MURALI PURUSHOTHAMAN, J. - (1.)Both these writ petitions were tagged and heard together and they are disposed of by this common judgment.
W.P (C) No. 23346 of 2015

(2.)The petitioner claims to be the absolute owner in possession of 49.79 cents of property in R.S. No. 78/5 and 19.27 cents of property in R.S. No. 78/3 obtained as per Exts.P1 and P2 documents respectively. Though the said properties are lying as garden land, no agricultural operations are being carried on therein for the past several years. However, the same is described as 'Nilam' in the revenue records.
(3.)Earlier, the petitioner's predecessors in interest had submitted applications before the first respondent seeking permission to use the aforesaid lands for other purpose as contemplated under Clause 6(1) of the Kerala Land Utilisation Order, 1967 ('KLUO', for short).