Lalitha S .Menon vs Revenue Divisional Officer
2022 Latest Caselaw 4815 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 14322 OF 2022
PETITIONER:

            LALITHA S .MENON
            AGED 69 YEARS
            D/O.SARASWATHI AMMA, KOLATHERIL, POONITHURA DESOM,
            POONITHURA VILLAGE, KANAYANNOOR TALUK, PIN - 682 038,
            ERNAKULAM DISTRICT.

            BY ADV T.K.AJITHKUMAR (VALATH)



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER
            FORT KOCHI, REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN
            - 682 001.

    2       THE TAHSILDAR (LR)
            KANAYANOOR TALUK, OFFICE OF THE KANAYANOOR TAHSILDAR,
            ERNAKULAM, PIN - 682 011.

    3       THE VILLAGE OFFICER
            POONITHURA VILLAGE, ROSY BAZAR, SAHODARAN AYYAPPAN
            ROAD, VYTTILA P.O., PIN - 682 019, ERNAKULAM DISTRICT.



            SMT VINITHA .V   SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14322 OF 2022
                                        2



                                 JUDGMENT

The petitioner claims to be the owner of an

extent of 7.08 Ares of land covered by Ext.P1,

which was recorded as paddy land in Ext.P2

Register. The petitioner's request in Form No.9

of Kerala Conservation of Paddy Land and Wet

Land Rules for permission to utilize the land

held by her for other purposes stands allowed

by Ext.P4 dated 19.05.2021. The petitioner

prays for a direction to the respondents to

make consequential corrections based on Ext.P4

order in the Thandaper account and Basic Tax

Register with respect to the property in

question as 'purayidam'.

2. I have heard the learned counsel for

the petitioner and the learned Government

Pleader.

Having regard to the facts and

circumstances of this case and in view of WP(C) NO. 14322 OF 2022

passing of Ext.P4 order, there will be a

direction to the respondents to make

consequential corrections pursuant to Ext.P4 on

the petitioner satisfying the requirements for

the same within the outer time limit of three

months from the date of receipt of a copy of

this judgment. Respondents shall also hear the

petitioner in case they need any clarification

from the petitioner.

This writ petition is disposed of.

Sd/-

MOHAMMED NIAS C.P.

JUDGE SAS WP(C) NO. 14322 OF 2022

APPENDIX OF WP(C) 14322/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 16/7/2021 ISSUED BY THE POONITHURA VILLAGE OFFICER.

Exhibit P2 THE TRUE COPY OF THE RELEVANT PAGE OF THE BASIC TAX REGISTER.

Exhibit P3 THE TRUE PHOTO COPY OF THE JUDGMENT IN WP(C) 26881/2020 DATED 3/12/2020.

Exhibit P4 THE TRUE PHOTO COPY OF THE ORDER DATED 19/5/2021 ISSUED BY THE 1ST RESPONDENT.