Muralidharan vs The State Of Kerala
2021 Latest Caselaw 5589 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                       WP(C).No.4000 OF 2021(Y)


PETITIONER:

               MURALIDHARAN
               AGED 54 YEARS
               S/O. KALARAIKKAL VELAKURUP, RESIDING IN THE ADDRESS
               PADINJAREDATH KALARIKKAL, VELLANKALLUR P.O.,
               THRISSUR DISTRICT-680 662.

               BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
               REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM DISTRICT-695 001.

      2        THE DISTRICT COLLECTOR
               OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE,
               AYYANTHOLE P.O., THRISSUR DISTRICT-680 003.

      3        THE REVENUE DIVISIONAL OFFICER
               OFFICE OF THE R D O, IRINJALAKUDA P.O., THRISSUR
               DISTRICT-680 121.

               BY GOVT. PLEADER SRI.RAVI KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                  SATHISH NINAN, J.
        ==================
              W. P. (C) No.4000 of 2021
        ==================
       Dated this the 16th day of February, 2021

                          JUDGMENT

The petitioner seeks for an expeditious

consideration of Ext.P6 application filed by him before the third respondent under Section 27A of

the Kerala Conservation of Paddy Land and Wetland

Act, 2008.

2. Ext.P5 is a true extract of the relevant

entry of the Data Bank in relation to the property

of the petitioner. Ext.P5 shows the name of the

owner of the property as 'Prakasan' which is the

petitioner's vendor. The same is evident from

Ext.P1 sale deed executed by Prakasan in favour of

the petitioner. In Ext.P5 the property in question

is shown as converted land. The extent of the

property involved is 8.09 Ares. The application

submitted by the petitioner (Form 6), under Section

27A of the Act, is liable to be considered in the

light of Ext.P5, Data Bank entry. W. P. (C) No.4000 of 2021

3. Let orders be passed on Ext.P6 application

as expeditiously as possible and at any rate within

a period of two months from the date of receipt of

a copy of this judgment.

Writ Petition is ordered as above.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.4000 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE DOCUMENT IN THE NAME OF THE PETITIONER DOCUMENT BEARING NO.3673 OF 2012 OF THE VADAKUMKARA SRO DATED 7.12.12.

EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE VILLAGE OFFICER, VADAKKUMKARA DATED 6.3.19.

EXHIBIT P3 A TRUE COPY OF THE TAX RECEIPT IN THE NAME OF THE PETITIONER ISSUED DATED 3.4.13 ISSUED BY THE VILLAGE OFFICER, VADAKKUMKARA.

EXHIBIT P4 A TRUE COPY OF THE LOCATION SKETCH IN THE NAME OF THE PETITIONER ISSUED BY THE VILLAGE OFFICER, VADAKKUMKARA.

EXHIBIT P5 A TRUE COPY OF THE RELEVANT ENTRY OF THE DATA BANK ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, VELLANKALLUR DATED NIL.

EXHIBIT P6 A TRUE COPY OF THE APPLICATION OF THE PETITIONER ALONG WITH OTHER CONNECTED DOCUMENTS AND RECEIPT ISSUED ATED 31.12.20.

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