Mohammed M.B vs State Of Kerala
2021 Latest Caselaw 1529 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                        WP(C).No.994 OF 2021(Y)


PETITIONER/S:

                MOHAMMED M.B.,
                AGED 73 YEARS
                S/O.BAVAPILLA, MANIYATTUKUDI HOUSE, AYIROORPADAM,
                KOTHAMANGALAM.

                BY ADVS.
                SRI.PEEYUS A.KOTTAM
                SHRI. HRITHWIK D. NAMBOOTHIRI

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
                GOVERNMENT SECRETARIAT ANNEX, TRIVANDRUM-695 001.

      2         THE REVENUE DIVISIONAL OFFICER,
                MUVATTUPUZHA, PIN-686 691.

      3         LOCAL LEVEL MONITORING COMMITTEE,
                REPRESENTED BY ITS CONVENOR, AGRICULTURAL OFFICER,
                PINDIMANA, PIN-686 692.

      4         PINDIMANA GRAMA PANCHAYATH,
                REPRESENTED BY ITS SECRETARY, PINDIMANA, PIN-686 692.

                R4 BY SHRI. P.V.BABY, SC, PINDIMANA GRAMA PANCHAYAT,

OTHER PRESENT:

                SC: BABY P V

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.994 OF 2021(Y)

                                         2

                                 JUDGMENT

The petitioner has preferred Ext.P2 application before the 2 nd

respondent in Form -9 under the Rules to the Kerala Conservation of

Paddy Land and Wet Land Act, 2008 [hereinafter referred to as the

"2008 Act"] for a change in the entry in the BTR pertaining to his

land. The limited prayer in the writ petition is for a direction to the

2nd respondent to consider and pass orders on the same,

expeditiously, after hearing the petitioner.

2.I have heard the learned counsel appearing for the petitioner

and also the learned Government Pleader appearing for the

respondents.

On a consideration of the facts and circumstances of the case

as also the submissions made across the Bar, I dispose the writ

petition with a direction to the 2 nd respondent to consider and pass

orders on Ext.P2 application within six weeks from the date of receipt

of a copy of this judgment, after hearing the petitioner. The

petitioner shall produce a copy of the writ petition together with a

copy of this judgment, before the 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.994 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO.1160/1967 DATED 01.04.1967 OF KOTHAMANGALAM SRO.

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION IN FORM NO.9 OF KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES, 2008 SUBMITTED BY THE PETITIONER BEFORE THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT SUBMITTED BY THE PETITIONER ALONG WITH HIS RELATIVE ASIF.P.E.