Sreejai S. vs The District Collector
2021 Latest Caselaw 9980 Ker

                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.752 OF 2021(T)


PETITIONER/S:

                SREEJAI S.,AGED 48 YEARS
                S/O SREEKUMARA PILLAI,
                RESIDING AT SREERETNAM, MANNAR P O,
                ALAPPUZHA DISTRICT, PIN-689622.

                BY ADVS.
                SRI.S.JAYAKRISHNAN
                SRI.S.PARAMESWARA PRASAD

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                ALAPPUZHA, PIN-688001.

      2         THE REVENUE DIVISIONAL OFFICER
                CHENGANNUR, PIN-689121.

      3         THE TAHSILDAR
                CHENGANNUR TALUK, CHENGANNUR, PIN-689101.

      4         THE VILLAGE OFFICER
                MANNAR VILLAGE,
                MANNAR, PIN-689622.

      5         THE AGRICULTURAL OFFICER
                KRISHI BHAVAN,
                MANNAR, PIN-689622.

                GP: SRI.RAVIKRISHNAN


     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.752 OF 2021(T)             2



                                JUDGMENT

The petitioner confines his relief for an

expeditious consideration of Ext.P6 application

submitted in Form No.7 under Rule 4(1) read with Section

27A of the Kerala Conservation of Paddy Land and Wetland

Act and Rules. The petitioner maintains that the

property in question is not included in the data bank

prepared under the Act and that the petitioner has been

residing in the building situating in the property since

the year 2005.

The writ petition is disposed of directing the 2 nd

respondent to consider and pass appropriate orders on

Ext.P6 application (Form-7) on obtaining the necessary

reports, as expeditiously as possible and at any rate,

within three months from the date of receipt of a copy

of this judgment.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PARTITION DEED NO 734/2018 DATED 07/06/2018 OF SRO, MANNAR.

EXHIBIT P2 TRUE COPY OF BASIC TAX RECEIPT DATED 06.07.2020 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPH EVIDENCING THE PRESENT NATURE OF THE PETITIONER'S PROPERTY.

EXHIBIT P4 TRUE COPY OF ORDER NO. K B M N R. 38/19-20 DATED 31.05.2019 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 20.11.2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P6 TRUE COPY OF APPLICATION DATED 15/01/2021 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT UNDER SECTION 27A OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.