T.Beena vs The Revenue Divisional Officer
2021 Latest Caselaw 12129 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                       WP(C).No.6780 OF 2021(V)


PETITIONER:

               T.BEENA
               AGED 58 YEARS
               W/O.LATE P.VEERIAH, G-378, 27, PANAMPALLY NAGAR,
               P.O.PANAMPALLY NAGAR, KOCHI - 682 036.

               BY ADVS.
               SRI.T.K.VIPINDAS
               SRI.K.V.SREE VINAYAKAN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               FORT KOCHI, PIN - 682 001.

      2        THE TAHSILDAR, KANAYANNUR
               PARK AVENUE, ERNAKULAM DISTRICT, PIN - 682 011.

      3        THE VILLAGE OFFICER
               CHERANELLOOR VILLAGE, P.O.CHERANELLOOR, PIN - 682
               034.

               BY ADV. SUNIL KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6780 OF 2021(V)

                                        2




                              JUDGMENT

Dated this the 20th day of April 2021

The writ petition has been filed praying for a

direction to the 1st respondent to dispose of Ext.P2

application filed under Clause 6 of Kerala Land

Utilisation Order. Ext.P2 is seen to have been filed in

2017. There have been subsequent proceedings which

have resulted in the proceedings dated 8.2.2021

wherein the Convenor of LLMC has recommended that

the lands belonging to the petitioner had been

converted prior to the coming into force of the Wetlands

Act and hence need not be included in the Data Bank. It

would appear from Ext.P7 communication from the

Junior Superintendent of Revenue Divisional Office that

the application filed by the petitioner is still not disposed

of.

In the circumstances, the writ petition is disposed

of directing the 1st respondent to consider and dispose WP(C).No.6780 OF 2021(V)

of Ext.P2 application, if the same is still pending, within

3 months from the date of receipt of a certified copy of

this judgment.

Sd/-

T.R.RAVI

JUDGE SKP/21-4 WP(C).No.6780 OF 2021(V)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 1/12/2017 IN RESPECT OF PROPERTY COVERED BY DOCUMENT NO.2457/2014 OF ERNAKULAM SRO ISSUED TO THE PETITIONER BY 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 2/11/2017 IN RESPECT OF THE PROPERTY COVERED BY DOCUMENT NO.2457/2014.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 7/12/2017 SUBMITTED BEFORE THE CONVENOR, LOCAL LEVEL MONITORING COMMITTEE.

EXHIBIT P4 THE TRUE COPY OF THE REMINDER SUBMITTED BY THE PETITIONER DATED 9/11/2020 BEFORE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WP(C) 28397/2020 DATED 8/1/2021.

EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE CONVENOR, LOCAL LEVEL MONITORING COMMITTEE DATED 8/2/2021 IN RESPECT OF PROPERTY COVERED BY DOCUMENT NO.2457/2014.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED 23/2/2021 ISSUED BY 1ST RESPONDENT.

RESPONDENTS EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE