Fathima vs The State Of Kerala
2022 Latest Caselaw 2549 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                          WP(C) NO. 7083 OF 2022
PETITIONER:

              FATHIMA
              AGED 27 YEARS
              W/O HAMEED, VALIYAKATH PULIKKAL HOUSE, VENMANAD,
              PAVARTTY, THRISSUR DISTRICT, PIN - 680507
              BY ADVS.
              M.MUHAMMED SHAFI
              T.RASINI
              MUHAMMED GAZALI VALIYAKATH MOOTHEDATH
              SADIQALI.M
RESPONDENTS:

     1        THE STATE OF KERALA
              REP. BY THE SECRETARY, DEPARTMENT OF REVENUE,
              THIRUVANANTHAPURAM, PIN - 695001
     2        REVENUE DIVISIONAL OFFICER
              THE OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              CIVIL STATION, CIVIL LINES ROAD,
              AYYANTHOLE, THRISSUR DISTRICT, PIN - 680003
     3        THE VILLAGE OFFICER
              VENMANAD, THRISSUR DISTRICT, PIN - 680507
     4        THE AGRICULTURAL OFFICER
              KRISHI BHAVAN, PAVARTTY,
              THRISSUR DISTRICT, PIN - 680022
     5        THE TAHSILDAR (LR)
              TALUK OFFICE, CHAVAKKAD,
              THRISSUR DISTRICT, PIN - 680506
              SMT.PRINCY XAVIER , SR GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7083 OF 2022

                                        2




                                 JUDGMENT

Dated this the 4th day of March, 2022

The petitioner is the owner in possession of 11.02 Ares of land in

Survey No.110/13-1T of Venmanad Village, Chavakkad Taluk of Thrissur

District. It is submitted that the property of the petitioner is lying as garden

land and the same is not suitable for paddy cultivation and is not included

in the data bank. The petitioner confines her relief for an expeditious

consideration of the application submitted by her in Form No.6 as

evidenced by Ext.P3 receipt 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

submitted by the petitioner, consider and pass orders on the same, after

considering all relevant aspects of the matter and after verifying the data WP(C) NO. 7083 OF 2022

bank and obtaining all necessary inputs including the report of the Village

Officer. The entire proceedings shall be completed within a period of three

months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 7083 OF 2022

APPENDIX OF WP(C) 7083/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.

KL108041201846/2021 DATED 03-08-2021 Exhibit P2 TRUE COPY OF THE CHALAN DATED 31-08-2021 Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT SHOWING THE DISPATCH OF THE APPLICATION TO THE 4TH RESPONDENT RESPONDENTS' EXHIBITS: NIL