SABU VARGHESE Vs. VILLAGE OFFICER, KOTHAMANGALAM VILLAGE

JUDGEMENT

(1.) Petitioner is the owner of an extent of 2.92 Ares of property comprised in Sy.No.1/1322 of Kothamangalam Village, Kothamangalam Taluk, Ernakulam District.

(2.) Petitioner has constructed a shed in the property and has submitted an application seeking regularization of the construction, which was rejected by the 3rd respondent as per Ext.P5 order stating that, in the possession certificate issued by the 1st respondent, the tenure of land is shown as paddy field.

(3.) According to the petitioner, the 2nd respondent after verifying the records and after conducting a local inspection, issued Ext.P6 certificate to the effect that, the land in question is a garden land and that there has been no paddy cultivation for the past more that 25 years. Ext.P6 was submitted before the 3rd respondent for reconsideration, however, the same was not considered. These are the basic background facts projected by the petitioner in this writ petition to secure the following reliefs sought for.