Moly Abraham vs The District Collector
2021 Latest Caselaw 12684 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 2ND DAY OF JUNE 2021 / 12TH JYAISHTA, 1943
                          WP(C) NO. 11666 OF 2021
PETITIONER:

              MOLY ABRAHAM
0




              AGED 61 YEARS
              W/O ABRAHAM, KALAYATHINAL HOUSE, OLIYAPPURAM,
              MUVATTUPUZHA - 686662.

              BY ADV N.KRISHNA RAJA MAULI



RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              CIVIL STATION, KAKKANAD, ERNAKULAM - 682021.

     2        THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA - 686662.

     3        THE TAHSILDAR, MUVATTUPUZHA - 686662.

     4        THE VILLAGE OFFICER, THIRUMARRADI VILLAGE OFFICER,
              MUVATTUPUZHA - 686 662.

     5        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, THIRUMARADI,
              MUVATTUPUZHA - 686662.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
            ==================
                 W. P. (C) No.11666 of 2021
            ==================
             Dated this the 2nd day of June, 2021

                            JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of his application in

Form No.6 of the Kerala Conservation of Paddy land

and Wetland Rules, filed seeking change of nature

of land having an extent of 20.23 Ares out of a

total extent of 33.59 Ares in Sy. No.278/5/1 of

Thirumaraadi village. The petitioner relies on

Ext.P2 proceedings of the second respondent-Revenue

Divisional Officer to contend that the entire

property having an extent of 33.59 Ares is not

included in the data bank maintained under the Act.

According to the petitioner, the property in

question had been a garden land for years.

2. The writ petition is disposed of directing

the second respondent to consider Ext.P3

application (Form No.6), on verifying the relevant

records and pass appropriate orders thereon as

expeditiously as possible and at any rate within a W. P. (C) No.11666 of 2021

period of three 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).11666/2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE TAX RECEIPT DATED 24.07.2019.

EXT.P2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DT. 7.1.21.

EXT.P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 26.01.2021.

EXT.P3(A) TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 12.01.2021.

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