Sasidharan vs The District Collector
2021 Latest Caselaw 10525 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                       WP(C).No.10085 OF 2020(I)


PETITIONER/S:

                SASIDHARAN
                AGED 64 YEARS
                S/O.BALAN NAIR, RESIDING AT KIZHAKKUVEETTIL,
                KURIYACHIRA P.O., THRISSUR TALUK, THRISSUR DISTRICT.

                BY ADVS.
                SRI.PRAVEEN K. JOY
                SRI.E.S.SANEEJ

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR, THRISSUR DISTRICT
                PIN -680 001.

      2         THE REVENUE DIVISIONAL OFFICER
                THRISSUR.

      3         THE THAHASILDAR,
                THRISSUR TALUK, THRISSUR DISTRICT - 680 001.

      4         THE VILLAGE OFFICER
                NADATHARA VILLAGE, THRISSUR DISTRICT.

      5         AGRICULTURAL OFFICER
                KRISHI BHAVAN, NADATHARA, KOZHUKKULLY P.O., THRISSUR
                DISTRICT.

                R1-5 BY G P SRI. PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10085 OF 2020(I)


                                 JUDGMENT

Dated this the 29th day of March 2021

The petitioner confines his relief for an expeditious

consideration of the application filed by him in Form No.7

in terms of Rule 5(1) of the Kerala Conservation of

Paddyland and Wetland Rules, 2008. The extent of the

property in respect of which change of nature is sought is

55.524 cents. The petitioner refers to the report of the

Tahsildar dated 18.03.2016 to contend that the property is

not fit for paddy cultivation. The petitioner further

asserts that the property is not included in the Data Bank

maintained under the Act.

Without expressing anything on merits, I dispose of

this writ petition directing the 2 nd respondent to consider

Ext P11 application(Form No.7), on obtaining necessary

reports and verification of records, and pass appropriate

orders thereon 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 VDV WP(C).No.10085 OF 2020(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE SKETCH OF THE PROPERTY.

EXHIBIT P2 TRUE PHOTOCOPY OF THE JUDGMENT IN WPC 7458/2016 DATED 26/02/2016.

EXHIBIT P3 TRUE PHOTOCOPY OF THE RELEVANT EXTRACT REPORT OF THE 3RD RESPONDENT DATED 18/03/2016.

EXHIBIT P4 TRUE PHOTOCOPY OF THE LAND IDENTIFICATION DETAILS ISSUED BY THE 5TH RESPONDENT DATED 15/02/2016.

EXHIBIT P5 TRUE PHOTOCOPY OF THE REPRESENTATION BEFORE THE 1ST RESPONDENT DATED 13/03/2020.