Jophy vs The Revenue Divisional Officer
2021 Latest Caselaw 16260 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        WP(C) NO. 15540 OF 2021
PETITIONER/S:

          JOPHY,AGED 53 YEARS,W/O RAJAN, ALUKKAL HOUSE,
          MADATHIKKARA LANE, PULLUR VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR DISTRICT

          BY ADVS.
          V.M.KRISHNAKUMAR
          P.R.REENA
          MAYA M.
          P.S.SIDHARTHAN



RESPONDENT/S:

    1     THE REVENUE DIVISIONAL OFFICER,CIVIL STATION,
          IRINJALAKUDA, THRISSUR DISTRICT PIN-680 121

    2     THE LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENER, AGRICULTURAL OFFICER,
          KRISHI BHAVAN, PORATHISSERY, THRISSUR DISTRICT PIN-680
          125

          GP SRI.P.S APPU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15540 OF 2021
                                  2



                              JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of Ext P2 application

filed in Form No.5 of the Kerala Conservation of

Paddyland and Wetland Rules, seeking deletion of

entry relating to the property mentioned in Ext P2

from the data bank maintained under the Kerala

Conservation of Paddyland and Wetland Act, 2008.

2. According to the petitioner, the property in

question had been lying as a paramba for the past

several years but has been mistakenly entered in the

data bank. It is for the 1st respondent to consider

the application on its merits and pass appropriate

orders.

Without expressing anything on merits the writ

petition is disposed of directing the 1 st respondent

to consider and pass orders on Ext P2 application,

on obtaining and verifying relevant materials, as

expeditiously as possible and at any rate within a WP(C) NO. 15540 OF 2021

period of six months from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 15540 OF 2021

APPENDIX OF WP(C) 15540/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OFTHE BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, PORATHISSERY VILLAGE DATED 25.11.2020

Exhibit P2 TRUE COPY OF FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1STT RESPONDENT DATED 29.01.2021