Sreenivasan vs The District Collector
2021 Latest Caselaw 2944 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

                        W.P(C).No.514 OF 2021(L)


PETITIONER:

               SREENIVASAN
               AGED 37 YEARS
               S/O. MADHAVAN, CHEMMADATH HOUSE, IRINGAPRAM (PO),
               THRISSUR - 680 554.

               BY ADVS.SRI.V.A.VINOD
                       SMT.SWAPNALEKHA K.T.

RESPONDENTS:

       1       THE DISTRICT COLLECTOR
               CIVIL STATION, AYYANTHOLE, THRISSUR - 680 003.

       2       THE REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE, THRISSUR, THRISSUR - 680003.

       3       THE TAHASILDAR,
               TALUK OFFICE, CHAVAKKAD, THRISSUR - 680506.

       4       THE VILLAGE OFFICER,
               IRINGAPRAM VILLAGE OFFICE, IRINGAPRAM (PO),
               THRISSUR - 680506.

       5       LOCAL LEVEL MONITORING COMMITTEE,
               GURUVAYOOR MUNICIPALITY, REPRESENTED BY ITS CONVENER,
               (AGRICULTURAL OFFICER, KRISHIBHAVAN, POOKKOTT),
               THRISSUR - 680101.

               BY SRI.PAUL ABRAHAM VAKKANAL, GOVT. PLEADER

           THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
      ADMISSION ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED
      THE FOLLOWING:
 W.P.(C).No.514/2021                :: 2 ::




                             JUDGMENT

The petitioner has preferred Ext.P3 application before

the 2nd respondent in Form-6 under the Rules of the Kerala

Conservation of Paddy Land and WetLand Act, 2008

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

in the writ petition is for a direction to the 2 nd respondent to

consider and pass orders on Ext.P3 application, 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 2nd 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, W.P.(C).No.514/2021 :: 3 ::

after hearing the petitioner. It is made clear that the 2 nd

respondent shall ascertain whether the land in question is

un-notified land for the purposes of the 2008 Act. The

petitioner shall produce a copy of the writ petition together

with a copy of this judgment, before the 2 nd respondent, for

further action.

Sd/-

                       A.K.JAYASANKARAN NAMBIAR
                                   JUDGE



prp/27/1/2021
      W.P.(C).No.514/2021             :: 4 ::




                                    APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1                 TRUE   COPY         OF   THE   TAX   RECEIPT    DATED
                           01.07.2020.

EXHIBIT P2                 TRUE COPY OF THE RELEVANT PAGES                OF   THE

EXTRACT DATA BANK DATED 05.09.2020.

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 NUMBERED AS B2- 13010/20.

EXHIBIT P4 TRUE COPY OF THE CHALLEN EVIDENCING PAYMENT OF STATUTORY FEE DATED 21.10.2020.

RESPONDENTS EXHIBITS:        NIL.



                               //TRUE COPY//


                               P.S. TO JUDGE