Jomon T.J vs The District Collector
2022 Latest Caselaw 2376 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. 6746 OF 2022
PETITIONER:

              JOMON T.J
              AGED 54 YEARS
              S/O. T.C.JOSE, THEKKKKARA HOUSE, CHOONDAL P.O.,
              CHOONDAL VILLAGE, TALAPPILLY TALUK,
              THRISSUR DISTRICT-680 502
              BY ADVS.
              P.P.BIJU
              BABU JOSEPH PYNADATH
RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              THRISSUR, CIVIL STATION, AYYANTHOLE, THRISSUR-680 003
     2        THE REVENUE DIVISIONAL OFFICER,
              REVENUE DIVISION OFFICE, AYYANTHOLE, THRISSUR-680 003
     3        THE VILLAGE OFFICER,
              ANJOOR VILLAGE OFFICE, ANJOOR , THRISSUR-680 523
     4        THE LOCAL LEVEL MONITORING COMMITTEE,
              REPRESENTED BY CONVENOR, AGRICULTURE OFFICER,
              KRISHIBHAVAN, MUNDOOE, KAIPPARAMBU,
              THRISSUR DISTRICT-680 541
              SMT.VINITHA B-SR.GP


     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. 6746 OF 2022

                                       2




                                JUDGMENT

Dated this the 2nd day of March, 2022

The petitioner is the owner in possession of 8.09 Ares of land in Survey

No.132/6-1 of Anjoor Village, Thrissur Taluk of Thrissur District. The

petitioner confines his relief for an expeditious consideration of Ext.P4

application in Form No.5 under the proviso to Section 5(4) of the Kerala

Conservation of Paddy land and Wetland Act, 2008, seeking deletion of entry

relating to the subject property from the data bank. According to the

petitioner, the property is dry land and has been erroneously included in the

data bank.

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 consider Ext.P4 application (Form No.5),

after obtaining all necessary inputs including the report of the Agricultural

Officer and to pass appropriate orders thereon. The entire proceedings shall

be completed within a period of three months from the date of receipt of a WP(C) NO. 6746 OF 2022

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 6746 OF 2022

APPENDIX OF WP(C) 6746/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 08.02.2022 ISSUED BY THE 3RD RESPONDENT Exhibit P2 TRUE COPY OF THE PHOTOGRAPHS Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF DRAFT DATA BANK OF ANJOOR VILLAGE Exhibit P4 TRUE COPY OF THE APPLICATION DATED 08.02.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RE- SPONDENT Exhibit P5 TRUE COPY OF THE MAHAZAR DATED 25.02.2021 PRE-

PARED BY THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE LOCATION MAP PREPARED BY THE 3RD RESPONDENT RESPONDENTS' EXHIBITS: NIL