Shaju C.Chacko vs The District Collector
2021 Latest Caselaw 3094 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.2185 OF 2021(W)


PETITIONER:

               SHAJU C.CHACKO
               AGED 52 YEARS
               S/O.CHACKO, CHALAKKAL HOUSE, PUTHUR P.O.,
               THRISSUR - 680 014.

               BY ADVS.
               SRI.N.KRISHNA RAJA MAULI
               SMT.M.S.SHAMLA

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               THRISSUR, THRISSUR - 680 003.

      2        THE REVENUE DIVISIONAL OFFICER
               THRISSUR, THRISSUR - 680 003.

      3        THE TAHASILDAR, THRISSUR TALUK OFFICE
               THRISSUR - 680 022.

      4        THE VILLAGE OFFICER
               PUTHUR VILLAGE OFFICE, THRISSUR - 680 014.

      5        LOCAL LEVEL MONITORING COMMITTEE
               PUTHUR GRAMA PANCHAYAT, REPRESENTED BY ITS
               CONVENER, (AGRICULTURAL OFFICER, KRISHI BHAVAN,
               PUTHUR), THRISSUR DISTRICT - 680 014.


               BY GOVERNMENT PLEADER 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:
 W.P(C).No.2185 of 2021                2



                               JUDGMENT

The petitioner has preferred Ext.P3 application before the 2 nd

respondent in Form-6 under the Rules framed under 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 2nd 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 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, after hearing the petitioner. It is made

clear that the 2nd respondent shall ascertain whether the land in question

is unnotified land for the purposes of the Act. 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

mns/28.01.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT IN RESPECT OF THE ABOVE PROPERTY DATED 23/10/2020.

EXHIBIT P2 TRUE COPY OF THE EXTRACT DATA BANK.

EXHIBIT P3               TRUE COPY OF THE APPLICATION SUBMITTED BY
                         THE   PETITIONER   IN    FORM   6   DATED
                         17/12/2020.

EXHIBIT P4               TRUE COPY OF     THE CHALLAN EVIDENCING
                         PAYMENT    OF    STATUTORY  FEE   DATED
                         06/11/2020.


RESPONDENTS EXHIBITS:NIL



                                                      //TRUE COPY//


                                                       P.A TO JUDGE