Cheriyan Varghese vs The District Collector
2021 Latest Caselaw 15793 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. 11288 OF 2021
PETITIONER:

              CHERIYAN VARGHESE
              AGED 64 YEARS
              S/O. KOSHY VARGHESE, RESIDING AT HEERA WATERS, PA, NORTH
              BLOCK, CHILAVANNOOR, KADAVANTHARA P.O. ERNAKULAM DISTRICT
              682 020.

              BY ADV K.R.VINOD



RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              ERNAKULAM 682 031.

     2        THE REVENUE DIVISIONAL OFFICER,
              FORT KOCHI 682 002.

              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.11288 of 2021
          ==================
          Dated this the 30th day of July, 2021

                        JUDGMENT

As per Ext.P1 judgment, this Court had directed

the second respondent to consider and pass orders on the application filed by the petitioner in Form

No.6 of the Kerala Conservation of Paddy land and

Wetland Rules, seeking change of nature of the

property having an extent of 8.378 Ares. Petitioner

contends that in spite of Ext.P2 report given by

the Village Officer, endorsing the claim of the

petitioner, so far orders have not been passed on

the application.

2. Without expressing anything on merits, the

writ petition is disposed of directing the second

respondent to consider the petitioner's application

referred to in Ext.P1 judgment and in Ext.P2

report, seeking change of nature of the property,

on obtaining and verifying the relevant materials

including the data bank, as expeditiously as

possible and at any rate within a period of three W. P. (C) No.11288 of 2021

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 11288/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT WRIT PETITION NO. 3373 OF 2019 DATED 05.02.2019.

EXHIBIT P2 A TRUE COPY OF THE REPORT GIVEN THE VILLAGE OFFICER, ELAMKULAM VILLAGE DATED 18.03.2019.

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