R. SHANMUGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Sri.P.B.Sahasranaman, the learned counsel for the appellants/writ petitioners. Also heard Sri.M.H.Hanil Kumar, the learned Government Pleader appearing for the respondents.

(2.) The appellants are the owners of property having an extent of 75.60 Ares of land in the Re-Sy.Nos.487/2A/5, 522/11A/2, 522/7C, 522/11A/1 of Block No.13632 and 13633 of Punalur Village. They submitted application before the Tahsildar (LR), Punalur seeking additional entry in the Basic Tax Register in accordance with the current lie and nature of the property. The land owners projected that they had already secured favourable order on 19.12.2017 (Ext.P2) whereby, they were permitted to make construction of commercial building on 70.66 Ares of their land, by the Revenue Divisional Officer under the Kearla Land Utilization Order, 1967, subject to the following conditions:

(3.) The learned Judge, after due consideration of the projection made from the Writ Petitioner's side, took note of the provisions of Section 27C of the Kerala Conservation of Paddy Land and Wet Land Act, 2018 (hereinafter Paddy Act), as amended in 2018 and directed the Writ Petitioners to comply with the procedure under the amended provisions of the Paddy Act, for getting the Basic Tax Register corrected. Thus aggrieved, the present Appeal is filed by the Writ Petitioners.