Rajalakshmi vs The Revenue Divisional Officer/ ...
2021 Latest Caselaw 9082 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.7000 OF 2021(Y)


PETITIONER:

               RAJALAKSHMI
               AGED 40 YEARS
               W/O. PRASAD, VADAKKEMATTAMMAL HOUSE, EROOR P.O,
               ERNAKULAM DISTRICT PIN 682 306

               BY ADVS.
               SRI.P.K.SOYUZ
               SRI.E.V.BABYCHAN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR
               REVENUE DIVISIONAL OFFICE, FORT KOCHI FORT KOCHI
               P.O, ERNAKULAM DISTRICT, PIN 682 001

      2        THE LOCAL LEVEL MONITORING COMMITTEE
               CHOTTANIKKARA, REPRESENTED BY ITS CONVENOR,
               AGRICULTURAL OFFICER, KRISHI BHAVAN, CHOTTANIKKARA,
               CHOTTANIKKARA P.O, ERNAKULAM DISTRICT PIN 682 312

      3        THE VILLAGE OFFICER,
               KUREEKAD VILLAGE, KANAYANNOOR TALUK, CHOTTANIKKARA
               P.O, ERNAKULAM DISTRICT PIN 682 312

               BY GOVT. PLEADER SRI.RAVI KRISHNAN

     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.7000 of 2021
                    ==========================
              Dated this the 18th day of March, 2021

                              JUDGMENT

The petitioner has submitted Ext P3 application in

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

of Paddy Land and Wetland Rules, before the first

respondent. The same is pending consideration. Relying

on Ext P2, the true extract of the Data Bank maintained

under the Act, it is canvassed that the property is an

unnotified land and that the change of nature of the

land as sought for is liable to be granted.

I dispose of this writ petition directing the first

respondent to consider Ext P3 application in accordance

with law, on obtaining the necessary reports, as

expeditiously as possible and at any rate within two

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 LAND TAX RECEIPT DATED
                   22-07-2020

EXHIBIT P1 A       TRUE COPY OF THE LAND TAX RECEIPT DATED
                   25-09-2020

EXHIBIT P2         TRUE COPY OF THE RELEVANT PAGE OF THE
                   DATA BANK

EXHIBIT P3         TRUE COPY OF THE APPLICATION IN FORM
                   NO. 6 DATED 19-02-2021

EXHIBIT P4         TRUE COPY OF THE POSTAL ACKNOWLDEGEMENT
                   RECEIPT DATED 24-02-2021

EXHIBIT P5         TRUE COPY OF THE CIRCULAR NO. REV

P11/55/2020 REV DATED 25-2-2021