Sagir A vs State Of Kerala
2021 Latest Caselaw 14916 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                             WP(C) NO. 14105 OF 2021
PETITIONER:

              SAGIR A
              AGED 50 YEARS
              S/O C.J.ABDUL SALAM, 63/2681, MUESHA, MASJID LANE, SRM
              ROAD, ERNAKULAM NORTH POST, ERNAKULAM DIST, PIN 682018.

              REP. BY HIS POWER OF ATTORNEY HOLDER ROSHNI MAJEED AGED 48
              YEARS, W/O SAGIRA, 63/2681, MUESHA, MASJID LANE, SRM ROAD,
              ERNAKULAM NORTH POST, ERNAKULAM DIST., PIN 682018.

              BY ADV AVANEESH KOYIKKARA



RESPONDENTS:

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

     2        THE LAND REVENUE COMMISSIONER, COMMISSIONERATE OF LAND
              REVENUE, PUBLIC OFFICE BUILDING, MUSEUM JN,
              THIRUVANANTHAPURAM - 695033.

     3        DISTRICT COLLECTOR, ERNAKULAM, COLLECTORATE, CIVIL STATION,
              KAKKANAD POST, ERNAKULAM DISTRICT, PIN - 682030.

     4        REVENUE DIVISIONAL OFFICER, FORT KOCHI, REVENUE DIVISIONAL
              OFFICE, KB JACOB RD, FORT KOCHI, KOCHI HEAD POST, ERNAULAM
              - 682001.

     5        LOCAL LEVEL MONITORING COMMITTEE, COCHIN CORPORATION, REP.
              BY ITS CONVENER (AGRICULTURAL OFFICER), KRISHI BHAVAN,
              VYTTILA, VYTTILA JUNCTION, VYTTILA POST, ERNAKULAM DIST.,
              PIN 682019.

     6        AGRICULTURAL OFFICER, THYCATTUSSERY, KRISHI BHAVAN,
              VYTTILA, VYTTILA JUNCTION, VYTTILA POST, ERNAKULAM DIST.,
              PIN 682019.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.14105 of 2021
          ==================
          Dated this the 15th day of July, 2021

                           JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of Ext.P2 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 4.17

Ares. According to the petitioner, the property is

a dryland and has not been included in the data

bank maintained under the Act.

2. Without expressing anything on merits, the

writ petition is disposed of directing the third

respondent to consider and pass orders on Ext.P2

application (Form No.6) on verifying relevant

materials including the data bank, as expeditiously W. P. (C) No.14105 of 2021

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. 14105 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 THE TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT DATA BANK ISSUED BY THE 5TH RESPONDENT ON 10.12.19.

EXT.P2 THE TRUE COPY OF FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 24.12.20 ALONG WITH ITS FEE PAYMENT CHALLAN AND POSTAL DELIVERY ACKNOWLEDGMENT.

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