Jophy vs The Local Level Monitoring ...
2021 Latest Caselaw 3176 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.1380 OF 2021(V)


PETITIONER/S:

                JOPHY
                AGED 53 YEARS
                W/O.RAJAN, ALUKKAL HOUSE, MADATHIKKARA LANE, PULLUR
                VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

                BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/S:

                THE LOCAL LEVEL MONITORING COMMITTEE
                REPRESENTED BY ITS CONVENER, AGRICULTURAL OFFICER,
                KRISHI BHAVAN, PORATHISSERY, THRISSUR DISTRICT, PIN-
                680 125.


OTHER PRESENT:

                GP: 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.1380 OF 2021(V)

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                                     JUDGMENT

It is submitted by the learned Government Pleader on instructions

that the Data Bank of the Irinjalakuda Municipality, in which the land

belonging to the petitioner falls, has already been published. Under the

said circumstances, I permit the petitioner to withdraw this writ petition,

without prejudice to her right to approach this Court after filing a fresh

application in Form-5 before the RDO, as contemplated under the rules to

the Kerala Conservation of Paddy Land and Wet Land Act, 2008.

Accordingly, the writ petition is dismissed as withdrawn without prejudice

to the right as aforesaid.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.1380 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, PORATHISSERY VILLAGE DATED 25.11.2020.

EXHIBIT P2 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 18.12.2020.