Leena Wilson vs The District Collector
2021 Latest Caselaw 15332 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                       WP(C) NO. 14580 OF 2021
PETITIONER:

          LEENA WILSON, AGED 54 YEARS, PANJIKKARAN HOUSE,
          KUZHIKKATTUSSERY, THRISSUR 680697.

          BY ADV PRAVEEN K. JOY



RESPONDENTS:

1         THE DISTRICT COLLECTOR, THRISSUR DISTRICT, CIVIL
          STATION, KALYAN NAGAR, AYYANTHOLE, THRISSUR-680003.

2         THE REVENUE DIVISIONAL OFFICER, IRINJALAKUDA, CIVIL
          STATION ANNEXE, IRINJALAKUDA, THRISSUR 680125.

3         THE TAHSILDAR, CHALAKUDI TALUK OFFICE, MUNICIPAL TOWN
          HALL COMPLEX, OLD HWY, CHALAKUDI, THRISSUR 680307.

4         THE VILLAGE OFFICER, THAZHEKKAD VILLAGE OFFICE,
          KOMBODINJAMAKKAL, THRISSUR 680697.

5         AGRICULTURAL OFFICER, KRISHIBHAVAN, ROOM NO.1,
          MUNICIPAL JUBILEE MANDHIRAM, RAILWAY STATION RD,
          CHALAKUDI, THRISSUR 680307.

6         THE CONVENOR, LOCAL LEVEL MONITORING COMMITTEE, ALOOR
          GRAMA PANCHAYATH, KELLETUMKARA, THRISSUR 680683

          BY GP SRI RAVI KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14580 OF 2021
                               2

                           JUDGMENT

Dated this the 22nd day of July, 2021

The property of the petitioner, though a dry

land, has been erroneously included in the Data Bank

maintained under the Kerala Conservation of Paddy

Land and Wet Land Act. So also it has been mentioned

as 'nilam' in the revenue records. Accordingly, the

petitioner has filed Exts P6 and P7 applications in

Form Nos.5 and 6 of the Kerala Conservation of Paddy

Land and Wet Land Rules, seeking deletion of the

entry from the Data Bank and for change of

nature/user of the property. The petitioner seeks

for a direction for an expeditious consideration of

the application.

Without expressing anything on merits, the writ

petition is disposed of directing the 2 nd respondent

to initially consider Ext P6 application(Form 5) on

its merits, on obtaining and verifying relevant

records and pass appropriate orders thereon. If WP(C) NO. 14580 OF 2021

orders are passed deleting the property from the

Data Bank, then Ext P7 application (Form 6) shall be

taken up for consideration and appropriate orders

passed. Let the proceedings be completed within a

period of six months from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 14580 OF 2021

APPENDIX EXT P1 TRUE COPY OF THE BUILDING TAX RECEIPT NO.A 5319602 OF ALOOR GRAMA PANCHAYATH DATED 17.9.2018. EXT P2 TRUE COPY OF THE INTERNET PAYMENT RECEIPT DATED 08.01.2021.

EXT P3 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 14.1.2021 OF THAZHEKKAD VILLAGE. EXT P4 TRUE COPY OF THE TAX RECEIPT DATED 12.1.2021. EXT P5 TRUE COPY OF PURCHASE CERTIFICATE DATED 17.8.1978 OF LAND TRIBUNAL, KODAKARA.

EXT P6 TRUE COPY OF THE FORM V APPLICATION BEFORE THE 2ND RESPONDENT.

EXT P7 TRUE COPY OF THE APPLICATION BEFORE THE 2ND RESPONDENT UNDER FORM 6.

EXT P8 TRUE COPY OF THE CHALLAN FOR THE APPLICATION UNDER FORM 6 DATED 15.7.2021.