PUZHAKKAL DEVELOPERS PVT LTD Vs. DISTRICT COLLECTOR, THRISSUR

JUDGEMENT

(1.) These writ petitions have been filed by the owners and developers of various extents of land at Puzhakkal, Thrissur.

(2.) I am proceeding to consider the afore listed six writ petitions jointly since all of them involve similar, if not analogous, facts and the reliefs to be granted in these cases are virtually dependent upon each other.

(3.) Out of the afore six writ petitions, three of them, namely W.P. (C) Nos. 31740 of 2015, 37551 of 2015 and 37422 of 2015 are filed seeking directions to have the draft data bank, prepared under the provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (hereinafter referred to as 'Paddy Land Act' for short) corrected, by having the properties of the petitioners deleted from it, on the assertion that they are not paddy fields or wet lands. I will come to the facts involved in these cases presently.