Aziya Anzar vs State Of Kerala
2021 Latest Caselaw 12651 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
   MONDAY, THE 31ST DAY OF MAY 2021/10TH JYAISHTA, 1943
                    WP(C) NO. 11547 OF 2021


PETITIONER:

         AZIYA ANZAR, AGED 21 YEARS,
         D/O. M.A.ANZAR, SHAMNA GARDENS,
         MANGADUCHERY, KILIKOLLOOR P.O.,
         KOLLAM - 691 004.

         BY ADV K.A.SIYAD


RESPONDENTS:

         1. THE DISTRICT COLLECTOR,
         KOLLAM DISTRICT,
         CIVIL STATION ROAD,
         KAANKATHU MUKKU,
         KOLLAM PIN 691 013.

         2. THE REVENUE DIVISIONAL OFFICER,
         RDO OFFICE, PUNALUR 691 305.

         3. THE THAHASILDAR,
         KOTTARAKKARA TALUK,
         TALUK OFFICE,
         KOTTARAKKARA 691 506.

         4. THE VILLAGE OFFICER,
         VETTIKKAVALA VILLAGE,
         VETTIKKAVALA VILLAGE OFFICE PIN 691 531.

         5. THE AGRICULTURAL OFFICER,
         KRISHI BHAVAN, VETTIKKAVALA,
         KOLLAM PIN 691 531.
 WP(C) No.11547/2021
                             :2 :


           6. THE CONVENOR,
           LOCAL LEVEL MONITORING COMMITTEE,
           VETTIKAVALA GRAMA PANCHAYATH,
           PANCHAYATH OFFICE,
           SABARIMALA BYPASS, KOLLAM 691 531.

      BY GOVERNMENT PLEADER SRI.K.P.HARISH


     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 31.05.2021, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.11547/2021
                                :3 :




                        JUDGMENT

~~~~~~~~~

Dated this the 31st day of May, 2021

The petitioner seeks to direct the 2 nd respondent-

Revenue Divisional Officer to take up Exts.P2 and P3

applications made by the petitioner for removing her land from

the Data Bank and for changing the nature of the land.

2. The petitioner states that she has made Ext.P2

application for removing the particulars of her land from the

Data Bank and Ext.P3 application for effecting changes in the

nature of the land. Delay in disposal of those applications

would adversely affect the petitioner.

3. I have heard the learned counsel for the petitioner

and the learned Government Pleader representing the

respondents.

4. Ext.P2 application has been made by the petitioner

invoking Rule 4(4)(d) of the Kerala Paddy Land and Wetland

Rules. Ext.P3 is also an application made under Rule 4. The WP(C) No.11547/2021

2nd respondent therefore has a statutory duty to consider

those applications in accordance with law.

Therefore, the writ petition is disposed of directing

the 2nd respondent to consider Exts.P2 and P3 applications

submitted by the petitioner, within a period of three months.

Sd/-

N. NAGARESH, JUDGE

aks/31.05.2021 WP(C) No.11547/2021

APPENDIX EXHIBIT P1 TRUE PHOTOCOPY OF THE LAND TAX RECEIPT DATED 03.11.2020.

EXHIBIT P2 TRUE PHOTOCOPY OF THE APPLICATION IN FORM NO.5 SUBMITTED BEFORE THE 2ND RESPONDENT DATED 23.03.2021.

EXHIBIT P3 TRUE PHOTOCOPY OF THE APPLICATION IN FORM NO.6 SUBMITTED BEFORE THE 2ND RESPONDENT DATED 23.03.2021.

EXHIBIT P4 TRUE PHOTOCOPY OF THE CHALLAN FOR THE APPLICATION UNDER SECTION 27A DATED 29.03.2021.

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