K.C.Sasidharan vs The Local Level Monitoring ...
2021 Latest Caselaw 11814 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                        WP(C).No.9553 OF 2021(T)


PETITIONER/S:

                K.C.SASIDHARAN, AGED 73 YEARS
                S/O.K.N.CHATHUNNY, KOTTIYATTIL HOUSE
                KURICHIKKARA P.O., AKKARAPURAM
                THRISSUR DIST., PIN-680028

                BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/S:

      1         THE LOCAL LEVEL MONITORING COMMITTEE(LLMC)
                REPRESENTED BY ITS CONVENER
                AGRICULTURAL OFFICER, KRISHI BHAVAN
                MADAKKATHARA, THANIKKUDAM MUDIKKOD ROAD
                THRISSUR, PIN - 680651

      2         THE VILLAGE OFFICER
                VILLAGE OFFICE, MADAKKATHARA
                VELLANISSERY, THRISSUR, PIN - 680651

      3         THE REVENUE DIVISIONAL OFFICER
                OFFICE TO REVENUE DIVISIONAL OFFICER
                CIVIL STATION, THRISSUR - PIN - 680 003

                GP: SRI.PAUL ABRAHAM VAKKANAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9553 OF 2021(T)            2




                            Sathish Ninan, J.
                    ==============================
                        W.P.(C) No.9553 of 2021
                      ==========================
                 Dated this the 9th day of April, 2021
                                JUDGMENT

Seeking removal of the property of the petitioner

from the data bank maintained under the Kerala

Conservation of Paddyland and Wetland Act, 2008(for

short, 'the Act') and seeking change of nature, the

petitioner has filed Exts P4 and P5 applications in

form No.5 and form No.6 respectively. The form No.6

application has been filed in respect of a portion of

the property covered in form No.5 application.

Without expressing anything on merits, the writ

petition is disposed of directing the 3 rd respondent to

initially take up Ext P4 application (form No.5) and

pass orders thereon on obtaining necessary reports. If

orders are passed excluding the property from the data

bank, then, form No.6 application shall be taken up and

orders passed in respect of the property sought for

therein. Let the endeavour be completed 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 EXHIBITS

EXT.P1 COPY OF THE BASIC TAX RECEIPT DATED 07.05.2020 ISSUED TO THE PETITIONER

EXT.P2 PHOTOGRAPH SHOWING THE PETITIONER'S PROPERTY

EXT.P3 COPY OF THE RELEVANT PAGE OF DATA BANK WITH REGARDS TO THE PETITIONER'S PROPERTY

EXT.P4 COPY OF THE FORM 5 APPLICATION DATED 28.01.2021 FILED BEFORE THE 1ST RESPONDENT

EXT.P5 COPY OF THE APPLICATION DATED 28.01.2021 FILED BEFORE THE 2ND RESPONDENT

EXT.P5(a) COPY OF THE CHALAN RECEIPT DATED 29.01.2021