Binu Samuel vs The District Collector
2021 Latest Caselaw 6078 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.4313 OF 2021(L)


PETITIONER:

               BINU SAMUEL
               AGED 46 YEARS
               S/O. SAMUEL ABRAHAM, IMMANUEL BHAVAN,
               MULLANKUZHIYIL, MANIKANDESWARAM,
               THIRUVANANTHAPURAM-692013
               NOW RESIDING AT RIVER RINE VILLAS, MANJUMMAL P.O,
               UDYOGAMANDAL, ERNAKULAM - 683501.

               BY ADVS.
               SRI.V.A.VINOD
               SMT.M.S.SHAMLA

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               CIVIL STATION, KAKKANAD, ERNAKULAM - 682021.

      2        THE REVENUE DIVISIONAL OFFICER,
               K B JACOB ROAD, FORT KOCHI, ERNAKULAM - 682001.

      3        THE TAHSILDAR,
               ALUVA TALUK OFFICE, ALUVA, ERNAKULAM - 683101.

      4        THE VILLAGE OFFICER,
               NEDUMBASSERY VILLAGE OFFICE, MEKKAD, NEDUMBASSERY,
               ERNAKULAM - 683589.

      5        THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
               NEDUMBASSERY AGRICULTURE OFFICE,
               ERNAKULAM - 683589.

               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.4313 of 2021
         ==================
        Dated this the 19th day of February, 2021

                       JUDGMENT

The property of the petitioner having an extent

of 2.80 Ares, which lie as a garden land, is shown

as "Nilam" in the revenue records and BTR. The

property is not included in the data bank. The

petitioner has preferred an application in Form 6

in terms of Section 27A of the Kerala Conservation

of Paddy Land and Wetland Act, 2008. The petitioner

seeks for an expeditious disposal of his

application.

2. The petitioner relies on copy of the data

bank to contend that his property is not included

therein.

W. P. (C) No.4313 of 2021

I dispose of this writ petition directing the

second respondent to consider Ext.P3 application,

on obtaining relevant materials, and pass

appropriate orders on the same as expeditiously as

possible and at any rate within a period of three

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.4313 OF 2021(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 18.05.2020.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK.

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 4.1.2020.

EXHIBIT P3(A) TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 3.12.2020.

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