Shameen K.P vs State Of Kerala
2021 Latest Caselaw 21146 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. 22332 OF 2021
PETITIONER/S:

          SHAMEEN K.P.,
          S/O.ADV.AHAMMED KUNHI, JAMEELA,
          TKN ROAD WARD, PARAKANDY, KANNUR - 670 001.

          BY ADV UNNI. K.K. (EZHUMATTOOR)



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, GOVT. SECRETARIATE,
          THIRUVANANTHAPURAM - 695 001.

    2     DISTRICT COLLECTOR
          CIVIL STATION, KANNUR - 670 001.

    3     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, TALIPARAMBA,
          KANNUR DISTRICT - 670 141.

    4     THAHASILDAR
          KANNUR TALUK OFFICE,
          KANNUR DISTRICT - 670 001.

    5     VILLAGE OFFICER
          VILLAGE OFFICE, PUZHATHI,
          KANNUR TALUK, KANNUR DISTRICT - 670 004.

          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. 22332 OF 2021           ..2..


                          JUDGMENT

The petitioner is the absolute owner and in

possession of 20.64 Ares of land comprised in

Sy.No.211/175 in Block No.175 of Puzhathi Village in

Kannur Taluk. Earlier, the petitioner has filed an

application under Form No.5 on 01.07.2019 and by

Ext.P2, the 3rd respondent/RDO has passed an order

removing the wrong entry from the data bank. The

petitioner has then filed Ext.P3 application in Form No.6

under Rule 12(1) of the Kerala Conservation of Paddy

Land and Wet Land Rules, 2008 before the 3 rd

respondent/RDO on 29.05.2021. 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 3 rd

respondent/RDO to consider and dispose of Ext.P3 WP(C) NO. 22332 OF 2021 ..3..

application, after obtaining all due reports from the

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 3rd respondent for

compliance. If the application directed to be disposed of

is found defective, the defect shall be intimated to the

petitioner by the 3rd respondent immediately on

production of a copy of this judgment, and the 3 rd

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/21/10/2021
 WP(C) NO. 22332 OF 2021          ..4..



SB/20/10/2021
                APPENDIX OF WP(C) 22332/2021

PETITIONER EXHIBITS

Exhibit P1            TRUE COPY OF THE TAX RECEIPT DATED
                      20/12/2020.

Exhibit P2            TRUE COPY OF THE ORDER DATED 24/04/2021
                      OF THE 3RD RESPONDENT.

Exhibit P3            TRUE COPY OF THE APPLICATION IN FORM 6
                      DATED 29/5/2021.

Exhibit P4            TRUE COPY OF THE FORWARDING LETTER
                      DATED 31/05/2021.