District Collector, the 1st respondent, and Exhibit P8 application before the Local Level Monitoring Committee, the additional 4th respondent, which are pending consideration. The prayer of the petitioner is to direct the Local Level Monitoring Committee to consider and dispose of Ext.P8 application and the District Collector to consider and dispose of Exhibit P7 application within a reasonable time.

(2.) In such circumstance, the additional 4th respondent is directed to consider the request under the amendment G.O.(P) No.34/2017/Revenue dated 30.05.2017, Exhibit P8, for removing the property from the data bank after conducting site inspection and ascertaining the nature of land as on the date of enforcement of the Paddy Land Act and with report received from the Kerala State Remote Sensing and Environment Center (KSREC), if Ext.P8 application is filed in original and pending before the authority.

(3.) The petitioner shall produce a copy of the writ petition before the Agricultural Officer, the Convener of the Local Level Monitoring Committee, along with the copy of the Field Measurement Book and Survey and Sub-division numbers with respect to the property obtained from the concerned Village Officer.