Hari.M.Kesavan vs The Revenue Divisional Officer
2021 Latest Caselaw 13262 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                           WP(C) NO. 3024 OF 2021
PETITIONER:

              HARI.M.KESAVAN
              AGED 43 YEARS
              S/O.M.K.KESAVAN,MOONJELY HOUSE,
              PADUVAPURAM.P.O, PALLISSERY,
              ERNAKULAM-683582.

              BY ADV SRI.FRANCO T.J.



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              FORTKOCHI-682001.

     2        THE TAHSILDAR,
              TALUK OFFICE,MINI CIVIL STATION,
              ALUVA-683101.

     3        THE VILLAGE OFFICER,
              VILLAGE OFFICE,KARUKUTTY VILLAGE,ALUVA-683576.

     4        KARUKUTTY GRAMA PANCHAYATH,
              REPRESENTED BY IT'S SECRETARY,
              KARUKUTTY.P.O, ERNAKULAM-683576.

              BY ADV SRI.G.SANTHOSH KUMAR (P).,
                     SC, KARUKUTTY GRAMA PANCHAYATH
              BY GOVT. PLEADER SRI.RAVIKRISHNAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
               W. P. (C) No.3024 of 2021
          ==================
          Dated this the 24th day of June, 2021

                           JUDGMENT

The petitioner has filed Ext.P3 application in

Form No.6 of the Kerala Conservation of Paddy land and Wetland Rules seeking permission for change of

user of his 12.45 Ares of property situated in Sy.

No.85/17 of Karukutty village. According to the

petitioner, the property in question is not

included in the data bank maintained under the

Kerala Conservation of Paddy land and Wetland Act.

He relies on Ext.P2, copy of the data bank to

canvass his contention. Be that as it may, it is

for the first respondent to consider those aspects.

2. Without expressing anything on merits, I

dispose of this Writ petition directing the first

respondent to consider Ext.P3 application (Form

No.6) on obtaining relevant data and materials and

verifying the same, and pass appropriate orders

thereon as expeditiously as possible, and at any

rate within a period of three months from the date W. P. (C) No.3024 of 2021

of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 3024/2021

PETITIONER'S EXTS:-

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 23/06/2020 ISSUED BY THE VILLAGE OFFICER, KARUKUTTY VILLAGE.

EXHIBIT P2 TRUE COPY OF THE REPLY DATED 20/01/2021 ISSUED BY THE AGRICULTURAL OFFICER,KARUKUTTY AS PER THE RTI ACT ALONG WITH RELEVANT PAGE OF DATA BANK.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 29/01/2021 ALONG WITH POSTAL RECEIPT DATED 30/01/2021 AND CHELAN SHOWING PAYMENT OF FEES PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P4 PHOTOGRAPH SHOWING THE PETITIONER'S PROPERTY.

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