Gireesh K.K vs The Revenue Divisional Officer
2021 Latest Caselaw 4867 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        WP(C).No.3436 OF 2021(D)


PETITIONER/S:

                GIREESH K.K
                AGED 45 YEARS
                S/O.KUTTAN, KUNJUMAKKANPURAKKAL HOUSE, EDAVILANGU
                P.O., KODUNGALLOOR TALUK, THRISSUR DISTRICT 680 671.

                BY ADV. SRI.P.K.SAJEEV

RESPONDENT/S:

      1         THE REVENUE DIVISIONAL OFFICER
                REVENUE DIVISIONAL OFFICE, IRINJALAKKUDA 680 125.

      2         THE AGRICULTURAL OFFICER
                KRISHI BHAVAN, EDAVILANGU, THRISSUR DISTRICT 680 671.

      3         THE VILLAGE OFFICER
                VILLAGE OFFICE, EDAVILANGU, THRISSUR DISTRICT 680
                671.


OTHER PRESENT:

                GP PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3436 OF 2021(D)

                                      2




                                  JUDGMENT

The petitioner has preferred Ext.P2 application before the 1 st

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 1st 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 1st 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 1 st

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 1 st respondent, for

further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.3436 OF 2021(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2132/2020 OF KODUNGALLUR S.R.O.

EXHIBIT P2 TRUE COPY OF THE APPLICATION WITH COVERING LETTER DATED 18.1.2021 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT NO.B1/884/2021 DATED 15.1.2021 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER NO.B1/884/2021 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT TO THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE LETTER NO.B1/884/2021 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT TO THE 3RD RESPONDENT.