Sabu C.T vs The District Collector
2022 Latest Caselaw 2669 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
       FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                              WP(C) NO. 8149 OF 2022
PETITIONER:

                  SABU C.T.
                  AGED 51 YEARS
                  S/O.A.THANKAPPAN, CHENNACKALCHIRA, VADACKAL P.O.,
                  SANATHANAPURAM, PARAVUR, ALAPPUZHA - 688 003.

                  BY ADVS.
                  N.KRISHNA RAJA MAULI
                  RENI JAMES
                  BINIYAMIN K.S.



RESPONDENTS:

       1          THE DISTRICT COLLECTOR
                  FIRST FLOOR, COLLECTORATE, ALAPPUZHA - 688 001.

       2          THE REVENUE DIVISIONAL OFFICER
                  REVENUE DIVISIONAL OFFICE, DISTRICT COURT WAY ROAD,
                  KIDANGAMPARAMP, THONDAKULANGARA, THATHAMPALLY,
                  ALAPPUZHA - 688 013

       3          THE TAHSILDAR
                  AMBALAPUZHA, TALUK OFFICE, AMBALAPUZHA, SDV SCHOOL
                  ROAD,KIDANGAMPARAMP, ALAPPUZHA - 688 013.

       4          THE VILLAGE OFFICER
                  PARAVOOR VILLAGE OFFICE, PARAVOOR, VADACKAL P.O., NEAR
                  NH 66, ALAPPUZHA - 688 003.

       5          THE AGRICULTURAL OFFICER
                  PUNNAPRA NORTH KRISHI BHAVAN, PUNNAPRA NORTH ROAD,
                  PUNNAPRA, ALAPPUZHA - 688 004.



                  PRINCY XAVIER-SR.GP


THIS       WRIT    PETITION   (CIVIL)    HAVING   COME   UP   FOR   ADMISSION   ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8149 OF 2022

                                      2


                              JUDGMENT

The petitioner is the owner in possession of 8.52 Ares of land in

Survey Nos.284/6-2-2 and 284/7-2 in Block No.11 of Paravur Village in

Ambalapuzha Taluk of Alappuzha District. The petitioner confines his

relief for an expeditious consideration of Ext.P3 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 garden land and has been erroneously included in the

data bank.

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.P3 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 four months

from the date of receipt of a copy of this judgment. The petitioner shall

produce a copy of this judgment along with a copy of the writ petition WP(C) NO. 8149 OF 2022

before the 2nd respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 8149 OF 2022

APPENDIX OF WP(C) 8149/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 14/01/2022.

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE DRAFT DATA BANK.

Exhibit P3 TRUE COPY OF THE APPLICATION UNDER FORM 5 BEFORE THE 2ND RESPONDENT DATED 19/01/2022.