Muhammed Kutty vs State Of Kerala
2021 Latest Caselaw 21981 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                         WP(C) NO. 24093 OF 2021
PETITIONER:

              MUHAMMED KUTTY
              AGED 55 YEARS
              S/O. MARAKKAR, RESIDING AT KODIYIL HOUSE, KUMBIDY P.O,
              PALAGHAT 679 553

              BY ADVS.
              THOMAS JOHN AMBOOKEN
              B.SAJEEV KUMAR
              BLOSSOM MATHEW


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
              GOVT.SECRETARIAT, THIRUVANANTHAPURAM 695 001

     2        THE DISTRICT COLLECTOR,
              PALAKKAD, CIVIL STATION, PALAKKAD 678 001

     3        THE REVENUE DIVISIONAL OFFICER,
              OTTAPAALAM, REVENUE DIVISION OFFICE, PALAKKAD 679 101

     4        THE TAHSILDAR,(LR)
              PATTAMBI TALUK, MINI CIVIL STATION, PATTAMBI 679 303

     5        THE VILLAGE OFFICER
              ANNAKKARA VILLAGE OFFICE, KUMBIDY P.O, PALAKKAD 679 553

              SRI.APPU.P.S, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24093 OF 2021

                                       2



                                JUDGMENT

The petitioner is the owner in possession of 12.14 Ares of land in

Survey No.118/3A of Anakkara Village in Pattambi Taluk of Palakkad

District. It is submitted that the property of the petitioner is lying as dry

land and the same is not suitable for paddy cultivation and 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 3rd 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 two months from the date of receipt of a copy

of this judgment.

WP(C) NO. 24093 OF 2021

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 24093 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1/2002 OF KUMARANELLOR SRO

Exhibit P2 TRUE COPY OF THE CERTIFICATE DATED 27-10-2021 ISSUED BY THE 5TH RESPONDENT.

Exhibit P3 TRUE COPY OF BUILDING TAX RECEIPT DATED 16-09-

2021 BY ANAKKARA PANCHAYAT RECEIVED ONLINE

Exhibit P4 TRUE COPY OF THE FORM 6 APPLICATION DATED 08-

02-2019 SENT BY THE PETITIONER TO THE 3RD RESPONDENT ALONG WITH CHALAN.

RESPONDENT'S/S EXHIBITS: NIL