Premjith C.K vs State Of Kerala
2021 Latest Caselaw 11388 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.9280 OF 2021(H)


PETITIONER:

               PREMJITH C.K.
               AGED 65 YEARS
               S/O.DAMODARAN (LATE), PANKAJ,
               DESHODHARINI CROSS ROAD,
               MALAPARAMBA, KOZHIKODE - 673 009.

               BY ADV. SRI.AVANEESH KOYIKKARA

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
               AGRICULTURE, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

      2        DISTRICT COLLECTOR
               COLLECTORATE, CIVIL STATION P.O.,
               KOZHIKODE DISTRICT, PIN - 673 020.

      3        REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, COLLECTORATE,
               CIVIL STATION P.O., KOZHIKODE, PIN - 673 020.

      4        LOCAL LEVEL MONITORING COMMITTEE
               REPRESENTED BY ITS CONVENER, AGRICULTURAL OFFICER,
               KRISHI BHAVAN, BEYPORE, KOZHIKODE, PIN - 673 015.

      5        AGRICULTURAL OFFICER
               KRISHNI BHAVAN, BEYPORE, KOZHIKODE, PIN - 673 015.

               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.9280 of 2021
             ==================
              Dated this the 8th day of April, 2021

                              JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of his application filed

in Form-5 under the Kerala Conservation of Paddy

land and Wetland Act seeking exclusion of his

property from the data bank maintained under the

Act.

2. An extent of 49.776 Ares of property

belonging to the petitioner situated in Beypore

village had been a dryland but has been erroneously

included in the data bank maintained under the Act,

grieves the petitioner. It is accordingly that the

petitioner has submitted the application in Form-5

seeking removal of the property from the data bank.

3. Without expressing anything on merits, the

writ petition is disposed of directing the third

respondent to consider Ext.P2 application (Form-5)

on obtaining necessary materials, as expeditiously

as possible and at any rate within a period of four W. P. (C) No.9280 of 2021

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.9280 OF 2021(H)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A COPY OF THE RELEVANT PAGES OF THE DATA BANK REGISTER PUBLISHED IN THE GAZETTE DATED 22/10/2016 ISSUED BY THE AGRICULTURAL OFFICER.

EXHIBIT P2 A COPY OF THE APPLICATION DATED SUBMITTED BEFORE THE RDO, KOZHIKODE FOR CORRECTION OF THE ENTRIES OF THE DATA BANK REGISTER ALONG WITH ITS POSTAL ACKNOWLEDGMENT CARD.

------