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Palakkal Pichanadathil ... vs The Revenue Divisional Officer
2021 Latest Caselaw 12653 Ker

Citation : 2021 Latest Caselaw 12653 Ker
Judgement Date : 31 May, 2021

Kerala High Court
Palakkal Pichanadathil ... vs The Revenue Divisional Officer on 31 May, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 31ST DAY OF MAY 2021 / 10TH JYAISHTA, 1943
                          WP(C) NO. 10719 OF 2021
PETITIONER:

              PALAKKAL PICHANADATHIL SAIDALIKUTTY
0




              S/O. KUNJAPPA, VARIKKANTHODI HOUSE, KADAKKATTUPARA,
              THENJIPPALAM, PIN-673 636.

              BY ADV SRI.E.NARAYANAN



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICER, TIRUR,
              THRIKKANDIYUR ROAD, MALAPPURAM-676 101.

     2        THE THENJIPPALAM GRAMA PANCHAYAT,
              REPRESENTED BY ITS SECRETARY, THENJIPPALAM P.O., PIN-673
              636.

              BY ADV SHRI.MANOJ RAMASWAMY, SC, THENJIPALAM GRAMA
              PANCHAYAT

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       SATHISH NINAN, J.
              ==================
                  W. P. (C) No.10719 of 2021
              ==================
              Dated this the 31st day of May, 2021

                              JUDGMENT

All that the petitioner seeks for is, an

expeditious consideration of the application

submitted by him in Form No.6 of the Kerala

Conservation of Paddy land and Wetland Rules for

change of nature of land. The petitioner asserts

that the property in question is not included in

the data bank and that the property is lying as a

garden land.

2. Without expressing anything on its merits,

the writ petition is disposed of directing the

first respondent to consider Ext.P3 application

filed in Form No.6, on verification of the data

bank and the other relevant records and pass

appropriate orders within a period of four months

from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE kns/- //True Copy// P.S. to Judge APPENDIX OF WP(C) 10719/2021

ANNEXURE/EXHIBITS

EXHIBIT P1 THE TRUE COPY DOCUMENT BEARING NO.937/1989 OF THENJIPPALAM SRO

EXHIBIT P2 TRUE COPY OF COMMUNICATION ISSUED BY THE 2ND RESPONDENT DATED 22.3.2021

EXHIBIT P3 TRUE COPY OF APPLICATION DT 26.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF RECEIPT FOR SENDING EXT.P4 ON THE 1ST RESPONDENT DT 22.04.21

-----

 
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