Abdul Kareem K.K vs The State Of Kerala
2021 Latest Caselaw 2684 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                        WP(C).No.1771 OF 2021(V)


PETITIONER/S:

                ABDUL KAREEM K.K.
                AGED 53 YEARS
                S/O.K.K.MAMMADKUTTY HAJI, KALLARA HOUSE, AROOR,
                OLAVATTOOR P.O., KONDOTTY, PULIKKAL, MALAPPURAM
                DISTRICT-673638.

                BY ADV. SRI.P.K.MOHAMED JAMEEL

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY ITS SECRETARY CUM AGRICULTURAL
                PRODUCTION COMMISSIONER, SECRETARIATE,
                THIRUVANANTHAPURAM-695001.

      2         THE DISTRICT COLLECTOR,
                COLLECTORATE, CIVIL STATION, MALAPPURAM DISTRICT-
                676505.

      3         THE REVENUE DIVISIONAL OFFICER,
                TIRUR, MALAPPURAM DISTRICT-676101.


OTHER PRESENT:

                GP PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1771 OF 2021(V)

                                       2



                                   JUDGMENT

Against Ext.P3 order under Section 13 of the Kerala Conservation of

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

Act"] petitioner has preferred Ext.P4 revision petition before the 1 st

respondent. The limited prayer of the petitioner in the writ petition is for a

direction to the 1st respondent to consider and pass orders on Ext.P4 revision

petition.

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 by directing

the 1st respondent to consider and pass orders on Ext.P4 revision petition,

within an outer time limit of six weeks from the date of receipt of a copy of

this judgment, after hearing the petitioner. It is made clear that till such time

as orders are passed by the 1st respondent and the order communicated to

the petitioner, coercive steps shall not be pursued against the petitioner,

pursuant to Ext.P3 order. It is further made clear that during the time when

the stay granted by this Court in operation, the petitioner shall also not alter

the nature of the land.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.1771 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2082/2002 OF S.R.O, VAZHAKKAD.

EXHIBIT P2 THE TRUE COPY OF THE REPORT OF 3RD RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE ORDER OF 2ND RESPONDENT DATED 08.07.2020.

EXHIBIT P4 THE TRUE COPY OF THE REVISION DATED 15.10.2020 SUBMITTED BY THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE POSTAL RECEIPT DATED 16.10.2020.