Anil K. Narendran, J. - The petitioner, who is stated to be the owner of 12.95 Ares of property in Survey. No. 1006/7A; 13.75 Ares of property in Survey No. 1007/1A; and 4.05 Ares of property in Survey No. 1007/1B of Kothamangalam Village, has filed this Writ Petition under Art. 226 of the Constitution of India, seeking a writ of certiorari to quash Ext. P8 order dated 17.05.2018 of the 1st respondent Revenue Divisional Officer, to the extent it stipulates that the permission granted under Clause 6 of the Kerala Land Utilisation Order, 1967 should not be acted upon without effecting changes in the revenue records as per the provisions under S. 27A of the Kerala Conservation of Paddy Land and Wetland (Amendment) Ordinance, 2017 and for setting apart 10% of the total area of the land, by quashing condition Nos. 1 and 4 in the said order. The petitioner has also sought for a declaration that the provisions contained in S. 27A and S. 27C of the Kerala Conservation of Paddy Land and Wetland (Amendment) Ordinance, 2017 is unconstitutional; a declaration that the conditions stipulated in Ext. P8 order that the permission granted thereby under the Kerala Land Utilisation Order, 1967 would be subject to the provisions contained in S. 27A of the Kerala Conservation of Paddy Land and Wetland (Amendment) Ordinance, 2017 and the conditions stipulated therein/as Condition Nos. 1 and 4, to make changes in the revenue records as provided thereunder, and to set apart 10% of the total extent of the property for water conservation measures, is illegal and opposed to law; and a writ of mandamus commanding the 2nd respondent Municipality to issue building permit to the petitioner on the basis of the application dated 03.10.2010, referred to in Ext. P3, without insisting for the fulfillment of condition Nos. 1 and 4, as stipulated in Ext. P8 order.

2. On 31.05.2018, when this Writ Petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the 1st respondent Revenue Divisional Officer. The learned Standing Counsel took notice for the 2nd respondent Municipality. The respondents were directed to file counter affidavit within one month. This Court granted an interim stay of operation of condition No. 1 in Ext. P8 order and further directed the 2nd respondent Municipality to consider the application for building permit submitted by the petitioner, in the light of Ext. P8 order, as clarified by this Court in the interim order dated 31.05.2018.

3. By the order dated 29.10.2018 in I.A. No. 1 of 2018, the Tahsildar (Land Records), Kothamangalam was impleaded as additional 3rd respondent. A memo has been filed by the learned Special Government Pleader to adopt the counter affidavit filed by the official respondents in W.P.(C) No. 2314 of 2018 as the counter affidavit of the official respondents in this Writ Petition. Along with I.A. No. 2 of 2019, the petitioner has produced Exts. P13 and P15, which are accepted as additional documents on the side of the petitioner, by an order of this date.

4. Heard the learned counsel for the petitioner, the learned Additional Advocate General appearing for the 2nd respondent and the additional 3rd respondent, and also the learned Standing Counsel for the 2nd respondent Municipality.

5. During the course of arguments, the learned counsel for the petitioner would place reliance on the judgment of this Court in Renji K. Paul and another v. Revenue Divisional Officer (R.D.O.), Muvattupuzha & Ors. (2019 (2) KLT 262 [LQ/KerHC/2019/398] : 2019 (2) KHC 241 [LQ/KerHC/2019/398] ) and Shanmugam v. District Collector (2019 (2) KLT 45 [LQ/KerHC/2019/575] ).

6. The issue that arises for consideration in this Writ Petition is as to the applicability of the provisions of Ss. 27A and 27C of the Kerala Conservation of Paddy Land and Wetland Act, 2008 as inserted by the Kerala Conservation of Paddy Land and Wetland (Amendment) Ordinance, 2017, i.e., Ordinance No. 41 of 2017, followed by the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018, i.e., Act 29 of 2018, on an application filed under sub-clause (2) of Clause 6 of the Kerala Land Utilisation Order, 1967 seeking permission for conversion of a paddy land for any other purpose.

