Vayaloor Real Estate Pvt. Ltd vs The Revenue Divisional Officer
2021 Latest Caselaw 16274 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. 15536 OF 2021
PETITIONER/S:

          VAYALOOR REAL ESTATE PVT. LTD.
          SHOBA CITY, PUZHAKKAL, THRISSUR,
          REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE
          SRI.NISANTH.M.N, AGED 40 YEARS, S/O.M.K.NARAYANAN,
          'ATHIRA', SASTHA NAGAR, PATTUAURAIKAL,
          THRISSUR-680022.

          BY ADVS.
          P.B.SAHASRANAMAN
          T.S.HARIKUMAR



RESPONDENT/S:

    1     THE REVENUE DIVISIONAL OFFICER,OFFICE OF THE RDO,
          COLLECTORATE,P.O.AYYANTHOLE, THRISSUR-680003.

    2     THE AGRICULTURAL OFFICER,KRISHI BHAVAN, KOLAZHI,
          P.O.MULANKUNNATHUKAVU,THRISSUR-680581.

          SPL.GP SRI.M.H.HANIL KUMAR


     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. 15536 OF 2021
                                   2



                              JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of Ext P1 application

filed in Form No.5 of the Kerala Conservation of

Paddyland and Wetland Rules, seeking deletion of the

entry relating to the property mentioned in Ext P1

from the data bank maintained under the Kerala

Conservation of Paddyland and Wetland Act, 2008(for

short, 'the Act').

2. According to the petitioner, the property in

question had been lying as a converted land 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 P1 application,

on obtaining and verifying relevant materials, as WP(C) NO. 15536 OF 2021

expeditiously as possible and at any rate within a

period of six months from the date of receipt of a

copy of this judgment.

Sd/

SATHISH NINAN JUDGE vdv WP(C) NO. 15536 OF 2021

APPENDIX

EXT P1 TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 5, BEFORE THE 1ST RESPONDENT DATED 16.02.2021.

EXT P2 TRUE PHOTOSTAT COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT, DATED 19.02.2021.