V.H.Abdul Razack vs The Revenue Divisional Officer
2021 Latest Caselaw 12181 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.10263 OF 2021(G)

PETITIONER/S:
            V.H.ABDUL RAZACK,
            AGED 40 YEARS,
            S/O. HAMZA, VETTIKKAL PARAMBU, VAZHUKKAPPARA,
            MUNDUR P.O, PALAKKAD DISTRICT, PIN 678 592

              BY ADVS.
              SRI.JACOB SEBASTIAN
              SRI.K.V.WINSTON
              SMT.ANU JACOB

RESPONDENT/S:

      1       THE REVENUE DIVISIONAL OFFICER,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              PALAKKAD DISTRICT, PIN 678 001

      2       THE VILLAGE OFFICER,
              PARALI-1 VILLAGE,
              PALAKKAD DISTRICT, PIN 678 612

      3       THE AGRICULTURAL OFFICER FOR THE PARALI
              PANCHAYAT,
              PALAKKAD DISTRICT, PIN 678 612.

      4       THE LOCAL LEVEL MONITORING COMMITTEE
              FOR THE PARALI PANCHAYAT CONSTITUTED UNDER THE
              CONSERVATION OF PADDY LAND AND WETLAND ACT,
              2008, REPRESENTED BY ITS CONVENER, THE
              AGRICULTURAL OFFICER, PARALI PANCHAYAT,
              PALAKKAD DISTRICT, PIN 678 612

              BY GOVERNMENT PLEADER 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.10263 OF 2021(G)


                              -2-



          Dated this the 23rd day of April 2021

                         JUDGMENT

This writ petition is filed mainly with a prayer to issue

appropriate direction to the first respondent to consider

Ext.P2 and P3 applications. Ext.P2 and P3 applications are

filed by the petitioner before the first respondent under

Section 5(4)(i) and 27A of the Kerala Conservation of Paddy

Land and wetland Act, 2008.

2. Considering the facts and circumstances of the

case, I think there can be a direction to the first respondent

to consider those applications in accordance with law.

Therefore, this writ petition is disposed, directing the

first respondent to consider and pass appropriate orders on

Ext.P2 and P3 applications as expeditiously as possible, at

any rate, within a period of one month from the date of WP(C).No.10263 OF 2021(G)

receipt of a copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE STK/nkr WP(C).No.10263 OF 2021(G)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE POSSESSION CERTIFICATE NO. 54881332 DATED 25-02- 2021 ISSUED BY THE VILLAGE OFFICER, PARALI-I VILLAGE, PALAKKAD TALUK AND PALAKKAD DISTRICT.

EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 01-03-2021 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT UNDER SECTION 5 (4) (1) OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SEEKING TO REMOVE THE PROPERTY FROM THE LAND DATA BANK FOR THE PARALI PANCHAYAT ALONG WITH RECEIPT DATED 09-04-2021.

EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 01-03-2021 SUBMITTED U/S. 27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 ALONG WITH RECEIPT DATED 12- 04-2021.