IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
WP(C) NO. 16942 OF 2022
PETITIONER:
P.MEERA VIJAYAKUMAR
AGED 68 YEARS
W/O.VIJAYAKUMAR, FIELD VIEW ESTATE, AMBUKUTHI, MUTTIL
SOUTH VILLAGE, WAYANAD DISTRICT, PIN-673122.
BY ADVS.
JACOB SEBASTIAN
K.V.WINSTON
ANU JACOB
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER,
MANANTHAVADY, OFFICE OF THE
REVENUE DIVISIONAL OFFICER, MANANTHAVADY,
MANANTHAVADY P.O.,
WAYANAD DISTRICT, PIN-670 645.
2 THE VILLAGE OFFICER, MUTTIL SOUTH VILLAGE,
VYTHIRI TALUK, WAYANAD DISTRICT, PIN - 673 122.
3 THE AGRICULTURAL OFFICER FOR THE MUTTIL
GRAMAPANCHAYAT, AGRICULTURE OFFICE WAYANAD, KALPETTA,
WAYANAD DISTRICT, PIN-673 121.
4 THE LOCAL LEVEL MONITORING COMMITTEE FOR THE
MUTTIL GRAMAPANCHAYAT CONSTITUTED UNDER THE
CONSERVATION OF PADDY LAND AND WETLAND ACT, 2008,
REPRESENTED BY ITS CONVENER, THE AGRICULTURAL OFFICER,
MUTTIL GRAMAPANCHAYAT, WAYANAD DISTRICT, PIN-673122.
SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16942 OF 2022
2
P.V.KUNHIKRISHNAN, J.
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W.P.(C).No. 16942 of 2022
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Dated this the 29th day of June, 2022
JUDGMENT
The above writ petition is filed with the following prayers:
"(I) Quash Exhibit-P4 issuing a writ in the nature of certiorari;
(II) Direct the first respondent to delete 0.0566 hectors of land comprised in survey Nos.200/10, 201/35 & 36 of Muttil South Village, Vythiri Taluk & Wayanad District from the data bank for the Muttil Gramapanchayat;
(III) Direct the first respondent to consider and pass appropriate orders on the application for correction of the mistake in the data bank submitted by the petitioner afresh in view of the guidelines in Exhibit-P3 government order;
(IV) Declare that 0.0566 hectors of land comprised in survey Nos.200/10, 201/35 & 36 of Muttil South Village, Vythiri Taluk & Wayanad District, is not liable to be included in the land data bank for Muttil Gramapanchayat;
(V) Issue such other writ, order or direction as this Hon'ble court deems fit and proper in the circumstances of the case."[SIC] WP(C) NO. 16942 OF 2022 3
2. The main challenge in this writ petition is against Ext.P4 order by which Form 5 application as per the Kerala Conservation of Paddy Land and Wet Land (amendment) Act, 2018 is rejected.
3. Heard counsel appearing for the petitioner and the learned Government Pleader.
4. I perused Ext.P4 order. It will be better to extract the relevant portion of Ext.P4 order:
"വവൈതത്തിരത്തി തതാലൂകത്തില, മുടത്തില സസൗതത്ത് വൈത്തിലല്ലേജത്തില ലബതാകത്ത് 17, ററ.സ. 200/10, 201/35, 201/36 ലപപ്പെട 0.0324, 0.0202, 0.0040, പഹെക്ടര് ഭൂമത്തി സ്ഥലപരത്തിലശതാധന നടതത്തിയതത്തില ടത്തി സ്ഥലലം 10 വൈര്ഷലം പതായമതായ 5 കവുങ്ങുപണ്ടെനലം, നറര്ചതാലുകളലം മറത്ത് പതാരത്തിസ്ഥത്തിതത്തിക പശ്നങ്ങള് ഉണ്ടെതാകതാന് സതാധധ്യതയുപണ്ടെനലം, പനല കൃഷത്തികത്ത് അനുലയതാജധ്യമതായതതാപണെനലം, പനലവൈയലുകള് ഇല്ലേതാപയനലം, പതാലദേശത്തികതല നത്തിരറക്ഷണെസമത്തിതത്തി 08.09.2021 നത്ത് തറരുമതാന നലംമ്പര് 4 പകതാരലം കൂടത്തിയത്തിട്ടുപണ്ടെനലം, 2008 നത്ത് മുമ്പത്ത് തരലം മതാറത്തിയത്തിടത്തില്ലേതാപയനലം, അലപക്ഷതാസ്ഥലലം ഡതാറതാ ബതാങത്തില നത്തിലനത്തിര്തണെപമനലം കൃഷത്തി ഓഫറസര് വൈധ്യക്തമതായ റത്തിലപ്പെതാര്ടത്ത് സമര്പ്പെത്തിചത്തിട്ടുണ്ടെത്ത്.
ലമല സതാഹെചരധ്യതത്തില വവൈതത്തിരത്തി തതാലൂകത്തില, മുടത്തില സസൗതത്ത് വൈത്തിലല്ലേജത്തില ലബതാകത്ത് 17, ററ.സ. 200/10, 201/35, 201/36 (200/6, 201/6, 201/4) ലപപ്പെട 0.0324, 0.0202, 0.0040 പഹെക്ടര് ഭൂമത്തി സലംബനത്തിച ശറമതത്തി. മറര വൈത്തിജയകുമതാര് ഫത്തിലസത്ത് വൈവ WP(C) NO. 16942 OF 2022 4 അമ്പുകുതത്തി മുടത്തില എന്നവൈരുപട ലഫതാറലം 5 അലപക്ഷ നത്തിരസത്തിചത്ത് ഇതത്തിനതാല ഉതരവൈതാകുന."
5. From the above it is clear that the 1 st respondent convinced that, it is not a paddy field. But it is stated that, it is suitable for paddy cultivation. I perused Ext.P2 photographs which will shows that it is a housing colony. I am not in a position to agree with Ext.P4 order. Ext.P4 is to be set aside. As per Rule 4(e) of the Kerala Conservation of Paddy Land and Wet Land (amendment) Act 2018, it is the duty of the 1st respondent to get a report from the Kerala State Remote Sensing & Environment Centre (KSREC). Therefore, Ext.P4 can be set aside and there can be a direction to the 1st respondent to reconsider the matter.
Therefore this writ petition is allowed in the following manner:
i. Ext.P4 is set aside.
ii. The 1st respondent is directed to get a report
from the KSREC and thereafter reconsider the matter in accordance to law, after giving an opportunity of WP(C) NO. 16942 OF 2022 5 hearing to the petitioner, as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a copy of this judgment.
Sd/-
P.V.KUNHIKRISHNAN
DM JUDGE
WP(C) NO. 16942 OF 2022
6
APPENDIX OF WP(C) 16942/2022
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE TAX PAID RECEIPT
NO.KL12031203788/2022 DATED
15.05.2022 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P2 THE TRUE PHOTOGRAPHS OF THE
PETITIONER'S PROPERTY.
EXHIBIT P3 A TRUE COPY OF THE GOVERNMENT ORDER
NUMBER 4592/2017 DATED 31.10.2017.EXHIBIT P4 A TRUE COPY OF THE ORDER DATED
19.01.2022 ISSUED BY THE FIRST
RESPONDENT.
RESPONDENTS EXHIBITS : NIL
//TRUE COPY//
PA TO JUDGE