Kerala High Court
Shiji Vincent vs State Of Kerala on 14 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
W.P.(C) NO.1316 OF 2022
PETITIONER:
SHIJI VINCENT,
AGED 48 YEARS, W/O.VINCENT,
PANANKOODAN HOUSE,
KADUPPASSERY DESOM, KADUPPASERI P.O.,
THRISSUR DISTRICT, PIN-680 683.
BY ADVS.
TISSY ROSE K. CHERIYAN
CLETUS THOTTAPILLY
RANJANA V.
KEERTHANA.V
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, AYYANTHOL,
1ST FLOOR CIVIL LINES ROAD,
KALYAN NAGAR P.O.,
THRISSUR DISTRICT, PIN-680 003.
3 THE REVENUE DIVISIONAL OFFICER,
CIVIL STATION, IRINJALAKUDA,
THRISSUR DISTRICT, PIN-680 125.
4 THE VILLAGE OFFICER,
KALETUMKARA VILLAGE OFFICE,
KALETUMKARA, PIN-680 683.
5 THE AGRICULTURAL OFFICER,
KRISHI BHAVAN, IRINJALAKUDA.
6 THE TAHASILDAR,
IRINJALAKKUDA TALUK, MINI CIVIL STATION,
IRINJALAKKUDA NORTH P.O.,
THRISSUR DISTRICT, PIN-680 125.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) NO.1316 OF 2022
-2-
JUDGMENT
The petitioner is the owner in possession of 10.19 Ares of
land in Survey No.247/4-3 in Thandapper Number 372/T of
Kaduppassery Village of Mukundapuram Taluk in Thrissur District.
It is submitted that the property of the petitioner is lying as
converted land and the same is not suitable for paddy cultivation
and is not included in the data bank. The petitioner confines his
relief for an expeditious consideration of Ext.P1 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 3rd respondent to take up
Ext.P1 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 the Village Officer. The entire proceedings shall be
completed within a period of four months from the date of receipt
W.P.(C) NO.1316 OF 2022
of a copy of this judgment. The petitioner shall produce a copy of
the writ petition along with a copy of this judgment before the 3 rd
respondent for compliance.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
bpr
W.P.(C) NO.1316 OF 2022
APPENDIX
PETITIONER'S EXHIBITS
EXHIBIT P1 A COPY OF THE APPLICATION DATED
18.12.2021 SUBMITTED BY THE PETITIONER
BEFOR 3RD RESPONDENT.
EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED
18.12.2021 ISSUED BY THE 3RD RESPONDENT
EVIDENCING THE SUBMISSION OF EXT.P1
APPLICATION.
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION DATED
22.12.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 6TH RESPONDENT ALONG WITH THE
POSTAL RECEIPT.
