Shameena Vahab vs State Of Kerala
2021 Latest Caselaw 378 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.250 OF 2021(E)

PETITIONER/S:

                SHAMEENA VAHAB, AGED 41 YEARS,
                W/O.ABDUL VAHAB, MADATHUMPADDY HOUSE, ALLAPPRA P.O.,
                VENGOLA, PERUMBAVOOR, KUNNATHUNADU TALUK, ERNAKULAM-
                683556.

                BY ADV. SRI.JOSEPH M.P.
RESPONDENT/S:

      1         STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
                GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
                SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2         THE DISTRICT COLLECTOR,
                ERNAKULAM DISTRICT, COLLECTORATE, CIVIL STATION,
                KAKKANAD, ERNAKULAM-682013.

      3         THE REVENUE DIVISIONAL OFFICER,
                OFFICE OF THE REVENUE DIVISIONAL OFFICER,
                MUVATTUPUZHA-686661.

      4         THE TAHSILDAR, TALUK OFFICE, PERUMBAVOOR-683542.

      5         THE VILLAGE OFFICER, VENGOLA-683556.

      6         THE CONVENER, LOCAL LEVEL MONITORING COMMITTEE AND
                AGRICULTURAL OFFICER, VENGOLA-683556.

      7         VENGOLA GRAMA PANCHAYAT,
                VENGOLA-6835556, REPRESENTED BY ITS SECRETARY.

      8         AGRICULTURAL OFFICER, VENGOLA KRISHI BHAVAN,
                CONVENER LLMC-683556.


                BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN
                BY SRI.C.A.NAVAS FOR PANCHAYATH

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.250/2021                          2




                                     JUDGMENT

Dated this the 6th day of January 2021

The petitioner approached the Local Level

Monitoring Committee, Vengola to remove her land

described in the application from the data bank.

According to the petitioner, the land belonging to her

comprised in Re-survey No.217/9/2 is a dry land and

therefore, inclusion in the data bank is not correct.

2. Taking note of the pendency of the application

made by the petitioner before the Local Level

Monitoring Committee, it is appropriate to direct the

Local Level Monitoring Committee to consider and pass

orders on the application after conducting an

inspection and notice to the petitioner, within a

period of three months.

3. In view of the above direction, the application

before the third respondent under Form-5 need to be

considered only if the Local Level Monitoring Committee

declines the petitioner's request. In the event, the

Local Level Monitoring Committee declines, the third

respondent shall consider Form-5 application after

adverting to the decision of the Local Level Monitoring

Committee.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.4443/19 DATED 04.12.2019 OF SRO, PERUMBAVOOR.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT FOR THE YEAR 2020-21.

EXHIBIT P3 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 8TH RESPONDENT.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE