Lissy Mathew vs The Revenue Divisional Officer
2021 Latest Caselaw 8860 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.6825 OF 2021(C)


PETITIONER/S:

                LISSY MATHEW
                W/O.P.M.MATHEW,PALATHRA HOUSE,
                VAZHAPPALLY.P.O, CHANGANASSERRY,
                KOTTAYAM DISTRICT,PIN-686103.

                BY ADVS.
                SRI.T.P.PRADEEP
                SRI.P.K.SATHEES KUMAR
                SMT.MINIKUMARY M.V.
                SHRI.AJAI JOHN

RESPONDENTS:

      1         THE REVENUE DIVISIONAL OFFICER
                REVENUE DIVISIONAL OFFICE,
                KOTTAYAM,PIN-686632.

      2         LOCAL LEVEL MONITORING COMMITTEE,
                REPRESENTED BY IT'S CONVENER/AGRICULTURAL OFFICER,
                KRISHI BHAVAN,CHANGANASSERRY,KOTTAYAM DISTRICT,
                PIN-686536.




                G.P SRI PAUL ABRAHAM VAKKANAL

     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.6825 of 2021
                   ==========================
             Dated this the 17th day of March, 2021

                             JUDGMENT

The petitioner seeks for an expeditious consideration

of his application filed in Form 5 of The Kerala

Conservation of Paddy Land and Wetland Act, (in short 'the

Act') seeking removal of his property from the data bank

maintained under the Act.

2. The petitioner claims that 21.10 Ares of property in

RS 6/1-2 of Vazhappally East Village in respect of which the

application has been filed, is lying as a converted dry land

for the past 30 years.

I dispose of this writ petition directing the first

respondent to obtain necessary report and consider the Form

5 application submitted by the petitioner on its merits 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.

Sd/- Sathish Ninan, Judge

vdv APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF GIFT DEED NO.996/01/16 OF CHANGANASSERY SUB REGISTRAR OFFICE

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATABANK PREPARED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 5 DATED 26.02.2021 SUBMITTED BEFORE THE 1ST RESPONDENT.