VIMAL VINCENT Vs. REVENUE DIVISION OFFICER

JUDGEMENT

(1.) The manner of computation of the fee, to be paid by the owner of a property, under the provisions of Section 27A(3) of the Kerala Conservation of Paddy Land and Wetland Act (hereinafter referred to as the "Paddy Land Act" for short) has been drawn into rumination in this writ petition.

(2.) The specific stipulations of Section 27A of the afore Act will need a quick glance, if one has to fully appreciate the issues impelled in this writ petition, for which purpose, I reproduce it as below:

(3.) The cause that has forced the petitioner to approach this Court will be clear from the facts presented, which, I will narrate first compendiously.