RAJIPATH BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Pursuant to the order of this Court dated 4.4.2017, an Ordinance issued on 30.5.2017 bringing about amendments to the Kerala Conservation of Paddy and Wet Land Rules, 2008 has been placed on record. The Rules provide opportunity to the public to raise objections with regard to entries included in the data bank. That having been done, it would go a long way in helping the citizens to correct the mistakes or get the mistakes corrected. However, we would like to impress upon the Government that issuance of Gazette notification is of no avail unless people know of it. The effective manner for that would be that the substance of the notification is published and given due publicity in various newspapers of wide circulation in the State. If this has not already been done, we expect the Government to do so immediately. With these observations and directions, this Writ Appeal stands disposed of. It goes without saying that the appellant is now at liberty to move in accordance with these directions for securing redressal of his grievance.