Kerala High Court
Rameshkumar vs State Of Kerala on 1 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
W.P(C) NO.8381 OF 2022
PETITIONERS:
VASU,
AGED 81 YEARS, S/O. APPU,
QUARTERS NO.46, AMRITHA VISWAVIDHYAPEEDAM,
AMRITHA NAGAR, ETTIMADA, COIMBATORE,
NOW RESIDING AT HOUSE NO.9/939,
PAROPAADI, MARYKUNNU, KOZHIKODE-673 012.
BY ADV. UNNI. K.K. (EZHUMATTOOR)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVT. SECRETARIATE,
THIRUVANANTHAPURAM-695 001.
2 SUB COLLECTOR/REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE, PALAKKADU-678 001.
3 LOCAL LEVEL MONITORING COMMITTEE,
PUTHUSSERY GRAMAPANCHAYATH
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
PUDUSSERY, KANJIKODE P.O., PIN-678 621.
4 SECRETARY,
PUTHUSSERY GRAMA PANCHAYATH,
KANJIKODE P.O., PIN-678 621.
5 DISTRICT COLLECTOR,
CIVIL STATION, KENATHUPARAMBU,
KUNNATHURMEDU, PALAKKADU-678 001.
R4 SRI. BABU JOSEPH KURUVATHAZHA
R1-R3&R5 SMT. VIDYA KURIAKOSE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2022, ALONG WITH W.P.(C)NOS.8241/2022, 8245/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-2-
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
W.P.(C) NO.8241 OF 2022
PETITIONER:
SEEMA,
AGED 41 YEARS, W/O. RITHOSH,
CHOONDEKUZHIYIL HOUSE,
PILASSSERY P.O., KUNNAMANGALAM, KOZHIKODE-673 571.
BY ADV. UNNI. K.K. (EZHUMATTOOR)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVT. SECRETARIATE,
THIRUVANANTHAPURAM-695 001.
2 SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, PALAKKADU-678 001.
3 LOCAL LEVEL MONITORING COMMITTEE,
PUTHUSSERY GRAMAPANCHAYATH
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
PUDUSSERY, KANJIKODE P.O., PIN-678 621.
4 DISTRICT COLLECTOR,
CIVIL STATION, KENATHUPARAMBU,
KUNNATHURMEDU, PALAKKADU-678 001.
R1-R4 SMT. VIDYA KURIAKOSE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2022, ALONG WITH W.P.(C)NO.8381/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-3-
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
W.P.(C) NO.8245 OF 2022
PETITIONER:
CHANDRASEKHARAN NAIR B.,
AGED 48 YEARS, S/O. BALAKRISHNAN NAIR,
PUSHPAMANGALAM HOUSE,
CHEPPADU P.O., ALAPUZHA DISTRICT-690 507.
BY ADV. UNNI K.K. (EZHUMATTOOR)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVT. SECRETARIATE,
THIRUVANANTHAPURAM-695 001.
2 SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, PALAKKADU-678 001.
3 LOCAL LEVEL MONITORING COMMITTEE,
PUTHUSSERY GRAMAPANCHAYATH
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
PUDUSSERY, KANJIKODE P.O.,PIN-678 621.
4 DISTRICT COLLECTOR,
CIVIL STATION, KENATHUPARAMBU,
KUNNATHURMEDU, PALAKKADU-678 001.
R1-R4 SMT. VIDYA KURIAKOSE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2022, ALONG WITH W.P.(C) NO.8381/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-4-
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
W.P.(C) NO.8265 OF 2022
PETITIONER:
RAMESHKUMAR,
AGED 56 YEARS, S/O. BALAKRISHNAN,
CLEEM HOUSE,
MARYKUNNU P.O., KOZHIKODE-673 012.
BY ADV. UNNI K.K. (EZHUMATTOOR)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVT. SECRETARIATE,
THIRUVANANTHAPURAM-695 001.
2 SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, PALAKKADU-678 001.
3 LOCAL LEVEL MONITORING COMMITTEE,
PUTHUSSERY GRAMAPANCHAYATH
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
PUDUSSERY, KANJIKODE P.O., PIN-678 621.