7. The State Government made the Kerala Land Utilisation Order, 1967, with the prior approval of the Central Government, in exercise of the powers conferred by sub-s. (1) and clause (b) of sub-s. (2) of S. 3 of the Essential Commodities Act, 1955, read with the notification dated 09.12.1957 of the Government of India, Ministry of Food and Agriculture. As per sub-clause (a) of Clause 2, unless the context otherwise requires, Collector means the Collector of the district concerned and includes a Revenue Divisional Officer of the division concerned. As per sub-clause (b), substituted by S.R.O. No. 240/86 published on 12.02.1986, food crops, includes paddy, fish, sugarcane, vegetables, tapioca, yarn, tea, coffee, cardamom, pepper, groundnut, cocoa and banana plantain.

8. Clause 6 of the Kerala Land Utilisation Order provides that, land cultivated with any food crop not to be cultivated with any other food crop. Sub-clause (1) of Clause 6 provides that, no holder of any land, which has been under cultivation with any food crop for a continuous period of three years immediately before the commencement of Kerala Land Utilisation Order, shall convert or attempt to convert or utilise or attempt to utilise such land for the cultivation of any other food crop or for any other purpose except under and in accordance with the terms of a written permission given by the Collector. As per the Explanation, for the purpose of sub-clause (1) and sub-clause (2), removal of tree-growth, whether partial or total, on any land cultivated with cardamom shall be deemed to be an attempt to convert or utilise such land for a purpose other than cultivation of cardamom.

9. Sub-clause (2) of Clause 6 of the Kerala Land Utilisation Order provides that, no holder of any land who cultivates any land with any food crop for a continuous period of three years at any time after the commencement of the Kerala Land Utilisation Order shall, after the said period of three years, convert or attempt to convert or utilise or attempt to utilise such land for the cultivation of any other food crop or for any other purpose except under and in accordance with the terms of a written permission given by the Collector. The first proviso to sub-clause (2), substituted by S.R.O. No. 240/86, provides that except in the case of lands under cardamom cultivation, no permission under sub-clause (1) or sub-clause (2), shall be necessary where the cultivation for which the land is converted or attempted to be converted or attempted to be converted or utilised or attempted to be utilised is paddy cultivation or fish culture. The 2nd proviso to sub-clause (2), inserted by S.R.O. No. 240/86, provides further that the lands under cultivation of paddy should not be converted or attempted to be converted or utilised or attempted to be utilised for fish culture permanently, but only seasonally.

10. The Kerala Conservation of Paddy Land and Wetland Act, 2008 was enacted to conserve the paddy land and wetland and to restrict the conversion or reclamation thereof, in order to promote growth in the agricultural sector and to sustain the ecological system, in the State of Kerala. Clause (iii) of S. 2 of the define the term conversion to mean the situation whereby, land that has been under paddy farming and its allied constructions like drainage channels, ponds, canals, bunds and ridges are put to use for any other purpose. Clause (xii) of S. 2 defines the term paddy land to mean all types of land situated in the State where paddy is cultivated at least once in a year or suitable for paddy cultivation but uncultivated and left fallow, and includes its allied constructions like bunds, drainage channels, ponds and canals; Clause (xviii) of S. 2 defines the term wetland to mean land lying between terrestrial and aquatic systems, where the water table is usually at or near the surface or which is covered by shallow water or characterised by the presence of sluggishly moving or standing water, saturating the soil with water and includes backwaters, estuary, fens, lagoon, mangroves, marshes, salt marsh and swamp forests but does not include paddy lands and rivers.

