Ansar A vs State Of Kerala
2021 Latest Caselaw 10781 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

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

                  WP(C).No.8230 OF 2021(C)


PETITIONER:

              ANSAR A.,
              AGED 47 YEARS, S/O.MUHAMMED.P, KALPANA (H),
              VELLUR P.O., PAYYANNUR, KANNUR.

              BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS:

     1        STATE OF KERALA,
              REP. BY SECRETARY AND AGRICULTURAL PRODUCTION
              COMMISSIONER DEPARTMENT OF AGRICULTURE,
              SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        DISTRICT COLLECTOR,
              COLLECTORATE, TALAP, KANNUR,
              KERALA-670002.

     3        VILLAGE OFFICER,
              VILLAGE OFFICE, VELLUR VILLAGE,
              PAYYANNUR, KANNUR-670307.

     4        REVENUE DIVISIONAL OFFICER,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              TALIPARAMBA P.O., KANNUR-670141.

              SMT.G.RANJITA GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 30.03.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C)No.8230 of 2021                    2




                        W.P.(C) No.8230 of 2021
                 -----------------------------------------------


                              JUDGMENT

Ext.P7 is an application preferred by the petitioner in

Form No.6 of the Kerala Conservation of Paddy Land and Wetland

Rules for permission to utilize a land held by him, which is an un-

notified land in terms of the Kerala Conservation of Paddy Land and

Wetland Act, 2008, for other purposes. The grievance of the

petitioner in the writ petition concerns the inaction on the part of

the fourth respondent in taking a decision on Ext.P7 application.

2. Heard the learned counsel for the petitioner as

also the learned Government Pleader.

3. Having regard to the facts and circumstances of

the case, I deem it appropriate to dispose of the writ petition

directing the fourth respondent to take up and pass appropriate

orders on Ext.P7 application in accordance with law, if the same is

received and pending, after affording the petitioner an opportunity

of hearing. Ordered accordingly. This shall be done within three

months from the date of production of a copy of this judgment

along with a copy of the writ petition by the petitioner. If the

application directed to be disposed of is found defective, the defect

shall be intimated to the petitioner by the fourth respondent

immediately on production of a copy of this judgment, and the

fourth respondent will be entitled to avail the time taken by the

petitioner to cure the defects in the application also, for

compliance of the directions contained in this judgment. It is made

clear that the hearing in terms of this judgment can either be

physical or through video conference.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF JENMOM SALE DEED NO.4345/1 DATED 25.11.2011.

EXHIBIT P2 TRUE COPY OF JENMOM SALE DEED NO.4212/1 DATED 12.10.2011.

EXHIBIT P3 TRUE COPY OF THE BASIC TAX RECEIPT DATED 11.11.2020.

EXHIBIT P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 05.02.2021.

EXHIBIT P5 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 1.12.2020

EXHIBIT P6 PHOTOGRAPH OF THE BUILDING.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 20.02.2021.