Anitha Nambiar vs Tahsildar
2022 Latest Caselaw 11839 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
                                1944
                     WP(C) NO. 5801 OF 2013
PETITIONER/S:

            ANITHA NAMBIAR
            AGED 45 YEARS
            W/O.VINAY KUMAR, DAYAMANDIRAM, KUPPATHODE,
            PANAMARAM P.O., WAYANAD.
            BY ADVS.
            SRI.KRISHNA PRASAD. S
            SRI.K.A.VINOD ANTONY


RESPONDENT/S:

    1       TAHSILDAR
            MANANTHAVADY, OFFICE OF THE TAHSILDAR,
            MANANTHAVADY, WAYANAD DISTRICT, PIN - 670 645.
    2       THE VILLAGE OFFICER
            PANAMARAM VILLAGE OFFICE, PANAMARAM, WAYANAD
            DISTRICT, PIN - 670 645.
    3       STATE OF KERALA
            REPRESENTED BY DEPARTMENT OF REVENUE,
            SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN -
            695 001.
OTHER PRESENT:

            SR GP SRI. RENJITH T R


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   21.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 5801 of 2013



                              P.V.KUNHIKRISHNAN, J.
                               ======================================================

                                 W.P.(C) No. 5801 of 2013
                            =============================================================

                 Dated this the 21st day of December, 2022

                                            JUDGMENT

The above writ petition is filed with following prayers:

"i) To issue a writ of mandamus or any other writ, direction or order, directing the 1st respondent to issue Land classification certificate considering Exhibit -P7 application submitted by the Petitioner.

ii) To issue a writ of mandamus or any other writ, direction or order, directing the respondents to make necessary changes in the revenue records relating to the property of the petitioner reflecting the change in the classification.

iii) To issue such other relief's as this Hon'ble Court may deem fit in the circumstances of this case." (sic)

2. The learned Government Pleader submitted that the

petitioner's property is included in the data bank as evident by

Annexure 1. In the light of the same, if the petitioner wants to

redress his grievance, he has to take appropriate steps as per the

W.P.(C). No. 5801 of 2013

provisions of the Kerala Conservation of Paddy Land and

Wetland Act, 2008.

With liberty to the petitioner to take appropriate steps, in

accordance to law, this writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 5801 of 2013

APPENDIX OF WP(C) 5801/2013

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LEGAL HEIRSHIP CERTIFICATE DATED 26.09.1990 ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE DEATH CERTIFICATE OF THE PETITIONER'S MOTHER ASHA NAMBIAR, WHICH IS ISSUED ON 21.10.2010 BY THE PANAMARAM GRAMA PANCHAYAT EXHIBTI P3 TRUE COPYOF THE BASIC TAX RECEIPT BEARING NUMBER F8446736 DATED 23.01.2013, ISSUED BY THE PANAMARAM VILLAGE EXHIBIT P4 TRUE COPYOF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, PANAMARAM DATED 03.02.2012 EXHIBIT P5 TRUE COPY OF THE LOCATION SKETCH OF THE PROPERTY BELONGING TO THE PETITIONER, ISSUED BY THE VILLAGE OFFICER,PANAMARAM DATED 03.02.2012 EXHIBIT P6 TRUE COPY OF THE REPORT NO.G3-407/13 DATED 07.01.2013 BY THE 1ST RESPONDENT EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 16.1.2013 FOR ISSUING CLASSIFICATION CERTIFICATION.

ANNEXURE 1 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK