K.M.Paulson vs The State Of Kerala
2021 Latest Caselaw 14705 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. 14005 OF 2021
PETITIONER:

              K.M.PAULSON
              AGED 57 YEARS
              S/O K.C.MATHEW, KOOTTIYANIL HOUSE, H. NO.39/1008, TOLL GATE
              ROAD, VADUTHALA, KOCHI 682025.

              BY ADV SHRI.S.SUDHEESH KUMAR, CGC



RESPONDENTS:

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

     2        THE REVENUE DIVISIONAL OFFICER, RDO OFFICE, FORT KOCHI
              682001.

     3        THE TAHSILDAR, KANAYANNUR TALUK, DISTRICT COURT COMPLEX,
              PARK AVENUE ROAD, ERNAKULAM, KOCHI 682011.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


     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.14005 of 2021
          ==================
          Dated this the 14th day of July, 2021

                       JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext.P6 application filed in Form No.6 of the Kerala Conservation of

Paddy land and Wetland Rules, seeking change of

nature of his property having an extent of 7.60

Ares. According to the petitioner, the property has

been a converted land much prior to the coming into

force of the Kerala Conservation of Paddy land and

Wetland Act as evidenced by the data bank

maintained under the Act. It is for the second

respondent to consider the application in

accordance with law and pass appropriate orders.

2. Without expressing anything on merits, the

writ petition is disposed of directing the second

respondent to consider and pass appropriate orders

on Ext.P6 application (Form No.6), on obtaining and

verifying relevant materials, including the data

bank, as expeditiously as possible and at any rate W. P. (C) No.14005 of 2021

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. 14005 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 A PHOTOSTAT COPY OF THE SALE DEED NO.4281/1980 DATED 22.12.1980 OF SRO, EDAPPALLY.

EXT.P2 A PHOTOSTAT COPY OF THE OCCUPANCY CERTIFICATE NO.MOP7/305/1998 DATED 06.10.98.

EXT.P3 A PHOTOSTAT COPY OF THE TAX RECEIPT DATED 08.02.21 ISSUED BY THE SPECIAL VILLAGE OFFICER, CHERANELLOOR VILLAGE.

EXT.P4 A PHOSTAT COPY OF THE LETTER DATED 04.11.2020 ISSUED BY THE 2ND RESPONDENT.

EXT.P5 A PHOSTAT COPY OF ORDER NO.1166/2021/REVENUE DATED 25.02.21 ISSUED BY THE 1ST RESPONDENT.

EXT.P6 A PHOTOSTAT COPY OF THE APPLICATION DATED 15.03.21 IN FORM NO.6

EXT.P6(a) A PHOTOSTAT COPY OF THE CHALAN RECEIPT DATED 15.03.21 ISSUED BY THE SUB TREASURY, ERNAKULAM.

EXT.P6(b) A PHOSTAT COPY OF THE A/D CARD DATED 17.03.21.

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