Sini vs Local Level Monitoring ...
2022 Latest Caselaw 6133 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                        WP(C) NO. 15403 OF 2012
PETITIONER:

          SINI, AGED 35 YEARS,
          W/O.SEBASTIAN,
          MANJALI HOUE, THAZHEKKAD P.O. THRISSUR DIST.
          BY ADVS.
          SRI.RENJITH THAMPAN (SR.)
          SRI.V.M.KRISHNAKUMAR


RESPONDENTS:

    1     LOCAL LEVEL MONITORING COMMITTEE, ALOOR
          THAZHEKKAD P.O., THRISSUR DIST.
          REP. BY CONVENER, PIN-680697.
    2     AGRICULTURAL OFFICER
          KRISHI BHAVAN, ALOOR, THRISSUR DISTRICT,
          PIN - 680 683.
          BY ADV.


          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15403 OF 2012
                                           2


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 15403 of 2012
       ----------------------------------------------
         Dated this the 01st day of June, 2022


                              JUDGMENT

The above writ petition is filed with the following

prayers:

"(i) Call for records leading to Ext.P3 and issue a writ in the nature of certiorari quashing Ext.P3.

(ii) Issue a writ in the nature of mandamus commanding the respondent to grant sanction to the petitioner for constructing a residential building in five cents of land covered by Ext.P1 within such time as may be fixed by this Hon'ble Court.

(iii) issue such other orders, writs or directions as are deemed fit by this Hon'ble court.

(iv) award cost of this proceedings to the petitioners."[SIC]

2. Petitioner is challenging Ext.P3 order by which

the building permit submitted by the petitioner was

rejected for the following reasons:

"5. പ്രസ്തുത സ്ഥലതത്തിനനനോടട് നചേർനട് കത്തിടക്കുന സ്ഥലങ്ങൾ എലനോല്ലാം നത്തിലവത്തിൽ കരഭൂമത്തി ആയത്തിരത്തിക്കണല്ലാം. WP(C) NO. 15403 OF 2012

8. 1998 നട് മുമമ്പെങത്തിലല്ലാം നത്തികതമപ്പെട്ടതല്ലാം വൃക്ഷങ്ങളല്ലാം മറല്ലാം വളർനട് നത്തിൽക്കുന സ്ഥലത്തുമനോയത്തിരത്തിക്കണല്ലാം അനുമതത്തി നൽകുനതട്."

3. There is nothing to interfere with Ext.P3 order.

If the petitioner has got any other remedy as per the

Kerala Conservation of Paddy Land and Wet Land Act,

the petitioner is at liberty to approach the competent

authority in accordance to law.

With the above observation, this writ petition is

dismissed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 15403 OF 2012

APPENDIX OF WP(C) 15403/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SALE DEED DATED 15.01.2011 EXECUTED BETWEEN SILJO SEBASTIAN AND SINI.

EXHIBIT P2 PHOTOGRAPH SHOWING THE PETITINER'S LAND AND ADJACENT LANDS.PHOTOGRAPH SHOWING THE PETITINER'S LAND AND ADJACENT LANDS EXHIBIT P2(A) PHOTOGRAPH SHOWING THE PETITINER'S LAND AND ADJACENT LANDS.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 01.06.2012 ISSUED BY THE AGRICULTURAL OFFICER, ALOOR.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE