Thomas Ittikkuru vs State Of Kerala
2021 Latest Caselaw 22892 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                        WP(C) NO. 25976 OF 2021
PETITIONER:

          THOMAS ITTIKKURU
          AGED 72 YEARS
          S/O. ITTIKKURU, CHAKKIATH HOUSE, AYROOR P.O., ERNAKULAM
          DISTRICT, PIN-683579.
          BY ADV AVANEESH KOYIKKARA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2     DISTRICT COLLECTOR,
          ERNAKULAM, COLLECTORATE, KAKKANAD, ERNAKULAM, PIN-
          682030.
    3     THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, REVENUE DIVISIONAL OFFICE, KB JACOB ROAD,
          FORT KOCHI, KOCHI HEAD POST, ERNAKULAM-682001.
    4     TAHSILDAR,
          PARAVOOR TALUK OFFICE, NORTH PARAVOOR, ERNAKULAM-683513
    5     THE VILLAGE OFFICER,
          KUNNUKARA VILLAGE OFFICE, ERNAKULAM DISTRICT, PIN-
          683578.
    6     LOCAL LEVEL MONITORING COMMITTEE
          (REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER),
          KRISHI BHAVAN, KUNNUKARA, KUNNUKARA P.O., ERNAKULAM
          DISTRICT, PIN-683578.
    7     AGRICULTURAL OFFICER,
          KRISHI BHAVAN, KUNNUKARA, KUNNUKARA P.O., ERNAKULAM
          DISTRICT, PIN-683578.


          RIYAL DEVASSY-GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25976 OF 2021

                                    2



                          JUDGMENT

Dated this the 23rd day of November 2021

The petitioner is the owner in possession of 2.22 Ares of

land in Survey No.709/5 of Kunnukara Village in Paravur Taluk of

Eernaulam 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 3 rd 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

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/26/11 WP(C).No.25976 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

A COPY OF THE DOCUMENT NO.3322/1983 DATED Exhibit P1 31.10.1983 OF CHENGAMANAD SRO.

A COPY OF TAX RECEIPT DATED 8.4.2016 ISSUED Exhibit P2 BY THE VILLAGE OFFICER, KUNNUKARA VILLAGE. THE TRUE COPY OF THE PERMISSION UNDER THE Exhibit P3 KLU ORDER NO.L15-8821/2017 ISSUED BY THE 2ND RESPONDENT DATED 14.3.2019.

THE TRUE COPY OF FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P4 DATED 24.9.2021 ALONG WITH ITS FEE PAYMENT CHALLAN DATED 17.9.2021 AND CONSIGNMENT TRACKING DETAILS.

   RESPONDENTS' EXHIBITS:         NIL



    SSK                   //TRUE COPY//     PA TO JUDGE