K.S. JOSHY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court impugning Ext.P13 series orders, as per which, the Revenue Divisional Officer (RDO) has rejected their applications preferred under Section 27A of the Kerala Conservation of Paddy Land and Wetland Act (hereinafter referred to as 'the Paddy Land Act' for short), solely for the reason that it is not clear that the properties had been converted prior to 2008 and because it is now remaining fallow, but capable of being put to cultivation with other crops. Then petitioners say that Ext.P13 series orders are untenable and therefore, pray that they be set aside.

(2.) The learned Government Pleader Shri.Manuraj K.J., appearing on behalf of the official respondents, submits that, as is clear from the impugned orders, the RDO has refused the petitioners' applications under Section 27A of the Paddy Land Act for the three reasons:-

(3.) The learned Government Pleader, therefore, prays that Ext.P13 series orders be left uninterdicted and that this writ petition be dismissed.