MANJU SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner applied for permit to put up a shed for industrial purpose. The third respondent secretary of the Grama Panchayat has noticed that the land in question is shown as paddy field (nilam) in the revenue records and therefore, wanted the petitioner to produce a clearance certificate from the revenue authority. I do not find any legal infirmity or jurisdictional error in the secretary of the Grama Panchayat having done so. The Panchayat has to follow the revenue records rather than create confusion by contradictory orders. In this context, learned counsel for the petitioner states that the petitioner has moved the second respondent Revenue Divisional Officer for consideration of grant of clearance or for such appropriate relief. If such application, stated to be filed on 14. 5. 2009, is received and pending, the revenue officials, in particular the second respondent, will ensure that a decision on such application is taken within a period of one month from the date of receipt of a copy of this judgment. The writ petition is ordered accordingly.