Devassy Alias Thomas vs The District Collector
2021 Latest Caselaw 619 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.390 OF 2021(W)


PETITIONER/S:

                DEVASSY ALIAS THOMAS, AGED 75 YEARS,
                S/O.PORINJU, ALAPPAT HOUSE,              PALLIPPURAM,
                THRISSUR - 680732.

                BY ADVS.
                SRI.V.A.VINOD
                SMT.SWAPNALEKHA K.T.

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR,
                THRISSUR, THRISSUR - 680003,

      2         THE REVENUE DIVISIONAL OFFICER,
                THRISSUR, THRISSUR - 680003.

      3         THE TAHSILDAR, THRISSUR, THRISSUR - 680022.

      4         THE VILLAGE OFFICER, PALLIPPURAM VILLAGE OFFICE,
                THRISSUR - 680020.

      5         LOCAL LEVEL MONITORING COMMITTEE,
                PARALAM GRAMA PANCHAYATH, REPRESENTED BY ITS
                CONVENER, (AGRICULTURAL OFFICER, KRISHI BHAVAN,
                PARALAM/KODANNOOR, THRISSUR - 680563.


                BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN


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.390/2021             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.

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 IN RESPECT OF THE ABOVE PROPERTY DATED 05.06.2020.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY AGRICULTURAL OFFICER PARALAM DATED 10.11.2020.

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 17.12.2020 SUBMITTED BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 20.11.2020. RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE