V.M. Premdas vs The District Collector Ernakulam
2022 Latest Caselaw 2365 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                        WP(C) NO. 6742 OF 2022
PETITIONER:

          V.M. PREMDAS
          AGED 63 YEARS
          S/O V.S. MADHAVAN, VATTATHARA HOUSE, KUNNUKARA VILLAGE,
          KUNNUKARA P.O., ERNAKULAM - 683 503.

          BY ADVS.
          RAFEEK. V.K.
          SAIJO HASSAN
          BENOJ C AUGUSTIN
          U.M.HASSAN
          P.PARVATHY
          AATHIRA SUNNY
          NAZRIN HALLAJ
          ABHIRAMI DINESH
          RENJINI M. RENJITH
          K.N.MUHAMMED THANVEER
          K.S.SUNEER



RESPONDENTS:

          THE DISTRICT COLLECTOR,
    1     ERNAKULAM,COLLECTORATE, CIVIL STATION, KAKKANAD,
          KOCHI - 682 030.
          THE REVENUE DIVISIONAL OFFICER,
    2     FORTKOCHI, FIRST FLOOR, K.B.JACOB ROAD, FOR KOCHI,
          KOCHI - 682 001.
          VILLAGE OFFICER,
    3     KUNNUKARA GRAMA PANCHAYATH, KUNNUKARA P.O., PARAVUR,
          KOCHI - 682 502.
          BY SMT. VINITHA B., SENIOR GOVERNMENT PLEADER.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.6742 OF 2022

                                         2



                                  JUDGMENT

Dated this the 2nd day of March, 2022

Petitioner is the owner in possession of a total

extent of 10.48 Ares of land in Re-survey No.117/2-3 of

Karumaloor Village in Paravur Taluk of Ernakulam

District. It is submitted that the property of the

petitioner is lying as dry land and the same is not

suitable for paddy cultivation and is not included in the

data bank. Petitioner confines his 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

2nd 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 data bank WP(C) NO.6742 OF 2022

and obtaining all necessary inputs including the report of

the Village Officer. Petitioner shall produce a copy of the

writ petition along with a copy of the judgment before

the 2nd respondent for compliance. The entire

proceedings shall be completed within a period of four

months from the date of receipt of a copy of this

judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/02/03 WP(C) NO.6742 OF 2022

PETITIONER'S EXHIBITS:

ExhibitP1 TRUE COPY OF LAND TAX RECEIPT OF THE PROPERTY DATED 15.012021 OF KARIMALUR VILLAGE.

ExhibitP2 TRUE COPY OF RELEVANT PAGE OF THE DATA BANK.

EXHIBIT P3 TRUE COPY OF APPLICATIN DATED 09.02.2021 FILED BY THE PETITIONR IN FORM 6 UNDER SECTION 27A OF KERALA CONSERVATION OF PADDY LAND AND WETLAND ACT 2008.

RESPONDENT'S/S EXHIBITS: NIL