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Judgment
T.R. Ravi, J
The petitioners challenge Ext.P7 order of the 4th respondent whereby the application submitted by the petitioner for removing his property from the data bank was rejected. It can be seen from Ext.P7 that the order has been issued only on the basis of the report of the Agricultural Officer and no scientific data has been looked into. The petitioners have produced Ext.P8 photographs showing that the property is a rubber plantation. In the above circumstances, this Court is of the view that a re-look is required in the issue.
The writ petition is allowed. Ext.P7 is set aside. The 4th respondent is directed to reconsider the application submitted by the petitioners with particular reference to the report of the KSREC and also after conducting a site inspection with notice to the petitioners. The petitioners shall take steps to obtain the report from the KSREC and forward the same to the 4th respondent for further action. Necessary orders shall be issued within six weeks from the date of receipt of the report of the KSREC.