Sebastian P. A vs The District Collector
2021 Latest Caselaw 6612 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

 WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                       WP(C).No.4802 OF 2021(A)


PETITIONER:

               SEBASTIAN P. A.
               AGED 52 YEARS
               S/O. ANTONY, PARAMEEL HOUSE, THAMARASSERY ROAD,
               CHERANELLOOR, ERNAKULAM - 682034.

               BY ADVS.
               SRI.LAL K.JOSEPH
               SHRI.SURESH SUKUMAR
               SRI.ANZIL SALIM
               SMT.T.A.LUXY
               SRI.P.MURALEEDHARAN (THURAVOOR)

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               ERNAKULAM, COLLECTORATE, CIVIL STATION, KAKKANAD,
               ERNAKULAM - 682030.

      2        THE REVENUE DIVISIONAL OFFICER
               RDO OFFICE FORTKOCHI, FIRST FLOOR, FB JACOB RD,
               FORT KOCHI, KOCHI - 682001.

      3        THE TAHSILDAR
               KANAYANOOR TALUK, PARK AVE, NEAR SUBHASH PARK,
               ERNAKULAM - 682 011.

      4        THE VILLAGE OFFICER
               CHERANALLOOR VILLAGE, CHITTOOR ROAD, SOUTH CHITOOR,
               ERNAKULAM - 682 027.

      5        THE SECRETARY
               CHERANALLOOR GRAMA PANCHAYATH, SOUTH CHITOOR,
               ERNAKULAM - 682 027.

      6        THE CHAIRMAN
               LOCAL LEVEL MONITORING COMMITTEE CONSTITUTED UNDER
               THE PROVISIONS OF KERALA CONSIDERATION OF PADDY
               LAND AND WET LAND ACT, CHERANELLOOR GRAMA
               PANCHAYATH, SOUTH CHITTOOR, ERNAKULAM - 682027.
 WP(C).No.4802 OF 2021(A)       -2-


      7      THE AGRICULTURAL OFFICER
             CONVENER, LOCAL LEVEL MONITORING COMMITTEE
             CONSTITUTED UNDER THE PROVISIONS OF KERALA
             CONSIDERATION OF PADDY LAND AND WET LAND ACT,
             KRISHI BHAVAN, CHERANELLOOR GRAMA PANCHAYATH,
             SOUTH CHITTOOR, ERNAKULAM - 682027.

             BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
         ==================
               W. P. (C) No.4802 of 2021
         ==================
        Dated this the 24th day of February, 2021

                         JUDGMENT

The petitioner seeks for an expeditious

consideration of Ext.P4 application filed by him in

Form-5 of the Kerala Paddy Land and Wetland Rules,

seeking correction of the data bank. His property

having an extent of 5.79 Ares in Sy. Nos.222/4-2

and 222/4-3 in Block No.4 of Cheranelloor village,

though a converted land, is included in the Data

Bank. It is accordingly that Ext.P4 application has

been filed.

2. The writ petition is disposed of directing

the second respondent to consider and pass

appropriate orders on the application of the

petitioner on obtaining report from the local level W. P. (C) No.4802 of 2021

monitoring committee, 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.4802 OF 2021(A)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE VILLAGE TAX RECEIPT DATED 18.09.2019.

EXHIBIT P1(a) TRUE COPY OF THE EXTRACT OF THE BASIC TAX REGISTER.

EXHIBIT P2 THE TRUE COPY OF THE REPORT DATED 10.12.2015 OF THE ADDITIONAL TAHSILDAR OF THE 3RD RESPONDENT TALUK OFFICE.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 26.08.2017 SUBMITTED BEFORE THE 7TH RESPONDENT AGRICULTURAL OFFICER / CONVENOR OF THE LOCAL LEVEL MONITORING COMMITTEE.

EXHIBIT P4 TRUE COPY OF THE APPLICATION FILED BEFORE THE 2ND RESPONDENT DATED 16.12.2019.

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