Thomas vs The State Of Kerala
2021 Latest Caselaw 16503 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                        WP(C) NO. 15696 OF 2021
PETITIONER/S:

    1     THOMAS, AGED 64 YEARS
          S/O.SANDHYAV, 11/1704, NJALIPARAMBU,
          FORT KOCHI (P.O.), FORT KOCHI,
          KOCHI TALUK, ERNAKULAM, PIN - 682 001.

    2     JOB THOMAS, AGED 65 YEARS
          S/O.THOMAS, 18/1538 F, NADUVILVEEDU,
          VADAKKUMMURIYIL, RAMESWARAM VILLAGE,
          PALLURUTHY, ERNAKULAM, PIN - 682 006

          BY ADV K.DILIP



RESPONDENT/S:

    1     THE STATE OF KERALA
          REP. BY ITS SECRETARY TO REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT, TRIVANDRUM - 01.

    2     THE LOCAL LEVEL MONITORING COMMITTEE
          REP. BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
          CHELLANAM, KANNAMALI, KOCHI, ERNAKULAM, PIN- 682 008.

    3     THE VILLAGE OFFICER
          PALLURUTHY VILLAGE, KACHERIPPADY,
          KOCHI, PIN - 682 006.

    4     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682 011.

          R1-R4 BY GP SRI.HANIL KUMAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   WP(C) NO. 15696 OF 2021         ..2..




                         JUDGMENT

The petitioners are jointly in possession and

ownership of property having an extent of 1.50 ares

comprised in Sy.No. 136/IB of Palluruthy village of

Chellanam panchayat. The petitioners have filed

Ext.P5 application dated 15.02.2021 in Form No.5

before the 4th respondent under the Kerala

Conservation of Paddy Land and Wet Land Rules, 2008

for removing the land in question from the Data Bank.

The petitioners are aggrieved by the delay in disposal

of Ext.P5 application.

2. Heard the learned Counsel for the petitioners

and the learned Government Pleader.

3. There will be a direction to the 4 th respondent

to consider and pass orders on Ext.P5 application,

within a period of three months from the date of WP(C) NO. 15696 OF 2021 ..3..

receipt of a copy of this judgment. The petitioners

shall produce a copy of the writ petition along with the

exhibits and a certified copy of the judgment before

the 4th respondent for compliance.

The writ petition is disposed of accordingly.

MURALI PURUSHOTHAMAN JUDGE SB/05/08/2021 WP(C) NO. 15696 OF 2021 ..4..

APPENDIX OF WP(C) 15696/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JENM ASSIGNMENT DEED NO.2947/1/13 DATED 22/07/13 OF SRO COCHIN.

Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 19/10/2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 06/10/2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P4 A TRUE COPY OF THE LOCATION SKETCH ISSUED BY THE 3RD RESPONDENT HEREIN DATED 19/10/2020.

Exhibit P5 A TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BEFORE THE 4TH RESPONDENT DATED 15/02/2021.