Madhavan vs The District Collector
2021 Latest Caselaw 20698 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                        WP(C) NO. 21037 OF 2021
PETITIONER:

          MADHAVAN
          AGED 51 YEARS
          S/O.PARAMESWARAN NAMBOOTHIRI, POONGATTU MANAKKAL,
          ANJOOR DESOM, VYLATHOOR, THOZHIYOOR.P.O,
          THRISSUR-680520.

          BY ADVS.
          N.KRISHNA RAJA MAULI
          N.G.ANITHA


RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          FIRST FLOOR, CIVIL STATION,
          AYYANTHOLE, THRISSUR-680003.

    2     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, THRISSUR-680003.

    3     THE TAHSILDAR
          KUNNAMKULAM TALUK OFFICE, KUNNAMKULAM,
          THRISSUR-680503.

    4     THE VILLAGE OFFICER,
          ANJOOR VILLAGE OFFICE, ANJOOR, THRISSUR-680523.

    5     THE LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY AGRICULTURAL OFFICER, KRISHI BHAVAN,
          ANJOOR, THRISSUR-680541.

          SRI.APPU.P.S., GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21037 OF 2021

                                      2




                                JUDGMENT

The petitioner is the owner in possession of 7.20 Ares of land in

Survey No.245/11 of Anjoor Village in Kunnamkulam Taluk of Thrissur

district. The property of the petitioner has been converted long back and

the same is not suitable for paddy cultivation and is not included in the

data bank. The petitioner has submitted Ext.P3 application for

conversion of an area of 6.76 Ares 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 2nd respondent to take up the application,

consider and pass orders on the same, after verifying all relevant aspects

of the matter and after obtaining report of the Village Officer. The entire

proceedings shall be completed within a period of three months from the

date of receipt of a copy of this judgment. WP(C) NO. 21037 OF 2021

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 21037 OF 2021

APPENDIX OF WP(C) 21037/2021

PETITIONER'S/S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 12.01.2021

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE PUBLISHED DATA BANK.

Exhibit P3 TRUE COPY OF THE APPLICATION UNDER FORM 6 BEFORE THE 2ND RESPONDENT DATED 22.02.2021

Exhibit P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 04.02.2021.

RESPONDENT'S/S EXHIBITS: NIL