Hamsa vs State Of Kerala
2021 Latest Caselaw 21649 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                        WP(C) NO. 23812 OF 2021
PETITIONER:

          HAMSA,
          AGED 63 YEARS
          S/O. MOIDEENKUTTY, VADAKE ANANTHAVIL HOUSE, TIRUR
          KURUMBADI, P.O. MUTTANOOR, VIA MANGALAM,
          MALAPPURAM DISTRICT-676561.

          BY ADVS.
          VINOD RAVINDRANATH
          MEENA.A.
          K.C.KIRAN
          M.DEVESH
          ASWIN SATHYANATH
          ANISH ANTONY ANATHAZHATH
          THAREEQ ANVER K.



RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF KERALA,
          SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2     THE REVENUE DIVISIONAL OFFICER,
          MALAPPURAM DISTRICT-676561.

    3     MANGALAM GRAMA PANCHAYATH.
          REPRESENTED BY ITS SECRETARY, MANGALAM P.O.,
          MALAPPURAM-676561.



          RIYAL DEVASSY-GP
          SC FOR R3




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23812 OF 2021                 2


                                  JUDGMENT

The petitioner is the owner in possession of 12.96 Ares of land in Re-

Survey No.112/10 of Mangalam Village in Tirur Taluk of Malappuram District.

It is submitted that the property had been converted long prior to the

promulgation of the Kerala Land Utilization Order on 04.07.1967. It is

submitted by the learned counsel for the petitioner that the petitioner had

been required to submit an application in Form No.9 under the Kerala

Conservation of Paddy Land and Wetland Act, 2008 and that the petitioner has

submitted Ext.P2 application which is liable to be considered and disposed of.

Having heard the learned Government Pleader also and without

expressing any view on the merits of the matter, this writ petition is disposed

of directing the 2nd respondent to consider Ext.P2 application (Form No.9),

after considering all relevant aspects of the matter and after verifying the data

bank and obtaining all necessary reports. The entire proceedings shall be

completed within a period of four months from the date of receipt of a copy of

this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP

APPENDIX OF WP(C) 23812/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 16/11/2019 IN WPC NO. 16958/2019.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 16/03/2020 SUBMITTED BY THE PETITIONER.