Mercy Thomas vs The Revenue Divisional Officer
2021 Latest Caselaw 14657 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                             WP(C) NO. 13988 OF 2021
PETITIONER:

              MERCY THOMAS
              W/O THOMAS K.J., KARAKKATTU HOUSE, MADAPPALLY PO,
              CHANGANASSERRY.

              BY ADV T.P.PRADEEP



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              REVENUE DIVISIONAL OFFICE, KOTTAYAM PIN 686001.

     2        THE LOCAL LEVEL MONITORING COMMITTEE, REP. BY CONVENER/THE
              AGRICULTURAL OFFICER, KRISHI BHAVAN, CHANGANASSERRY,
              VAZHAPPALLY WEST, PIN 686103.

     3        THE TAHASILDAR, TALUK OFFICE, CHANGANASSERRY, PIN 686101.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
             ==================
                 W. P. (C) No.13988 of 2021
             ==================
             Dated this the 14th day of July, 2021

                        JUDGMENT

The petitioner confines her relief for an

expeditious consideration of Ext.P2 application

submitted in Form No.6 of the Kerala Conservation

of Paddy land and Wetland Rules, seeking change of

nature of the property having an extent of 6.72

Ares. According to the petitioner, the property in

question is a dry land and is not included in the

data bank. It is for the first respondent to

consider the application on its merits and pass

appropriate orders.

2. Without expressing anything on merits, the

writ petition is disposed of directing the first

respondent to consider and pass orders on Ext.P2 W. P. (C) No.13988 of 2021

application, on obtaining and verifying the

relevant records, including the data bank, 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 WP(C) NO. 13988 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 THE COPY OF THE CERTIFICATE DATE 04.05.2021 ISSUED BY THE 2ND RESPONDENT.

EXT.P2 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 25.06.21 SUBMITTED BEFORE THE 1ST RESPONDENT.

EXT.P3 TRUE COPY OF THE CHALAN DATED 25.06.21.

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