11. Section 3 of thedeals with prohibition of conversion or reclamation of paddy land. As per sub-s. (1) of S. 3, on and from the date of commencement of this Act, the owner, occupier or the person in custody of any paddy land shall not undertake any activity for the conversion or reclamation of such paddy land except in accordance with the provisions of this Act. As per sub-s. (2), nothing contained in sub-s. (1) shall apply to the cultivation of any intermediary crops that are cultivated without changing the ecological nature of that paddy land or the strengthening of the outer bunds for protecting the cultivation.

12. Section 27A of the Kerala Conservation of Paddy Land and Wetland Act, 2008, inserted by the Kerala Paddy Land and Wetland (Amendment) Ordinance, 2017, i.e., Ordinance No. 41 of 2017, followed by the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018, i.e., Act 29 of 2018, which deemed to have come into force on 30.12.2017 (in view of the provisions under sub-s. (2) of S. 1 of Act 29 of 2018), deals with change of nature of unnotified land. As per the proviso to sub-s. (2) of S. 27A, if the area of such parcel of land where the application is allowed is more than 20.2 Ares, ten per cent of such land shall be set apart for water conservancy measures. As per sub-s. (3) of S. 27A, if the application is allowed, the applicant shall be liable to pay a fee at such rate, as may be prescribed. As per the proviso to sub-s. (3), no such fee shall be collected if the applicant proves that the land where the application is allowed is, filled up or naturally filled up before the 4th day of July, 1967, the date of commencement of the Kerala Land Utilisation Order, 1967, after completing such procedure, as may be prescribed. Rule 27A reads thus;

"27A. Change of nature of unnotified land.-- (1) If any owner of an unnotified land desires to utilize such land for residential or commercial or for other purpose, he shall apply to the Revenue Divisional Officer for permission in such manner as may be prescribed.

(2) Notwithstanding anything contained in any judgment, decree or order of any Court. or Tribunal or any other authority, the Revenue Divisional Officer may, after considering the reports of the Village Officer concerned, pass such orders as deemed fit and proper on such applications, ensuring that there is no disruption to the free flow of water to the neighbouring paddy lands, if any, through such water conservancy measures as is deemed necessary: Provided that, if the area of such parcel of land where the application is allowed is more than 20.2 Ares, ten per cent of such land shall be set apart for water conservancy measures.

(3) If the application is allowed, the applicant shall be liable to pay a fee at such rate as may prescribed:

Provided that, no such fee shall be collected if the applicant proves that the land where the application is allowed is, filled up or naturally filled up before the 4th day of July, 1967, the date of commencement of the Kerala Land Utilisation Order, 1967, after completing such procedure, as may be prescribed.

(4) If the application is allowed, the Revenue Divisional Officer shall ensure that the reclamation of the unnotified land shall not adversely affect the cultivation of paddy or any other crops, if any, in the adjoining land and shall specify such water conservancy measures as is necessary to ensure such cultivation:

Provided that in specifying such water conservancy measures, the Revenue Divisional Officer may, if he deems fit, refer to satellite maps of the area maintained by Government agencies.

(5) No permission under this section shall be necessary where the purpose for which the unnotified land is converted or attempted to be converted or utilized or attempted to be utilized is for paddy cultivation.

(6) Notwithstanding anything contained in the Kerala Panchayat Raj Act, 1994 (13 of 1994) or in the Kerala Municipality Act, 1994 (20 of 1994), no permission under this section shall be necessary for constructing a residential building having a maximum area of 120 square metres in a maximum extent of 4.04 ares of land or a commercial building having a maximum area of 40 square metres in a maximum extent of 2.02 ares of land:

Provided that the construction of a housing complex or complexes or flats or multi-storied residential complexes shall not come within the meaning of residential building specified in this sub-section:

Provided further that this exemption shall be granted only once.

(7) The exemption under sub-section (6) shall be applicable only to owners of unnotified lands under the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018:

Provided that if the area of the residential building or commercial building exempted under sub-section (6) is subsequently increased by new extension, the exemption under sub-section (6) shall cease to have effect and the owner of the land as on the date of detection of the new extension shall be liable to pay fee as per sub-section (3).

