Viju Peter vs District Collector
2021 Latest Caselaw 11357 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.9264 OF 2021(G)


PETITIONER:

               VIJU PETER
               S/O PETER, PANDAVATHU HOUSE, HILL VALLEY GARDEN,
               AKATHUPADAM ROAD, THIRUVAMKULAM PO, PIN 682305,
               ERNAKULAM DIST.

               BY ADV. SRI.V.BIJU JOSEPH

RESPONDENTS:

      1        DISTRICT COLLECTOR
               COLLECTORATE, KAKKANAD, ERNAKULAM DIST - 682030.

      2        REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
               OFFICE, FORT KOCHI, ERNAKULAM DISTRICT, PIN 682001.

      3        TAHSILDAR, KANAYANNOOR TALUK OFFICE, ERNAKULAM
               DIST., PIN - 682 011.

      4        VILLAGE OFFICER, THIRUVAMKULAM VILLAGE OFFICE,
               THIRUVAMKULAM PO, ERNAKULAM DIST. - PIN 682305.

      5        AGRICULTURAL OFFICER, KRISHI BHAVAN THIRUVAMKULAM,
               ERNAKULAM DIST. PIN 682305

      6        STATE OF KERALA, REP. BY SECRETARY, DEPT. OF
               REVENUE, SECRETARIAT, THIRUVNANTHAPURAM - 695001.

               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.9264 of 2021
           ==================
            Dated this the 8th day of April, 2021

                      JUDGMENT

Seeking change of nature of the property of the

petitioner having an extent of 2.35 Ares situated

in old Sy. No.794/1 in R.S. 420/1 of Thiruvankulam

village, the petitioner has filed Ext.P4

application in Form-6 in terms of Section 27A of

the Kerala Conservation of Paddy land and Wetland

Act. According to the petitioner, the property in

question is not included in the data bank and the

property was never used for cultivation of paddy.

2. The second respondent shall consider Ext.P4

application (Form-6) on obtaining necessary data/

material, including verification of the data bank

and pass appropriate orders in accordance with law.

The same shall be done 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.9264/2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF BTR DATED 12.03.2021 ISSUED BY 4TH RESPONDENT.

EXT.P2 TRUE COPY OF TAX PAID RECEIPT DATED 10.01.2020 OF THE PROPERTY COVERED UNDER THANDAPER NO.5090 ISSUEDB Y 4TH RESPONDENT.

EXT.P3 TRUE COPY OF DATA BANK DATED NIL ISSUED BY 5TH RESPONDENT WITH RESPECT TO THE PROPERTY COMPRISED IN BLOCK NO.10, RE SY NO.420/1-6 (OLD SY NO.794/1)

EXT.P4 TRUE COPY OF THE APPLICATION DATED 22.03.2021 SUBMITTED BEFORE 2ND RESPONDENT.

EXT.P5 TRUE COPY OF POSTAL RECEIPT DATED 22.03.2021 ISSUED BY THE POSTAL DEPARTMENT.

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