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Judgment
The petitioner seeks consideration of Ext.P8
application, which has been filed before the District
Collector. The application itself is dated 12.02.2016.
In such circumstance, the petitioner shall file a
fresh application under Clause (6) of the Kerala Land
Utilization Order, 1967 (''KLU Order'' for short) for
conversion of user of 5 cents of land belonging to the
petitioner, comprised in Survey No.438/10-2 of
Thazhava Village. The petitioner submits that the land
is not included in the data bank prepared for the area.
The District Collector shall get a report from the Local
Level Monitoring Committee (LLMC) for the area as to
the lie and nature of the property and also whether the
land is included in the data bank. If included, the
LLMC shall be asked to specify the description of the
land in the data bank. The application under Clause (6)
of the KLU Order shall be considered in accordance
with the declarations made in Shivadasan v. Revenue
Divisional Officer - 2017 (3) KLT 822.
The writ petition is disposed of. No Costs.