Meera K. G vs The District Collector
2021 Latest Caselaw 13624 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. 13096 OF 2021
PETITIONER:

              MEERA.K.G, W/O SHYJU,
              AGED 34 YEARS
              ULLAZHIKAM HOUSE, KADAKKAVOOR PO, CHIRAYINKEEZHU,
              TRIVANDRUM.

              BY ADV S.NIDHEESH



RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              COLLECTORATE, TRIVANDRUM - 695001.

     2        THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
              TRIVANDRUM - 695001.

     3        THE TAHSILDAR, TALUK OFFICE, CHIRAYINKEEZHU, PIN 695304.

     4        THE LOCAL LEVEL MONITORING COMMITTEE, VAKKOM GRAMA
              PANCHAYATH, REP. BY ITS CONVENER, VAKKOM, PIN 695308.

     5        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, VAKKOM - 695308.

              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.
             ==================
                 W. P. (C) No.13096 of 2021
             ==================
              Dated this the 1st day of July, 2021

                             JUDGMENT

The 3.90 Ares of property belonging to the

petitioner, though lying as a "Purayidom", has been erroneously entered in the Data Bank maintained

under the Kerala Conservation of Paddy land and

Wetland Act, and revenue records as "Nilam",

contends the petitioner. According to her, the

property had been lying as "Purayidom" for the past

more than 80 years. The petitioner has filed

applications in Form-5 and Form-9 of the Kerala

Conservation of Paddy land and Wetland Rules

seeking removal of the property from the data bank

and also for change of user. The petitioner claims

that the adjacent property of similar nature was

removed from the data bank and change of user

granted, as is evidenced by Ext.P2. It is for the

second respondent to consider the applications on

its merits and pass appropriate orders. W. P. (C) No.13096 of 2021

2. The writ petition is disposed of directing

the second respondent to initially consider Ext.P1

application (Form-5) on obtaining relevant

materials and verifying the same, and pass

appropriate orders thereon. If orders are passed

excluding the property from the data bank, then he

shall consider Ext.P3 application (Form-9) and pass

appropriate orders thereon. The petitioner shall be

permitted to produce materials/documents, in

support of her claim. Let the proceedings be

completed within a period of four months from the

data of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 13096 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE APPLICATION OF THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 25.02.2021.

EXT.P2 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 10.12.20.

EXT.P3 TRUE COPY OF THE APPLICATION OF THE PETITIONER BEFORE THE 2ND RESPONDENT DATED NIL

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