Seena Hassainar vs State Of Kerala
2021 Latest Caselaw 13561 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. 11146 OF 2021
PETITIONER:

              SEENA HASSAINAR
              AGED 38 YEARS
              W/O. HASSAINAR, MUNDETH HOUSE, EDAVOOR P.O, ERNAKULAM
              DISTRICT, PIN - 683544.

              BY ADVS.
              SALIM V.S.
              SMT.A.M.FOUSI



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.

     2        THE DISTRICT COLLECTOR
              ERNAKULAM DISTRICT - 682030.

     3        THE REVENUE DIVISIONAL OFFICER
              MUVATTUPUZHA, ERNAKULAM DISTRICT - 686669.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


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.
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               W. P. (C) No.11146 of 2021
           ==================
            Dated this the 1st day of July, 2021

                          JUDGMENT

Challenging the rejection of the application

filed by the petitioner in Form-6 of the Kerala

Conservation of Paddy land and Wetland Rules, the

petitioner has filed Ext.P3 appeal under Section

27B of the Kerala Conservation of Paddy land and

Wetland Act. The appeal is pending before the

second respondent. All that the petitioner seeks

for is an expeditious consideration of Ext.P3

appeal.

2. Heard learned counsel for the petitioner and

the learned Government Pleader.

3. Without expressing anything on the merits of

the appeal, the writ petition is disposed of W. P. (C) No.11146 of 2021

directing the second respondent to consider and

pass appropriate orders on Ext.P3 appeal as

expeditiously as possible and at any rate within a

period of one month from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 11146/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 29.04.2019 SUBMITTED BEFORE THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 27.01.2020 PASSED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPEAL DATED 24.02.2020.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

20420/2020 DATED 30.09.2020.

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