Ganga N Nair vs The Revenue Divisional Officer
2021 Latest Caselaw 11020 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.4945 OF 2021(P)


PETITIONER:

              GANGA N NAIR,AGED 49 YEARS
              D/O.SANKARAN NAIR, PEEDIKAPARAMBIL HOUSE, (ARAKKAL
              HOUSE), PONJASSERY P.O., PERUMBAVOOR, PIN 683 547

              BY ADVS.
              SRI.T.K.AJITHKUMAR (VALATH)
              SMT.ASWANI JYOTHY A.S.

RESPONDENT:

              THE REVENUE DIVISIONAL OFFICER,REVENUE DIVISIONAL
              OFFICE, MUVATTUPUZHA, PIN 686 661.

              BY GP SRI. PAUL ABRAHAM VAKKANAL

     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.4945 OF 2021(P)

                                  2



                         Sathish Ninan, J.
                 ==============================
                     W.P.(C) No.4945 of 2021
                   ==========================
              Dated this the 7th day of April, 2021

                               JUDGMENT

The petitioner confines her relief for an

expeditious disposal of Ext P4 application filed by

her in terms of Section 6 of Kerala Land utilization

Order. Petitioner, as per the application, has sought

for permission to use the property for construction of

buildings. The application is stated to be pending

since 19.06.2017 in spite of having obtained report

from the Village Officer.

Without expressing anything on merits, I dispose

of this writ petition directing the respondent to

consider Ext P4 application on obtaining necessary

reports, and pass appropriate orders on its merits.

Needless to note that since the application has been

submitted before introduction of Section 27A of Kerala

Conservation of Paddyland and Wetland Act (in short,

'the Act'), the application shall be considered on its WP(C).No.4945 OF 2021(P)

merits and appropriate orders passed. Let orders be

passed within a period of three months from the date

of receipt of a copy of this judgment.

Sd/- Sathish Ninan, Judge

vdv WP(C).No.4945 OF 2021(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.6646/96 DATED 14.11.1996.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 19.8.2020 ISSUED BY THE SPECIAL VILLAGE OFFICER ARAKKAPADI.

EXHIBIT P3 THE TRUE COPY OF THE RELEVANT PAGE OF DATA BANK

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 19.6.17 SUBMITTED TO THE RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPORT DATED 6.7.17 SUBMITTED BY THE VILLAGE OFFICER ARAKKAPADY WITH READABLE COPY

EXHIBIT P6 TRUE COPY OF THE LETTER NO.A9-5493/17 DATED 28.2.18 ISSUED BY THE RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE REPORT WITH COVERING LETTER NO.A-172/2015 KSREC/004966/20 DATED 27-10-2020

EXHIBIT P8 TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER DATED 4.8.2008 WITH READABLE COPY.