A.V.Mathai vs The District Collector
2021 Latest Caselaw 751 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.593 OF 2021



PETITIONER:

              A.V.MATHAI, AGED 69 YEARS, S/O VARGHESE,
              ERUMBADATHIL HOUSE, KOOTHATTUKULAM P.O.,
              ERNAKULAM 686 662

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


RESPONDENTS:

     1        THE DISTRICT COLLECTOR, ERNAKULAM, ERNAKULAM
              682 030

     2        THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA,
              ERNAKULAM 686 661

     3        THE TAHASILDAR, MUVATTUPUZHA TALUK OFFICE,
              MUVATTUPUZHA, ERNAKULAM 686 661

     4        THE VILLAGE OFFICER, KOOTHATTUKULAM VILLAGE
              OFFICE, KOOTHATTUKULAM, ERNAKULAM 682 662

     5        LOCAL LEVEL MONITORING COMMITTEE,
              KOOTHATTUKULAM MUNICIPALITY, REPRESENTED BY
              ITS CONVENER, (AGRICULTURAL OFFICER,
              KRISHIBHAVAN, KOOTHATTUKULAM ), ERNAKULAM
              DISTRICT 686 662.



              K J MANURAG GP
 WP(C).No.593 OF 2021

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     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.593 OF 2021

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                         JUDGMENT

Dated this the 8th day of January 2021

The petitioner claims that he is the owner of the land in

Sy.No.592/4-7 in Koothattukulam Municipality, having an

extent of 4.65 Ares. The petitioner submits that the land is

described as 'Nilam' in the Basic Tax Register. However, the

land is described as ' Converted land ' in the data bank with

work shop building. The petitioner approached the 2 nd

respondent - Revenue Divisional Officer with Form 6

application under the Kerala Conservation of Paddy Land and

Wetland Act, 2008. The petitioner also appears to have remitted

necessary fee, as evident from Ext.P4 challan.

2. Having considered the matter as above, there shall

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

within a period of two months, after calling for records in WP(C).No.593 OF 2021

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regard to the nature and status of the land.

3. If the application is allowed, consequent action shall

be taken by the 3rd respondent to correct the entries in the

revenue records, without any further delay thereon.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.593 OF 2021

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APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT IN RESPECT OF THE ABOVE PROPERTY DATED 29.04.2020.

EXHIBIT P2 TRUE COPY OF THE PUBLISHED DATA BANK DATED 22.09.2016.

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 6 WHICH IS NUMBERED AS 769/20 DATED 27.11.2020.

EXHIBIT P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 17.09.2020.