Joseph Roy vs State Of Kerala
2021 Latest Caselaw 9071 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.7025 OF 2021(C)


PETITIONERS:

      1        JOSEPH ROY,AGED 54 YEARS,S/O. V. X. GEORGE,
               VALIYAPARAMBIL HOUSE, PALLINADA PALARIVATTOM,
               KOCHI 682 025.

      2        MATHEW T.T.,AGED 65 YEARS
               S/O. THOMAS THATTIL, THATTIL HOUSE, KATHRIKADAVU,
               VADHYAR ROAD, KALOOR, KOCHI 682 017.

               BY ADVS.
               SRI.THOMAS JOHN AMBOOKEN
               SRI.B.SAJEEV KUMAR
               SMT.BLOSSOM MATHEW

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY DEPARTMENT OF REVENUE,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2        THE DISTRICT COLLECTOR,
               ERNAKULAM, CIVIL STATION, KAKKANAD, KOCHI 682 030.

      3        THE REVENUE DIVISIONAL OFFICER,
               FORT KOCHI , KOCHI 682 001.

      4        THE TAHSILDAR (LR),
               KANAYANNUR TALUK OFFICE, KANAYANNUR , ERNAKULAM 682
               011.

      5        THE VILLAGE OFFICER,
               ELAMKULAM VILLAGE OFFICE , ERNAKULAM 682 017.


               BY GOVT. PLEADER SRI PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        Sathish Ninan, J.
                ==============================
                   W.P.(C) No.7025 of 2021
                  ==========================
            Dated this the 18th day of March, 2021

                            JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext P7 application

submitted by him before the third respondent in Form 5

of the Kerala Conservation of Paddy Land and Wetland

Rules. The property of the petitioner having an extent

of 2.19 Ares is included in the Data Bank maintained

under the Act. According to the petitioner, it is a

converted land much prior to the year 2008.

Without expressing anything on merits I dispose of

this writ petition directing the third respondent to

consider and pass appropriate orders on Ext P7

application (Form 5) after obtaining necessary reports

regarding the property in question, 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 THE SETTLEMENT DEED NO.

4306/2006 OF ERNAKULAM SUB REGISTRAR OFFICE.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 08.08.2018.

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 08.10.2020.

EXHIBIT P4 TRUE COPY OF THE ROR/THANDAPPER ACCOUNT ISSUED BY THE 5TH RESPONDENT DATED 16.11.2020.

EXHIBIT P5 TRUE COPY OF THE ROR/THANDAPPER ACCOUNT ISSUED BY THE 5TH RESPONDENT DATED 17.11.2020.

EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF DATA BANK.

EXHIBIT P7 TRUE COPY OF THE FORM 5 APPLICATION DATED 01.12.2020.

EXHIBIT P8 TRUE COPY OF APPLICATION UNDER SECTION 6 A OF THE KERALA LAND TAX ACT DATED 01.12.2020.