(8) Where conversion of an unnotified land is required for any public purpose, the Revenue Divisional Officer shall submit a report to Government outlining the measures to be adopted to ensure that the reclamation shall not disrupt the free flow of water to the neighbouring paddy lands, if any, and shall suggest such water conservancy measures as is necessary to ensure this.

(9) The Government may, on receipt of a report under sub-section (8), issue permission to reclaim unnotified land for public purpose:

Provided that where permission is granted, the Government may make necessary modifications to the recommendations of the Revenue Divisional Officer as deemed fit:

Provided further that, if the area of such parcel of land where the application is allowed is more than 20.2 Ares, ten per cent of such land shall be set apart for water conservancy measures.

(10) The order issued under sub-sections (2) and (9) shall clearly indicate the survey number of the lands and the extent of the land in each survey number for which sanction has been accorded, the extent of the land in which water conservancy measures are to be adopted by the applicant and a sketch of such land indicating the aforementioned details shall be appended to the order.

(11) The Revenue Divisional Officer may, either suo motu or on the application of any aggrieved party, cancel any order issued under sub-section (2) if the conditions specified in the order issued therein are not complied by the applicant, either fully or partially.

(12) No order of cancellation under sub-section (11) shall be made by the Revenue Divisional Officer unless the applicant thereof has been given an opportunity of being heard in the matter.

(13) Any application received for the change of nature of unnotified land from the date of commencement of the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018 shall be considered and disposed of only in accordance with the provisions of the."

13. Clause (xviiA) of S. 2 of the Kerala Conservation of Paddy Land and Wetland Act, 2008, inserted by Ordinance No. 41 of 2017, followed by Act 29 of 2018, which deemed to have come into force on 30.12.2017, define the term unnotified land to mean the lands within the area of jurisdiction of the Committee (i.e., the Local Level Monitoring Committee constituted under S. 5 of the) which have been included as paddy land or wetland in the basic tax register maintained in Village Offices, but are not notified as paddy land or wetland under sub-section (4) of Section 5 or where data-bank has not been published under the provisions of clause (i) of sub-section (4) of S. 5, the lands which have already been filled up on the date of commencement of this Act and are not paddy land according to the report of the Kerala State Remote Sensing Centre and the Local Level Monitoring Committee or where the report of the Kerala State Remote Sensing Centre is not available, lands which are not paddy land according to the report of the Local Level Monitoring Committee.

14. Similarly, clause (i) of S. 2 of the inserted by Ordinance No. 41 of 2017, followed by Act 29 of 2018, which deemed to have come into force on 30.12.2017, after re-numbering the existing clause (i) as clause (iA), define change of nature of unnotified land to mean such act or series of acts whereby the nature of an unnotified land is changed or has been changed irreversibly and in such a manner that it cannot be reverted back to the original condition by ordinary means.

15. Sub-rules (1) to (17) of R.12 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008, as amended by the Kerala Conservation of Paddy Land and Wetland (Amendment) Rules, 2018 prescribe a detailed procedure for change of nature of an unnotified land under sub-s. (2) of S. 27A of the Kerala Conservation of Paddy Land and Wetland Act, by the Revenue Divisional Officer. As per sub-rule (1) of R.12, an application submitted before the Revenue Divisional Officer, in respect of a property having an extent upto 20.23 Ares shall be in Form 6, and that in respect of a property having an extent above 20.23 Ares shall be in Form 7. The documents that have. to be attached along with an application filed under R.12 is provided in sub-rule (2) and the requisite fee is prescribed in sub-rule (3). As per sub-rule (9) of R.12, if an application for change of nature of an unnotified land is allowed, the applicant shall pay the fee prescribed under the Schedule to the Rules and thereafter the Revenue Divisional Officer shall pass an order as provided under sub-rule (9), specifying the survey number and extent of the land permitted to be utilised for other purposes and the survey number and extent of the land set apart for water conservancy measures: A sketch of the property containing the aforesaid particulars shall also be enclosed along with that order.

