ANOOP P.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the owner in possession of 2.02 Ares of land comprised in Sy.No.902/2A-2 of Kadavoor Village, covered by Ext.P1 document No.63/19 dated 11.01.2019 of Sub Registrar Office, Pothanicadu and Ext.P2 tax receipt dated 21.02.2019 and Ext.P3 possession certificate dated 06.06.2019, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent to consider and dispose of Ext.P4 application forthwith.

(2.) Going by the averments in the writ petition, the petitioner's property is classified as 'Nilam' in the revenue records and also in the data-bank. Now, the petitioner has moved Ext.P4 application for correction of data-bank, invoking the provisions under sub-rule (6) of Rule 4 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008.

(3.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for respondents 1, 3 to 5.