George Sebastian vs The Revenue Divisional Officer
2021 Latest Caselaw 17217 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                       WP(C) NO. 16727 OF 2021
PETITIONER:

          GEORGE SEBASTIAN,AGED 45 YEARS
          S/O. BABY SEBASTIAN, MATHOOR HOUSE, PIRAVOM, ERNAKULAM
          DISTRICT, PRESENTLY RESIDING AT MUNRA - 1, MATHOOR
          HOUSE, KONTHURUTHY, THEVARA, ERNAKULAM.

          BY ADV B.PRAMOD


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          FORT KOCHI, PIN - 682 001.

    2     THE TAHSILDAR (LAND RECORDS)
          TALUK OFFICE, KANAYANNUR, KOCHI - 682 312.

    3     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN, VYTTILA, ERNAKULAM DISTRICT, PIN - 682
          019.

    4     THE VILLAGE OFFICER
          ELAMKULAM, ERNAKULAM DISTRICT, PIN - 682 020.

          GP SRI.P.S.APPU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16727 OF 2021
                              2



                           JUDGMENT

All that the petitioner seeks for is, an

expeditious consideration of Ext P3 application

filed in Form No.6 of the Kerala Conservation of

Paddyland and Wetland Rules, seeking change of

nature/user of the property mentioned therein.

2. According to the petitioner, the property

involved is not included in the data bank but has

been erroneously entered in the revenue records as

'nilam.

3. Without expressing anything on the merits,

the writ petition is disposed of directing the 1 st

respondent to consider and pass appropriate orders

on Ext P3 application (Form 6), on obtaining and

verifying relevant records including the data bank,

as expeditiously as possible and at any rate within

a period of four months from the date of receipt of

a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 16727 OF 2021

APPENDIX OF WP(C) 16727/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE BASIS TAX RECEIPT DATED 07.07.2021 ISSUED FORM THE OFFICE OF THE 4TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE DATA BANK.

Exhibit P3 A TRUE COPY OF THE APPLICATION DATED 20.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P4 A TRUE COPY OF THE ACKNOWLEDGEMENT CARD SIGNED ON 22.07.2021.

Exhibit P5 A TRUE COPY OF THE CHALAN DATED 19.07.2021 SHOWING PAYMENT OF FEES.

Exhibit P6 A TRUE COPY OF THE CIRCULAR DATED 23.07.2021 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P7 A TRUE COPY OF THE GOVERNMENT ORDER DATED 25.02.2021.

Exhibit P8 A TRUE COPY OF THE AFFIDAVIT DATED 02.08.2021 FILED BY THE PETITIONER.

Exhibit P9 A TRUE COPY OF THE ACKNOWLEDGEMENT CARD SIGNED ON 03.08.2021.