Radhakrishnan V vs The Revenue Divisional Officer
2021 Latest Caselaw 13588 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. 13021 OF 2021
PETITIONER:

              RADHAKRISHNAN V
              AGED 65 YEARS
              VAZHAYIL HOUSE, VENGERI P.O., KOZHIKODE.

              BY ADVS.
              M.PROMODH KUMAR
              MAYA CHANDRAN



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              RDO OFFICE, CIVIL STATION, KOZHIKODE - 673020.

     2        VILLAGE OFFICER, VENGERI VILLAGE, VENGERI PO., KOZHIKODE -
              673010.

     3        THE AGRICULTURAL OFFICER, AGRICULTURAL OFFICE, KOZHIKODE-
              673020.

              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.13021 of 2021
          ==================
           Dated this the 1st day of July, 2021

                     JUDGMENT

The petitioner has submitted Ext.P3 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 3.642 Ares in Sy.

No.100/6 RS No.22/5 in Vengeri village. According

to the petitioner, the property is not included in

the Data Bank maintained under the Act and is in

fact a garden 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.P3 application (Form-6) on obtaining and W. P. (C) No.13021 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. 13021 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE ASSIGNMENT DEED DATED 26.03.2002.

EXT.P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 08.12.2020.

EXT.P3 TRUE COPY OF THE PETITIONER'S APPLICATION TO THE 1ST RESPONDENT ALONG WITH THE RECEIPT DATED 13.04.2021.

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