Joy M.G. vs State Of Kerala
2021 Latest Caselaw 8856 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.6900 OF 2021(J)

PETITIONERS:

      1        JOY M.G.,AGED 47 YEARS
               MAMMALLIL HOUSE, SOUTH CHITTOOR,KOCHI-27

      2        FIJI.N.J, AGED 45 YEARS, NADUVILAMANAKKAL HOUSE,
               SOUTH CHITTOOR, KOCHI-682 027

      3        LEO FRANCIS, AGED 65 YEARS
               KOMARANCHATHU HOUSE, SOUTH CHITTOOR, KOCHI-682 027

               BY ADVS.
               SRI.LAL K.JOSEPH
               SRI.P.MURALEEDHARAN (THURAVOOR)
               SMT.T.A.LUXY
               SHRI.SURESH SUKUMAR
               SRI.ANZIL SALIM
               SHRI.CHACKO MATHEWS K.

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
               SELF GOVERNMENT INSTITUTIONS, SECRETARIAT,
               THIRUVANANTHAPURAM,PIN-695 001

      2        THE DISTRICT COLLECTOR,
               COLLECTORATE, KAKKANAD.P.O., ERNAKULAM,PIN-682 030

      3        THE COCHIN CORPORATION,
               PARK AVENUE, PIN-682 011, REPRESENTED BY ITS
               SECRETARY

      4        THE CHERANALLOOR GRAMA PANCHAYATH,
               CHERANELLOOR, SOUTH CHITTOOR, KOCHI-27, REPRESENTED
               BY ITS SECRETARY

               R4 BY ADV. SRI.T.K.AJITHKUMAR (VALATH)

OTHER PRESENT:

               R1 TO R3 BY G.P SRI RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         Sathish Ninan, J.
                ==============================
                    W.P(C) No.6864 of 2021
                  ==========================
            Dated this the 17th day of March, 2021

                            JUDGMENT

The application filed by the petitioner in Form 6

under Section 27A of the Kerala Conservation of Paddy

and Wet Land Act, 2008 (in short, 'the Act') is

pending consideration before the first respondent.

The petitioner asserts that the property is not

included in the data bank published under the Act.

2. The first respondent shall on getting necessary

reports consider and pass appropriate orders on the

Form 6 application referred to above 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.

Writ petition disposed of as above.

Sd/-

Sathish Ninan, Judge vdv APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE EXTRACT OF THE MINUTES OF THE MEETING DATED 3.5.97 HELD IN THE PRESENCE OF THE MAYOR OF THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE EXTRACT OF THE RESOLUTION DATED 22.09.09

EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPH EVIDENCING THE LAND IS LYING WITHOUT ANY USE AND IS FULL OF SHRUBS AND BUSHES

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY MR.RAJESH THE THEN PANCHAYATH MEMBER DATED 03.02.15

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 10.2.2021 ALONG WITH POSTAL RECEIPT AND ACKNOWLEDGMENT CARD

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 26.2.2021 SENT TO THE 1ST RESPONDENT ALONG WITH ACKNOWLEDGMENT CARD DATED 3.3.2021