RAJEESH, S/O.AHAMMED FAIZAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of a property having an extent of 2.236 ares in survey No.25/6 and 26/2A of Pantheerankavu Village, Kozhikode Taluk covered by Ext.P1 in deed No. 2980/2015 and Ext.P2 tax receipt dated 17.08.2017, has filed this writ petition under Art. 226 of the Constitution of India, seeking a writ of mandamus commnading the 6th respondent Local Level Monitoring Committee, to take up Ext.P5 application within a time limit to be specified by this Court, and take an appropriate decision following by the dictum laid down by this Court in Kizhakkambalam Grama Panchayat Vs. Mariuma [2015 (2) KLT 516]. The petitioner has also sough for an order directing respondents 1 and 2 to consider Ext.P6 representation and conclude the proceedings at the earliest.

(2.) According to the petitioner, his property is a dry land (Purayidam) and it is not suitable for agricultural purposes. The said property was converted as dry land before 2008. However, it was wrongly included in the BTR as paddy land (Nilam) as stated in Ext.P5 application. In such circumstance, the petitioner submitted the Ext.P5 application before the 6th respondent for correction in the data-bank.

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