Rajaswari V I vs State Of Kerala
2021 Latest Caselaw 13430 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. 4764 OF 2021
PETITIONER:

              RAJASWARI V I
              AGED 58 YEARS
              D/O V.C.ITTRA, MANGALLYA HOUSE, PERUMBAVOOR VILLAGE,
              KUNNATHUNADU TALUK, PERUMBAVOOR P.O.-683 542.

              BY ADV JOSEPH M.P.


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
              DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
              001.

     2        THE DISTRICT COLLECTOR,
              ERNAKULAM DISTRICT, COLLECTORATE, CIVIL STATION, KAKKANAD,
              ERNAKULAM-682 013.

     3        THE REVENUE DIVISIONAL OFFICER,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA-686
              661.

     4        THE TAHSILDAR,
              TALUK OFFICE, KUNNATHUNAD-683 542.

     5        THE VILLAGE OFFICER,
              PERUMBAVOOR VILLAGE, KUNNATHUNAD TALUK-683 542.

     6        THE CONVENER,
              LOCAL LEVEL MONITORING COMMITTEE AND AGRICULTURAL OFFICER,
              PERUMBAVOOR-683 542.

     7        THE CHAIRMAN,
              PERUMBAVOOR MUNICIPALITY, PRESIDENT LLMC-683 542.

              BY ADV SHRI.MATHEW B.KURIAN, SC, PERUMBAVOOR MUNICIPALITY
              BY GOVT. PLEADER SRI.RAVIKRISHNAN



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.4764 of 2021
            ==================
            Dated this the 28th day of June, 2021

                            JUDGMENT

The property belonging to the petitioner,

having an extent of 4 Ares and 5 Sq.M situated in Sy. Nos.75/2 and 76/2 of Perumbavoor village, is

included in the Data Bank maintained under the

Kerala Conservation of Paddy Land and Wetland Act,

as "Nilam". According to the petitioner, the

property had been a garden land since the past more

than 20 years. She has submitted Ext.P4 application

in Form No.5 of the Rules, before the third

respondent, for removal of the entry relating to

her property from the Data Bank. All that the

petitioner seeks for is, an expeditious

consideration of the said application.

2. Without expressing anything on merits, I

dispose of this writ petition directing the third

respondent to consider Ext.P4 (Form No.5) and pass

appropriate orders thereon, on obtaining necessary

reports and verification of the same, as W. P. (C) No.4764 of 2021

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) 4764/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE SALE DEED BEARING NO 1154/2011 DATED 10.3.2011

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 19.3.2020 FOR THE YEAR 2019-20

EXHIBIT P3 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT

EXHIBIT P4 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

-----