Murali vs The State Of Kerala
2021 Latest Caselaw 17019 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 THURSDAY, THE 12TH DAY OF AUGUST 2021/21ST SRAVANA, 1943
                    WP(C) NO. 16579 OF 2021


PETITIONER:

         MURALI, AGED 59 YEARS, S/O.GOVINDAN,
         KOVATHE HOUSE, PALAZHI P.O.,
         THRISSUR, PIN - 680 301.

         BY ADVS.
         JITHIN BABU A
         CLETUS THOTTAPILLY
         ARUN SAMUEL


RESPONDENTS:

    1    THE STATE OF KERALA REPRESENTED BY
         ITS SECRETARY TO THE GOVERNMENT,
         REVENUE DEPARTMENT,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695 001.

    2    THE DISTRICT COLLECTOR, COLLECTORATE,
         AYYANTHOLE, 1ST FLOOR, CIVIL LINES ROAD,
         KALYAN NAGAR, AYYANTHOLE,
         THRISSUR DISTRICT, PIN - 680 003.

    3    THE REVENUE DIVISIONAL OFFICER,
         CIVIL STATION ANNEXE, IRINJALAKUDA,
         THRISSUR DISTRICT, PIN - 680 125.

    4    THE VILLAGE OFFICER,
         MANAVALASSERY VILLAGE,
         IRINJALAKUDA,
         THRISSUR DISTRICT, PIN - 680 121.

    5    THE AGRICULTURAL OFFICER,
         KRISHI BHAVAN, KARALAM,
         THRISSUR DISTRICT, PIN- 680 711.
 WP(C) No.16579/2021
                            :2 :


     6     LOCAL LEVEL MONITORING COMMITTEE,
           (UNDER KERALA CONSERVATION OF PADDY LAND
           AND WETLAND ACT, 2008) REPRESENTED BY
           ITS CONVENER, AGRICULTURAL OFFICER,
           KRISHI BHAVAN, KARALAM,
           THRISUR DISTRICT, PIN - 680 711.

           SRI.HANILKUMAR HARSHAN, GOVT.PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 12.08.2021, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 WP(C) No.16579/2021
                                  :3 :




                          JUDGMENT

~~~~~~~~~

Dated this the 12th day of August, 2021

The petitioner holds 23.62 Ares of land in

Manavalassery Village of Mukundapuram Taluk. It is an un-

notified land. The petitioner wanted to use the land for

commercial purpose and submitted Ext.P1 application under

Section 27A of the Kerala Conservation of Paddy Land and

Wetland Act, 2008. The petitioner had deposited the

application in the specified box in the office of the Revenue

Divisional Officer on 27.04.2021 and the petitioner was given

6443/21/B2 as reference number. However, in spite of

repeated representations made thereafter, Ext.P1 application

is not finally disposed of. Hence, the petitioner is before this

Court.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader representing the respondents. WP(C) No.16579/2021

3. The petitioner states that he has submitted Ext.P1

application invoking Section 27A of the Act, 2008 before the

3rd respondent-RDO. The petitioner would submit that he has

been given a reference number also on submission of

application. Ext.P1 being an application of statutory nature,

the respondents are bound to consider and pass orders

thereon in accordance with law within a reasonable period.

In the circumstances, the writ petition is disposed of

directing the 3rd respondent to consider Ext.P1 Form-7

application dated 26.04.2021 submitted by the petitioner

under reference No.6443/21/B2, if the application is complete

in all respects, and pass orders thereon in accordance with

law within a period of four months.

Sd/-

N. NAGARESH, JUDGE

aks/24.08.2021 WP(C) No.16579/2021

APPENDIX OF WP(C) 16579/2021

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION DATED 26/04/2021 SUBMITTED BY THE PETITIONER UNDER SECTION 27A OF THE ACT.

Exhibit P2 A TRUE COPY OF THE REPRESENTATION DATED 19/07/2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 19/07/2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 19/07/2021 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.

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