Purushothaman vs State Of Kerala
2021 Latest Caselaw 4480 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                        WP(C).No.3120 OF 2021(L)


PETITIONER/S:

                PURUSHOTHAMAN,KAIMAPARAMBIL HOUSE
                METHALA P.O, KODUNGALLUR.

                BY ADVS.
                SRI.M.SHAJU PURUSHOTHAMAN
                SRI.K.S.RAJESH

RESPONDENT/S:

      1         STATE OF KERALA
                REP. BY THE SECRETARY, REVENUE DEPARTMENT, GOVT.
                SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

      2         THE DISTRICT COLLECTOR,
                COLLECTORATE, THRISSUR, PIN-680 003

      3         THE REVENUE DIVISIONAL OFFICER,
                IRINJALAKUDA, PIN-680 664.

      4         THE AGRICULTURAL OFFICER,
                KRISHI BHAVAN, METHALA, KODUNGALLUR-680 664.


                GP: SRI.A RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3120 OF 2021(L)                 2




                                   JUDGMENT

Against Ext.P1 order of the 3 rd respondent Revenue Divisional Officer under

Section 27A(2) of the Kerala Conservation of Paddy Land and Wet Land Act, 2008

[hereinafter referred to as the "2008 Act"] the petitioner has preferred Ext.P2

appeal before the 2nd respondent in terms of 27B of the 2008 Act. The limited

prayer of the petitioner is for a direction to the 2 nd respondent to consider and

pass orders on Ext.P2 appeal expeditiously, after hearing the petitioner.

2. Heard the learned counsel for the petitioner and also the learned

Government Pleader for the respondents.

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

submissions made across the Bar, I dispose the writ petition with a direction to the

2nd respondent to consider and pass orders on Ext.P2 appeal preferred by the

petitioner within an outer limit of one month from the date of receipt of a copy of

this judgment, after hearing the petitioner. The petitioner shall produce a copy of

the writ petition together with a copy of this judgment before the 2 nd respondent

for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER PASSED BY THE REVENUE DIVISIONAL OFFICER, IRINJALAKUDA DATED 18.9.2020.

EXHIBIT P2 THE TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND RESPONDENT DATED 4.1.2021.