16. Section 27B of the Kerala Conservation of Paddy Land and Wetland Act, 2008, inserted by Ordinance No. 41 of 2017, followed by Act 29 of 2018, which deemed to have come into force on 30.12.2017, provides for appeal. As per sub-s. (1) of S. 27B, any person aggrieved by an order of the Revenue Divisional Officer under sub-s. (2) of S. 27A may prefer an appeal to the District Collector within thirty days from the date of receipt of the order. As per sub-s. (2), every appeal preferred under sub-s. (1) shall be accompanied by a certified copy of the order appealed against and an appeal fee of rupees five hundred. As per sub-s. (3), the District Collector may, after giving an opportunity to the appellant to be heard, dispose of the appeal as expeditiously as possible. Sub-s. (4) provides that the order in appeal shall be final and shall not be challenged in any Civil Court.

17. Section 27C of the Kerala Conservation of Paddy Land and Wetland Act, 2008, inserted by Ordinance No. 41 of 2017, followed by Act 29 of 2018, which deemed to have come into force on 30.12.2017, deals with changes in records. Sub-s. (1) of S. 27C, which starts with a non obstante clause provides that, notwithstanding anything contained in any other law for the time being in force or in any judgment, decree or order of any Court, Tribunal or any other Authority, wherever a part of a survey number or sub-division is permitted to be converted under Ss. 8, 9, 10 or 27A of this Act, a new sub-division shall be created for the extent for which such orders for conversion are issued. As per sub-s. (2) of S. 27C, where the paddy land or unnotified land is duly converted as per the provisions of this Act, the Tahsildar shall reassess the land tax under S. 6A of the Kerala Land Tax Act, 1961 and make necessary entries in revenue records relating to such lands. S. 27C of the reads thus;

27C. Changes in records.-- (1) Notwithstanding anything contained in any other law for the time being in force or in any judgment, decree or order of any Court, Tribunal or any other Authority, wherever a part of a survey number or subdivision is permitted to be converted under Sections 8, 9, 10 or 27A of this Act, a new subdivision shall be created for the extent for which such orders for conversion are issued.

(2) Where the paddy land or unnotified land is duly converted as per the provisions of this Act, the Tahsildar shall reassess the land tax under Section 6A of the Kerala Land Tax Act, 1961 (13 of 1961) and make necessary entries in revenue records relating to such lands.

(3) Where such changes are recorded in revenue records, the number and date of the order and the authority granting sanction, the survey number of the lands for which sanction has been accorded, extent of the land in each survey number for which sanction has been accorded and the revised land tax shall be clearly recorded ensuring that the old entries are legible.

(4) Tahsildar shall conduct periodical inspection to ensure that changes in revenue records are in accordance with sub-section (3).

(5) No attempt shall be made to alter or change or modify the revenue records relating to the paddy land or wetland or unnotified land otherwise than in accordance with sub-section (3)."

