CELIN JOSEPH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of property having an extent of 25.62 Ares and 0.5949 Ares comprised in Survey No.131 of Poyya Village, Kodungallur Taluk in Thrissur District, covered by sale deed Nos.2014/2014 and 2192/1/2014 of Mala Sub Registrar Office, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P10 order dated 07.12.2018 issued by the 4 th respondent, whereby Ext.P4 application dated 11.09.2015 made by the petitioner under Clause 6 of the Kerala Land Utilization Order, 1967 for reclassification of the land in question, stands rejected. The petitioner has also sought for a writ of mandamus commanding the 4 th respondent to reconsider Ext.P4 request, taking note of the report issued by the 7th respondent following the dictum laid down by this Court in Kunjumoideenkutty v. Marakkara Grama Panchayat [2018 (3) KLT 1033].

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

(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted on Ext.P10 order of the 4th respondent (whereby Ext.P4 application dated 11.09.2015 made by the petitioner for reclassification of the land in question, stands rejected) invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India.