P Sumathikutty vs State Of Kerala
2021 Latest Caselaw 15636 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                      WP(C) NO. 14862 OF 2021
PETITIONER:

              P SUMATHIKUTTY, AGED 75 YEARS, W/O SREEDHARAN
              NAIR.C.D, SREEBHAVAN HOUSE, RAILVIEW LANE,
              ALUVA P.O, ERNAKULAM DIST 683 101.

              BY ADV AVANEESH KOYIKKARA



RESPONDENTS:

1             STATE OF KERALA REPRESENTED 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, ERNAKULAM, CIVIL STATION,
              KAKKANAD ERNAKULAM, KOCHI 682030.

4             LOCAL LEVEL MONITORING COMMITTEE, REPRESENTED
              BY ITS CONVENER, AGRICULTURAL OFFICER, KRISHI
              BHAVAN, CHOORNIKKARA, ERNAKULAM DIST 683 106.

5             AGRICULTURAL OFFICER, KRISHI BHAVAN,
              CHOORNIKKARA, ERNAKULAM DIST, 683106.

              GP SRI. RAVI KRISHNAN


       THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   27.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14862 OF 2021
                                   2

                               JUDGMENT

Dated this the 27th day of July 2021

The application filed by the petitioner, seeking

permission for conversion of his property having an

extent of 10.86 Ares in Re-Survey No.238/4 of

Choornikkara Village, under Clause 6 of the Kerala Land

Utilization Order, 1967 was rejected as per Ext P3

order. On appeal, the 2 nd respondent, as per Ext P5 set

aside Ext P3 order and remanded the matter for fresh

consideration. All that the petitioner seeks for is for

a direction to the 3rd respondent for an expeditious

consideration of the application.

Without expressing anything on merits I dispose of

this writ petition directing the 3 rd respondent to

consider and pass orders on Ext P2 application in the

light of Ext P5 order of remand, as expeditiously as

possible and at any rate within a period of three months

from the date of receipt of a copy of this judgment.

Sd/- SATHISH NINAN, JUDGE

vdv WP(C) NO. 14862 OF 2021

APPENDIX

EXT P1 TRUE COPY OF THE RELEVANT PAGES OF DATA BANK REGISTER PUBLISHED IN THE GAZETTE DATED 24.03.2012 ISSUED BY THE 5TH RESPONDENT ON 18.02.2017.

EXT P2 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 24.02.2017.

EXT P3 TRUE COPY OF THE ORDER NO.L15-6117/17 DATED 13.12.2018 NY 3RD RESPONDENT.

EXT P4 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT, DATED 24.07.2018.

EXT P5 TRUE COPY OF THE ORDER NO.LR(a)1-29582/19 DATED 14.02.2020 OF THE 2ND RESPONDENT.