Citation : 2022 Latest Caselaw 618 Ker
Judgement Date : 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
WP(C) NO. 1305 OF 2022
PETITIONER:
K.VALSAN
AGED 50 YEARS
S/O.RAJAN, SREEVALSAM HOUSE, P.J. ANTONY ROAD,
PALARIVATTOM, ERNAKULAM, PIN - 682025.
BY ADVS.
ALIAS M.CHERIAN
K.M.RAPHY
BRISTO S PARIYARAM
NEENU ANNA BABU
AJAI ALIAS CHALAPPURAM
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001.
2 THE TAHSILDAR
PARAVUR TALUK, NORTH PARAVUR,
ERNAKULAM DISTRICT, PIN - 683513.
3 THE VILLAGE OFFICER
KARUMALLOOR VILLAGE OFFICE, NORTH PARAVUR,
PARAVUR TALUK, ERNAKULAM DISTRICT, P IN - 683511.
4 THE AGRICULTURE OFFICER
KRISHIBHAVAN, KARUMALLOOR, NORTH PARAVUR,
PARAVUR TALUK, ERNAKULAM DISTRICT, PIN - 683511.
SMT.PRINCY XAVIER-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 1305 OF 2022
2
JUDGMENT
Dated this the 14th day of January, 2022
The petitioner is the owner in possession of 75.27 Ares of land in
Survey Nos.431/3A-30, 431/3A-66-2, 431/3A-45, 431/3A-22, 431/3A-1-11
of Karumalloor Village, Paravur Taluk of Ernakulam District. It is
submitted that the property had been converted long prior to the
promulgation of the Kerala Land Utilization Order on 04.07.1967. The
petitioner confines his relief for an expeditious consideration of Ext.P5
application in Form No.9 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 consider Ext.P5 application
(Form No.9), after considering all relevant aspects of the matter and after
verifying the data bank and obtaining all necessary reports. The entire
proceedings shall be completed within a period of four months from the
date of receipt of a copy of this judgment. The petitioner shall produce a WP(C) NO. 1305 OF 2022
copy of the writ petition along with a copy of this judgment before the 1 st
respondent for compliance.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN JUDGE NP WP(C) NO. 1305 OF 2022
APPENDIX OF WP(C) 1305/2022 PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF BASIC TAX RECEIPT NO. 4855645 DATED 26.06.2015 ISSUED FROM VILLAGE OFFICE, KARUMALLOOR.
Exhibit P2 TRUE COPY OF THANDAPER ACCOUNT DATED 15.07.2019 ISSUED BY THE 3RD RESPONDENT/VILLAGE OFFICER.
Exhibit P3 TRUE COPY OF CERTIFICATE DATED 13.09.2017 ISSUED BY THE 3RD RESPONDENT/VILLAGE OFFICER. Exhibit P4 TRUE COPY OF CERTIFICATE DATED 28.10.2017 ISSUED BY THE 4TH RESPONDENT/AGRICULTURAL OFFICER.
Exhibit P5 TRUE COPY OF FORM - 9 APPLICATION DATED 08.04.2019 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF RECEIPT BEARING NO. K4/255603/19 DATED 08.04.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P7 TRUE COPY OF REPORT DATED 25.07.2019 SUBMITTED BY THE 3RD RESPONDENT/VILLAGE OFFICER.
Exhibit P8 TRUE COPY OF REPORT DATED 27.11.2019 SUBMITTED BY THE 3RD RESPONDENT/VILLAGE OFFICER.
Exhibit P9 TRUE COPY OF COMMUNICATION NO.K4/2539/19 DATED 07.11.2019. ISSUED BY THE 1ST RESPONDENT.
Exhibit P10 TRUE COPY OF LETTER BEARING NO. D1-9498/2020 DATED 30.12.2020 ISSUED BY THE 2ND RESPONDENT.
Exhibit P11 TRUE COPY OF CERTIFICATE NO.4284/2020 DATED 30.12.2020 IS ISSUED BY THE 3RD RESPONDENT. Exhibit P12 TRUE COPY OF LETTER DATED 06.1.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. WP(C) NO. 1305 OF 2022
Exhibit P13 TRUE COPY OF BASIC TAX RECEIPT BEARING NO.
KL07030208421/2021 DATED 04.09.2021 ISSUED FROM KARUMALLOOR VILLAGE.
Exhibit P14 TRUE COPY OF REPORT DATED 11.11.2021 SUBMITTED BY THE 3RD RESPONDENT.
RESPONDENTS' EXHIBITS: NIL
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!