Sajeevan Elaveettil vs The District Collector
2021 Latest Caselaw 15771 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                             WP(C) NO. 15215 OF 2021
PETITIONER:

              SAJEEVAN ELAVEETTIL
              AGED 54 YEARS
              S/O RAMAN, "ABHIRAMAM", NADUVATHUR PO., KOYLANDI, KOZHIKODE
              - 673620.



              BY ADV K.PRAVEEN KUMAR



RESPONDENTS:

     1        THE DISTRICT COLLECTOR, CIVIL STATION (PO), KOZHIKODE -
              673020.

     2        THE REVENUE DIVISIONAL OFFICER, PWD REST HOUSE, OLD BUS
              STAND, VADAKARA, KOZHIKODE - 6573101.

     3        THE TAHSILDAR, KOYILANDI TALUK, MINI CIVIL STATION, COURT
              ROAD, VADAKARA, KOZHIKODE - 673101.

     4        THE VILLAGE OFFICER, KIZHARIYUR VILLAGE, MELADY, KOLLAM
              (PO), KOZHIKODE - 673307.

     5        THE LOCAL LEVEL MONITORING COMMITTEE, KIZHARIYUR GRAMA
              PANCHAYAT, (REP. BY ITS CONVENER, AGRICULTURAL OFFICER,
              KIZHARIYUR) KOZHIKODE - 673307.

     6        STATE OF KERALA, REP. BY ITS SECRETARY, REVENUE DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM - 695001.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.15215 of 2021
          ==================
          Dated this the 30th day of July, 2021


                           JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of Ext.P3 application

filed in Form No.7 of the Kerala Conservation of

Paddy land and Wetland Rules, seeking permission

for change of user of the land mentioned therein.

According to the petitioner, the property in

question had been lying as a converted land much

prior to the commencement of the Kerala

Conservation of Paddy land and Wetland Act and the

property is not included in the data bank published

under the Act.

2. Without expressing anything on merits, the

writ petition is disposed of directing the second

respondent to consider and pass orders on Ext.P3

application (Form No.7) on obtaining and verifying

relevant records including the data bank, as W. P. (C) No.15215 of 2021

expeditiously as possible and at any rate within a

period of six 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. 15215 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE TITLE DEED DATED 02.02.98.

EXT.P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 05.4.21.

EXT.P3 TRUE COPY OF THE APPLICATION DATED 12.7.21 ALONG WITH POSTAL RECEIPT DATED 13.7.21.

EXT.P4 TRUE COPY OF THE CHELLAN DATED 2.7.21.

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