Karthikeyan. N vs State Of Kerala
2021 Latest Caselaw 15547 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                             WP(C) NO. 14683 OF 2021
PETITIONER:

              KARTHIKEYAN. N
              AGED 62 YEARS
              S/O NEELAKANDA KARANAVAR, MANGALATHU HOUSE, PILAPPUZHA,
              HARIPPAD PO, ALAPPUZHA DISTRICT - 690514.

              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, ALAPPUZHA, COLLECTORATE, CIVIL STATION,
              ALAPPUZHA, ALAPPUZHA DISTRICT-688001.

     4        REVENUE DIVISIONAL OFFICER,REVENUE DIVISIONAL OFFICE,
              CHENGANNUR, CHENGANNUR PO, ALAPPUZHA - 689121.

     5        LOCAL LEVEL MONITORING COMMITTEE, (REP. BY ITS CONVENER
              AGRICULTURAL OFFICER) KRISHI BHAVAN,HARIPPAD, ALAPPUZHA -
              690514.

     6        AGRICULTURAL OFFICER, KRISHI BHAVAN, HARIPPAD, ALAPPUZHA-
              690514.


              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.14683 of 2021
          ==================
          Dated this the 23rd day of July, 2021

                          JUDGMENT

Seeking change of nature/user of the

petitioner's property he 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 his 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.14683 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. 14683 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 A COPY OF THE LETTER NO.HPD-04/19-20 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER DATED 16.10.2019.

EXT.P2 THE TRUE COPY OF FORM.6 APPLICATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 24.11.2020 ALONG WITH ITS FEE PAYMENT CHALLAN AND POSTAL DELIVERY ACKNOWLEDGMENT.

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