Sageer K. A vs State Of Kerala
2021 Latest Caselaw 21127 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                     WP(C) NO. 22328 OF 2021
PETITIONER/S:
           SAGEER K. A.,AGED 43 YEARS
           S/O. ABDUL KAREEM, KAVUNGAL HOUSE,
           NATTIKA P. O., CHAVAKKAD TALUK,
           THRISSUR - 680 566.

          BY ADVS.
          LINDONS C.DAVIS
          E.U.DHANYA
          SEEMA P.P.


RESPONDENT/S:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY,
           REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.

    2     REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, THRISSUR,
          AYYANTHOLE P. O., THRISSUR DISTRICT - 680 003.

    3     THAHISLDAR, CHAVAKKAD
          CHAVAKKAD TALUK OFFICE, VANJIKADAVU RD,
          CHAVAKKAD, THRISSUR DISTRICT - 680 506.

    4     VILLAGE OFFICER, NATTIKA
          VILLAGE OFFICE, NATTIKA, THRISSUR - 680 566.

    5     LOCAL LEVEL MONITORING COMMITTEE
          (REPRESENTED BY ITS CONVENER,
          AGRICULTURAL OFFICER), KRISHI BHAVAN,
          P. O. VALAPAD, THRISSUR DIST., PIN - 680567.

    6     AGRICULTURAL OFFICER
          KRISHI BHAVAN, NATTIKA,
          P. O. VALAPAD, THRISSUR DIST., PIN - 680567.
          BY GP SRI.RIYAL DEVASSY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22328 OF 2021        ..2..


                         JUDGMENT

The petitioner is the absolute owner and in

possession of land having an extent of 8.8 ares

comprised in Sy.No.205/2A situated at Nattika Village,

Thrissur District. The petitioner has earlier approached

this Court for correction of the entry made in the data

bank and by Ext.P3, the 5th respondent LLMC removed

the entry from the data bank. The petitioner then filed

Ext.4 application in Form No.6 under the Kerala

Conservation of Paddy Land and Wet Land Rules, 2008

before the 2nd respondent on 28.09.2021. The grievance

of the petitioner is with regard to the delay in

consideration of the said application.

2. Heard the learned Counsel for the petitioner as

well the learned Government Pleader.

3. There will be a direction to the 2 nd

respondent/RDO to consider and dispose of Ext.P4

application, after obtaining all due reports from the WP(C) NO. 22328 OF 2021 ..3..

Village Officer concerned, within a period of three

months from the date of receipt of a copy of this

judgment. The petitioner shall produce a copy of the writ

petition along with the exhibits before the 2 nd

respondent for compliance. If the application directed to

be disposed of is found defective, the defect shall be

intimated to the petitioner by the 2 nd respondent

immediately on production of a copy of this judgment,

and the 2nd respondent will be entitled to avail the time

taken by the petitioner to cure the defects in the

application also, for compliance of the directions

contained in this judgment.

The writ petition is disposed of accordingly.

Sd/-

                           MURALI PURUSHOTHAMAN
                                    JUDGE
SB/20/10/2021
 WP(C) NO. 22328 OF 2021       ..4..


               APPENDIX OF WP(C) 22328/2021

PETITIONER EXHIBITS

Exhibit P1 A COPY OF TAX RECEIPT DATED 05.05.2018 ISSUED BY THE VILLAGE OFFICER, NATTIKA VILLAGE.

Exhibit P2 A COPY OF TAX RECEIPT DATED 13.10.2020 ISSUED BY THE VILLAGE OFFICER, NATTIKA VILLAGE.

Exhibit P3 A COPY OF ORDER NO.NKB 14/19-20 ISSUED BY THE CONVENER OF LOCAL LEVEL MONITORING COMMITTEE TO THE PETITIONER.

Exhibit P4 A COPY OF FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 28.09.2021 ALONG WITH ITS FEE PAYMENT CHALAN DATED 28.09.2021.