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Judgment
Ext.P4 is an application preferred by the petitioner in Form No.6 of the Kerala Conservation of Paddy Land and Wetland Rules for permission to
use the land referred to therein which is an 'un-notified land' in terms of the provisions of the Kerala Conservation of Paddy Land and Wetland Act,
2008 for other purposes. On Ext.P4 application, the petitioner has been issued Ext.P6 communication, directing her to pay a sum of Rs.20,18,000/-
towards the fees payable for the application. Ext.P6 communication is under challenge in the writ petition. The case of the petitioner is that the land is
one situated within the limits of the sixth respondent Panchayat and Ext.P6 communication has been issued on an erroneous assumption that the land
is situated within the limits of a Municipality.
The learned Government Pleader, on instructions from the fourth respondent, submitted that the land of the petitioner referred to in Ext.P4
application is one situated within the limits of the sixth respondent Panchayat.
In the circumstances, the writ petition is allowed, Ext.P6 communication is quashed and the second respondent is directed to re-compute the fees
payable by the petitioner for Ext.P4 application and issue appropriate communication to the petitioner. This shall be done within three weeks.