Girija vs State Of Kerala
2021 Latest Caselaw 17218 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. 16757 OF 2021
PETITIONERS:

    1     GIRIJA,AGED 51 YEARS,W/O.SASIDHARAN, KOVATHE HOUSE,
          PALAZHI P.O., THRISSUR, PIN-680301.

    2     MINI, AGED 42 YEARS,W/O.PAULY, PALLISSERY HOUSE,
          THOTTIPAL P.O., NEDUMBAL, THRISSUR, PIN-680310.

          BY ADVS.JITHIN BABU A
          CLETUS THOTTAPILLY
          ARUN SAMUEL


RESPONDENTS:

    1     STATE OF KERALA,REPRESENTED BY ITS SECRETARY TO THE
          GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.

    2     THE DISTRICT COLLECTOR,,COLLECTORATE, AYYANTHOLE, 1ST
          FLOOR, CIVIL LINES ROAD, KALYAN NAGAR, AYYANTHOLE,
          THRISSUR DISTRICT, PIN-680003.

    3     THE REVENUE DIVISIONAL OFFICER,CIVIL STATION ANNEXE,
          IRINJALAKUDA THRISSUR DISTRICT, PIN-680125.

    4     THE VILLAGE OFFICER,MANAVALASSERY VILLAGE,
          IRINJALAKUDA, THRISSUR DISTRICT, PIN-680121.

    5     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN, KARALAM, THRISSUR DISTRICT, PIN-680711.

    6     LOCAL LEVEL MONITORING COMMITTEE
          (UNDER KERALA CONSERVATION OF PADDY LAND AND WETLAND
          ACT, 2008) REPRESENTED BY ITS CONVENER, AGRICULTURAL
          OFFICER, KRISHI BHAVAN, KARALAM, THRISSUR DISTRICT,
          PIN-680711.

          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. 16757 OF 2021
                               2



                            JUDGMENT

All that the petitioners seek for is, an

expeditious consideration of Ext P1 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 petitioners, the property

involved is not included in the data bank but has

been erroneously entered in the revenue records as

'nilam'.

Without expressing anything on the merits, the

writ petition is disposed of directing the 3 rd

respondent to consider and pass appropriate orders

on Ext P1 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. 16757 OF 2021

APPENDIX OF WP(C) 16757/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION DATED 26.4.2021 SUBMITTED BY THE PETITIONERS UNDER SECTION 27A OF THE ACT.

Exhibit P2 A TRUE COPY OF THE REPRESENTATION DATED 19.7.2021 SUBMITTED BY THE PETITIONERS BEFORE THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 19.7.2021 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 19.7.2021 SUBMITTED BY THE PETITIONERS BEFORE THE 5TH RESPONDENT.