K. KHALIDHKUTTY Vs. VELIYAM GRAMA PANCHAYATH AND OTHERS

JUDGEMENT

(1.) The captioned writ petitions are filed by one and the same petitioner and they are having material connection, and therefore, I heard them together and propose to deliver a common judgment.

(2.) W.P.(C) No.11689 of 2017 is filed by the petitioner seeking to quash Ext.P7 order passed by the 1st respondent Panchayat dated 17.03.2017, whereby the permit sought for by the petitioner for construction of a building was declined on the ground that, in the revenue records, the property is remaining as paddy land.

(3.) W.P.(C) No.39841 of 2017 is filed by the petitioner challenging Ext.P8 order passed by the 2nd respondent dated 23.11.2017, declining relief in Ext.P7 application submitted by the petitioner under Clause 6(2) of the Kerala Land Utilization Order, holding that since already construction is carried out by the petitioner in the property in question, which is remaining as paddy land in the revenue records, the application cannot be entertained by the 2nd respondent. Thereupon, now petitioner has submitted Ext.P11 application before the additional 4th respondent, and also seeking re-consideration of Ext.P7 application, since Ext.P8 order passed by the Revenue Divisional Officer is not in accordance with law.