Hisham vs State Of Kerala
2021 Latest Caselaw 372 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                        WP(C).No.294 OF 2021(J)


PETITIONER/S:

                HISHAM, AGED 41 YEARS, S/O.IMBACHIKKOYA,
                KUNJAMMARAKAM (H), CHEMMANGAD, KOZHIKKODE DISTRICT0-
                673 001.

                BY ADVS.
                SRI.JUSTINE JACOB
                SRI.K.S.ARUN KUMAR
                SMT.BINDU MOHAN
                SMT.AMRUTHA P S
                SMT.AMRUTHA K P
                SHRI.VIJAY SANKAR V.H.


RESPONDENT/S:

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

      2         DISTRICT COLLECTOR, CIVIL STATION, ERNAHIPPALAM,
                KOZHIKKODE DISTRICT-673 020.

      3         REVENUE DIVISIOAL OFFICER, CIVIL STATION,
                ERNAHIPPALAM, KOZHIKKODE DISTRCT-673 020.

      4         AGRICULTURAL FIELD OFFICER,
                KRISHIBHAVAN, KOZHIKKODE DISTRICT-673 020


                BY SENIOR GOVERNMENT PLEADER, SRI.S GOPINATHAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.294/2021                2



                              JUDGMENT

Dated this the 6th day of January 2021

The petitioner approached the Revenue Divisional

Officer-third respondent with Form-5 application under

the Kerala Conservation of Paddy Land Wetland Act, 2008.

According to the petitioner, the land referred to in the

application is a dry land. The inclusion in the data

bank is incorrect.

Having considered the pendency of the application

as above, if such application has been received by the

Revenue Divisional Officer, it shall be disposed, in

accordance with law, after hearing the petitioner,

within a period of two months.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.886/2019 OF WEST HILL SUB REGISTRAR OFFICE, KOZHIKODE.

EXHIBIT P2 A TRUE COPY OF THE BASIC TAX RECEIPT OF THE PETITIONERS PROPERTY DATED 10.08.2020.

EXHIBIT P3 A TRUE COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT DATED 19.08.2020.

EXHIBIT P3A A TRUE COPY OF THE LETTER DATED 28.09.2020.

EXHIBIT P4 A TRUE COPY OF THE LETTER ISSUED BY 4TH RESPONDENT DATED 01.08.2019.

EXHIBIT P5 A TRUE COPY OF THE APPLICATION DATED 20.10.2020.

EXHIBIT P5A A TRUE COPY OF THE POSTAL RECEIPT.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE