K Chandrashekharan Nair vs Revenue Divisional Officer
2021 Latest Caselaw 10713 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                        WP(C).No.8364 OF 2021(U)


PETITIONER/S:

                K CHANDRASHEKHARAN NAIR
                AGED 69 YEARS, S/O.KESAVAPILLA,
                RADHIKA, TC 8/895(1), ELLUVILA NAGAR,
                THIRUMALA P.O., THIRUVANANTHAPURAM - 695 006.

                BY ADVS.
                SRI.SABU S.KALLARAMOOLA
                SRI.LEEJOY MATHEW.V.

RESPONDENT/S:

      1         REVENUE DIVISIONAL OFFICER
                REVENUE DIVISIONAL OFFICE, CIVIL STATION,
                NEDUMAMGADU, THIRUVANANTHAPURAM.

      2         AGRICULTURE OFFICER
                KRISHI BHAVAN, VILAVOORKKAL,
                THIRUVANANTHAPURAM - 695 573.

      3         VILLAGE OFFICER
                VILLAGE OFFICE, VILAVOORKKAL,
                THIRUVANANTHAPUAM - 695 573.

                BY G.P SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8364 OF 2021(U)




                           JUDGMENT

Dated this the 30th day of March 2021

The property of the petitioner having an extent of

29.09 Ares, though a dry land, is mentioned in the revenue

records and BTR as a paddy land. The property is not

included in the Data Bank maintained under the Kerala

Conservation of Paddyland and Wetland Act, 2008(for short,

'the Act'). Seeking conversion in the nature of the land,

the petitioner, in terms of Section 27(A) of the Act, has

moved an application in Form No.7 as early as on 21.02.2019

before the 1st respondent.

The writ petition is disposed of directing the 1 st

respondent to consider and pass orders on Ext P1

application (Form 7) on obtaining necessary reports, 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.8364 OF 2021(U)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 21/2/2019 ALONG WITH THE FEE CHELAN FILED BEFORE THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPORT BY THE 3RD RESPONDENT FORWARDED TO THE 1ST RESPONDENT DATED 4/04/2019 ALONG WITH THE MAHAZAR.

EXHIBIT P3 TRUE COPY OF THE DETAILS OF THE INSPECTION MADE BY 3RD RESPONDENT ALONG WITH THE SKETCH OF THE PROPERTY ISSUED TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE REPORT OF 2ND RESPONDENT DATED 2/07/2020.