Shana Sherin vs State Of Kerala
2021 Latest Caselaw 22538 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 FRIDAY, THE 12TH DAY OF NOVEMBER 2021 / 21ST KARTHIKA, 1943
                      WP(C) NO. 19503 OF 2021
PETITIONER :-

             SHANA SHERIN, AGED 21 YEARS
             D/O. SHERREF V., EXCEL PLAZA, PETTA,
             FEROKE P.O., KOZHIKODE-673 631.

             BY ADVS.
             T.D.SUSMITH KUMAR
             JINEESH LAL M.


RESPONDENTS :-

     1       STATE OF KERALA
             REPRESENTED BY CHIEF SECRETARY,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2       REVENUE DIVISIONAL OFFICER,
             CIVIL STATION P.O., KOZHIKODE-673 020.

             BY SRI.APPU P.S., GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.11.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.19503 OF 2021

                              -: 2 :-


                           JUDGMENT

Dated this the 12th day of November, 2021

The petitioner is the owner in possession of 8 Ares, 98.4 sq.m.

of land in Survey Nos.464/8, 463/3, 464/7 and 464/3 of Kacheri

Village of Kozhikode Taluk, Kozhikode 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 her relief for an expeditious

consideration of the application submitted by her in Form No.6

under the provisions of the Kerala Conservation of Paddy land and

Wetland Act, 2008, seeking permission for use of land for other

purposes.

2. It is submitted by the learned Government Pleader that

the application submitted by the petitioner has been received.

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 take up the

application submitted by the petitioner in Form 6, 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 WP(C) NO.19503 OF 2021

entire proceedings shall be completed within a period of two

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/20.11.2021 WP(C) NO.19503 OF 2021

APPENDIX OF WP(C) 19503/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE DEED NO.1121/2020 DATED 18.9.2020 OF WEST HILL SUB REGISTRAR OFFICE, WEST HILL.

Exhibit P2 A TRUE COPY OF BASIC TAX RECEIPT NO.KL11011606939/2020 DATED 4.11.2020 ISSUED FROM KACHERI VILLAGE OFFICE.

Exhibit P3 A TRUE COPY OF NOTICE FOR SALE OF IMMOVABLE PROPERTIES DATED 8.9.2020 ISSUED BY SBI, STRESSED ASSETS RECOVERY BRANCH, PALARIVATTOM BYPASS JUNCTION, KOCHI-682024 PURSUANT TO RULE 8(6) THE SECURITY INTEREST (ENFORCEMENT) RULES, 2002.

Exhibit P4 A TRUE COPY OF THE REMINDER DATED 31.8.2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P5 A TRUE COPY OF THE RECEIPT NO.460407/21 DATED 31.8.2021 ISSUED BY THE 2ND RESPONDENT.