Muhammed vs The State Of Kerala
2021 Latest Caselaw 13407 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                          WP(C) NO. 12787 OF 2021
PETITIONER:

              MUHAMMED
              AGED 71 YEARS
              S/O ABDUL KHADER, MUDAVANKATTIL HOUSE, THEKKUMKARA VILLAGE,
              MUKUNDAPURAM TALUK, VALLIVATTOM PO., THRISSUR DISTRICT,
              PIN - 680124.

              BY ADV JITHIN BABU A



RESPONDENTS:

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

     2        THE DISTRICT COLLECTOR, COLLECTORATE, AYYANTHOLE, 1ST
              FLOOR, IVIL LINES ROAD, KALYAN NAGAR, AYYANTHOLE, THRISSUR
              DISTRICT, PIN - 680003.

     3        THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEXE,
              IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680125.

     4        THE VILLAGE OFFICER, VADAKKUMKARA VILLAGE, VELLANGALLUR,
              THRISSUR DISTRICT, PIN - 680662.

     5        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, VELLANGALLUR,
              THRISSUR DISTRICT, PIN - 680662.

     6        LOCAL LEVEL MONITORING COMMITTEE, (UNDER KERALA
              CONSERVATION OF PADDY LAND AND WETLAND ACT, 20087), REP. BY
              ITS COVENER, AGRICULTURAL OFFICER, KRISHI BHAVAN,
              VELLANGALLUR, THRISSUR DISTRICT, PIN - 680662.



              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                  SATHISH NINAN, J.
         ==================
             W. P. (C) No.12787 of 2021
         ==================
         Dated this the 28th day of June, 2021

                        JUDGMENT

Seeking change of nature of 3.94 Ares of

property in Sy. No.325/1 of Vadakkumkara village

belonging to the petitioner, he has submitted

Ext.P1 application in Form No.6 of the Kerala

Conservation of Paddy Land and Wetland Rules,

before the third respondent. The petitioner asserts

that the property in question is not included in

the Data Bank maintained under the Act. It is for

the third respondent to consider the application on

its merits and pass appropriate orders.

2. The writ petition is disposed of directing

the third respondent to consider and pass orders on

Ext.P1 application (Form No.6) on obtaining and W. P. (C) No.12787 of 2021

verifying relevant records including the Data Bank,

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. 12787 OF 2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 A TRUE COPY OF THE APPLICATION DATED 23.04.21 SUBMITTED BY THE PETITIONER UNDER SECTION 27A OF THE ACT.

EXT.P2 A TRUE COPY OF THE RECEIPT DT. 23.04.21 ISSUED BY THE 3RD RESPONDENT EVIDENCING THE SUBMISSIONOF THE AFORE APPLICATION.

EXT.P3 A TRUE COPY OF THE REPRESENTATION DT. 27.04.21 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXT.P4 A TRUE COPY OF THE REPRESENTATION DT. 27.04.21 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXT.P5 A TRUE COPY OF THE REPRESENTATION DT. 27.04.21 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

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