Anita Unnikrishnan vs State Of Kerala
2021 Latest Caselaw 14718 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. 13940 OF 2021
PETITIONER:

              ANITA UNNIKRISHNAN
              AGED 62 YEARS
              W/O CHARANATH UNNIKRISHNAN, R/A VII/161-A, SAROVARAM,
              PALLIMATTOM ROAD, EROOR, ERNAKULAM - 682306.

              BY ADVS.
              THOMAS JOHN AMBOOKEN
              B.SAJEEV KUMAR
              BLOSSOM MATHEW



RESPONDENTS:

     1        STATE OF KERALA
              REP. BY SECRETARY, DEPARTMENT OF REVENUE, GOVT.
              SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION, KAKKANAD,
              KOCHI - 682030.

     3        THE REVENUE DIVISIONAL OFFICER, FORT KOCHI, REVENUE
              DIVISION OFFICE, FORT KOCHI, KOCHI - 682001.

     4        THE TAHSILDAR (LR), KANAYANNUR TALUK, ERNAKULAM, KOCHI -
              682011.

     5        THE VILLAGE OFFICER, NADAMA VILLAGE, TRIPUNITHURA, KOCHI -
              682301.

              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.13940 of 2021
          ==================
          Dated this the 14th day of July, 2021

                       JUDGMENT

The petitioner confines her relief for an

expeditious consideration of Ext.P6 application

filed in Form No.5 of the Kerala Conservation of

Paddy land and Wetland Rules. According to the

petitioner, the property in question had been lying

as a dry land even much prior to the coming into

force of the Act, but has been erroneously included

in the data bank as "Nilam". It is for the third

respondent to consider the application on its

merits and pass appropriate orders.

2. The writ petition is disposed of directing

the third respondent to consider and pass orders on

Ext.P6 application in Form No.5, on its merits, and W. P. (C) No.13940 of 2021

on obtaining and verifying the relevant materials,

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. 13940 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE SALE DEED NO.2364/1/2000 OF TRIPUNITHURA SRO.

EXT.P2 TRUE COPY OF THE DATA BANK ISSUED BY THE OFFICE OF THE AGRICULTURAL FIELD OFFICER, KRISHIBHAVAN, TRIPUNITHURA.

EXT.P3 TRUE COPY OF BUILDING PERMIT ISSUED BY TRIPUNITHURA MUNICIPAL COUNCIL.

EXT.P4 TRUE COPY OF HTE OCCUPANCY CERTIFICATE DATED 07.04.2003.

EXT.P5 TRUE COPY OF THE LAND TAX RECEIPT DATED 03.11.2020.

EXT.P6 TRUE COPY OF THE FORM 5 APPLICATION DATED 23.02.21.

EXT.P7 TRUE COPY OF THE POSTAL RECEIPT DATED 24.02.21.

EXT.P8 TRUE COPY OF THE APPLICATION UNDER SECTION 6 OF THE KERALA LAND TAX ACT 1961 DATED 22.02.21.

EXT.P9 TRUE COPY OF THE POSTAL RECEIPT DATED 24.02.21.

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