18. In Renji K. Paul & Anr. v. Revenue Divisional Officer (R.D.O.), Muvattupuzha & Ors. (2019 (2) KLT 262 [LQ/KerHC/2019/398] : 2019 (2) KHC 241 [LQ/KerHC/2019/398] ) this Court held that, applications submitted prior to 30.12.2017 seeking permission for conversion of a paddy land need to be considered in accordance with the provisions of the Kerala Land Utilisation Order, 1967 as the amended provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (as inserted by the Kerala Conservation of Paddy Land and Wetland (Amendment) Ordinance, 2017, i.e., Ordinance No. 4.1 of 2017, followed by the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018, i.e., Act 29 of 2018) came into force only with effect from 30.12.2017. In the said decision, this Court was dealing with the challenge made against Ext. P10 order of the Revenue Divisional. Officer, whereby the petitioners in that Writ Petition were granted permission under sub-clause (2) of Clause 6 of the Kerala Land Utilisation Order, for conversion of their property to an extent of 7 cents, on condition that the petitioners shall pay 50% of the fair value of such parcel of land for effecting changes in revenue records, in view of the provisions under sub-s. (3) of S. 27A of the Kerala Conservation of Paddy Land and Wetland Act. This Court held that the condition imposed in Ext. P10 order for payment of 50% of the fair value of such parcel of land to the Government is not legal or correct. Therefore, this Court set aside Ext. P10 order and the Revenue Divisional Officer was directed to reconsider the matter in accordance with law, considering it as one submitted prior to 30.12.2017, the appointed date from which the amended provisions of the Kerala Conservation of Paddy Land and Wetland Act came into force, and under the provisions of Kerala Land Utilisation Order, wherein there is no provision for imposing any condition for payment of fair value of such parcel of land to the State Government. This Court has made it clear that, if the petitioners are producing necessary enabling orders, the Secretary of the Municipality shall reconsider the application for building permit submitted by them (which was rejected on the ground that the property is included as converted land in the data-bank and remaining as paddy field in the village records as well as in the Basic Tax Register), in accordance with law, also taking into account the orders, if any, produced by the petitioners as directed above. Paragraphs 3 to 5 of the said decision read thus;

"3. On a reading of Ext. P10 what I could gather is that, petitioners when appeared before the Revenue Divisional Officer submitted that, without set back permission may not be granted for 714 cents. According to the petitioners, petitioners have sought permit for construction of 2650 sq.ft. building and if the entire area is not permitted to be utilised, petitioners will not be able to complete the construction in terms of the Kerala Municipality Building Rules, 1999.

4. It is also submitted that, the application submitted by the petitioner is dated 2.3.2017, which need to be considered in accordance with the provisions of Kerala Land Utilization Order, 1967 since the amended provisions of the Kerala Conservation of Paddy land and Wetland Act, 2008 only came into force on and w.e.f. 30.12.2017.

5. I find force in the said contention advanced by the petitioners and therefore, the condition imposed for payment of 50% of the land value to the Government is not legal or correct. In that view of the matter, I quash Ext. P10 and direct the Revenue Divisional Officer to re-consider the matter in accordance with law, considering it as one submitted prior to 30.12.2017, the appointed date from only the amended provisions of Act, 2008 came into force and under the provisions of Kerala Land Utilization Order, 1967 wherein there is no provision for imposing any condition for payment of land value to the State Government. A decision shall be taken in accordance with law at the earliest possible time and at any rate within two months from the date of receipt of a copy of this judgment. Needless to say, if the petitioners are producing necessary enabling orders, the Secretary of the Municipality shall consider the application submitted by the petitioners, in accordance with law, also taking into account the orders, if any, produced by the petitioners as directed above." (underline supplied)

