Sudhakaran vs State Of Kerala
2022 Latest Caselaw 4557 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         TUESDAY, THE 19TH DAY OF APRIL 2022 / 29TH CHAITHRA, 1944
                          WP(C) NO. 3507 OF 2022
PETITIONER:

              SUDHAKARAN,S/O. SUKUMARAN, VAKATTAYIL HOUSE,
              EZHUVATHIRUTHY P.O., PONNANI, MALAPPURAM DISTRICT.

              BY ADV P.T.SHEEJISH


RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY SECRETARY, SECRETARIAT, DEPARTMENT OF
           AGRICULTURE, THIRUVANANTHAPURAM DISTRICT, PIN - 695 001.

     2        THE DISTRICT COLLECTOR,
              COLLECTORATE, UP HILL, MALAPPURAM, MALAPPURAM DISTRICT,
              PIN - 676504.

     3        THE REVENUE DIVISIONAL OFFICER,
              CIVIL STATION BUILDING, CIVIL STATION, TIRUR, MALAPPURAM
              DISTRICT, PIN - 676101.

     4        THAHSILDAR,
              TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN - 676101.

     5        TALUK SURVEYOR,
              TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN - 676101.

     6        THE VILLAGE OFFICER,
              EZHUVATHIRUTHY VILLAGE OFFICE, MALAPPURAM DISTRICT,
              KERALA, PIN - 676301.

     7        AGRICULTURAL OFFICER,
              CONVENOR OF LOCAL LEVEL MONITORING COMMITTEE, THIRUNAVAYA
              GRAMA PANCHAYATH, THIRUNAVAYA, MALAPPURAM DISTRICT,
              KERALA, PIN - 676108.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.3507 of 2022               2

                       VIJU ABRAHAM,J
                  ---------------------------------
                  W.P.(C).No.3507 of 2022
                -------------------------------------
            Dated this the 19th day of April, 2022

                          JUDGMENT

Petitioner submitted Ext.P2(a) Form 6 application under

the Kerala Conservation of Paddy Land and Wet Land Act

2008, before the 3rd respondent.

2. I have heard the learned counsel for the petitioner as

well as the Government Pleader.

3. In the nature of the limited request made by the

petitioner, the above writ petition is disposed of directing the

3rd respondent to consider and pass orders on Ext.P2(a)

application within a period of 3 months from the date of

receipt of a copy of this judgment.

The Writ Petition is disposed of as above.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 3507/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 06.08.2021 ISSUED BY THE 6TH RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE RELEVANT PAGES OF FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE 3RD RESPONDENT ON 30.01.2021.

Exhibit P3 TRUE COPY OF THE STATUTORY FEES REMITTANCE RECEIPT MADE BY THE PETITIONER.

RESPONDENTS' EXHIBITS

Exhibit R2 A THE TRUE COPY OF THE RELEVANT PAGES OF CORRECTED FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.