Bindu.K.V vs Revenue Divisional Officer
2021 Latest Caselaw 13097 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                          WP(C) NO. 11308 OF 2021
PETITIONER:

              BINDU.K.V
              AGED 50 YEARS
              D/O. VASUDEVAN PILLAI, KRISHNANANDANAM HOUSE, AVALOOKKUNNU
              P.O., ALAPPUZHA-688006.

              BY ADV SRI.K.C.SUDHEER



RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER
              ALAPPUZHA, OPPOSITE DISTRICT COURT, THATHAMPALLY P.O.,
              ALAPPUZHA-688003.

     2        AGRICULTURAL OFFICER,
              AGRICULTURAL OFFICE, MANNANCHERRY-688521.

     3        VILLAGE OFFICER,
              VILLAGE OFFICE, MANNANCHERRY-688521.

     4        PRINCIPAL SECRETARY,
              REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     5        PRINCIPAL SECRETARY,
              AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     6        CHIEF SECRETARY TO GOVERNMENT OF KERALA,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.



              BY GOVT. PLEADER SRI.RAVIKRISHNAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
            ==================
                W. P. (C) No.11308 of 2021
            ==================
            Dated this the 23rd day of June, 2021

                                  JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of Ext.P2 application filed by him in Form No.5 of the Kerala

Conservation of Paddy and Wet land Rules, before

the first respondent Revenue Divisional Officer

seeking exclusion of property from Data Bank.

2. According to the petitioner, his property

having an extent of 8 Ares and 9 Sq. Ms. in RS

48/2-3-2 of Manancherry village has been

erroneously included in the data bank maintained

under the Act. According to the petitioner, there

already exist buildings in the property. It is

accordingly that Ext.P2 application has been filed

seeking removal of the property from the data bank.

3. Without expressing anything on merits, I

dispose of this writ petition directing the first

respondent to consider Ext.P2 application on its

merits, on obtaining relevant reports and W. P. (C) No.11308 of 2021

verification of the same, and pass appropriate

orders 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

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 11308/2021

PETITIONER ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE SALE DEED NO.2379/2008 DATED 19.6.2008 OF SRO MARARIKKULAM.

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 12.5.2020.

EXHIBIT P3 TRUE COPY OF THE LETTER FORWARDED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT DATED 12.5.2020.

EXHIBIT P4 TRUE COPY OF THE LETTER FORWARDED BY THE 1ST RESPONDENT TO THE 3RD RESPONDENT DATED 12.5.2020.

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