Laila vs The State Of Kerala
2022 Latest Caselaw 3867 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                        WP(C) NO. 12412 OF 2022
PETITIONER:

          LAILA
          AGED 71 YEARS
          W/O. RAHMATHULLA, KORATTYPARAMBIL HOUSE,
          KATTOOR DESOM, KATTOOR VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR DISTRICT,PIN-680702
          BY ADV N.L.BITTO
RESPONDENTS:

    1     THE STATE OF KERALA
          REP BY THE SECRETARY TO THE GOVERNMENT,
          REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001
    2     DISTRICT COLLECTOR,
          COLLECTORATE, CIVIL STATION, AYYANTHOLE.P.O.,
          THRISSUR DISTRICT-680 001
    3     THE REVENUE DIVISIONAL OFFICER,
          IRINJALAKUDA REVENUE DIVISION, CIVIL STATION,
          IRINJALAKUDA, THRISSUR DISTRICT,PIN-680 721
          SMT.VINITHA.B-SR.G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12412 OF 2022

                                      2


                                JUDGMENT

Dated this the 5th day of April, 2022

The petitioner is the owner in possession of 10.12 Ares of land in

Re-Survey No.122/7-4 of Chantharappinny Village, Kodungallur Taluk

of Thrissur District. It is submitted that the property of the petitioner is

lying as garden land and the same is not suitable for paddy cultivation

and is not included in the data bank. The petitioner confines her relief

for an expeditious consideration of Ext.P4 application 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 3rd respondent to take up Ext.P4

application, 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 WP(C) NO. 12412 OF 2022

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 12412 OF 2022

APPENDIX OF WP(C) 12412/2022

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF THE SALE DEED BEARING NO.1333 OF 2015 OF THRIPRAYAR SRO DATED 4.8.2015 Exhibit P2 A TRUE COPY OF THE TAX RECEIPT NO.KL08050203800/2021 OF THE CHANTHARAPPINNI VILLAGE OFFICE DATED 6.8.2021 Exhibit P3 A TRUE COPY OF THE POSSESSION CERTIFICATE NO.64105548 OF THE CHANTHRAPPINNI VILLAGE OFFICE DATED 31.3.2022 Exhibit P4 A TRUE COPY OF THE APPLICATION NO.9/2022/232598 SUBMITTED BEFORE RDO IRINJALAKUDA DATED 1.4.2022 RESPONDENTS' EXHIBITS: NIL