Nadeem Aboo vs Revenue Divisional Officer
2021 Latest Caselaw 11908 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.9539 OF 2021(N)


PETITIONER:

               NADEEM ABOO,S/O T.V ABOO,
               AGED 38 YEARS,THERUVATHU VEETTIL,
               CHAVAKKAD, GURUVAYOOR - 680 101

               BY ADV. SRI.K.I.SAGEER

RESPONDENTS:

      1        REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, THRISSUR - 680 001

      2        VILLAGE OFFICER, THAIKKAD VILLAGE,
               THAIKKAD, GURUVAYOOR - 680 104

      3        LOCAL LEVEL MONITORING COMMITTEE FOR
               GURUVAYOOR MUNICIPALITY, REP.BY ITS CONVENOR,
               THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
               GURUVAYOOR, THRISSUR 680 101.

               BY 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:
                       Sathish Ninan, J.
              ==============================
                  W.P.(C) No.9539 of 2021
                ==========================
           Dated this the 9th day of April, 2021

                                JUDGMENT

Seeking change of nature of the property of the

petitioner, the petitioner has filed Ext P3

application in form No.6 under the provisions of

Kerala Conservation of Paddyland and Wetland Act,

2008(for short, 'the Act'). Petitioner maintains that

the property is not included in the data bank

maintained under the Act.

The writ petition is disposed of directing the

1st respondent to consider Ext P3 application (form

No.6) on verifying the data bank and obtaining

necessary reports, 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.9539 OF 2021(N)


                           APPENDIX

PETITIONERS EXHIBITS:

EXT P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 29.01.2021 ISSUED BY THE 2ND RESPONDENT.

EXT P2 A TRUE COPY OFTHE RELEVANT EXTRACT OF THE DATA BANK REGISTER MAINTAINED BY THE KRISHI BHAVAN, GURUVAYOOR.

EXT P3 A TRUE COPY OF THE APPLICATION, FORM 6, SUBMITTED BY THE PETITIONER ALONG WITH RECEIPT EVIDENCING PAYMENT OF RS.1000/- BEFORE THE 1ST RESPONDENT DATED 11.02.2021.