Muhammadali vs The Revenue Divisional Officer
2021 Latest Caselaw 12180 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(C).No.10313 OF 2021(L)


PETITIONER/S:

                MUHAMMADALI,AGED 62 YEARS
                S/O. KHADAR, RESIDING AT KAKKASSERY HOUSE, CHAVAKKAD
                DESOM, GURUVAYUR VILLAGE, CHAVAKKAD TALUK, THRISSUR
                DISTRICT.

                BY ADV. SRI.P.M.ZIRAJ

RESPONDENT/S:

      1         THE REVENUE DIVISIONAL OFFICER,
                THRISSUR, THRISSUR DISTRICT - 680001,

      2         THE LOCAL LEVEL MONITORING COMMITTEE (LLMC)
                CHAVAKKAD MUNICIPALITY, REPRESENTED BY ITS CONVENER,
                AGRICULTURAL OFFICER, KRISHI BHAVAN, CHAVAKKAD,
                THRISSUR DISTRICT, PIN - 680506.

      3         THE VILLAGE OFFICER
                GURUVAYOOR VILLAGE, THRISSUR DISTRICT - 680506.

                GP: SMT.VINEETHA B

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10313 OF 2021(L)              2


                      P.V.KUNHIKRISHNAN, J
                  ----------------------------------
                   W.P.(C.) No. 10313 of 2021
                      --------------------------------
               Dated this the 23rd day of April, 2021

                               JUDGMENT

This Writ Petition is filed by the petitioner with the following prayer:

"Issue a writ of mandamus or any other appropriate writ, order or direction to the first respondent to consider and dispose the application submitted by the petitioner which leads to Exhibit P6 receipt and thereby grant permission to use the land of petitioner for other purposes than paddy cultivation within a reasonable period which this honourable court may deem fit and proper in the interest of justice and circumstances of the case."

2. When the matter came up for consideration, learned counsel for

the petitioner submits that he wants only the disposal of the application

leading to Ext.P6 within a time frame. The learned Government Pleader

also submits that the application leading to Ext.P6 will be considered in

accordance with law.

Therefore, this Writ Petition is disposed of directing the 1 st

respondent to consider the application leading to Ext.P6, as expeditiously

as possible and at any rate, within a period of six weeks from the date of

receipt of a copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN JUDGE sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF TAX RECEIPT DATED 4.9.2019 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 17.04.2021 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF DRAFT DATA BANK IN CONNECTION WITH THE PROPERTY OF PETITIONER.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE FINAL DATA BANK IN CONNECTION WITH THE PROPERTY OF PETITIONER.

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE DATED 11.2.2015 ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, CHAVAKKAD.

EXHIBIT P6 TRUE COPY OF THE RECEIPT DATED 30.12.2019 ISSUED FROM THE OFFICE OF FIRST RESPONDENT.