4 DISTRICT COLLECTOR,
CIVIL STATION, KENATHUPARAMBU,
KUNNATHURMEDU, PALAKKADU-678 001.
R1-R4 SMT. VIDYA KURIAKOSE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2022, ALONG WITH W.P.(C) NO.8381/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-5-
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
P.V. KUNHIKRISHNAN, J.
-------------------------------------------------------
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
-------------------------------------------------------
Dated this the 1st day of July, 2022
JUDGMENT
All these writ petitions are connected and therefore, I am
disposing of these writ petitions by a common judgment.
2. The petitioner in W.P.(C) No.8381 of 2022 is the owner
of 4.05 Ares (10 cents) of residential plot in Re-survey No.50/3 in
Puthussery East Village in Palakkadu Taluk in Palakkadu District.
The petitioner got the property from his son Syamlal as per the
settlement deed No.5203/2015. Petitioner's son Syamlal
purchased the property in the year 2011 vide Sale Deed
No.2117/2011. According to the petitioner, the property is not a
paddy land and the same was converted to coconut plantations
even before the commencement of Kerala Conservation of Paddy
Land and Wetland Act, 2008. The son of the petitioner made an
application for building permit and the 4th respondent issued a
building permit to construct a residential building. The Village
Officer, Puthussery East on 07.05.2011 issued a possession
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
certificate to the son of the petitioner showing that the property
is a residential plot. After construction of the house, the building
was assessed for one time tax. After completion of residential
building, the petitioner submitted a completion report and
requested to number the building and to issue occupancy
certificate. But the 4th respondent has not numbered the building
and directed to produce the order from the Revenue Divisional
Officer to number the building. The property of the petitioner is
included in the data bank was published in 2016 as paddy land in
the name of the petitioner. The petitioner submitted an
application in Form No.5 to the 2nd respondent to correct the
data bank and to remove the wrong entry. The application was
forwarded to the 3rd respondent and they obtained a report from
the Kerala State Remote Sensing and Environment Centre
(KSREC). But without considering the KSREC report, Local Level
Monitoring Committee (LLMC) decided to keep the property as
paddy land. Consequently, the Revenue Divisional Officer passed
orders rejecting the application. Aggrieved by the same, this writ
petition is filed. Similar is the situation in W.P.(C) Nos.8241 of
2022, 8245 of 2022 and 8265 of 2022. In all those cases, even
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
though there is report from the KSREC, the LLMC has not
considered the same and consequently, the Revenue Divisional
Officer rejected the application. Hence, all the writ petitions are
filed. The properties in the other three writ petitions are adjacent
properties.
2. Heard the counsel for the petitioners and the
Government Pleader.
3. Admittedly, in these cases, there is a report from the
KSREC. It is also an admitted fact that the LLMC has not
considered the KSREC report before forwarding the matter to
the Revenue Divisional Officer.
4. The Government Pleader after getting instruction from
the Revenue Divisional Officer submitted that the LLMC has not
considered KSREC report. If that is the case, the impugned
orders passed by the Revenue Divisional Officer in these writ
petitions can be set aside and the Revenue Divisional Officer can
be directed to remit the matter to the LLMC and the LLMC can
consider the KSREC report and thereafter, submit the
recommendation to the Revenue Divisional Officer so that the
Revenue Divisional Officer can pass consequential orders.
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
Therefore, these writ petitions are disposed of with the
following directions:-
i) The impugned orders passed by the Revenue
Divisional Officer in these writ petitions are quashed.
ii) The Revenue Divisional Officer in these writ
petitions will remit the matter to the LLMC concerned
and the LLMC, after considering the KSREC report,
will recommend the matter to the Revenue Divisional
Officer concerned.
iii) Based on the recommendation of the LLMC, the
Revenue Divisional Officer will pass appropriate orders
in accordance with law.
iv) The above exercise should be completed by the
Revenue Divisional Officer and the LLMC as
expeditiously as possible, at any rate, within three
months from the date of receipt of a copy of this
judgment.
Sd/-
P.V. KUNHIKRISHNAN
JUDGE
bpr
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
APPENDIX OF W.P.(C) NO.8241/2022
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.5200/2015.
