Philo Stephen vs State Of Kerala
2021 Latest Caselaw 3080 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                        WP(C).No.2253 OF 2021(F)


PETITIONER/S:

                PHILO STEPHEN,WIFE OF STEPHEN
                PALIYATHARA HOUSE, PANAMPILLY NAGAR
                KOCHI 682 016

                BY ADVS.
                SMT.K.P.SANTHI
                SMT.TARA PREM
                SMT.NISHA G.THARAMAL
                SMT.SARIMOL KAREETHARA

RESPONDENT/S:

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

      2         THE REVENUE DIVISIONAL OFFICER
                FORTKOCHI, ERNAKULAM 682 001

      3         THE TAHSILDAR,KANAYANNUR TALUK
                PARK AVENUE ROAD, ERNAKULAM KOCHI 682 011


OTHER PRESENT:

                GP: SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2253 OF 2021(F)                  2




                                    JUDGMENT

The petitioner has preferred Ext.P4 application before the 2nd 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 2 nd 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 2 nd

respondent to consider and pass orders on Ext.P4 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 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1                 TRUE COPY OF THE DATA BANK

EXHIBIT P2                 TRUE COPY OF THE DOCUMENT NO.1991/1978 OF
                           S.R.O., ERNAKULAM.

EXHIBIT P3                 TRUE COPY OF REPRESENTATION DATED 25.9.2020
                           SUBMITTED TO THE 2ND RESPONDENT.

EXHIBIT P4                 TRUE COPY OF APPLICATION DATED 25.9.2020
                           UNDER FORM NO.9 SUBMITTED TO THE 2ND
                           RESPONDENT.