Preetha Bhaskaran vs The District Collector
2021 Latest Caselaw 4877 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.28390 OF 2020(W)


PETITIONER/S:

                PREETHA BHASKARAN
                AGED 37 YEARS
                D/O. BHASKARAN, 7/531 A AISWARYA HOUSE, MAVELIPURAM,
                KAKKANAD P.O, KOCHI-30.

                BY ADVS.
                SRI.T.G.RAJENDRAN
                SRI.T.R.TARIN

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                CIVIL STATION, KAKKANAD, ERNAKULAM-682 021

      2         REVENUE DIVISIONAL OFFICER,
                K.B.JACOB ROAD, FORT KOCHI, ERNAKULAM-682 001

      3         THE TAHSILDAR,
                ALUVA TALUK OFFICE, ALUVA, ERNAKULAM DISTRICT-683 101

      4         THE VILLAGE OFFICER
                CHOWARA VILLAGE OFFICE, CHOWARA, ERNAKULAM DISTRICT
                -683 571

      5         THE AGRICULTURAL OFFICER,
                KRISHI BHAVAN, SREEMOOLANAGARAM, ALUVA, ERNAKULAM-683
                580


OTHER PRESENT:

                GP: SRI.A RAVIKRISHNAN

     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.28390 OF 2020(W)                  2




                                   JUDGMENT

The petitioner has preferred Ext.P3 representation before the 2 nd

respondent seeking a change in the classification of the land. In the writ petition

he has produced as Ext.P2 an order passed under Clause 6(2) of the KLUO, which

permits the use of land for other agricultural purposes. The limited prayer of the

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

Ext.P3 representation in the light of Ext.P2 KLU order and pass appropriate

orders.

2. I have 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.P3 representation in the light of

Ext.P2 KLU order, within six weeks 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 TRUE COPY OF THE TAX RECEIPT DATED 18.12.2019.

EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 13.11.2006.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 5.11.2020.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION FILED BEFORE THE 3RD RESPONDENT DATED 6.1.2021.