Jemino vs State Of Kerala
2021 Latest Caselaw 13141 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. 12555 OF 2021
PETITIONER:

              JEMINO
              AGED 50 YEARS
              W/O JIJI GEORGE, KOTTAPPURAM HOUSE, CHEERANJIRA PO,
              CHANGANACHERY, KOTTAYAM DISTRICT.

              BY ADV SRI.MANOJ RAMASWAMY



RESPONDENTS:

     1        STATE OF KERALA
              REP. BY THE PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE
              DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
              695001.

     2        THE REVENUE DIVISIONAL OFFICER, O/O REVENUE DIVISIONAL
              OFFICE, MINI CIVIL STATION, UNION CLUB ROAD, KOTTAYAM -
              686001.

     3        THE VILLAGE OFFICER, VAZHAPPALLY EAST VILLAGE OFFICE,
              VAZHAPPALLY EAST, KOTTAYAM DISTRICT - 686105.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


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.12555 of 2021
         ==================
         Dated this the 23rd day of June, 2021

                        JUDGMENT

According to the petitioner, the property

belonging to her having an extent of 9.70 Ares in

RS 7/2 of Vazhappilly East Village, though a dry

land, has been erroneously included in the data

bank maintained under the Kerala Conservation of

Paddy land and Wetland Act. Seeking removal of the

property from the data bank, the petitioner has

submitted Ext.P3 application in Form No.5 of the

Rules. The petitioner seeks for a direction to the

second respondent for an expeditious consideration

of the application.

2. Without expressing anything on merits, I

dispose of this writ petition directing the second

respondent to consider and pass appropriate orders W. P. (C) No.12555 of 2021

on the application on obtaining necessary reports

and verification of the same, 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 WP(C) NO. 12555 OF 2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE TAX RECEIPT VIDE NO.KL05011203841/2020 DT. 19.11.20 ISSUED BY THE 3RD RESPONDENT.

EXT.P2 TRUE COPY OF THE RECEIPT OF THE APPLICATION DATED 26.08.2017.

EXT.P3 TRUE COPY OF THE APPLICATION DATED 03.05.21.

EXT.P4 TRUE COPY OF THE REPRESENTATION DT. 03.05.21 BEFORE THE 2ND RESPONDENT.

-----