Shini vs State Of Kerala
2021 Latest Caselaw 15333 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. 14568 OF 2021
PETITIONER:

              SHINI
              AGED 40 YEARS
              W/O PRABHUU, KUZHUPPILLY HOUSE, CHERUVALOOR, KALLUR,
              VADAKUMURI, MUKUNDAPURAM, THRISSUR DISTRICT-680308.

              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, THRISSUR, COLLECTORATE, CIVIL STATION,
              AYYANTHOLE POST, THRISSUR DISTRICT, PIN - 680003.

     4        REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
              IRINJALAKKUDA, IRINJALAKKUDA PO, THRISSUR DISTRICT -
              680125.

     5        LOCAL LEVEL MONITORING COMMITTEE, (REP. BY ITS CONVENER
              AGRICULTURAL OFFICER), KRISHI BHAVAN, ANNAMANADA, THRISSUR
              DISTR. PIN - 680741.

     6        AGRICULTURAL OFFICER, KRISHI BHAVAN, ANNAMANADA, THRISSUR
              DIST., PIN - 680741.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.14568 of 2021
          ==================
          Dated this the 22nd day of July, 2021

                          JUDGMENT

Seeking change of nature/user of the

petitioner's property she has submitted Ext.P2

application in Form No.6 of the Kerala Conservation

of Paddy land and Wetland Rules before the 4th

respondent-Revenue Divisional Officer. The property

is a dry land and is not included in the data bank

maintained under the Act, submits the petitioner.

The petitioner confines her relief for an

expeditious consideration of Ext.P2 application.

2. Without expressing anything on merits, the

writ petition is disposed of directing the 4 th

respondent to consider and pass orders on Ext.P2

application (Form No.6), on verifying the relevant W. P. (C) No.14568 of 2021

records including the data bank, as expeditiously

as possible and at any rate within a period of five

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. 14568 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 THE TRUE COPY OF THE RELEVANT PAGE OF DRAFT DATA BANK ISSUED BY THE 6TH RESPONDENT.

EXT.P2 THE TRUE COPY OF FORM.6 APPLICATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 24.03.21 ALONG WITH ITS FEE PAYMENT CHALLAN AND POSTAL DELIVERY ACKNOWLEDGMENT.

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