Seenabai Vipin vs The Local Level Monitoring ...
2021 Latest Caselaw 563 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.26779 OF 2020(V)


PETITIONER:

                SEENABAI VIPIN,
                AGED 41 YEARS
                W/O. VIPIN, ESWARAMANGALATH HOUSE, T. K. S. PURAM,
                KOTTAPPURAM, KODUNGALLUR - 680 664, THRISSUR
                DISTRICT.

                BY ADV. SRI.SUMODH MADHAVAN NAIR

RESPONDENT/S:

      1         THE LOCAL LEVEL MONITORING COMMITTEE,
                SHORNUR MUNICIPALITY, REPRESENTED BY ITS CONVENOR,
                AGRICULTURAL OFFICER, KRISHI BHAVAN, SHORNUR,
                PALAKKAD DISTRICT - 679121.

      2         THE AGRICULTURAL OFFICER
                KRISHI BHAVAN, SHORNUR, PALAKKAD DISTRICT - 679121.

      3         THE VILLAGE OFFICER
                SHORNUR, OTTAPPALAM TALUK, PALAKKAD DISTRICT -
                679121.

      4         THE REVENUE DIVISIONAL OFFICER
                OFFICE OF THE REVENUE DIVISIONAL OFFICER, OTTAPPALAM,
                PALAKKAD DISTRICT - 679101.



                ADV. SRI. K J MANURAJ GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26779 OF 2020(V)



                                2




                            JUDGMENT

Dated this the 7th day of January 2021

The petitioner moved the 1st

respondent as early as on 16.11.2017 to

remove his land referred therein from

data bank. According to the petitioner,

the land in question is a converted

land and it cannot be retained as a

paddy land in the data bank.

Having considered the facts and

circumstances, I am of the view that if

the application is still pending, it

shall be considered and disposed of

within a period of two months, after

conducting inspection and hearing the WP(C).No.26779 OF 2020(V)

petitioner.

The writ petition is disposed of as

above.

Sd/-

A.MUHAMED MUSTAQUE SAS/07/01/2021 JUDGE WP(C).No.26779 OF 2020(V)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 16.11.2017 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 16.11.2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT ADMITTING THE ACCEPTANCE OF EXHIBIT-P1 APPLICATION.

EXHIBIT P3 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 30.09.2020.

EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT BEARING THANDAPER NO.3240 DATED 09.06.2020 ISSUED BY THE 3RD RESPONDENT.

RESPONDENTS' EXHIBITS:- NIL //TRUE COPY// P.A. TO JUDGE