MOHAMED SADIK Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner is the owner in possession of 0.1698 Ares of property situate in Sy.No.55/9 of Koolimuttam Village, Kodungallur Taluk, Thrissur District.

(2.) Case of the petitioner is that, though the property is remaining as a garden land and not included in the data bank constituted as per the provisions of the Kerala Conservation of Paddy Land and Wet Land Act, 2008, it is still remaining in the Village Records and Basic Tax Register as paddy field. Thereupon, now petitioner has submitted Ext.P3 application before the 1st respondent seeking permission for utilization of the property for other purposes other than paddy cultivation and agricultural operations. Petitioner has also a case that the property is already converted.

(3.) I have heard learned counsel for the petitioner and learned Government Pleader and perused the pleadings and the documents on record.