V.G.Sundaran vs State Of Kerala
2021 Latest Caselaw 21340 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
       FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                              WP(C) NO. 23648 OF 2021
PETITIONERS:
     1     V.G.SUNDARAN
           AGED 52 YEARS
           S/O GOPALAKRISHNAN, VELIPARAMBIL HOUSE,
           KANIMANGALAM.P.O,
           PALISSERY,THRISSUR-680027.

       2          K.N.SINDHU,
                  W/O.V.G.SUNDARAN, VELIMPARAMBIL HOUSE,
                  KANIMANGALAM.P.O,
                  PALISSERY, THRISSUR-680027.

                  BY ADVS.
                  RAVI KRISHNAN
                  K.VINAYA



RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY,
           DEPARTMENT OF REVENUE,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.

       2          THE REVENUE DIVISIONAL OFFICER,
                  RDO OFFICE, 1ST FLOOR, CIVIL STATION, CIVIL LINES ROAD,
                  AYYANTHOLE, THRISSUR DISTRICT-680003.

       3          THE TAHSILDAR(LR),
                  CHEMBUKAVU, THRISSUR DISTRICT-680020.

       4          THE VILLAGE OFFICER,
                  PANANCHERY VILLAGE, THRISSUR TALUK, PANANCHERRY.P.O,
                  THRISSUR DISTRIC,PIN-680652.



                  RIYAL DEVASSY-GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23648 OF 2021

                                   2


                                JUDGMENT

The 1st petitioner is the absolute owner in possession of 3.3 Ares of

land in Survey No.50/2-1-3 in Block No.78 of Panancherry Village in

Thrissur Taluk of Thrissur District. The 2nd petitioner is the absolute

owner in possession of 3.3 Ares of land in Survey No.50/2-1-4 in Block

No.78 of Panancherry Village in Thrissur Taluk of Thrissur District. It is

submitted that the properties of the petitioners are lying as dry land and

are not suitable for paddy cultivation and are not included in the data

bank. The petitioners confine their relief for an expeditious

consideration of Exts.P4 and P5 applications 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 2 nd respondent to take up the

applications, 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 three WP(C) NO. 23648 OF 2021

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 23648 OF 2021

APPENDIX OF WP(C) 23648/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTERED DOCUMENT NO.669/I/2019 DATED 5.4.2019 OF SRO OLLUKARA

Exhibit P1(A) TRUE COPY OF THE REGISTERED DOCUMENT NO.670/I/2019 DATED 5.4.2019 OF SRO OLLUKKARA

Exhibit P2 A TRUE COPY OF THE BASIC TAX RECEIPT ISSUED TO THE 1ST PETITIONER ISSUED BY THE 4TH RESPONDENT DATED 11.08.2021

Exhibit P2(A) A TRUE COPY OF THE BASIC TAX RECEIPT ISSUED TO THE 2ND PETITIONER BY THE 4TH RESPONDENT DATED 11.08.2021

Exhibit P3 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED TO THE 1ST PETITIONER BY THE 4TH RESPONDENT DATED 21.6.2019

Exhibit P3(A) A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED TO THE 2ND PETITIONER BY THE 4TH RESPONDENT DATED 21.06.2019

Exhibit P4 A TRUE COPY OF THE FORM 6 APPLICATION SUBMITTED BY THE 1ST PETITIONER DATED 6.9.2021.

Exhibit P4(A) A TRUE COPY OF THE TREASURY CHALAN DATED 6.9.2021 ISSUED TO THE 1ST PETITIONER

Exhibit P5 A TRUE COPY OF THE FORM 6 APPLICATION SUBMITTED BY THE 2ND PETITIONER DATED 6.9.2021.

Exhibit P5(A) A TRUE COPY OF THE TREASURY CHALA DATED 6.9.2021 ISSUED TO THE 2ND PETITIONER.