Kavitha K.P vs The Revenue Divisional Officer
2021 Latest Caselaw 8734 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                       WP(C).No.817 OF 2021(B)


PETITIONER:

               KAVITHA K.P.
               AGED 43 YEARS
               W/O. DILEEPAN, LAKSHMI NIVAS, KALLIYASSERI P.O,
               IRINAVU, KANNUR 670 301

               BY ADVS.
               SRI.ABDUL RAOOF PALLIPATH
               SRI.K.R.AVINASH (KUNNATH)
               SRI.PRAJIT RATNAKARAN
               SHRI. RAJ CAROLIN V.
               SMT.THUSHARA.K
               SRI.E.MOHAMMED SHAFI

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               REVENUE TOWER, COURT ROAD, TALIPARAMBA, KANNUR
               DISTRICT 670 141

      2        THE VILLAGE OFFICER,
               KALLIASSERY VILLAGE OFFICE, KALLIASSERY, KANNUR
               DISTRICT 670 562

      3        THE STATE OF KERALA,
               REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
               REVENUE, GOVERNMENT SECRETARIAT, TRIVANDRUM 695 001

               BY GOVERNMENT PLEADER: SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2
WP(C).No.817 OF 2021(B)




                          JUDGMENT

The petitioner seeks for an expeditious

consideration of Ext.P5 application filed by her in Form

No.6 under Section 27A of the Kerala Conservation of

Paddy Land and Wet Land Act ('The Act' for short). The

petitioner vouches that the property is not included in

the Data Bank. The petitioner intends to construct a

building in the property on obtaining necessary building

permit from the Panchayat.

The writ petition is disposed of directing the 1 st

respondent to consider Ext.P5 application submitted by

the petitioner and pass appropriate orders thereon, after

obtaining necessary reports regarding the nature of

property. Orders shall be passed within a period of three

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

rsr

WP(C).No.817 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LAND REVENUE PAYMENT RECEIPT DATED 28-12-2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 28-12-2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE PHOTOGRAPHS OF THE PROPERTY OF THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE REPORT DATED 4-1-2021 OF THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE APPLICATION FILE NO-REV-

P1/812/2-18- REV DATED 28.12.2020 BEFORE THE 1ST RESPONDENT

EXHIBIT P6 TRUE COPY OF THE CHALAN DATED 30.12.2020 ISSUED BY THE 1ST RESPONDENT