Valsa Jose vs The Village Officer
2021 Latest Caselaw 9945 Ker

WP(C).No.1008 OF 2021(A)

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.1008 OF 2021(A)


PETITIONER:

               VALSA JOSE, AGED 55 YEARS
               W/O. JOSE, THANNIKKAL HOUSE, KAVANA,
               VAZHAKKULAM, ERNAKULAM DISTRICT

               BY ADVS.
               SRI.R.BINDU (SASTHAMANGALAM)
               SRI.PRASANTH M.P

RESPONDENTS:

      1        THE VILLAGE OFFICER,
               MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN-686 661

      2        THE REVENUE DIVISIONAL OFFICER,
               MUVATTUPUZHA ,PIN-686 661

      3        THE DISTRICT COLLECTOR,
               ERNAKULAM,PIN-682 030

      4        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM,PIN-695 001

               BY GOVT. PLEADER SRI. RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1008 OF 2021(A)

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                                JUDGMENT

Dated this the 24th day of March 2021

The petitioner is aggrieved by the delay in

implementation of Ext P3 order dated 18.06.2019 passed

under Section 27A of the Kerala Conservation of Paddyland

and Wetland Act (in short, 'the Act').

2. Rule 13 of the the Kerala Conservation of

Paddyland and Wetland Rules provides for the

implementation of the order passed and correction of the

revenue records. There is no reason to keep the process

pending.

The writ petition is disposed of directing the 2 nd

respondent to have the proceedings pursuant to Ext P3

taken to logical conclusion as expeditiously as possible

and at any rate within a period of one month from the date

of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN

JUDGE vdv WP(C).No.1008 OF 2021(A)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 11.03.2019

EXHIBIT P2 TRUE COPY OF THE REPORT OF THE 1ST RESPONDENT DATED 21.03.2019 ALONG WITH THE LOCATION SKETCH AND VALUATION REPORT

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE 2ND RESPONDENT DATED 18.06.2019

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 14.06.2019

EXHIBIT P5 TRUE COPY OF THE REPORT FILED BY THE 1ST RESPONDENT DATED 14.05.2019