Sneha Krishnan vs The State Of Kerala
2021 Latest Caselaw 5773 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                       WP(C).No.4101 OF 2021(K)


PETITIONER:

               SNEHA KRISHNAN
               W/O. RETHEESH, RESIDING AT ASWATHI BHAVAN,
               PUTHIYAVILA MURI, KANDALOOR VILLAGE,
               KARTHIKAPPALLY TALUK, ALAPPUZHA-690 531

               BY ADVS.
               SRI.R.RAJASEKHARAN PILLAI
               SMT.SABINA JAYAN

RESPONDENTS:

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

      2        THE REVENUE DIVISIONAL OFFICER,
               CHENGANNUR, RDO OFFICE, CHENGANNUR,
               ALAPPUZHA-689 121


               GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
          ==================
                W. P. (C) No.4101 of 2021
          ==================
         Dated this the 17th day of February, 2021

                           JUDGMENT

Petitioner seeks for an expeditious

consideration of Ext.P1 application filed by him in

Form No.6 under Section 27A of Kerala Conservation

of Paddy Land and Wetland Act, 2008.

2. The property in question has an extent of

7.33 Ares. That the land in question is not

included in the data bank is evident from Ext.P5

certificate issued by the Agricultural Officer.

Exts.P3 and P4 reports of the Village Officer

justifies an order for conversion. The petitioner

intends to reconstruct the building situated in the

property for which a bank loan has been arranged,

submits the learned counsel for the petitioner. It

is only appropriate that the application-Ext.P1 be

considered and orders passed without delay.

In the result, the writ petition is disposed of

directing the second respondent to consider and

pass orders on Ext.P1 application as expeditiously W. P. (C) No.4101 of 2021

as possible and at any rate before 31.03.2021.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.4101 OF 2021(K)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 11.1.2020 SUBMITTED BY THE PETITIONER U/SEC 27A OF THE ACT.

EXHIBIT P2 TRUE COPY OF THE MAHAZAR PREPARED BY THE VILLAGE OFFICER.

EXHIBIT P3 TRUE COPY OF THE REPORT DATED 5.2.2021 OF THE VILLAGE OFFICER ALONG WITH THE LOCATION SKETCH

EXHIBIT P4 TRUE COPY OF REPORT SUBMITTED TO THE 2ND RESPONDENT THROUGH THE TAHASILDAR LAND RECORDS IN KARTHIKAPPALLY.

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE DATED 17.11.2020 FROM THE AGRICULTURE OFFICER, KANDALOOR.

EXHIBIT P6 TRUE COPY OF THE CHELLAN DATED 8.1.2021.

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