C C Vinod vs The Revenue Divisional Officer
2022 Latest Caselaw 2061 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022 / 4TH PHALGUNA, 1943
                        WP(C) NO. 5999 OF 2022
PETITIONER:

          C C VINOD
          AGED 52 YEARS
          S/O CHELLAPPAN, VINOD BHAVAN, VADACODE
          P.O.KANGARAPPADY, PIN-682 021.

          BY ADVS.
          P.J.JOSEPH JOHN
          J.RAMKUMAR



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, 1ST FLOOR, K.B ROAD, FORT
          KOCHI, ERNAKULAM DISTRICT-682 001

    2     THE LOCAL LEVEL MONITORING COMMITTEE,
          THRIKKAKKARA MUNICIPALITY, REPRESENTED BY ITS CONVENER,
          THE AGRICULTURAL OFFICER, KRISHI BHAVAN, THRIKKAKARA,
          ERNAKULAM DISTRICT, PIN-682 021

    3     THE VILLAGE OFFICER,
          KAKKANADU VILLAGE, KAKKANADU,
          ERNAKULAM DISTRICT, PIN-682 030



          PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5999 OF 2022

                                   2


                              JUDGMENT

The petitioner is the owner in possession of 5.12 Ares of land in

Re-Survey No.251/6-2-2 in Block No.7 of Kakkanadu Village in

Kanayannur Taluk of Ernakulam District. The petitioner confines his

relief for an expeditious consideration of Ext.P4 application in Form

No.5 under the proviso to Section 5(4) 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 1st respondent to consider Ext.P4

application (Form No.5), if it is received and pending, 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 four months from the date of WP(C) NO. 5999 OF 2022

receipt of a copy of this judgment. The petitioner shall produce a

copy of this judgment along with a copy of the writ petition before

the 1st respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 5999 OF 2022

APPENDIX OF WP(C) 5999/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO 1473/2021 OF SRO, THRIKKAKARA.

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 10.9.2021 ISSUED BY THE VILLAGE OFFICER, KAKKANADU VILLAGE

Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK PUBLISHED ON 3.2.2021

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 15.12.2021 IN FORM NO 5 SUBMITTED BEFORE THE 1ST RESPONDENT