Cini Andrews vs The Revenue Divisional ...
2021 Latest Caselaw 10717 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.8320 OF 2021(L)


PETITIONER/S:

                CINI ANDREWS
                AGED 48 YEARS
                W/O.ANDREWS MATHEW, VEMBANATTU HOUSE, PUTHIYAKAVU,
                THRIPUNITHURA P.O., ERNAKULAM DISTRICT - 682 301.

                BY ADVS.
                SRI.P.K.SOYUZ
                SRI.E.V.BABYCHAN

RESPONDENT/S:

      1         THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
                REVENUE DIVISIONAL OFFICE, FORT KOCHI, FORT KOCHI
                P.O., ERNAKULAM DISTRICT, PIN- 682 001.

      2         THE LOCAL LEVEL MONITORING COMMITEE
                THRIPUNITHURA MUNICIPALITY, REPRESENTED BY ITS
                CONVENOR, AGRICULTURAL FIELD OFFICER, KRISHI BHAVAN,
                THRIPUNITHURA MUNICIPALITY, THRIPUNITHURA P.O.,
                ERNAKULAM DISTRICT, PIN - 682 301.

      3         THE VILLAGE OFFICER
                THEKKUMBHAGAM VILLAGE, KANAYANNOOR TALUK,
                THRIPUNITHURA P.O., ERNAKULAM DISTRICT,
                PIN - 682 301.

                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.8320 OF 2021(L)




                              JUDGMENT

Dated this the 30th day of March 2021

The property having an extent of 29.89 Ares in

Thekkumbhagam village, belonging to the petitioner, is not

included in the Data Bank maintained under the Kerala

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

'the Act'). The petitioner has submitted Ext P3

application in Form No.7 under Section 27A of the Act

seeking change of nature of the land.

The writ petition is disposed of directing the 1 st

respondent to consider Ext P7 application (Form.7) on

obtaining necessary reports and pass orders thereon as

expeditiously as possible and at any rate within a period

of four months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN

JUDGE VDV WP(C).No.8320 OF 2021(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 30/7/20.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK.

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM NO.7 DATED 15/03/2021.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 17/03/2021.