Viju Peter vs District Collector
2021 Latest Caselaw 11391 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.9246 OF 2021(E)


PETITIONER:

               VIJU PETER
               S/O. PETER, PANDAVATHU HOUSE, HILL VALLEY GARDEN,
               AKATHUPADAM ROAD, THIRUVAMKULAM P.O, PIN-682 305,
               ERNAKULAM DIST.

               BY ADV. SRI.V.BIJU JOSEPH

RESPONDENTS:

      1        DISTRICT COLLECTOR
               COLLECTORATE, KAKKANAD, ERNAKULAM DISTRICT,
               PIN-682 030

      2        REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE, FORT KOCHI,
               ERNAKULAM DISTRICT, PIN-682 001

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

      4        VILLAGE OFFICER,
               THIRUVAMKULAM VILLAGE OFFICE,THIRUVAMKULAM P.O,
               ERNAKULAM DISTRICT, PIN-682 305

      5        AGRICULTURAL OFFICER,
               KRISHI BHAVAN, THIRUVAMKULAM, ERNAKULAM DIST.,
               PIN-682 305


      6        STATE OF KERALA,
               REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

               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.9246 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 10.28 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.9246 OF 2021(E)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF BTR DATED 12.3.2021 ISSUED BY 4TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF TAX PAID RECEIPT DATED 22.10.2020 OF THE PROPERTY COVERED UNDER THANDAPER NO. 5090 ISSUED BY 4TH RESPONDENT.

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

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

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

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