Ratheesh R. vs The Sub Collector
2021 Latest Caselaw 169 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                  WP(C).No.28681 OF 2020(I)


PETITIONER:

              RATHEESH R., AGED 36 YEARS, S/O. RAMANANDAN,
              THANNIKKAL, CLAPPANA P.O, CLAPPANA NORTH,
              KOLLAM DISTRICT.

              BY ADV. SRI.K.RAKESH

RESPONDENTS:

     1        THE SUB COLLECTOR, OFFICE OF THE SUB
              COLLECTOR, KOLLAM DISTRICT, PIN-691 013

     2        THE TAHASILDAR, KARUNAGAPPALLY TALUK, KOLLAM
              DISTRICT, PIN-690 518


              MANURAJ K J GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 05.01.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C).No.28681 OF 2020(I)

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                            JUDGMENT

Dated this the 5th day of January 2021

The petitioner approached the Revenue Divisional Officer

(sub - collector) under Sec.27A of the Kerala Conservation of

Paddy Land and Wetland Act, 2008 seeking correction in the

BTR entry. The application was allowed vide Ext.P1 order.

According to the petitioner, he had remitted necessary fee as per

Ext.P1 order. However, it is submitted that no action was taken

by the Revenue Authorities to effect changes in the revenue

records. Rule 13 of the amended Rules under the Kerala

Conservation of Paddy Land and Wetland Rules, 2008 clearly

laid down the procedure for effecting changes. Based on the

order of the Revenue Divisional Officer, necessary changes

have to be made by the Tahsildar based on the report of the

Village Officer. In such circumstances, necessary action shall WP(C).No.28681 OF 2020(I)

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be taken by the Tahsildar to effect changes, if the petitioner had

already made the payment pursuant to Ext.P1 Order. Needful

shall be done within a period of one month from receipt of a

copy of this judgment.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.28681 OF 2020(I)

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APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 5.10.2020 PASSED BY THE 1ST RESPONDENT UNDER SECTION 27A OF THE CONSERVATION OF PADDY LAND AND WETLAND (AMENDMENT).

EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED, 24.11.2020.