Paramount Marine Exim vs The Revenue Divisional Officer
2022 Latest Caselaw 3204 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                        WP(C) NO. 6998 OF 2022
PETITIONER:

          PARAMOUNT MARINE EXIM
          REPRESENTED BY ITS PARTNER MR.ZIRAJ V H,
          AGED 40 YEARS, S/O V P HAMEED, , ZIRAJ MANZIL,
          CHANDIROOR P O, PIN-688547, ALAPPUZHA DISTRICT.
          BY ADV ANU S NAIR
RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, ALAPUZHA P O, PIN-688001.
    2     THE THAHISLDAR
          CHERTHALA TALUK, TALUK OFFICE,
          CHERTHALA P O, PIN-688524.
    3     THE VILLAGE OFFICER
          EZHUPUNNA VILLAGE, EZHUPUNNA P O, PIN-688537.
          SMT.VINITHA B, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6998 OF 2022

                                      2




                               JUDGMENT

Dated this the 18th day of March, 2022

The petitioner is the owner in possession of a total extent of 1.1865

Hectares of land in Survey Nos.293/14, 293/16-1, 347/2A2-1, 293/21-1,

293/21-2, 293/2D2, 293/12, 293/13, 293/11A, 293/6B2, 293/6A, 293/11A-

1, 293/11B, 293/11C, 293/20 and 294/6A2 of Ezhupunna Village,

Cherthala Taluk of Alappuzha District. The petitioner confines his relief

for an expeditious consideration of Ext.P2 applications 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

converted 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 1st respondent to consider Ext.P2 applications

(Form No.5), after obtaining all necessary inputs including the report of the

Agricultural Officer and to pass appropriate orders thereon. The petitioner WP(C) NO. 6998 OF 2022

shall produce all relevant documents relating to the property to establish

the nature and extent of the property. 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. 6998 OF 2022

APPENDIX OF WP(C) 6998/2022

PETITIONER'S EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 11.01.2022.

Exhibit P2 THE TRUE COPY OF THE FORM 5 APPLICATION DATED 29.01.2022.

RESPONDENTS' EXHIBITS: NIL