Paulose vs The District Collector
2021 Latest Caselaw 580 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.417 OF 2021(B)


PETITIONER/S:

                PAULOSE, AGED 67 YEARS, S/O ROCKY, PAINADATHUKARAMBAN
                HOUSE, EDAKUNNU,
                ERNAKULAM-683 576.

                BY ADV. SRI.V.A.VINOD

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR, CIVIL STATION, KAKKANADU,
                ERNAKULAM-682 030.

      2         THE REVENUE DIVISIONAL OFFICER,
                FORT KOCHI, ERNAKULAM-682 001.

      3         THE TAHASILDAR,
                ALUVA TALUK OFFICE, ERNAKULAM-683 101.

      4         THE VILLAGE OFFICER, KARUKUTTY VILLAGE OFFICE, ALUVA,
                ERNAKULAM-683 576.

      5         LOCAL LEVEL MONITORING COMMITTEE,
                REPRESENTED BY ITS CONVENER, (AGRICULTURAL OFFICER,
                KRISHI BHAVAN, KARUKUTTY P.O.-683 576)


                BY GOVERNMENT PLEADER, SRI.K.J.MANURAJ


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.417/2021               2




                          JUDGMENT

Dated this the 7th day of January 2021

The petitioner approached the Revenue Divisional

Officer-second respondent with Form-6 application under

the Kerala Conservation of Paddy Land and Wetland Act,

2008. Ext.P3 is the application.

2. The petitioner seeks expeditious disposal of

the above application.

If the application is in order, after obtaining

the necessary report, the application shall be disposed

by the second respondent within a period of two months,

after notice to the petitioner.

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 TAX RECEIPT DATED 22.5.2020.

EXHIBIT P2 TRUE COPY OF THE EXTRACT DATA BANK.

EXHIBIT P3 TRUE COPY OF THE FORM 6 APPLICATION DATED 17.11.2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 30.10.2020. RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE