Pradeep Palani vs The Revenue Divisional Officer
2022 Latest Caselaw 2967 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                        WP(C) NO. 8692 OF 2022
PETITIONER:

          PRADEEP PALANI
          AGED 46 YEARS
          VADAKKUMTHALA HOUSE, KANDIYOOR SOUTH, THATTARAMBALAM,
          ALAPPUZHA DISTRICT PIN 690 103

          BY ADVS.
          T.P.PRADEEP
          P.K.SATHEES KUMAR
          MINIKUMARY M.V.
          R.K.PRASANTH



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, CHENGANNUR, PIN 689 121

    2     LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENOR/AGRICULTURAL OFFICER,
          KRISHI BHAVAN, MAVELIKKARA P.O PIN 690 101

    3     THE VILLAGE OFFICER
          VILLAGE OFFICE, MAVELIKKARA P.O PIN 690 101



          VINITHA B-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8692 OF 2022

                                    2


                              JUDGMENT

The petitioner is the owner in possession of 4.76 Ares of land

in Survey Nos.7/10-16, 7/10-17, 7/9-14 and 7/9-15 in Block No.10 of

Mavelikkara Village in Mavelikkara Taluk of Alappuzha District. It

is submitted that the property of the petitioner is lying as

converted land and the same is not suitable for paddy cultivation

and is not included in the data bank. The 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 1st respondent to take up the

application, consider and pass orders on the same, after

considering all relevant aspects of the matter and after verifying

whether the property is included in the data bank and obtaining all WP(C) NO. 8692 OF 2022

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 SVP WP(C) NO. 8692 OF 2022

APPENDIX OF WP(C) 8692/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT ISSUED FROM THE MAVELIKKARA VILLAGE OFFICE

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATABANK PUBLISHED IN MAVELIKKARA MUNICIPALITY

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 15-02-2022 SUBMITTED BEFORE THE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF THE CHALAN DATED 14-02-2022