Vineetha P.V vs The District Collector
2021 Latest Caselaw 11392 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.9167 OF 2021(U)

PETITIONER:
              VINEETHA P.V
              AGED 34 YEARS
              W/O R.REGHU, RESIDING AT NIYATHY, ALLAPRA P.O.
              THOTTAPADAN JUNCTION, PERUMBAVOOR, ERNAKULAM
              DISTRICT-683 556.

              BY ADV. SRI.JOSEPH M.P.

RESPONDENTS:
       1     THE DISTRICT COLLECTOR
             ERNAKULAM DISTRICT, COLLECTORATE, CIVIL STATION,
             KAKKANAD, ERNAKULAM-682 013.

      2       THE REVENUE DIVISIONAL OFFICER,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              MUVATTUPUZHA-686 661.

      3       THE TAHSILDAR,
              TALUK OFFICE, KUNNATHUNAD TALUK, PERUMBAVOOR
              P.O.PIN-683 550.

      4       THE VILLAGE OFFICER,
              CHELAMATTOM VILLAGE, OKKAL P.O.
              ERNAKULAM DISTRICT-683 550.

      5       THE CONVENER,
              LOCAL LEVEL MONITORING COMMITTEE AND AGRICULTURAL
              OFFICER, OKKAL KRISHI BHAVAN, OKKAL P.O.
              ERNAKULAM DISTRICT-683 550.

      6       OKKAL GRAMA PANCHAYAT,
              OKKAL P.O.ERNAKULAM DISTRICT, REPRESENTED BY ITS
              SECRETARY-683 550.

      7       THE PRESIDENT,
              OKKAL GRAMA PANCHAYAT, OKKAL P.O.
              ERNAKULAM DISTRICT-683 550.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     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.9167 of 2021
             ==================
              Dated this the 8th day of April, 2021

                            JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of Ext.P6 application filed in

form No.5 under the provisions of the Kerala

Conservation of Paddy land and Weltand Act. The

property of the petitioner has a total extent of 8

Ares and 10 Sq. M. Out of the same, an extent of 6

Ares and 10 Sq. M. is remaining as 'Nilam' and the

remaining as 'Purayidom'. According to the

petitioner, the entry regarding the nature of the

property as 'Nilam' is a mistake and the same needs

to be corrected. The property of the petitioner was

lying as reclaimed land even prior to the coming

into force of the Kerala Conservation of Paddy land

and Wetland Act, 2008, contends the petitioner.

2. Without expressing anything on merits, the

writ petition is disposed of directing the second

respondent to consider Ext.P6 application (Form

NO.5) on obtaining necessary reports and confirming W. P. (C) No.9167 of 2021

the identity of the properties, as expeditiously as

possible and at any rate 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.9167 OF 2021(U)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TILE DEED DATED 4.4.2013

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 14.1.2021 EVIDENCING THE PAYMENT OF LAND TAX

EXHIBIT P3 TRUE COPY OF THE RECEIPT DATED 24.8.2017.

EXHIBIT P4 TRUE COPY OF THE DEPOSIT SLIP DATED 18.6.2018 EVIDENCING THE AMOUNT DEPOSITED IN FAVOUR OF THE DIRECTOR K.S.R.E.C TRIBVANDRUM BY THE PETITIONER THROUGH FEDERAL BANK, KALADY BRANCH

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 22.2.2016 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT IN THE PRESCRIBED PERFORMA

EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 19.3.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT IN THE PRESCRIBED PERFORMA

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