M.A.Wilson vs The District Collector
2021 Latest Caselaw 13744 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
            FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                             WP(C) NO. 28036 OF 2020
PETITIONER:

              M.A.WILSON
              AGED 61 YEARS
              S/O. AUGUSTY, MOONJELIL HOUE, ANGAMALY P.O, PIN-683 572

              BY ADV PRAVEEN K. JOY



RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              ERNAKULAM, CIVIL STATION, KAKKANADU-682 030

     2        THE REVENUE DIVISIONAL OFFICER,
              RDO OFFICE, FORT KOCHI, PIN-682 001

     3        THE TAHSILDAR,
              ALUVA TALUK, ALUVA-683 101

     4        THE VILLAGE OFFICER,
              KARUKUTTY, PIN-683 576

     5        AGRICULTURAL OFFICER,
              KRISHI BHAVAN, KARUKUTTY, PIN-683 576

     6        THE CONVENOR,
              LOCAL LEVEL MONITORING COMMITTEE, KARUKUTTY GRAMA PANCHAYATH-
              683 576

     7        THE SECRETARY,
              KARUKUTTY GRAMAPANCHAYATH, KARUKUTTY P.O, ERNAKULAM-683 576.

              GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
             ==================
                  W. P. (C) No.28036 of 2020
             ==================
              Dated this the 2nd day of July, 2021

                         JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext.P7 application filed before the sixth respondent seeking removal

of his property from the Data Bank maintained under

the Kerala Conservation of Paddy Land and Wetland

Act.

2. The petitioner along with his wife, are the

co-owners of the property which has a total extent

of 40.76 Ares. According to the petitioner, the

property is a "purayidom" and even a building

permit was issued to him though it was later sought

to be revoked in view of the fact that the property

is included as "Nilam" in the data bank. According

to the petitioner it has become necessary to have

the entry in the Data Bank corrected, for which

purpose he has filed Ext.P7 application.

3. Without expressing anything on merits, I

dispose of this writ petition directing the sixth W. P. (C) No.28036 of 2020

respondent to consider Ext.P7 application (Form-V)

and pass appropriate orders on obtaining and

verifying relevant materials, 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 APPENDIX OF WP(C) 28036/2020

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 15.06.2020.

EXHIBIT P2 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE 7TH RESPONDENT DATED 23.07.2012.

EXHIBIT P3 TRUE COPY OF THE PROHIBITORY ORDER ISSUED BY THE 2ND RESPONDENT DATED 19.06.2013.

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 17.07.2013.

EXHIBIT P5 TRUE COPY OF THE NOTICE ISSUED FROM THE OFFICE OF THE 7TH RESPONDENT DATED 19.07.2013.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN W.P.C NO.

6321/2014 DATED 27.06.2014.

EXHIBIT P7 TRUE COPY OF THE APPLICATION BEFORE THE 6TH RESPONDENT LLMC DATED 03.11.2014.

EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN WPC NO.

25772/2017 DATED 10.08.2017.

EXHIBIT P9 TRUE COPY OF THE RECEIPT DATED 19.09.2017.

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