Johnson C.D vs Local Level Monitoring Committee
2021 Latest Caselaw 11008 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.7988 OF 2021(W)


PETITIONER:

               JOHNSON C.D, AGED 65 YEARS
               S/O.DEVASSY, THIRUTHIPARAMBU, MUNDATHICODE VILLAGE,
               MUNDATHICODE P.O., THRISSUR DISTRICT - 680 601.

               BY ADV. SRI.SHOBY K.FRANCIS

RESPONDENTS:

      1        LOCAL LEVEL MONITORING COMMITTEE
               (LLMC OF WADAKANCHERY MUNICIPALITY), REPRESENTED BY
               ITS CONVENER, AGRICULTURAL OFFICER,KRISHI BHAVAN,
               MUNDATHICODE P.O., ARAYAMPADAM, THRISSUR DISTRICT -
               680 601.

      2        AGRICULTURAL OFFICER,KRISHI BHAVAN, MUNDATHICODE
               P.O., ARAYAMPADAM, THRISSUR DISTRICT- 680 601.

      3        VILLAGE OFFICER,MUNDATHICODE VILLAGE OFFICE,
               MUNDATHICODE WEST P.O. - 680 601, THRISSUR DISTRICT.

      4        STATE OF KERALA,REPRESENTED BY ITS PRINCIPAL
               SECRETARY TO THE GOVT., AGRICULTURAL DEPARTMENT,
               GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      5        REVENUE DIVISIONAL OFFICER,
               OFFICE OF RDO, COLLECTORATE, AYYANTHOLE P.O.,
               THRISSUR DT. - 680 003.

      6        THE DISTRICT COLLECTOR
               COLLECTORATE, AYYANTHOLE P.O., THRISSUR - 680 003.

               BY GP SRI. RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7988 OF 2021(W)

                                     2



                           Sathish Ninan, J.
                   ==============================
                       W.P.(C) No.7988 of 2021
                     ==========================
                Dated this the 7th day of April, 2021

                                  JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext P8 application in

Form No.9 filed in terms of the provisions of Kerala

Conservation of Paddyland and Wetland Act (in short,

'the Act'). According to the petitioner, the property

in question, having an extent of 28.35 Ares in Rs

93/6, had been lying as a purayidonm from time

immemmorial, and hence permission is to be granted in

terms of Section 27A without insisting for payment of

any fee/charges in the said regard. It is accordingly

that the petitioner has filed the application in Form

No.9 in terms of Rule 12(13) of the Kerala

Conservation of Paddyland and Wetland Rules.

Without expressing anything on merits, I dispose

of this writ petition directing the 5 th respondent to

consider and pass appropriate orders on Ext P8 WP(C).No.7988 OF 2021(W)

application after obtaining necessary reports. The

orders may be passed within a period of four months

from the date of receipt of a copy of this judgment.

                           Sd/-    Sathish Ninan, Judge

   vdv
 WP(C).No.7988 OF 2021(W)




                           APPENDIX
   PETITIONER'S/S EXHIBITS:

   EXHIBIT P1         TRUE COPY OF BASIC TAX RECEIPT DATED
                      14/5/2018 ISSUED BY THE 3RD
                      RESPONDENT.

   EXHIBIT P2         TRUE COPY OF THE RELEVANT PORTION OF

BASIC TAX REGISTER DATED 24/5/2018.

EXHIBIT P3 TRUE COPY OF THE RECEIPT DATED 4/3/2016 ISSUED BY THE OFFICE OF THE 6TH RESPONDENT FOR THE SUBMISSION OF THE SEC.3A APPLICATION.

EXHIBIT P4 TRUE COPY OF THE CHALAN RECEIPT DATED 4/3/2016.

EXHIBIT P5 TRUE COPY OF THE APPLICATION UNDER CLAUSE 6 OF THE KERALA LAND UTILIZATION ORDER DATED 3/8/2018 SUBMITTED TO THE 5TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WPC NO.34458/2018 DATED 24/10/2018.

EXHIBIT P7 TRUE COPY OF THE RELEVANT PORTION OF THE FINALIZED DATA BANK DATED NIL OF THE 2ND RESPONDENT.