T.Beena vs The Revenue Divisional Officer
2021 Latest Caselaw 718 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      WP(C).No.28397 OF 2020(Y)


PETITIONER:

               T.BEENA
               AGED 58 YEARS
               W/O. LATE P.VEERIAH, G-378, 27, PANAMPALLY NAGAR,
               P.O.PANAMPALLY NAGAR, KOCHI-682036.

               BY ADVS.
               SRI.T.K.VIPINDAS
               SRI.K.V.SREE VINAYAKAN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               FORT KOCHI, PIN-682001.

      2        THE TAHSILDAR,
               KANAYANNUR, PARK AVENUE, ERNAKULAM DISTRICT, PIN-
               682011.

      3        THE VILLAGE OFFICER,
               CHERANELLOOR VILLAGE, .P.O.CHERANELLOOR, PIN-682034.

      4        THE AGRICULTURAL OFFICER,
               KRISHI BHAVAN, VYTILA, ERNAKULAM-682019, CONVENOR,
               LOCAL LEVEL MONITORING COMMITTEE.



               K J MANURAJ GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28397 OF 2020(Y)

                                      2




                                JUDGMENT

Dated this the 8th day of January 2021

The petitioner approached LLMC by Ext.P6 to remove the land

referred therein from data bank. The 4th respondent is the Convener of

LLMC. The land in question is comprised in various Survey numbers in

Cheranelloor Village, Kanayannur Taluk. The petitioner has also placed

reliance on satellite images.

It is appropriate that the LLMC takes up the application for logical

conclusion within a period of two months, after adverting to the

materials and conducting inspection. Needless to say that the petitioner

also be heard before passing orders.

The writ petition is disposed of as above.

Sd/-

                                           A.MUHAMED MUSTAQUE
SAS/08/01/2021                                         JUDGE
 WP(C).No.28397 OF 2020(Y)




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF DOCUMENT NO.2457/2014 OF
                     S.R.O. ERNAKULAM.

EXHIBIT P2           TRUE COPY OF THE BASIC TAX RECEIPT DATED

1.12.2017 ISSUED TO THE PETITIONER BY 3RD RESPONDENT.

EXHIBIT P2(A) TRUE COPY OF THE BASIC TAX RECEIPT DATED 1.12.2017 ISSUED TO THE PETITIONER BY 3RD RESPONDENT.

EXHIBIT P2(B) TRUE COPY OF THE BASIC TAX RECEIPT DATED 1.12.2017 ISSUED TO THE PETITIONER BY 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF EXTRACT OF THE DRAFT DATA BANK PERTAINING TO THE PROPERTIES COVERED BY EXHIBIT P1.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF BASIC TAX REGISTER PERTAINING TO PROPERTIES COVERED BY EXHIBIT P1.

EXHIBIT P5 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 2.11.2017.

EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 7.12.2017 SUBMITTED BEFORE THE 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE REMINDER SUBMITTED BY THE PETITIONER DATED 9.11.2020.