Jeemol M.S vs The District Collector
2021 Latest Caselaw 6294 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                       WP(C).No.4509 OF 2021(K)


PETITIONERS:

      1        JEEMOL M.S
               AGED 45 YEARS
               W/O. SURESH K.S., KALAYIL HOUSE, VELLOOR (PO),
               PAMPADY, KOTTAYAM DISTRICT.

      2        RADHA SASIDHARAN
               AGED 65 YEARS
               W/O. SASIDHARAN, SARJ VILLA, ETTUMANOOR,
               KOTTAYAM DISTRICT.

               BY ADVS.
               SRI.M.V.THAMBAN
               SRI.R.REJI
               SMT.THARA THAMBAN
               SRI.B.BIPIN
               SRI.ARUN BOSE

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               COLLECTORATE, KOTTAYAM,
               KOTTAYAM DISTRICT, PIN-686 002.

      2        THE REVENUE DIVISIONAL OFFICER
               PALA, KOTTAYAM DISTRICT, PIN-686 575.

      3        THE AGRICULTURAL OFFICER/THE CONVENER OF LOCAL
               LEVEL MONITORING COMMITTEE
               CONSTITUTED UNDER THE PROVISIONS OF THE KERALA
               CONSERVATION OF PADDY LAND AND WETLAND ACT,
               MARANGATTUPILLY AGRICULTURA OFFICE, AMAYANNUR (PO),
               KOTTAYAM DISTRICT, PIN-686 635.

      4        LOCAL LEVEL MONITORING COMMITTEE CONSTITUTED UNDER
               THE PROVISIONS
               OF THE KERALA CONSERVATION OF PADDY LAND AND
               WETLAND ACT, REPRESENTED BY ITS CONVENER,
               AYARKUNNAM AGRICULTURE OFFICE, AYARKUNNAM (PO),
               KOTTAYAM DISTRICT, PIN-686 635.
 WP(C).No.4509 OF 2021(K)        -2-


      5      THE VILLAGE OFFICER
             AYARKUNNAM, AYYARKUNNAM (PO), KOTTAYAM DISTRICT,
             PIN-686 635.

             BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
             ==================
                   W. P. (C) No.4509 of 2021
             ==================
            Dated this the 22nd day of February, 2021

                                JUDGMENT

The petitioners are aggrieved by the entry in

the draft data bank maintained under the Kerala

Conservation of Paddy Land and Wetland Act, 2008

wherein their property having an extent of 15.03

Ares in Sy.304/12 of Ayarkunnam Village is

included.

2. The petitioners have submitted an

application before the Local Level Monitoring

Committee constituted under the Act seeking to un-

notify the land from the data bank. The application

had been pending since the year 2017. The

petitioners pray for a direction for an expeditious

disposal of Ext.P3 application. W. P. (C) No.4509 of 2021

Without expressing anything on merits, I

dispose of this writ petition directing the LLMC-

the 4th respondent, to complete the enquiry on

Ext.P3 application submitted by the petitioners and

pass orders thereon 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.4509 OF 2021(K)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 18.5.2020.

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONERS BEFORE THE 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 19.8.2017 ISSUED FROM THE OFFICE OF THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE COMMUNICATION RECEIVED BY THE PETITIONER FROM THE 3RD RESPONDENT.

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