John vs The District Collector
2021 Latest Caselaw 742 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.563 OF 2021


PETITIONERS:

      1        JOHN, AGED 64 YEARS, S/O. MATHEW,
               KURURUVIKKATTUKUZHIYIL HOUSE, NEDUMPURA (PO),
               THRISSUR-679 531.

      2        MARY, AGED 55 YEARS, W/O. JOHN,
               KURURUVIKKATTUKUZHIYIL HOUSE, NEDUMPURA (PO),
               THRISSUR-679 531.

               BY ADVS.
               SRI.V.A.VINOD
               SMT.M.S.SHAMLA

RESPONDENTS:

      1        THE DISTRICT COLLECTOR, CIVIL STATION, AYYANTHOLE,
               THRISSUR-680 003.

      2        THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
               OFFICE, THRISSUR, THRISSUR-680 003.

      3        THE TAHASILDAR, TALUK OFFICE, THALAPPILLY,
               THRISSUR-680 582.

      4        THE VILLAGE OFFICER, NEDUMPURA VILLAGE OFFICE,
               NEDUMPURA (PO), THRISSUR-679 531.

      5        LOCAL LEVEL MONITORING COMMITTEE
               VALLATHOL NAGAR, REPRESENTED BY ITS CONVENER,
               (AGRICULTURAL OFFICER, KRISHIBHAVAN, VALLATHOL
               NAGAR, THRISSUR-679 531.


               K J MANURAG GP

     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.563 OF 2021

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                         JUDGMENT

Dated this the 8th day of January 2021

The petitioners claim that they are the holders of the land

in Sy.No.253/4-7 in Block No.43 of Nedumpura Village,

Thalappilly Taluk, having an extent of 20.23 Ares.

2. According to them, the land is not included in the

data bank. They pointed out the description in Ext.P2 data

bank, wherein it is stated as "Nilam with residential building".

3. The petitioners accordingly approached the 2nd

respondent with Form 6 application under the Kerala

Conservation of Paddy Land and Wetland Act, 2008. The

petitioners seek expeditious disposal of the application.

4. Having considered the facts as above, there shall be

a direction to the 2nd respondent to dispose of the application,

after calling for reports in regard to the land, within a period of WP(C).No.563 OF 2021

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two months.

5. Needless to say, the petitioners also shall be heard

before passing such an order.

6. If the application is allowed, consequential

proceedings shall be initiated by the 3rd respondent to effect

changes in the revenue records.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.563 OF 2021

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APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 29.7.2020.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE PUBLISHED DATA BANK DATED 24.3.2012.

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 NUMBERED AS B3-13012/20.

EXHIBIT P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 21.10.2020.