Sabeena vs State Of Kerala
2021 Latest Caselaw 15390 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. 14560 OF 2021
PETITIONER:

              SABEENA
              AGED 49 YEARS
              W/O MUHAMMEDALI, MOOLAMKANNAM PARAMBIL HOUSE, CHAMAKKALA
              PO, CHENDRAPPINNI, THRISSUR - 680687.

              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
              THRISSUR, AYYANTHOLE POST, THRISSUR DISTRICT, PIN - 680003.

     4        REVENUE DIVISIONAL OFFICER, IRINJALAKKUDA, REVENUE
              DIVISIONAL OFFICE, CIVIL STATION ANNEX, IRINJALAKKUDA PO,
              THRISSUR - 680125.

     5        LOCAL LEVEL MONITORING COMMITTEE, (REP. BY ITS CONVENER
              AGRICULTURAL OFFICER), KRISHI BHAVAN, KARALAM, THANISSERY,
              PO, THRISSUR - 680701.

     6        AGRICULTURAL OFFICER, KRISHI BHAVAN, KARALAM, THANISSERY
              PO., THRISSUR - 680701.


              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.14560 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.14560 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. 14560 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 A COPY OF THE LETTER DATED 06.7.20 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER.

EXT.P2 THE TRUE COPY OF FORM.6 APPLICATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 24.11.20 ALONG WITH ITS FEE PAYMENT CHALLAN AND POSTAL DELIVERY ACKNOWLEDGMENT.

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