John D Cruz vs The State Of Kerala
2021 Latest Caselaw 16508 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. 15679 OF 2021
PETITIONER/S:

    1     JOHN D CRUZ, AGED 44 YEARS
          S/O. FRANCIS D ' CRUZ, CC 17/585,
          PALLURUTHY THEKKUM MURI, PALLURUTHY,
          ERNAKULAM DISTRICT 682 507

    2     MATHEW, AGED 43 YEARS
          S/O. JACOB, CC/17/585, ANJILIKKAPARAMBIL (H),
          MANASSERI, MUNDAMVELI, ERNAKULAM DISTRICT 682 507.

          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,
          CONVENED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
          CHELLANAM, KANNAMALI, KOCHI , ERNAKULAM 682 008.

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

    4     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI 682 001.

          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. 15679 OF 2021     ..2..



                          JUDGMENT

The petitioners are jointly in possession and

ownership of property having an extent of 2.02 ares

comprised in Sy.No.1222/1 of Palluruthy village of

Chellanam panchayat. The petitioners have filed Ext.P3

application dated 15.02.2021 in Form No.5 before the 4 th

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.P3 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.P3 application, within a

period of three months from the date of receipt of a copy

of this judgment. The petitioners shall produce a copy of WP(C) NO. 15679 OF 2021 ..3..

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.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/05/08/2021

//true copy //

P.A To Judge

APPENDIX WP(C) NO. 15679 OF 2021 ..4..

PETITIONERS EXTS.

EXT.P1 A TRUE COPY OF THE ASSIGNMENT DEED NO.3357/17/ DATED 03.11.2017 OF SRO, COCHIN

EXT.P2 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 12.11.2020 ISSUED BY THE 3RD RESPONDENT

EXT.P3 A TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BEFORE THE 4TH RESPONDENT DATED 15.02.2021