ANASOOYA Vs. DISTRICT COLLECTOR, ERANHIPPALAM

JUDGEMENT

(1.) The petitioner, who is stated to be in possession and enjoyment of 18.26 Ares of property in Old Survey No. 34/2 (Re-survey No. 34/67) in Chombala Block, Azhiyoor Village, Vadakara Taluk, has filed this Writ Petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the second respondent Revenue Divisional Officer to correct the entry regarding the nature of the petitioner's land in revenue records, forthwith. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent to consider and pass appropriate orders on Ext. P3 application dated 17.7.2019, within a time to be fixed by this Court.

(2.) Going by the averments in the Writ Petition, the petitioner's property is classified as 'Nilam' in revenue records. However, it is not included in the data-bank prepared under the provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008. The petitioner moved Ext. P3 application before the second respondent Revenue Divisional Officer, invoking provisions under Section 27A of the said Act, read with sub-rule (13) of Rule 12 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008 for change of nature of land.

(3.) On 1.8.2019, when this Writ Petition came up for admission, the learned Government Pleader was directed to get instructions.