Abdul Rahman .C vs The Revenue Divisional Officer
2021 Latest Caselaw 6077 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                       WP(C).No.4333 OF 2021(N)


PETITIONER:

               ABDUL RAHMAN .C
               S/O. LATE CHELLAPPA RAWTHER, 7/135(20), 'HAQIQAH',
               PUTHUR ROAD, KOPPAM, PALAKKAD - 01.

               BY ADVS.
               SRI.SAJAN VARGHEESE K.
               SRI.LIJU. M.P
               SRI.JOPHY POTHEN KANDANKARY

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               OFFICE OF REVENUE DIVISIONAL OFFICER,
               PALAKKAD - 678001,

      2        THE VILLAGE OFFICER,
               PALAKKAD III VILLAGE,
               PALAKKAD - 678001,

               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                 W. P. (C) No.4333 of 2021
           ==================
          Dated this the 19th day of February, 2021

                           JUDGMENT

Ext.P3 is the application submitted by the

petitioner before the first respondent Revenue

Divisional Officer in Form-6 under Section 27A of

the Kerala Conservation of Paddy Land and Wetland

Act, 2008. The petitioner seeks for an expeditious

disposal of the application.

2. Ext.P2 is the order of the Revenue

Divisional Officer excluding the property of the

petitioner from the data bank. In view thereof,

prima facie, Ext.P3 application in Form-6 is liable

to be considered.

3. Accordingly, this writ petition is disposed

of directing the first respondent to pass W. P. (C) No.4333 of 2021

appropriate orders on Ext.P3 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.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.4333 OF 2021(N)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PURCHASE CERTIFICATE DATED 23.10.1998 ISSUED TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 06.06.2020 ISSUED BY 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE FORM 6 DATED 11.02.2021 SUBMITTED BEFORE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE CHALAN DATED 06.02.2021 FOR RS.1000/-

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