Francis Joseph vs The Revenue Divisional Officer
2021 Latest Caselaw 9682 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.7479 OF 2021(H)


PETITIONER:

               FRANCIS JOSEPH
               AGED 64 YEARS
               S/O.OUSEPH, 1/408, KUTTUR P.O.,
               THRISSUR DISTRICT, 680 013

               BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               OFFICE OF THE RDO, CIVIL STATION, AYYANTHOLE,
               THRISSUR 680 003

      2        THE VILLAGE OFFICER
               KUTTUR VILLAGE, KUTTUR P.O.,
               THRISSUR DISTRICT 680 013

      3        THE AGRICULTURAL OFFICER
               KRISHI BHAVAN, KOLAZHY GRAMA PANCHAYAT,
               KOLAZHY P.O., THRISSUR DISTRICT, 680 010.

               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
            ==================
                 W. P. (C) No.7479 of 2021
            ==================
            Dated this the 23rd day of March, 2021

                          JUDGMENT

The property of the petitioner has been

erroneously included in the Data Bank maintained

under the Kerala Conservation of Paddy land and

Weltand Act 2008. Seeking removal of the property

therefrom the petitioner has filed Ext.P2

application in Form No.5 in accordance with the

provisions of the Kerala Conservation of Paddy land

and Weltand Act and Rules. The property is a dry

land much prior to his acquisition of the same in

the year 2010, maintains the petitioner.

2. The writ petition is disposed of directing

the first respondent to consider and pass

appropriate orders on Ext.P2 application (Form W. P. (C) No.7479 of 2021

No.5) on obtaining 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

kns/-

//True Copy// P.S. to Judge WP(C).No.7479 OF 2021(H)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.2994/2010 OF S.R.O.AYYANTHOLE

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT IN FORM NO.5 DATED 12.3.2021

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