Joy Paul vs The Revenue Divisional Officer
2021 Latest Caselaw 11402 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.9040 OF 2021(D)


PETITIONER:

               JOY PAUL, AGED 54 YEARS
               S/O. N.T PAUL, NADACKAL HOUSE, PADINJATTUMBAGAM
               DESOM, ATHIRAMPUZHA P.O, KOTTAYAM DISTRICT.

               BY ADV. SMT.C.K.SHERIN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, FORT KOCHI 682 301
               ERNAKULAM DISTRICT.

      2        THE LOCAL LEVEL MONITORING COMMITTEE,
               MULAMTHURUTHY GRAMA PANCHAYAT, REPRESENTED BY ITS
               CONVENOR, AGRICULTURAL OFFICER, KRISHI BHAVAN,
               MULAMTHURUTHY, ERNAKULAM DISTRICT PIN 682 314

      3        THE VILLAGE OFFICER,
               VILLAGE OFFICE, MULAMTHURUTHY, ERNAKULAM DISTRICT
               PIN 682 314


               BY GP SRI.RAVI KRISHNAN

     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.9040 of 2021
                 ==========================
            Dated this the 8th day of April, 2021
                           JUDGMENT

All that the petitioner seeks for is a direction

for an expeditious consideration of Ext P3 application

filed in form No.5 under the Kerala Conservation of

Paddyland and Wetland Act (in short, 'the Act'),

seeking removal of his property having an extent of

81.39 Ares, from the data bank maintained under the

Act. According to the petitioner, the property in

question has been a converted land much prior to the

introduction of the Act; but, the property has been

erroneously included in the data bank.

The writ petition is disposed of directing the 2 nd

respondent to consider Ext P3 application (form No.5)

on obtaining relevant materials and pass orders thereon

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

vdv
                        APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1         TRUE COPY OF SALE DEED 30-06-2007

REGISTERED AS DOC.NO. 2474/2007 OF MULAMTHURUTHY SRO

EXHIBIT P2 TRUE COPY OF TAX RECEPT DATED 10-11-2020 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM NO. 5 DATED 17-3-2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF ACKNOWLEDGMENT DATED 20-03-2021 FROM THE OFFICE OF THE 1ST RESPONDENT ON RECEIPT OF EXT P3 APPLICATION