K.A.Ashraf vs State Of Kerala
2021 Latest Caselaw 11838 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.5198 OF 2021(Y)


PETITIONER:

               K.A.ASHRAF, AGED 51 YEARS
               S/O. LATE K.J.ABOOBACKER, KOMBANEZHATH HOUSE, JTS
               ROAD, KODUNGALLUR, THRISSUR DISTRICT,PIN-680 668

               BY ADV. SRI.K.SHIBILI NAHA

RESPONDENTS:

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

      2        THE LOCAL LEVEL MONITORING COMMITTEE,
               VAZHAKKAL VILLAGE, VAZHAKKALA P.O., REPRESENTED BY
               ITS CONVENOR, THE PRINCIPAL AGRICULTURE
               OFFICER,KRISHI BHAVAN, THRIKKAKARA, COCHIN-682 024

      3        ADDL.R3.THE REVENUE DIVISIONAL OFFICER,
               FORT KOCHI - 682 001
               (SOUGHT TO BE IMPLEADED)

               BY GP SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        Sathish Ninan, J.
                ==============================
                    W.P.(C) No.5198 of 2021
                  ==========================
             Dated this the 9th day of April, 2021

                             JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext P4 application filed

in form No.5 under the Kerala Conservation of

Paddyland and Wetland Act, 2008(for short, 'the Act').

The property in question is neither a paddyland nor

wetland and has been erroneously included in the data

bank maintained under the Act, is the contention of

the petitioner.

The writ petition is disposed of directing the

additional 3rd respondent - Revenue Divisional Officer

to consider the application (form No.5), on obtaining

necessary reports, 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
 WP(C).No.5198 OF 2021(Y)



                       APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1         TRUE COPY OF THE BASIC TAX RECEIPT FOR

THE PERIOD 2018-18 ISSUED BY THE VILLAGE OFFICER, VAZHAKKALA ON 25.11.2017

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 25.11.2017

EXHIBIT P3 TRUE COPY OF THE EXTRACT OF THE FAIR VALUE REGISTER IN RESPECT OF VAZHAKKALA VILLAGE

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RDO FORT KOCHI IN FORM 5