19. In Shanmugam v. District Collector (2019 (2) KLT 45 [LQ/KerHC/2019/575] ), a Division Bench of this Court held that, when the permission granted in the order of the Revenue Divisional Officer (Ext. P2 order dated 19.12.2017), whereby the petitioners therein, who are the owners of 75.60 Ares of land in Re. Survey. Nos. 487/2A/5, 522/11 A/2, 52-2/7C, 522/11A/1 of Block No. 13632 and 13633 of Punalur Village, were permitted to make construction of a commercial building on 70.66 Ares of their property, under the provisions of the Kerala Land Utilisation Order, subject to the conditions contained in Ext. P2, the direction issued by the learned Single Judge in the impugned judgment, whereby the writ petitioners are directed to comply with the procedure under the amended provisions of R.27C of the Kerala Conservation of Paddy Land and Wetland Act for getting the Basic Tax Register corrected, cannot be sustained. The Division Bench noticed that, Ext. P2 order was in pursuant to Ext. P1 judgment dated 13.9.2017 in W.P.(C) No. 10034 of 2017, in which the learned Judge issued direction by adverting to a report to the effect that a substantial portion of the property has been converted prior to the enactment of the Kerala Conservation of Paddy Land and Wetland Act, 2008 and only a small portion is remaining as paddy land. Such finding in W.P.(C) No. 10034 of 2017 was not challenged by the State in further proceedings and has therefore, attained finality. Only pursuant to the above finding, Ext. P2 order was passed under sub-clause (2) of Clause 6 of the Kerala Land Utilization Order, permitting construction over a limited extent of land (70.66 Ares). In such backdrop, the Division Bench held that the learned Single Judge could not have directed reconsideration of the application in reference to the amended provisions (i.e., the provisions under Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018). The Division Bench found the impugned direction in the judgment of the learned Single Judge unmerited, and accordingly set aside the same. The Division Bench allowed the Writ Appeal by directing the Tahsildar to effect consequential correction in the Basic Tax Register concerning the land in question, based on the Ext. P2 order already passed by the Revenue Divisional Officer, without referring to the provisions of the Kerala Conservation of Paddy Land and Wetland Act. Paragraphs 2 to 5 of the said decision read thus;

"2. The appellants are the owners of property having an extent of 75.60 Ares of land in the Re-Sy. Nos. 487/2A/5, 522/11A/2, 522/7C, 522/11A/1 of Block No. 13632 and 13633 of Punalur Village. They submitted application before the Tahsildar (LR), Punalur seeking additional entry in the Basic Tax Register in accordance with the current lie and nature of the property. The land owners projected that they had already secured favourable order on 19.12.2017 (Ext. P2) whereby, they were permitted to make construction of commercial building on 70.66 Ares of their land, by the Revenue Divisional Officer under the Kerala Land Utilization Order, 1967, subject to the following conditions:

"..............................

1. The flow of water in the land shall not be disturbed. It shall not cause flow of water in the canal on the southern side and boundary wall shall be constructed to protect it.

2. Steps shall be taken for waste management which shall not affect the agricultural activities being carried on in the neighbouring lands.

3. No concrete shall be used on the land other than the plinth area. Throughout the, boundaries on all sides a three metre canal shall be constructed for collecting water and percolate it.

4. If any time any fees is prescribed for regularizing the conversion in future it has to be remitted by the applicant.

........................."

3. The learned Judge, after due consideration of the projection made from the Writ Petitioners side, took note of the provisions of S. 27C of the Kerala Conservation of Paddy. Land and Wet Land Act, 2008 (hereinafter Paddy Act), as amended in 2018 and directed the Writ Petitioners to comply with the procedure under the amended provisions of the Paddy. Act, for getting the Basic Tax Register corrected. Thus aggrieved, the present Appeal is filed by the Writ Petitioners.

4. What is relevant in the above context is that the order permitting construction of commercial building on the land was granted under the Ext. P2 order, which was in pursuant to the judgment dated 13.9.2017 in the W.P.(C) 10034/17 (Ext. P1). The learned Judge issued direction by adverting to a report to the effect that a substantial portion of the property has been converted prior to the Paddy Act and only a small portion is remaining as paddy land. Such finding in the W.P.(C) 10034/17 was not challenged by the State in further proceedings and has therefore, attained finality. Only pursuant to the above finding, the Ext. P2 order was passed under the Clause 2 of the Kerala Land Utilization Order, 1967 permitting construction over a limited extent of land (70.66 Ares). In such backdrop, the re-consideration of the application in reference to the 2018 amended provisions of the Paddy Act, could not have directed.

5. Since the impugned direction is found to be unmerited, we deem it appropriate to set aside the said order. The Writ Appeal is accordingly allowed by directing the Tahsildar to effect the consequential correction in the Basic Tax Register concerning the land in question, based on the Ext. P2 order already passed by the Sub Collector/Revenue Divisional Officer, without referring to the provisions of the Paddy Land Act. Necessary correction in this regard should be effected within four weeks from today. It is ordered so accordingly."

