Hima Dani vs Tahasildar And Ors

The petitioner claims that she is the owner of the land, comprised in Sy.No.15/1 of Maradu Village in Kanayannur Taluk, having an extent of 18.45 Ares. The petitioner's predecessor-in-interest obtained an order under the Kerala Land Utilisation Order, 1967 in respect of the aforesaid land. Ext.P2 is the order dated 5.08.2009. On the strength of the above, the petitioner has approached the Tahsildar (LR), Kanayannur Taluk to effect necessary changes in the Basic Tax Register. Ext.P3 is the request made by the petitioner on 30.11.2020. On account of the delay involved in considering the request, the petitioner approached this Court.

In respect of the land covered under KLUO, there is no requirement under law to comply with the proceedings under Sec.27A of the amended act of the Kerala Conservation of Paddy Land and Wetland Act, 2008. The advantage of the order passed in favour of the predecessor-in-interest would also enure to the benefit of the petitioner as well. Therefore, without insisting any further formality, the Tahsildar(LR) shall consider the application, acting upon the KLUO, without any delay, at any rate, within a period of six weeks from the date of receipt of a copy of this judgment.

This writ petition is disposed of as above.