M.V.Lookose vs State Of Kerala
2021 Latest Caselaw 21671 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. 17707 OF 2018
PETITIONER:

          M.V.LOOKOSE
          AGED 55 YEARS
          S/O.VARGHEESE, AGED 55 YEARS, MADATHUMPADI,
          ALANGAD VILLAGE, PARAVUR TALUK, ERNAKULAM DISTRICT,
          PIN-682515.
          BY ADV SRI.M.G.SREEJITH


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF AGRICULTURE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.
    2     THE RDO
          FIRST FLOOR, KB JACOB ROAD, FORT KOCHI,KOCHI,
          KERALA-682 001.
    3     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN, ALANGAD VILLAGE,PARAVUR TALUK,
          ERNAKULAM DSITRICT, PIN:682 515.
    4     THE CONVEYOR
          LOCAL LEVEL MONITORING COMMITTEE, KRISHIBHAVAN,
          ALANGAD VILLAGE, PARAVUR TALUK,ERNAKULAM DISTRICT,
          PIN:682 515.


          APPU.P.S-GOVERNMENT PLEADER



     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.17707 OF 2018

                                    2




                             JUDGMENT

Dated this the 2nd day of November 2021

The petitioner is the owner in possession of 6.57 Ares of

land in Survey No.63/5-1 of Alangad Village in Paravur Taluk of

Ernakulam District. It is submitted that the property of the petitioner

is not included in the data bank. The petitioner confines his relief for

an expeditious consideration of Ext.P4 application in Form No.6 under

Section 27A of the Kerala Conservation of Paddy land and Wetland

Act, 2008, seeking permission for use of land for other purposes.

2. 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 2 nd respondent to take up the

application, consider and pass orders on the same, after considering

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

and obtaining all necessary inputs including the report of the Village

Officer. The entire proceedings shall be completed within a period of

three months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/2/11 WP(C).No.17707 OF 2018

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF TAX RECEIPT DATED 14.3.2012 EXHIBIT P1:

ISSUED BY THE VILLAGE OFFICER ALANGAD.

                         TRUE   COPY   LETTER    SUBMITTED   BY THE
   EXHIBIT P2:           PETITIONER   ON    17.7.2014    BEFORE THE
                         THAHASILDAR, PARAVUR TALUK.

A TRUE COPY OF THE APPLICATION DATED EXHIBIT P3: 11.11.2016 AS PER KERALA LAND UTILIZATION ORDER 1967.

TRUE COPY OF APPLICATION DATED 08/10/2021 Exhibit P4 IN FORM NO.6 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

   RESPONDENTS' EXHIBITS:           NIL



    SSK                      //TRUE COPY//     PA TO JUDGE