Vijayan.V.T vs The Revenue Divisional Officer
2021 Latest Caselaw 386 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.28428 OF 2020(C)


PETITIONER:

               VIJAYAN.V.T, AGED 67 YEARS,
               S/O THATHI, VELLANGI THOPPIL HOUSE,
               THEKKUMBAGAM P.O, TRIPUNITHURA, ERNAKULAM-682 301.

               BY ADV. SRI.T.U.SUJITH KUMAR

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER,
               FORT KOCHI, ERNAKULAM DISTRICT, PIN-682 001.

      2        THE VILLAGE OFFICER, THEKKUMBAGAM VILLAGE,
               ERNAKULAM DISTRICT, PIN-682 031.

      3        THE AGRICULTURAL OFFICER FOR THE TRIPUNITHURA
               MUNICIPALITY, ERNAKULAM DISTRICT, PIN-682 301.

      4        THE LOCAL LEVEL MONITORING COMMITTEE FOR THE
               TRIPUNITHURA MUNICIPALITY CONSTITUTED UNDER THE
               CONSERVATION OF PADDY LAND AND WETLAND ACT, 2008
               REPRESENTED BY ITS CONVENER, THE AGRICULTURAL
               OFFICER, TRIPUNITHURA MUNICIPALITY, ERNAKULAM
               DISTRICT, PIN-682 301.

               BY ADV. SRI.S GOPINATHAN, SR. GP

     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.28428 OF 2020(C)

                                     -2-

                              JUDGMENT

Dated this the 6th day of January 2021

The petitioner submitted Exts.P3 and P4 applications,

under form 5 and form 6 respectively, before the 1 st

respondent under sections 5(4) (i) and 27A of the Kerala

Conservation of Paddy Land and Wetland Act, 2008. These

applications, according to the petitioner, are pending

before the first respondent.

If the form 5 application is pending, it shall be taken

up and disposed of within a period of two months. If it is

allowed, the application under form 6 also shall be taken up

and disposed of within a further period of two months.

Ordered accordingly.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv WP(C).No.28428 OF 2020(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO 1365 OF S.R.O TRIPUNITHURA DATED 7.4.1983.

EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE DATED 5.4.2011 ISSUED BY THE PUBLIC WORKS DEPARTMENT

EXHIBIT P3 A TRUE COPY OF THE APPLICATION 20.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT UNDER SECTION 5 (40 (I) OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT 2008 SEEKING TO REMOVE THE PROPERTY FROM THE LAND DATA BANK FOR THE TRIPUNITHURA MUNICIPALITY

EXHIBIT P4 A TRUE COPY OF THE APPLICATION DATED 15.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT UNDER SECTION 27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE