Molly Thomas vs The State Of Kerala
2021 Latest Caselaw 15339 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. 14498 OF 2021
PETITIONER:

          MOLLY THOMAS, AGED 68 YEARS, W/O P.K THOMAS,
          PUNNAMKUZHIYIL HOUSE, PUTHUPALLY VILLAGE, PUTHUPALLY
          P.O, KOTTAYAM - 686010.




          BY ADV J.ABHILASH



RESPONDENTS:

1         STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT,
          LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM 695001.

2         THE DISTRICT COLLECTOR, COLLECTORATE, KOTTAYAM 686001

3         THE REVENUE DIVISIONAL OFFICER, SECOND FLOOR, MINI
          CIVIL STATION, UNION CLUD ROAD, PUTHANANGADY, KOTTAYAM
          686001.

4         THE VILLAGE OFFICER, VIJAYAPURAM VILLAGE OFFICE,
          VADAVATHOOR, KOTTAYAM PIN 686010.

5         THE AGRICULTURAL OFFICER, KRISHIBHAVAN, VIJAYAPURAM,
          VADAVATHOOR, KOTTAYAM 686010.

          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. 14498 OF 2021
                                       2

                                 JUDGMENT

Dated this the 22nd day of July, 2021

All that the petitioner seeks for is, an

expeditious consideration of Ext P5 application

submitted by her in Form No.5 of the Kerala

Conservation of Paddy Land and Wet Land Rules, seeking

deletion of the property mentioned therein from the

Data Bank maintained under the Kerala Conservation of

Paddy Land and Wet Land Act. The petitioner relies on

Exts P2 and P3 reports of the Village Officer and also

the communication dated 25.03.1997(Ext P7) by the

Tahsildar to contend that, the property in question is

a converted land. It is for the 3 rd respondent to

consider the factual aspects and pass appropriate

orders.

Without expressing anything on merits, I dispose

of the writ petition directing the 3 rd respondent to

consider and pass appropriate orders on Ext P5

application, on obtaining and verifying relevant WP(C) NO. 14498 OF 2021

materials, 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 vdv WP(C) NO. 14498 OF 2021

APPENDIX EXT P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED IN FAVOUR OF THE PETITIONER BY VIJAYAPURAM VILLAGE OFFICE DATED 27.07.2020.

EXT P2 TRUE COPY OF THE REPORT OF THE FOURTH RESPONDENT DATED 1.02.2017.

EXT P3 TRUE COPY OF THE REPORT OF THE 4TH RESPONDENT DATED 15.07.2019.

EXT P4 TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 30.10.2020.

EXT P5 TRUE COPY OF THE FORM 5 PRESENTED BY THE PETITIONER BEFORE TEH 3RD RESPONDENT DATED 30.10.2020.

EXT P6 TRUE COPY OF THE CERTIFICATE DATED 22.1.2016 ISSUED BY THE 5TH RESPONDENT.

EXT P7 TRUE COPY OF THE REPORT DATED 25.3.1997 ISSUED BY THE THAHASILDAR.

EXT P8 TRUE COPY OF THE REPORT DATED 8.2.1997 BY THE PUNJA SPECIAL OFFICER.

EXT P9 TRUE COPY OF THE LETTER DATED 16.6.1997 ISSUED BY THE CONVENER OF VADAVATHOOR, MALAM, KAROKOTTUMOOLA PADASHEKHARAM.