Sheen.P.Augustin vs Revenue Divisional Officer
2022 Latest Caselaw 3060 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 17TH DAY OF MARCH 2022 / 26TH PHALGUNA, 1943
                       WP(C) NO. 8882 OF 2022
PETITIONER:

          SHEEN.P.AUGUSTIN
          AGED 36 YEARS
          S/O.AUGUSTIN, PADAMATTUMAL HOUSE, PUTHENCHIRA.P.O.,
          THRISSUR DISTRICT., PIN - 680682
          BY ADVS.
          C.A.CHACKO
          C.M.CHARISMA
RESPONDENT:

          REVENUE DIVISIONAL OFFICER
          THRISSUR, REVENUE DIVISIONAL OFFICE, CIVIL STATION,
          AYYANTHOLE, THRISSUR DISTRICT., PIN - 680003
          SMT.VINITHA B-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8882 OF 2022

                                      2


                               JUDGMENT

Dated this the 17th day of March 2022

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

Survey No.42/1B-1-2 of Puthenchira Village, Mukundapuram Taluk of

Thrissur 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. The petitioner confines his relief for an

expeditious consideration of Ext.P2 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 respondent to take up Ext.P2

application, consider and pass orders on the same, after considering all

relevant aspects of the matter and after verifying the data 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. WP(C) NO. 8882 OF 2022

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 8882 OF 2022

APPENDIX OF WP(C) 8882/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF TAX RECEIPT DATED 22/1/2022 ISSUED FROM PUTHENCHIRA VILLAGE OFFICE Exhibit P2 TRUE COPY OF APPLICATION MADE BEFORE THE RESPONDENT DATED 28/2/2022 RESPONDENTS' EXHIBITS: NIL