MATHEW MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The Tahsildar, Taluk Office, Thiruvalla, is impleaded suo motu as the additional fifth respondent in the writ petition.

(2.) The petitioner holds an item of property, of which, a portion comprises under Survey No.382/4 of Koipuram Village is not included in the Data Bank prepared under the Kerala Conservation of Paddy Land and Wetland Act, 2008 ('the Act'). The grievance of the petitioner in the writ petition concerns the classification of the said property in the revenue records. The petitioner, therefore, preferred Ext.P7 representation before the District Collector requesting to take appropriate action for changing the classification of the property. In Ext.P7, the stand taken by the petitioner is that his property is 'purayidom' and that therefore, appropriate corrections are to be made in the revenue records.

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