PAVITHRI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P7 order issued by the 2nd respondent-District Collector under Section 13 of the Kerala Conservation of Paddy Land and Wetland Act ((herein after referred to as 'the Paddy Land Act' for short).

(2.) The petitioner says that the impugned order is untenable in law, since her property is not a 'paddy land' under the provisions of the afore Act, but that it has been included incorrectly in the Data Bank prepared by the Local Level Monitoring Committee (LLMC for short); consequently, forcing her to make an application under Rule 4(6) of the Kerala Conservation of Paddy Land and Wetland Rules ((herein after referred to as 'the Paddy Land Rules' for short), seeking that her property be deleted from the Data Bank. She says that even before the LLMC has considered the said application, the District Collector has issued Ext.P7 and thus prays that the same be set aside.

(3.) The learned Government Pleader, Sri.Manuraj K.J., appearing on behalf of the official respondents, submits that the petitioner's application under the Paddy Land Rules has been received by the LLMC and that they are considering the same. He says that the said Committee has already called for a report from the 4th respondent-Kerala State Remote Sensing and Environment Centre (KSREC for short) and that it will take a final decision on the application as soon as the same is received. He, therefore, prays that this Writ Petition be dismissed.