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Judgment
Mohammed Nias. C.P.,J
The writ petition is filed with the following prayers:-
“ i.issue a writ of mandamus or any other writ, order or direction directing the 3rd respondent Tahsildar, Ernad Taluk, Manjeri, Malappuram, to make appropriate inspection and to consider Ext. P2 representation and make appropriate corrections in the Basic Tax Register correcting the category of the petitioners plot as dry land (Purayidom) instead of Nilam in the light of the Judgment in Jalaja Dileep v. Revenue Divisional Officer (2012 (3) KLT 333.
ii.Issue a writ of mandamus or any other writ, order or direction directing the 3rd respondent to issue fresh possession certificate on the basis of the correction made in the Basic Tax Register so as to enable the petitioners to consider their plot as dry land (purayidom)
iii. To declare that an extent of 11.57 Ares (28.60 cents) of land in Sy. No. 290/14 of Kondotty Amsom, Kolathur Desom, Ernad Taluk, Malappuram described in the Sale Deed No. 802/2008 is not suitable for paddy cultivation and be treated as dry land.
iv) Issue any other just and equitable order in the interest of justice under the given facts and circumstances, as this Hon'ble Court may deem fit and proper.”
The blanket prayers sought for as such cannot granted as the petitioner has to make an appropriate application under the Kerala Conservation of Paddy Land and Wetland Act (for short 'the Act').
Without prejudice to the right of the petitioner to make appropriate application under the provisions of the Act, the writ petition is disposed of.