EXHIBIT P2 TRUE COPY OF THE DATA BANK ISSUED UNDER
THE RIGHT TO INFORMATION ACT.
EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED
14.3.2019.
EXHIBIT P4 TRUE COPY OF THE REPORT DATED 3.11.2020 OF
KSREC.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 6.9.2021 OF
THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED BY
VASU DATED 24.1.2022.
EXHIBIT P7 TRUE COPY OF THE INFORMATION PROVIDED
UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT P8 TRUE COPY OF THE PAGE NOS 15 TO 30 OF
MINUTES OF LLMC DATED 19.10.2020.
EXHIBIT P9 TRUE COPY OF THE PAGE NOS 131 TO 142 OF
MINUTES OF LLMC DATED 2.3.2020.
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
APPENDIX OF W.P.(C) NO.8245/2022
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.5202/2015.
EXHIBIT P2 TRUE COPY OF THE DATA BANK ISSUED UNDER
THE RIGHT TO INFORMATION ACT.
EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED
6.2.2019.
EXHIBIT P4 TRUE COPY OF THE REPORT DATED 3.11.2020 OF
KSREC.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 6.9.2021 OF
THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED BY
VASU DATED 24.1.2022.
EXHIBIT P7 TRUE COPY OF THE INFROMATION PROVIDED
UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT P8 TRUE COPY OF THE PAGE NOS 15 TO 30 OF
MINUTES OF LLMC DATED 19.10.2020.
EXHIBIT P9 TRUE COPY OF THE PAGE NOS 131 TO 142 OF
MINUTES OF LLMC DATED 2.3.2020.
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
APPENDIX OF W.P.(C) NO.8265/2022
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.5201/2015.
EXHIBIT P2 TRUE COPY OF THE DATA BANK ISSUED UNDER
THE RIGHT TO INFORMATION ACT.
EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED
7.2.2019.
EXHIBIT P4 TRUE COPY OF THE REPORT DATED 13.10.2020
OF KSREC.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 15.01.2021 OF
THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED BY
VASU DATED 24.1.2022.
EXHIBIT P7 TRUE COPY OF THE INFROMATION PROVIDED
UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT P8 TRUE COPY OF THE PAGE NOS 15 TO 30 OF
MINUTES OF LLMC DATED 19.10.2020.
EXHIBIT P9 TRUE COPY OF THE PAGE NOS 131 TO 142 OF
MINUTES OF LLMC DATED 2.3.2020.
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
APPENDIX OF W.P.(C) NO.8381/2022
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.5203/2015.
EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE
DATED 7.5.2011 ISSUED TO SYAMLAL.
EXHIBIT P3 TRUE COPY OF THE POSSESSION CERTIFICATE
DATED 31.7.2010 ISSUED TO NAGARAJ.
EXHIBIT P4 TRUE COPY OF THE BUILDING PERMIT DATED
4.1.2014 ISSUED TO SYAMLAL.
EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 26.11.2018
ISSUED BY THE VILLAGE OFFICER.
EXHIBIT P6 TRUE COPY OF THE RECEIPT ISSUED BY THE 4TH
RESPONDENT ON 9.8.2017.
EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 27.11.2018
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE CIRCULAR DATED
13.08.2018.
EXHIBIT P9 TRUE COPY OF THE DATA BANK ISSUED UNDER
THE RIGHT TO INFORMATION ACT.
EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED
4.2.2019.
EXHIBIT P11 TRUE COPY OF THE REPORT DATED 13.10.2020
OF KSREC.
EXHIBIT P12 TRUE COPY OF THE ORDER DATED 15.1.2021.
EXHIBIT P13 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER DATED 24.1.2022.
W.P. (C) Nos.8241, 8245, 8265 & 8381 of 2022
EXHIBIT P14 TRUE COPY OF THE REPLY PROVIDED UNDER THE
RIGHT TO INFORMATION ACT.
EXHIBIT P15 TRUE COPY OF THE PAGE NOS 15 TO 30 OF
MINUTES OF LLMC DATED 19.10.2020.
EXHIBIT P16 TRUE COPY OF THE PAGE NOS 131 TO 142 OF
MINUTES OF LLMC DATED 2.3.2020.
