C.G.Marthandan vs The Revenue Divisional Officer
2021 Latest Caselaw 14947 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. 14060 OF 2021
PETITIONER:

              C.G.MARTHANDAN
              AGED 60 YEARS
              S/O SRI GOVINDAN, USHASSIL, ARAYKKAPARAMBIL, KADAVANTHARA
              PO, KOCHI - 682020.

              BY ADVS.
              ANIL S.RAJ(K/000145/1994)-10246
              K.N.RAJANI
              RADHIKA RAJASEKHARAN P.
              ANILA PETER



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              FORT KOCHI, KOCHI PO, PIN 682001.

     2        THE VILLAGE OFFICER, KADAVANTHRA PO, ELAMKULAM KOCHI
              682020.

              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.14060 of 2021
           ==================
           Dated this the 15th day of July, 2021

                           JUDGMENT

All that the petitioner seeks for is a

direction to the first respondent for an

expeditious consideration of Ext.P4 application

submitted by him in Form No.6 of the Kerala

Conservation of Paddy land and Wetland Rules,

seeking change of nature of the property referred

to therein. According to the petitioner, the

property in question is not included in the data

bank maintained under the Act.

2. Without expressing anything on merits, the

writ petition is disposed of directing the first

respondent to consider Ext.P4 application and pass

appropriate orders, on verifying relevant records W. P. (C) No.14060 of 2021

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. 14060 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE EXTRACT OF THE BASIC TAX REGISTER OBTAINED BY THE PETITIONERS UNDER THE RTI ACT DATED 03.02.21.

EXT.P2 TRUE COPY OF THE LAND IDENTIFICATION DETAILS MAINTAINED BY THEKRISHI BHAVAN VYTTILA AND OBTAINED BY THE PETITIONERS UNDER THE RTI ACT.

EXT.P3 TRUE COPY OF THE ORDER GO 1166/21 DATED 25.2.21.

EXT.P4 TRUE COPY OF THE APPLICATION OF THE 1ST PETITIONER DATED 15.4.21.

EXT.P5 TRUE COPY OF THE CHALLAN DATED 15.4.21 FOR THE APPLICATION FEES REMITTED BY THE 1ST PETITIONER.

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