A.A.Babu vs State Of Kerala
2021 Latest Caselaw 13531 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                          WP(C) NO. 13083 OF 2021
PETITIONER:

              A.A.BABU
              AGED 57 YEARS, S/O ANTONY, AKKARAKKARAN HOUSE,
              THURAVANKUNNU, PULLUR PO., THRISSUR, PIN - 680683.


              BY ADVS.
              ARUN SAMUEL
              RAIEEZ M ASHRAF



RESPONDENTS:

     1        THE STATE OF KERALA
              REP. BY ITS SECRETARY TO THE GOVERNMENT, REVENUE
              DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN
              - 695011.

     2        THE DISTRICT COLLECTOR, COLLECTORATE, AYYANTHOLE, 1ST
              FLOOR, CIVIL LINES ROAD, KALYAN NAGAR, AYYANTHOLE, THRISSUR
              DISTRICT, PIN - 680003.

     3        THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEXE,
              IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680125.

     4        THE VILLAGE OFFICER, PULLUR VILLAGE, PULLUR, THRISSUR
              DISTRICT, PIN - 680683.

     5        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, MURIYAD, THRISSUR
              DISTRICT, PIN - 680683.

     6        LOAL LEVEL MONITORING COMMITTEE, (UNDER KERALA CONSERVATION
              OF PADDY LAND AND WETLAND ACT, 2008) REP. BY ITS CONVENER,
              AGRICULTURAL OFFICER, KRISHI BHAVAN, MURIYAD, THRISSUR
              DISTRICT, PIN - 680683.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.13083 of 2021
          ==================
           Dated this the 1st day of July, 2021

                           JUDGMENT

The petitioner has submitted Ext.P1 application

in Form-6 of the Kerala Conservation of Paddy land

and Wetland Rules, for change of user of his

property having an extent of 4.62 Ares in Sy.

No.166/P/T/1 in Pullur village. According to the

petitioner, the property is not included in the

data bank maintained under the Act and is in fact a

dry land. It is for the third respondent to

consider the application and pass appropriate

orders.

2. The writ petition is disposed of directing

the third respondent to consider and pass orders on

Ext.P1 application (Form-6) on obtaining and W. P. (C) No.13083 of 2021

verifying relevant records including the data bank,

as expeditiously as possible and at any rate within

a period of three months from the date of receipt

of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 13083 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 A TRUE COPY OF THE APPLICATION DATED 11/11/2020 SUBMITTED BY THE PETITIONER UNDER SECTION 27A OF THE ACT.

EXT.P2 A TRUE COPY OF THE RECEIPT DATED 19.11.2020 ISSUED BY THE 3RD RESPONDENT EVIDENCING THE SUBMISSION OF THE AFORE APPLICATION.

EXT.P3 A TRUE COPY OF THE REPRESENTATION DATED 08/12/2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXT.P4 A TRUE COPY OF THE REPRESENTATION DATED 11/12/2020 SUBMITTEDBY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXT.P5 A TRUE COPY OF THE REPRESENTATION DATED 02.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.

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