Raju vs Revenue Divisional Officer
2021 Latest Caselaw 8858 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.6864 OF 2021(G)


PETITIONER:

               RAJU, AGED 72 YEARS
               S/O. AYYAPPAN CHETTIYAR, ERAVIMANGALAM
               ANGADIPARAMBIL HOUSE, MULLAKKARA, P.O MANNUTHY,
               NEAR DON BOSCO SCHOOL, THRISSUR 680 561

               BY ADV. SRI.SHOBY K.FRANCIS

RESPONDENTS:

      1        REVENUE DIVISIONAL OFFICER
               OFFICE OF RDO, COLLECTORATE, AYYANTHOLE P.O,
               THRISSUR DT 680 003

      2        LOCAL LEVEL MONITORING COMMITTEE OF
               THRISSUR MUNICIPAL CORPORATION, REPRESENTED BY ITS
               AGRICULTURAL FIELD OFFICER/AGRICULTURAL OFFICER,
               KRISHI BHAVAN, OLLUKKARA, P.O MANNUTHY, THRISSUR
               680 651

      3        AGRICULTURAL FIELD OFFICER/AGRICULTURAL OFFICER,
               KRISHI BHAVAN, OLLUKKARA, P.O MANNUTHY, THRISSUR
               680 651

      4        TAHSILDAR,TALUK OFFICE, THRISSUR TALUK, MINI CIVIL
               STATION, CHEMBOOKKAVU P.O, THRISSUR 680 020

      5        VILLAGE OFFICER,OLLUKKARA VILLAGE, MANNUTHY P.O,
               THRISSUR 680 651


OTHER PRESENT:

               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 TRUE COPY OF THE BASIC TAX RECEIPT DATED 2-6-2020

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE DATA BANK DATED NIL PREPARED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM NO. 6 UNDER RULE 1291) TO CHANGE THE STATUS OF THE PROPERTY HAVING AN EXTENT OF 11.59 ARES OF LAND (29 CENTS) COMPRISED IN SURVEY NO. 79/4 OF OLLUKKARA VILLAGE IN THRISSUR IN THRISSUR DISTRICT AS PER THE REGISTERED TITLE DEED NO. 228/1987 OF SRO, OLLUKKARA, IN THE BTR AS PARAMBA OR PURAYIDOM DATED 2-3-2021

EXHIBIT P4 TRUE COPY INTIMATION DATED 9-3-2021 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT TO THE 3RD RESPONDENT

EXHIBIT P5 TRUE COPY OF THE CHALAN DATED 21-1-