Krishnankutty. K.P vs The District Collector
2021 Latest Caselaw 20966 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                        WP(C) NO. 21195 OF 2021
PETITIONER:

          KRISHNANKUTTY. K.P.
          AGED 54 YEARS
          S/O.GOVINDAN, KOOTTUMPURATH PURAYIL, MADAVOOR P.O.,
          NARIKKUNI VIA, KOZHIKODE-673 585.

          BY ADV T.G.RAJENDRAN



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          DISTRICT COLLECTORATE OFFICE, CIVIL STATION,
          ERANHIPPALAM, KOZHIKODE-673 006.

    2     THE REVENUE DIVISIONAL OFFICER,
          CIVIL STATION, ERANHIPPALAM, KOZHIKODE-673006.

    3     THE TAHASILDAR,
          THAMARASSERY TALUK OFFICE, THAMARASSERY,
          KOZHIKODE-673573.

    4     THE VILLAGE OFFICER
          NARIKKUNI VILLAGE OFFICE, KOZHIKODE-673 585.

    5     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN, NARIKKUNI, KOZHIKODE-673 585.



          BY SRI. APPU.P.S, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21195 OF 2021

                                 2




                           JUDGMENT

The petitioner is the owner in possession of 3 Ares 74 sq.

meter of land in Re-Survey No.242/18 in Block No.4 of Narikkuni

Village in Thamarassery Taluk of Kozhikode District. The

petitioner confines his relief for an expeditious consideration of

Ext.P2 application in Form No.5 under the proviso to Section 5(4)

of the Kerala Conservation of Paddy land and Wetland Act, 2008,

seeking deletion of entry relating to the subject property from

the data bank. According to the petitioner, the property is a

garden land and has been erroneously included in the data

bank.

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 2 nd respondent to

consider Ext.P2 application (Form No.5), after verifying the

relevant materials and reports from the Agricultural Officer and

the KSRSEC and to pass appropriate orders thereon. 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. 21195 OF 2021

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

DK WP(C) NO. 21195 OF 2021

APPENDIX OF WP(C) 21195/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 09.04.2019.

Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 02.01.2021.