Leelamma.P. vs The District Collector
2021 Latest Caselaw 753 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.552 OF 2021


PETITIONER:

              LEELAMMA.P., AGED 62 YEARS, W/O.KRISHNAPILLA,
              MUNJINATU PADEETTATHIL HOUSE, KAPPIL EAST,
              KRISHNAPURAM (PO), ALAPPUZHA-690 533.

              BY ADV. SRI.K.PRAVEEN KUMAR

RESPONDENTS:

     1        THE DISTRICT COLLECTOR, CIVIL STATION (PO),
              ALAPPUZHA-688 001.

     2        THE REVENUE DIVISIONAL OFFICER, REVENUE
              DIVISIONAL OFFICE, CHENGANOOR, ALAPPUZHA-689
              121.

     3        THE TAHASILDAR, KARTHIKAPPALLY TALUK,
              ALAPPUZHA-690 514.

     4        THE VILLAGE OFFICER, KRISHNAPURAM VILLAGE,
              ALAPPUZHA-690 533.

     5        STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
              REVENUE DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.


              S GOPINATHAN SR 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.552 OF 2021

                              ..2..




                        JUDGMENT

Dated this the 8th day of January 2021

The petitioner, aggrieved by an order under Sec.27A of

the Kerala Conservation of Paddy Land and Wetland Act, 2008,

(Act 28 of 2008) issued by the Revenue Divisional Officer,

Chenganoor, approached the District Collector, Alappuzha by

way of an appeal under Sec. 27B of Act 28 of 2008. This

appeal is pending.

2. It appears that there was delay in filing the appeal.

Notwithstanding such delay, the appeal shall be disposed ofby

the District Collector on merits, after notice to the petitioner,

within a period of three months.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.552 OF 2021

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APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 23.10.2019.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY AGRICULTURAL OFFICER, KRISHI BHAVAN, KRISHNAPURAM, KAPPIL EAST DATED 17.10.2016.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 11.02.2019 IN FORM 6 UNDER SECTION 27A OF THE ACT SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPORT DATED 26.02.2019 SUBMITTED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE MAHZAR PREPARED BY THE 4TH RESPONDENT DATED 04.04.2019.

EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO.716/2019/A DATED 24.10.2019 ISSUED BY 2ND RESPONDENT IN FORM 6.

EXHIBIT P7 TRUE COPY OF THE APPEAL DATED 04.01.2021 FILED BEFORE THE 1ST RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE CHELLAN SHOWING PAYMENT OF FEE OF RS.500/- DATED 04.01.2021.