20. As already noticed, in view of the provisions under sub-s. (2) of S. 1 of the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018, the provisions under Act 29 of 2018 shall deemed to have come into force on 30.12.2017. S. 27A deals with change of nature of unnotified land, as defined in clause (xviiA) of S. 2 of the and S. 27C deals with changes in records, i.e., revenue records, in relation to lands which are permitted to be converted under the provisions of Ss. 8, 9, 10 or 27A of the. In view of the provisions under sub-s. (2) of S. 1 of the Kerala Conservation of Paddy Land and Wetland. (Amendment) Act, 2018 and also the law laid down by this Court in Renji K. Pauls case and that by the Division Bench in Shanmugams case referred to supra, the conditions contained in the proviso to sub-s. (2) of S. 27A of the to set apart ten per cent of the land for water conservancy measures, if the area of the land where the application for change of nature of unnotified land is allowed is more than 20.2 Ares and also the condition regarding payment of fee under sub-s,(3) of S. 27A of the, at the rate prescribed in sub-rule (9) of Rule 12 of the Kerala Conservation of Paddy Land and Wetland Rules, read with the Schedule to that Rules, for allowing such an application for change of nature of unnotified land, cannot be imposed while granting permission for the conversion of a paddy land (which was converted prior to the commencement of the Kerala Conservation of Paddy Land and Wetland Act, 2008 and not notified as paddy land in the data-bank or the draft data-bank; however noted as Nilam, Nanja, etc. in revenue records) based on an application submitted before the competent authority, prior to 30.12.2017 (invoking sub-clause (2) of Clause 6 of the Kerala Land Utilisation Order), the date on which the amended provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008, as amended by the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018, i.e., Act 29 of 2018 came into force.

21. In the instant case, as discernible from Ext. P8 order dated 17.05.2018 of the 1st respondent Revenue Divisional Officer, the application made by the petitioner seeking permission for conversion of his properties referred to in that order, invoking the provisions under sub-clause (2) of Clause 6 of the Kerala Land Utilisation. Order, is one dated 06.11.2017, which was directed to be considered by the 1st respondent, by Ext. P5 judgment of this Court dated 27.11.2017 in W.P.(C). No. 37961 of 2017. In such circumstances, while granting permission for conversion of those properties, based on an application submitted before the competent authority prior to 30.12.2017, invoking sub-clause (2) of Clause 6 of the Kerala Land Utilization Order, the conditions contained in the proviso to sub-s. (2) of S. 27A of the to set apart ten per cent of the land for water conservancy measures and also the condition regarding payment of fee under sub-s. (3) of S. 27A of the, at the rate prescribed in sub-rule (9) of Rule 12 of the Kerala Conservation of Paddy Land and Wetland Rules, read with the Schedule to that Rules, cannot be imposed. Therefore, the petitioner cannot be directed to comply with the condition contained in the proviso to sub-section (2) of S. 27A or payment of fee under sub-s. (3) of S. 27A, at the rate prescribed in sub-rule (9) of Rule 12 of the Rules, read with the Schedule to that Rules, for conversion of the land in question. The conditions to that effect, as contained in Ext. P8 order of the 1st respondent is liable to be set aside. In such circumstances, this Writ Petition is disposed of by setting aside Ext. P8 order of the 1st respondent Revenue Divisional Officer to the extent indicated above and by directing the additional 3rd respondent Tahsildar to effect consequential correction in the basic tax register concerning the properties of the petitioner referred to in Ext. P8 order dated 17.05.2018 of the 1st respondent, without referring to the provisions of Ss. 27A or 27C of the Kerala Conservation of Paddy Land and Wetland Act, 2008, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.

Thereafter, it is for the petitioner to approach the 2nd respondent for necessary reliefs in respect of the application for building permit, referred to in this Writ Petition.