A.A.Babu vs The State Of Kerala
2021 Latest Caselaw 12393 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

     TUESDAY, THE 11TH DAY OF MAY 2021 / 21ST VAISAKHA, 1943

                       WP(C).No.10516 OF 2021(L)


PETITIONER/S:

                A.A.BABU
                AGED 57 YEARS
                S/O. ANTONY, AKKARAKKARAN HOUSE, THURAVANKUNNU,
                PULLUR P.O., THRISSUR, PIN-680 683.

                BY ADVS.
                SRI.ARUN SAMUEL
                SHRI.RAIEEZ M ASHRAF

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
                REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM,M PIN-695 001.

      2         THE DISTRICT COLLECTOR
                COLLECTORATE, AYYANTHOLE, IST FLOOR, CIVIL LINES
                ROAD, KALYAN NAGAR, AYYANTHOLE, THRISSUR DISTRICT,
                PIN-680 003.

      3         THE REVENUE DIVISIONAL OFFICER
                CIVIL STATION ANNEXE, IRINJALAKUDA, THRISSUR
                DISTRICT, PIN-680 125.

      4         THE VILLAGE OFFICER
                PULLUR VILLAGE, PULLUR, THRISSUR DISTRICT, PIN-680
                683.

      5         THE AGRICULTURAL OFFICER
                KRISHI BHAVAN, MURIYAD, THRISSUR DISTRICT, PIN-680
                683.

      6         THE LOCAL LEVEL MONITORING COMMITTEE
                (UNDER KERALA CONSERVATION OF PADDY LAND AND WETLAND
                ACT, 2008), REPRESENTED BY ITS CONVENER, AGRICULTURAL
                OFFICER, KRISHI BHAVAN, MURIYAD, THRISSUR DISTRICT,
                PIN-680 683.


OTHER PRESENT:
 WP(C).No.10516 OF 2021(L)

                               2




             GP B UNNIKRISHNA KAIMAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10516 OF 2021(L)

                                   3




                         JUDGMENT

Dated this the 11th day of May 2021

Admit.

The Government Pleader takes notice for the

respondents.

2. Heard.

3. The petitioner has submitted Ext.P1 application

under Section 27A of the Conservation of Paddy Land and

Wetland Act, 2008, before the 3 rd respondent on 12.11.2020,

seeking permission for changing the nature of 6.22 ares of un-

notified land belonging to him. It is stated that the 3 rd

respondent had forwarded the application to the 4 th

respondent. The petitioner submits that he had submitted

Exhibit P3 reminder and another representation Exhibit P4. It

is also stated that Ext.P5 representation was filed before the

5th respondent on 02.12.2020. The grievance of the petitioner

is that Ext.P1 application is not being considered, despite the

urgency stated by the petitioner in Exhibits P3,P4 and P5

representations.

WP(C).No.10516 OF 2021(L)

4. Considering the limited prayer made in the Writ

petition, the 3rd respondent is directed to consider and pass

orders on Exhibit P1 application within 2 months from the

date of receipt of a certified copy of this judgment.

The writ petition is disposed of as above.

Sd/-

                                                          T.R.RAVI
  Dxy                                                     JUDGE
 WP(C).No.10516 OF 2021(L)






                            APPENDIX
  PETITIONER'S/S EXHIBITS:

  EXHIBIT P1          A TRUE COPY OF THE APPLICATION DATED

12.11.2020 SUBMITTED BY THE PETITIONER UNDER SECTION 27 A OF THE ACT.

EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED 19.11.2020 ISSUED BY THE 3RD RESPONDENT EVIDENCING THE SUBMISSION OF THE AFORE APPLICATION.

EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED 8.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 11.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED 2.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.