P.G.Suresh Kumar vs State Of Kerala
2021 Latest Caselaw 182 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.27452 OF 2020(F)


PETITIONER:

               P.G.SURESH KUMAR
               AGED 49 YEARS
               S/O. GOPINATHAN, SHANTHI NIVAS, MANGANAM P.O,
               VIJAYAPURAM VILLAGE, KOTTAYAM 686 018

               BY ADV. SRI.GIKKU JACOB

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
               SECRETARIAT,THIRUVANANTHAPURAM- 695 001.

      2        REVENUE DIVISIONAL OFFICER,
               REVENUE TOWER,
               THIRUNAKKARA.P.O,
               KOTTAYAM-686 001.

      3        VILLAGE OFFICER,
               VIJAYAPURAM VILLAGE, VADAVATHOOR P.O, KOTTAYAM 686
               010

      4        LOCAL LEVEL   MONITORING COMMITTEE,
               VIJAYAPURAM   GRAMA PANCHAYAT, REPRESENTED BY CONVENER,
               AGRICULTURE   OFFICER, VIJAYAPURAM GRAMA PANCHAYAT,
               VADAVATHOOR   P.O, KOTTAYAM 686 010


               BY ADV. SIR.S GOPINATHAN SR 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.27452 OF 2020(F)

                                        2



                                 JUDGMENT

Dated this the 5th day of January 2021

The petitioner approached the 4th respondent with Ext.P7

application. Ext.P7 is an application to remove the land referred

therein from the data bank. This is in the light of the report of the

Agricultural Officer. The petitioner also pointed out that in the data

bank it is recorded as a converted land. The petitioner wants to delete

the entry in the data bank.

2. In view of the fact that the land is described as a converted

land, it is appropriate to direct the 4 th respondent to consider and pass

orders on Ext.P7 application to remove the entry from the data bank

as a converted land. It shall be done within a period of one month.

On removal of the entry, the 2nd respondent-The Revenue Divisional

Officer shall consider the application submitted by the petitioner

under Section 27A of Act 28 of 2008 vide Ext.P6. The Revenue

Divisional Officer is directed to take a decision as expeditiously as WP(C).No.27452 OF 2020(F)

possible, at any rate, within a further period of two months, after

hearing the petitioner.

The writ petition is disposed of as above.

Sd/-

                                          A.MUHAMED MUSTAQUE
SAS/05/01/2021                                         JUDGE
 WP(C).No.27452 OF 2020(F)




                                 APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1                TRUE COPY OF THE SALE DEED NO. 2929/2007

DATED 13-09-2007 OF ADDITIONAL S.R.O KOTTAYAM

EXHIBIT P2 TRUE COPY OF THE DATA BANK

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 13-

07-2020 ISSUED FROM VILLAGE OFFICE, VIJAYAPURAM

EXHIBIT P4 TRUE COPY OF THE BUILDING PERMIT DATED 6-

12-2008 ISSUED FROM VIJAYAPURAM GRAMA PANCHAYAT

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 18-06-2009 ISSUED BY REVENUE DIVISIONAL OFFICER, KOTTAYAM

EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 12-10-

2020 IN FORM 6 BEFORE THE 2ND RESPONDENT

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 12-10-

2020 IN FORM 5 SUBMITTED BEFORE THE 4TH RESPONDENT LOCAL LEVEL MONITORING COMMITTEE

EXHIBIT P7B TRUE COPY OF THE ACKNOWLEDGMENT CARD FOR EXHIBIT P7

RESPONDENTS' EXHIBITS:- NIL //TRUE COPY// P.A. TO JUDGE