Vinod.V vs The District Collector
2022 Latest Caselaw 3448 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                        WP(C) NO. 9583 OF 2022
PETITIONER:

          VINOD.V,
          AGED 49 YEARS
          S/O. CHANDRAMATHI, VARIPURATH HOUSE, KOMMERI P.O,
          KOZHIKODE 673 007.

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



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          WAYANAD ROAD, CIVIL STATION, ERANHIPALAM,
          KOZHIKODE 673 020.

    2     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, CIVIL STATION, JUMA MASJID,
          SH 29, ERANHIPPALAM, KOZHIKODE 673 020.

    3     THE TAHSILDAR,
          KOZHIKODE TALUK OFFICE, WAYANAD ROAD, CIVIL STATION,
          ERANHIPPALAM, KOZHIKODE 673 020.

    4     THE VILLAGE OFFICER,
          VALAYANAD VILLAGE OFFICE, MANGAVU, KOZHIKODE 673 007.

    5     THE AGRICULTURAL OFFICER,
          PUTHIYARA KRISHI BHAVAN, PUTHIYARA, KOZHIKODE 673 004.



          PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9583 OF 2022

                                   2


                              JUDGMENT

It is submitted that the petitioner is the owner in possession

of 15.80 Ares of land. Out of which 3 ares 74.49 sqm is shown in the

basic tax register as nanja. It is submitted by the learned counsel

for the petitioner that the actual extent of the property which is

shown as nanja is only 3.45 ares and that the application has been

submitted accordingly. 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 2 nd respondent to take up the

application, consider and pass orders on the same, after

considering all relevant aspects of the matter and after verifying

the data bank and after verifying the nature and extent of the WP(C) NO. 9583 OF 2022

property 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 SVP WP(C) NO. 9583 OF 2022

APPENDIX OF WP(C) 9583/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 08.12.2021.

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

Exhibit P3 TRUE COPY OF THE APPLICATION UNDER FORM 6 BEFORE THE 2ND RESPONDENT DATED 02.01.2022 ALONG WITH SURVEY SKETCH.

Exhibit P4 TRUE COPY OF THE CHALLAN EVIDENCING PAYMENT OF STATUTORY FEE DATED 09.12.2021.