Mujeeb Rahman.K vs The Revenue Divisional ...
2021 Latest Caselaw 445 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.302 OF 2021(K)


PETITIONER:

               MUJEEB RAHMAN.K
               AGED 43 YEARS
               S/O.KUTTIHASSAN, KALANGOTTU HOUSE, KUTTIKATTOOR,
               KUNNAMANGALAM, KOZHIKODE DISTRICT

               BY ADV. SRI.BABU S. NAIR

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER/ASSISTANT COLLECTOR
               KOZHIKODE, PIN 673 001

      2        THE LOCAL LEVEL MONITORING COMMITTEE
               REP.BY ITS CONVENER, AGRICULTURAL OFFICER, KRISHI
               BHAVAN, KUNNAMANGALAM, KOZHIKODE DISTRICT, PIN 673
               571



               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.302 OF 2021(K)

                                      2




                               JUDGMENT

Dated this the 6th day of January 2021

The petitioner seeks expeditious disposal of

Ext.P2 application under Section 27 A of the Kerala

Conservation of Paddy Land and Wetland Act, 2008.

The petitioner appears to have remitted necessary

fees for consideration.

If the application is in order, there shall be a

direction to the 1st respondent to consider the

application and pass orders within a period of one

month.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE SAS/06/01/2021 JUDGE WP(C).No.302 OF 2021(K)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED OF THE S.R.O. KUNNAMANGALAM DATED, 15.12.2016

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER AND OTHERS BEFORE TH FIRST RESPONDENT DATED, 28.12.2020

EXHIBIT P3 TRUE COPY OF THE CHALAN DATED, 28.12.2020 ISSUED BY THE SUB TREASURY, EVIDENCING THE PAYMENT MADE BY THE PETITIONER

RESPONDENTS' EXHIBITS:- NIL

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