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Geetha Devi vs The Revenue Divisional Officer
2021 Latest Caselaw 650 Ker

Citation : 2021 Latest Caselaw 650 Ker
Judgement Date : 7 January, 2021

Kerala High Court
Geetha Devi vs The Revenue Divisional Officer on 7 January, 2021
         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.441 OF 2021(E)


PETITIONER:

              GEETHA DEVI, AGED 65 YEARS, W/O. SREENIVASA
              NAIK, ARACKAL HOUSE, CHIRACKAKOM, VARAPUZHA-
              683 517.

              BY ADV. SRI.S.SACHITHANANDA PAI

RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER,
              REVENUE DIVISIONAL OFFICE, FORTKOCHI-682 001.

     2        THE TAHSILDAR,
              NORTH PARUR TALUK, NORTH PARUR, PIN-683 513.

     3        THE VILLAGE OFFICER,
              NORTH PARUR VILLAGE OFFICE, NORTH PARUR-683
              513.


              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.441 OF 2021(E)

                                ..2..




                          JUDGMENT

Dated this the 7th day of January 2021

The petitioner claims that her property comprised in Sy.No.

236/19B of North Parur Village is not included in the data bank.

She seeks reassessment of the land.

2. Admittedly, the land as per the Basic Tax Register is

"Nilam". If the petitioner has a case that the land is an unnotified

land, the remedy of the petitioner is to approach the 1 st respondent -

the Revenue Divisional Officer (RDO) with Sec.27A application in

Form 6 under the Kerala Conservation of the Paddy Land and

Wetland Act, 2008. If such an application is filed by the petitioner,

it shall be taken into logical conclusion by RDO within a period of

three months of receipt of such application.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.441 OF 2021(E)

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 14/10/2020 ISSUED BY 3RD RESPONDENT.

EXHIBIT P2 COPY OF THE CERTIFICATE ISSUED BY THE AGRICULTURAL OFFICER, NORTH PARUR DATED 10/11/2020.

 
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