Mohandas vs Revenue Divisional Officer
2022 Latest Caselaw 2065 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. 5991 OF 2022
PETITIONERS:

       1          MOHANDAS
                  AGED 47 YEARS
                  SON OF NARAYANAN,
                  JANAKI BHAVAN, VELLOORKUNNAM KARA,
                  MARKET P.O., ERNAKULAM, PIN - 686673

       2          VISHNUDAS
                  AGED 20 YEARS
                  SON OF MOHANDAS
                  JANAKI BHAVAN, VELLOORKUNNAM KARA,
                  MARKET P.O., ERNAKULAM, PIN - 686673

                  BY ADVS.
                  K.R.PRATHISH
                  P.K.SREEVALSAKRISHNAN
                  MANASI.M



RESPONDENTS:

       1          REVENUE DIVISIONAL OFFICER
                  REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA
                  MINI CIVIL STATION, MUDAVOOR P.O.,
                  ERNAKULAM DISTRICT, PIN - 686669

       2          THE TAHSILDAR
                  MUVATTUPUZHA TALUK OFFICE, MINI CIVIL STATION,
                  MUVATTUPUZHA P.O, ERNAKULAM, PIN - 686673

       3          THE VILLAGE OFFICER
                  VELLOORKUNNAM VILLAGE OFFICE, MUVATTUPUZHA,
                  ERNAKULAM, PIN - 686673



                  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. 5991 OF 2022

                                     2


                                JUDGMENT

The 1st petitioner is the father of the 2nd petitioner and minor son.

The minor son along with 2nd petitioner are the owners in possession of

6.88 Ares of land in Survey Nos.834/6A-2 and 834/6B-6 in Block No.1 of

Velloorkkunnam Village in Muvattupuzha Taluk of Ernakulam District.

Since the children were minors, the 1st petitioner was managing the

property. It is submitted that the property of the petitioners is lying as

'Purayidam' and the same is not suitable for paddy cultivation and is not

included in the data bank. The petitioners confine their relief for an

expeditious consideration of Ext.P3 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 1 st 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 nature and extent of

the property and after verifying the data bank and obtaining all necessary WP(C) NO. 5991 OF 2022

inputs including the report of the Village Officer. 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 SVP WP(C) NO. 5991 OF 2022

APPENDIX OF WP(C) 5991/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPTS DATED 04.08.2021 ISSUED BY THE VILLAGE OFFICER IN THE NAME OF THE 2ND PETITIONER AND MINOR SON SHAMBHUDAS

Exhibit P2 TRUE COPY OF THE ORDER DATED 17.10.2021 ISSUED BY THE RDO

Exhibit P3 TRUE COPY OF THE FORM 6 APPLICATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE RDO DATED 04.12.2021

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT DATED 04.12.2021