P.A.Alphonsa vs The Revenue Divisional Officer
2021 Latest Caselaw 10999 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8832 OF 2021(D)


PETITIONER:

               P.A.ALPHONSA
               AGED 63 YEARS
               W/O. P.A.JOSE, PAYYAPILLY HOUSE, PUTHANANGADI P.O.,
               KOTTAYAM-686008.

               BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               OFFICE OF THE RDO, CIVIL STATION, AYYANTHOLE,
               THRISSUR-686003.

      2        THE VILLAGE OFFICER,
               OLLUR VILLAGE, OLLUR P.O.,
               THRISSUR DISTRICT-680306.


               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                 SATHISH NINAN, J.
        ==================
             W. P. (C) No.8832 of 2021
        ==================
         Dated this the 7th day of April, 2021

                   JUDGMENT

The applications submitted by the petitioners

in Form-5 and Form-6, under the Kerala Conservation

of Paddy land and Wetland Act, seeking exclusion of

the property from the data bank maintained under

the Act and seeking change of nature, are pending

consideration.

2. The first respondent shall initially take up

the Form-5 application and consider the same on

obtaining necessary reports regarding the nature of

the land, and pass appropriate orders thereon. If

orders are passed excluding the property from the

data bank, then the Form-6 application shall be

taken up and appropriate orders passed in

accordance with law. Let the endeavour be completed W. P. (C) No.8832 of 2021

within a period of four months from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.8832 OF 2021(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.3483/06 AND 599/07 OF S.R.O. KUTTANELLUR DATED 21.7.2006.

EXHIBIT P2 TRUE COPY OF DOCUMENT NO.4091/06 OF S.R.O.

KUTTANELLUR DATED 26.8.2006.

EXHIBIT P3 TRUE COPY OF DOCUMENT NO.599/07 OF S.R.O.

KUTTANELLUR DATED 14.11.2007.

EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 29.7.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 9.9.2015 IN WP(C) NO.27187 OF 2015.

EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM NO.5 DATED 1.3.2021.

EXHIBIT P7 TRUE COPY OF THE APPLICATION PREFERRED AN APPLICATION UNDER SECTION 27A IN FORM NO.6 DATED 20.2.2021.

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