Hima Dani vs State Of Kerala
2021 Latest Caselaw 14669 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. 14038 OF 2021
PETITIONER:

              HIMA DANI
              ALAPATT PALATHINKAL HOUSE, PERINGAVU VILLAGE, THRISSUR.

              BY ADVS.
              K.P.SANTHI
              TARA PREM
              NISHA G.THARAMAL
              SARIMOL KAREETHARA



RESPONDENTS:

     1        STATE OF KERALA
              REP. BY THE SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM 695001.

     2        THE REVENUE DIVISIONAL OFFICER, CIVIL STATION, AYYANTHOLE,
              THRISSUR 680003.

     3        THE TAHSILDAR, TALUK OFFICE, CIVIL STATION, AYYANTHOLE
              THRISSUR 680003.

              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.14038 of 2021
          ==================
          Dated this the 14th day of July, 2021

                          JUDGMENT

The petitioner confines her relief for an

expeditious consideration of Ext.P4 application filed in Form No.6 of the Kerala Conservation of

Paddy land and Wetland Rules, seeking change of

nature. The property in question is a garden land.

Though the property was originally included in the

draft data bank, the same was deleted by the Local

Level Monitoring Committee, as is evidenced by

Ext.P2 communication dated 29.09.2015, contends the

petitioner. It is for the second respondent to

verify the details while considering Ext.P4

application.

2. Without expressing anything on merits, the

writ petition is disposed of directing the second

respondent to consider and pass orders on Ext.P4

application (Form No.6) on obtaining and verifying

the relevant materials including the data bank as

expeditiously as possible and at any rate within a W. P. (C) No.14038 of 2021

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. 14038 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE PROCEEDINGS DATED 04.09.2015 OF THE 2ND RESPONDENT.

EXT.P2 TRUE COPY OF THE LETTER DATED 29.09.2015 IN FAVOUR OF THE 2ND RESPONDENT BY THE LLMC.

EXT.P3 TRUE COPY OF THE REPORT OF THE KSREC.

EXT.P4 TRUE COPY OF THE APPLICATION DATED 19.04.21 SUBMITTED TO 2ND RESPONDENT.

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