Rassiya vs Revenue Divisional Officer
2022 Latest Caselaw 1585 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                        WP(C) NO. 1115 OF 2022
PETITIONER:

          RASSIYA
          AGED 46 YEARS
          W/O. HUSSAIN, CHITTOTHAYIL HOUSE, PALLAM POST,
          DESAMANGALAM, THALAPPILLY TALUK, THRISSUR DISTRICT-
          679532.

          BY ADV R.SREEHARI



RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER, CIVIL
          STATION, AYYANTHOLE, THRISSUR-680003.

    2     VILLAGE OFFICER,
          NEDUMBURA VILLAGE OFFICE, NEDUBURA POST, THALAPPILLY
          TAUK-680531.



          BY SMT.PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.1115 OF 2022

                                     2


                               JUDGMENT

Dated this the 15th day of February, 2022

Petitioner is the owner in possession of 12.14

Ares of land in Survey No.737/PT-5 of Nedumpura

Village in Thalappilly 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.

Petitioner confines her relief for an expeditious

consideration of Ext.P2 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

1st respondent to take up the 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 WP(C) NO.1115 OF 2022

the Village Officer. Petitioner shall produce a copy of the

writ petition along with a copy of the judgment before

the 1st respondent for compliance. The entire

proceedings shall be completed within a period of three

months from the date of receipt of a copy of this

judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/16/02 WP(C) NO.1115 OF 2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 2.11.2021

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE PUBLISHED DATA BANK

Exhibit P3 TRUE COPY OF THE APPLICATION UNDER FORM 6 BEFORE THE 2ND RESPONDENT DATED 2.12.2021

Exhibit P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 24.11.2021

RESPONDENT'S/S EXHIBITS: NIL