Saji @ Sino vs State Of Kerala
2021 Latest Caselaw 14448 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                              WP(C) NO. 8937 OF 2021
PETITIONER:

              SAJI @ SINO,
              AGED 50 YEARS
              CHIRAYATH KONNIKKARA HOUSE, MARATHAKKARA, THRISSUR
              DISTRICT.

              BY ADVS.
              K.P.SANTHI
              SMT.NISHA G.THARAMAL
              SMT.SARIMOL KAREETHARA



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2        THE DISTRICT COLLECTOR,
              CIVIL STATION, AYYANTHOLE, THRISSUR-680 003.

     3        THE REVENUE DIVISIONAL OFFICER,
              CIVIL STATION, AYYANTHOLE, THRISSUR-680 003.

     4        THE LOCAL LEVEL MONITORING COMMITTEE,
              REPRESENTED BY ITS CONVENER, KRISHI BHAVAN, PUTHUR,
              THRISSUR-680 001.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
               W. P. (C) No.8937 of 2021
           ==================
           Dated this the 13th day of July, 2021

                              JUDGMENT

The petitioner is the owner in possession of

46.54 Ares of property. The property is included in the Data Bank maintained under the Kerala

Conservation of Paddy land and Wetland Act.

According to the petitioner, the land in question

is a dry land and the entry in the Data Bank is

liable to be deleted. The petitioner submitted

Ext.P3 application in Form No.5 of the Kerala

Conservation of the Paddy land and Wetland Rules

before the 4th respondent local level monitoring

committee, seeking deletion of the entry from the

Data Bank.

2. The learned Government Pleader, on

instructions, submits that the data bank has been

published. In view thereof, it is for the third

respondent-RDO to consider the application.

3. Accordingly the writ petition is disposed of

directing the 4th respondent to forward Ext.P3 W. P. (C) No.8937 of 2021

application (Form No.5) to the third respondent

forthwith. The 3rd respondent shall, on obtaining

and verifying the relevant records, consider and

pass appropriate orders on the application, as

expeditiously as possible and at any rate within a

period of four 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) 8937/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK OF 46.54 ARES IN R.S NO 127/18 OF MARATHAKKARA VILLAGE

EXHIBIT P2 TRUE COPY OF THE LICENSE DATED 9.11.1999 ISSUED BY THE PUTHUR GRAMA PANCHAYAT

EXHIBIT P2 (A) TRUE COPY OF THE LICENSE DATED 13.7.2020 ISSUED BY THE PUTHUR GRAMA PANCHAYAT

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 4.3.2021 SUBMITTED TO THE 4TH RESPONDENT

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