IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
W.P.(C) NO.14146 OF 2022
PETITIONER:
SREEMATHY,
AGED 65 YEARS, W/O. LATE GOVINDAMENON,
KAZHIJEZHATHU HOUSE,
CHALIKKAVATTOM, VENNALA P.O,
ERNAKULAM-682 028.
BY ADVS.V.S.SALIM
A.M.FOUSI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, PIN-682 030.
3 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, PIN-682 001.
4 THE VILLAGE OFFICER,
EDAPPALY SOUTH VILLAGE, PIN-682 028.
5 THE AGRICULTURAL OFFICER,
KRISHI BHAVAN, VYTTILA, PIN-682 019.
ADV. PRINCY XAVIER, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
W.P.(C) NO.14146 OF 2022
JUDGMENT
The prayer sought for by the petitioner in this writ petition is expeditious disposal of Ext.P7 and P8 applications submitted by the petitioner in Form 5 and Form 6 respectively under the provisions of Kerala Conservation of Paddy Land and Wetland Act.
2. Considering the limited relief sought for by the petitioner, the writ petition itself can be disposed of by directing the 3rd respondent to take a decision on the aforesaid applications, within a time frame.
In such circumstances, this writ petition is disposed of by directing the 3rd respondent to pass appropriate orders on Exts.P7 and P8 expeditiously, at any rate, within a period of four months from the date of production of this judgment. It is also directed that the 4th and 5th respondents shall forward necessary reports in this regard without any delay, so as to facilitate the 3rd respondent to take a final decision on Exts.P7 and P8, within the time frame stipulated by this Court.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE bpr -3- W.P.(C) NO.14146 OF 2022 APPENDIX PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE PHOTOGRAPH OF PETITIONER'S LAND AND BUILDING.
EXHIBIT P2 TRUE COPY OF THE PARTITION DEED NO.
4101/2004 OF SRO EDAPALLY.
EXHIBIT P3 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 12.04.2022 OF THE PETITIONER'S PROPERTY.
EXHIBIT P4 TRUE COPY OF THE BUILDING TAX RECEIPT DATED 18.04.2022 OF THE BUILDING NO. 47/768. EXHIBIT P5 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 14.02.2022 OF THE PETITIONER'S PROPERTY.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE FORM 5 APPLICATION DATED 09.02.2022.
EXHIBIT P8 TRUE COPY OF THE FORM 6 APPLICATION DATED 11.02.2022.
EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 14.02.2022 SUBMITTED BY THE PETITIONER.