Sujith vs The District Collector
2021 Latest Caselaw 3998 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                     WP(C).No.2766 OF 2021(U)


PETITIONER:

               SUJITH
               AGED 34 YEARS
               S/O.SUKUMARAN,THOPPIL HOUSE,
               CHAIPPANKUZHI,KODASSERY,
               THRISSUR-680724.

               BY ADV. SHRI.N.KRISHNA RAJA MAULI

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               FIRST FLOOR,CIVIL STATION,AYYANTHOLE,
               THRISSUR-680003.

      2        THE REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE,CIVIL STATION
               ANNEXE,IRINJALAKUDA-680125.

      3        THE TAHSILDAR,
               THIRD FLOOR,MUNICIPAL TOWN HALL COMPLEX,MAIN
               ROAD,CHALAKUDY-680307.

      4        THE VILLAGE OFFICER,
               PERAMBRA VILLAGE OFFICE,THRISSUR DISTRICT-680689.

      5        THE LOCAL LEVEL MONITORING COMMITTEE,
               REPRESENTED BY AGRICULTURAL OFFICER,
               KRISHI BHAVAN,CHALAKKUDY MUNICIPALITY,
               CHALAKUDY-680307.

               BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C).No.2766 of 2021               2



                              JUDGMENT

The petitioner has preferred Ext.P2 application before the 2 nd

respondent in Form-6 under the Rules framed under the Kerala

Conservation of Paddy Land and WetLand Act, 2008 [hereinafter

referred to as the "2008 Act"]. The limited prayer in the writ petition is

for a direction to the 2 nd respondent to consider and pass orders on the

same, expeditiously, after hearing the petitioner.

2.I have heard the learned counsel appearing for the petitioner

and also the learned Government Pleader appearing for the respondents.

On a consideration of the facts and circumstances of the case as

also the submissions made across the Bar, I dispose the writ petition by

directing the 2nd respondent to consider and pass orders on Ext.P2

application within an outer time limit of six weeks from the date of

receipt of a copy of this judgment, after hearing the petitioner. It is

made clear that the 2nd respondent shall ascertain whether the land in

question is unnotified land for the purposes of the Act. The petitioner

shall produce a copy of the writ petition together with a copy of this

judgment, before the 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/03.02.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1               TRUE COPY     OF   THE   TAX   RECEIPT   DATED
                         13.11.2020

EXHIBIT P2               TRUE COPY OF THE APPLICATION UNDER FORM 6
                         BEFORE    THE   2ND    RESPONDENT   DATED
                         09.12.2020

EXHIBIT P3               TRUE COPY OF THE CHALLAN EVIDENCING

PAYMENT OF STATUTORY FEE DATED 23.11.2020

EXHIBIT P4 TRUE COPY OF THE RECEIPT NO.B6/13390/2020 DATED 09.12.2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 09.12.2020 ISSUED BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 09.12.2020 ISSUED BY THE 2ND RESPONDENT TO THE 5TH RESPONDENT.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE