Sarasu Jacob @ Mariyamma vs State Of Kerala
2021 Latest Caselaw 2935 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                        WP(C).No.2015 OF 2021(B)

PETITIONER/S:

                SARASU JACOB @ MARIYAMMA
                AGED 88 YEARS
                W/O P.V.JACOB, PALLATHUSHERIYIL, KALAMASSERY
                P.O.ERNAKULAM, PIN-683 104.

                BY ADVS.
                SRI.K.P.DANDAPANI (SR.)
                SRI.MILLU DANDAPANI
                SRI.ROY THOMAS (MUVATTUPUZHA)
                SRI.RAMEEZ NOOH
                SMT.FATHIMA K.
                SHRI.SIRAJ ABDUL SALAM
                SMT.MEERA RAMESH
                SMT.BHAIRAVI S.N

RESPONDENT/S:

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

      2         THE DISTRICT COLLECTOR,
                COLLECTORATE, CIVIL STATION
                ERNAKULAM, PIN-682 030.

      3         THE REVENUE DIVISIONAL OFFICER-RDO
                (SUB COLLECTOR),REVENUE DIVISIONAL OFFICE
                FORT KOCHI, ERNAKULAM-682 030.

      4         THE TAHASILDAR, KANNAYANNUR TALUK
                PARK AVENUE, ERNAKULAM, PIN-682 011.

      5         THE VILLAGE OFFICER,THRIKKAKARA (NORTH ) VILLAGE
                KOONAMTHAI, PADIVATTOM, ERNAKULAM-682 024.

OTHER PRESENT:

                GP: SRI. PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2015 OF 2021(B)                  2




                                    JUDGMENT

The petitioner has preferred Ext.P3 application before the 3 rd respondent in

Form-9 under the Rules of the Kerala Conservation of Paddy Land and Wet Land

Act, 2008 [hereinafter referred to as the "2008 Act"]. The limited prayer in the

writ petition is for a direction to the 3 rd 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 by directing the 3 rd

respondent to consider and pass orders on Ext.P3 application within an outer time

limit of 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 3 rd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF BASIC TAX REGISTRAR OF THE PETITIONERS PROPERTY MAINTAINED BY TRIKKAKKARA NORTH VILLAGE DATED NIL

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THANDAPER REGISTRAR OF THE PETITIONERS PROPERTY MAINTAINED BY TRIKKAKKARA NORTH VILLAGE

EXHIBIT P3 TRUE COPY OF THE PETITIONERS APPLICATION IN FORM 9 (FILE NO 376780/2020) DATED 17.9.2020 SUBMITTED BEFORE THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED DATED 1.1.2021 ISSUED BY THE ASSISTANT ENGINEER, ELECTRICAL SECTION, KALAMASSERY

EXHIBIT P5 TRUE COPY OF THE BUILDING AGE CERTIFICATE DATED 15.9.2020 ISSUED BY SMT SUHARA K.K.REGISTERED A-CLASS ENGINEER AFTER INSPECTING THE PETITIONERS RESIDENTIAL BUILDING AND PROPERTY

EXHIBIT P6 TRUE COPY OF THE REPORT DATED 27.11.2020 ISSUED BY THE 5TH RESPONDENT

EXHIBIT P7 TRUE PHOTO COPIES OF THE PHOTOGRAPHS OF THE PETITIONERS PROPERTY