Lawrence K.C vs The Revenue Divisional Officer
2021 Latest Caselaw 22183 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                        WP(C) NO. 24150 OF 2021
PETITIONER:

          LAWRENCE K.C.
          AGED 50 YEARS
          S/O.CHACKO, KAREKUDIYIL HOUSE, SOUTH MARADI P.O.,
          MUVATTUPUZHA, PIN - 686 673.
          BY ADV ANU S NAIR


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,
          PIN - 686 661.
    2     THAHASILDAR
          MUVATTUPUZHA TALUK, TALUK OFFICE, MUVATTUPUZHA P.O.,
          PIN - 686 661.
    3     THE VILLAGE OFFICER
          MARADI VILLAGE, MARADI - 686 673.



          RIYAL DEVASSY-GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24150 OF 2021

                                  2



                            JUDGMENT

Dated this the 5th day of November 2021

The petitioner is the owner in possession of 14.17

Ares of land in Survey No.322/3-3 of Maradi Village in

Muvattupuzha 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.P3 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 1 st

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 WP(C).No.24150 OF 2021

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/5/11 WP(C).No.24150 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE BASIC TAX RECEIPT DATED Exhibit P1 08/04/2021 OF THE SUBJECT PROPERTY. TRUE COPY OF THE RELEVANT PAGES OF THE DATA Exhibit P2 BANK.

THE TRUE COPY OF THE FORM 6 APPLICATION DATED Exhibit P3 13/10/2021.

RESPONDENTS' EXHIBITS:         NIL



  SSK                          //TRUE COPY//          PA TO JUDGE