MATHEW THOMAS Vs. REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

JUDGEMENT

(1.) The petitioner has approached this Court asserting that his property, having an extent of 4.99 cents comprised of in Re.Sy.Nos.255/10,255/1 and 255/5 of Vazakkala Village is not a paddy land and therefore, outside the ambit of the Kerala Conservation of Paddy Land and Wetland Act, 2008 ('the Act' for short), but that it has been incorrectly included in the Data Bank prepared by the Local Level Monitoring Committee (LLMC) under the provisions of the said Act.

(2.) The petitioner maintains that the property in question has been remaining as a converted land for the last several years, if not for decades and therefore, he has made Ext.P3 application before the LLMC under the provisions of Rule 4(6) of the Kerala Conservation of Paddy Land and Wetland Rules/Section 5(4) of the Act and prays that the same be directed to be taken up and disposed of at the earliest.

(3.) The petitioner also submits that in addition to the above, he has preferred Ext.P4 application under Section 27A of the Act before the RDO and pleads that after Ext.P3 application is considered and disposed of, thus leading to removal of the property from the Data Bank, the RDO be directed to take up Ext.P4 application and allow the same without any further delay thereafter.