Haseer vs The District Collector
2022 Latest Caselaw 4319 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        WP(C) NO. 13153 OF 2022
PETITIONER:

          HASEER
          AGED 40 YEARS
          S/O. HAMSA, KODAKARAPARAMBIL HOUSE, VADAKKUMKARA,
          VELLANGALLUR, THRISSUR-680662.
          BY ADVS.
          N.KRISHNA RAJA MAULI
          RENI JAMES
          BINIYAMIN K.S.

RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR-
          680003.
    2     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,
          CHEMMANDA ROAD, IRINJALAKUDA, THRISSUR-680125.
    3     THE TAHSILDAR,
          MUKUNDAPURAM TALUK OFFICE, MUKUNDAPURAM, CHEMMANDA
          ROAD, IRINJALAKUDA, THRISSUR-680125.
    4     THE VILLAGE OFFICER,
          VADAKKUMKARA VILLAGE OFFICE, CHALAKUDY ROAD,
          VELLANGALLUR, THRISSUR-680662.
    5     THE AGRICULTURAL OFFICER,
          VELLANGALLUR KRISHI BHAVAN, VELLANGALLUR, THRISSUR-
          680662.


          BY SMT.PRINCY XAVIER-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.13153 OF 2022

                                        2



                              JUDGMENT

Dated this the 7th day of April, 2022

Petitioner is the owner in possession of a total

extent of 59.94 Ares of land in Survey Nos.171/3-T2,

171/4-T2, 171/4-T1, 171/3-T1, 127/0-45 and 172/0-4 of

Vadakkumkara Village in Mukundapuram Taluk of

Thrissur District, out of which 57.51 Ares of land in

Survey Nos.171/3-T2, 171/4-T2, 171/4-T1, 171/3-T1

and 172/0-4 is shown as nilam in the revenue records.

The petitioner confines his relief for an expeditious

consideration of Ext.P3 application in Form No.5 under

the provisions 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 converted 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

2nd respondent to consider Ext.P3 application (Form WP(C) NO.13153 OF 2022

No.5), after obtaining all necessary inputs including the

report of the Agricultural Officer 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. The petitioner

shall produce the copy of this judgment along with a

copy of the writ petition before the 2nd respondent for

compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska WP(C) NO.13153 OF 2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 9.8.2021.

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE PUBLISHED DATA BANK OF VELLANGALLUR GRAMA PANCHAYATH.

Exhibit P3 TRUE COPY OF THE APPLICATION UNDER FORM 5 BEFORE THE 2ND RESPONDENT DATED 5.11.2021.

Exhibit P4 TRUE COPY OF THE RECEIPT NO.B2-14656/2021 DATED 5.11.2021 ISSUED BY THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL