Johny P.J. vs District Collector
2021 Latest Caselaw 9097 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.2278 OF 2021(H)


PETITIONER:

               JOHNY P.J., S/O.JOSEPH, PALLATH HOUSE,
               THYKOODAM P.O., VYTILLA, PIN 682 019,
               ERNKAULAM DIST.

               BY ADV. SRI.V.BIJU JOSEPH

RESPONDENTS:

      1        DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,
               ERNAKULAM DISTRICT PIN 682 030

      2        REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, FORT KOCHI,
               ERNAKULAM DIST. PIN 682 001

      3        TAHSILDAR, KANAYANNOOR TALUK OFFICE,
               ERNAKULAM DIST. PIN 682 011

      4        VILLAGE OFFICER,POONITHURA VILLAGE OFFICE,
               VYTTILLA P.O., ERNAKULAM DIST. PIN 682 019

      5        AGRICULTURAL OFFICER
               KRISHI BHAVAN VYTILLA, ERNAKULAM DIST. PIN 682 019

      6        STATE OF KERALA
               REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
               SECRETARIAT, THIRUVANANTHAPURAM 695 001

               BY GOVT. PLEADER SRI.RAVIKRISHNAN


     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.2278 of 2021
                 ==========================
           Dated this the 18th day of March, 2021

                                 JUDGMENT

All that the petitioner seeks for is an expeditious

consideration of Ext P4 application filed by the

petitioner in terms of Section 27(A) of the Kerala

Conservation of Paddyland and Wetland Act, 2008 (in short,

'the Act') in relation to his property for the purpose of

construction of a house. Relying on Ext P3 extract of the

Data Bank maintained under the Act, the petitioner

contends that the property has been converted as a dry

land prior to 2008.

Writ petition is disposed of directing the second

respondent - Revenue Divisional Officer to consider and

pass appropriate orders on the application submitted by

the petitioner in terms of the Act, on getting the

necessary reports, as expeditiously as possible and at any

rate within a period of 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 BTR DATED 3.8.2020 ISSUED
                   BY 4TH RESPONDENT.

EXHIBIT P2         TRUE COPY OF TAX PAID RECEIPT DATED

25.5.20 OF THE PROPERTY COVERED UNDER DOCUMENT NO.1600 OF 2018 ISSUED BY 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF DATA BANK ISSUED BY 5TH RESPONDENT DATED NIL WITH RESPECT TO THE PROPERTY COMPRISED IN SY NO.1123/1

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 7.1.2021 SUBMITTED BEFORE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF POSTAL RECEIPT DATED 7.1.2021 ISSUED BY THE POSTAL DEPARTMENT.