Bijoy K. Thomas vs The Revenue Divisional Officer
2021 Latest Caselaw 22210 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                         THE HONOURABLE MR. JUSTICE T.R.RAVI

              FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                               WP(C) NO. 20918 OF 2021

PETITIONER:

               BIJOY K. THOMAS
               AGED 50 YEARS
               S/O K.K.THOMAS, KALAPPARAMBATH HOUSE,
               VADAMA DESOM, MALA P.O.PIN-680 736,
               VADAMA VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT

               BY ADVS.
               T.K.AJITHKUMAR (VALATH)
               T.MANASY


RESPONDENTS:

     1         THE REVENUE DIVISIONAL OFFICER,
               MUVATTUPUZHA , REVENUE DIVISIONAL OFFICE,
               MUVATTUPUZHA, PIN-688 673.

     2         TAHSILDAR (LR),
               KUNNATHUNADU TALUK, KUNNATHUNADU,
               POOPANI ROAD,
               PERUMBAVOOR, PIN-683 543.

     3         THE VILLAGE OFFICER
               PERUMBAVOOR, PERUMBAVOOR,
               PIN-683 542.

               SRI.VIPIN NARAYAN, GP

      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.20918 of 2021
                                       2



                                T.R.RAVI, J.
                       ----------------------------------------
                       WP(C) NO. 20918 OF 2021
                     -------------------------------------------
              Dated this the 5th day of November, 2021

                             JUDGMENT

The writ petition has been filed praying for a direction to the 1 st

respondent to consider Ext.P3 application filed in Form 7 under

Section 27A(1) of the Kerala Conservation of Paddy Land and Wet

Land Act, 2008. The application is stated to have been filed on

25.08.2021.

In the light of the limited prayer made in the writ petition, the

writ petition is disposed of directing the 1 st respondent to consider

and pass orders on Ext.P3 application at the earliest at any rate

within a period of two months from the date of receipt of a certified

copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C)No.20918 of 2021

APPENDIX OF WP(C) 20918/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOCOPY OF THE LAND TAX DATED 23.6.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P2 TRUE PHOTO COPY OF THE RELEVANT PAGE OF THE DATA BANK Exhibit P3 TRUE PHOTO COPY OF THE APPLICATION DATED 25..8.2021 SUBMITTED BY THE PETITIONER TO 1ST RESPONDENT Exhibit P4 THE TRUE PHOTO COPY OF THE POSTAL REGISTRATION SLIP DATED 24.8.2021 Exhibit P5 TRUE PHOTO COPY OF THE DELIVERY CONFIRMATION STATEMENT ISSUED FROM POSTAL DEPARTMENT

RESPONDENT'S EXHIBITS NIL

//TRUE COPY// PA TO JUDGE