Isha Beevi T.M vs State Of Kerala
2022 Latest Caselaw 3661 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

         THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944

                  WP(C) NO. 10139 OF 2022

PETITIONER:
         ISHA BEEVI T.M
         AGED 63 YEARS
         W/O SAYIDU MUHAMMED, PAANUVELI HOUSE, SOUTH
         VAZHAKULAM P.O.ALUVA, ERNAKULAM-683 105

         BY ADVS.
         K.J.MANU RAJ
         K.VINAYA


RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
          REVENUE, GOVERNMENT SECRETARIAT,
          THIRUVANNTHAPURAM-695 001.

    2    REVENUE DIVISIONAL OFFICER,
         MUVATTUPUZHA, PATTIMATTOM, MUVATTUPUZHA ROAD,
         ERNAKULAM, PIN-686 673

    3    THE TAHSILDAR,
         KUNNATHUNADU TALUK, VAZHAKULAM P.O.PERUMBAVOOR,
         ERNAKULAM DISTRICT, PIN-680 670

    4    THE VILLAGE OFFICER,
         VAZHAKULAM VILLAGE, KEENPURAM, KEENPADY,
         KUNNATHUNADU TALUK, MUVATTUPUZHA, ERNAKULAM
         DISTRICT,-683 105

    5    AGRICULTURAL OFFICER,
         KRISHI BHAVAN, VAZHAKULAM VILLAGE, KUNNATHUNADU
         TALUK, MARAMPALLY ERNAKULAM DISTRICT -683 547

         PRINCY XAVIER-SR.GP
 W.P.(C) No.10139 of 2022

                              -:2:-

     THIS   WRIT   PETITION     (CIVIL)   HAVING   COME    UP    FOR
ADMISSION   ON   24.03.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.10139 of 2022

                               -:3:-




                       ANU SIVARAMAN, J.
           ------------------------------------------------
                    W.P.(C) No.10139 of 2022
          -------------------------------------------------
                  Dated this the 24th day of March, 2022


                             JUDGMENT

The petitioner is the owner in possession of 14.26 Ares of

land in Survey No.306/5 of Vazhakulam Village in Kunnathunadu

Taluk of Ernakulam District. The petitioner confines her relief for

an expeditious consideration of Ext.P2 application in Form No.5

under the provisions 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 dry 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 RDO/2nd respondent to

consider Ext.P2 application (Form No.5), after obtaining all W.P.(C) No.10139 of 2022

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 three months from the date

of receipt of a copy of this judgment. The petitioner shall

produce the copy of this judgment along with the copy of the writ

petition before the 2nd respondent for compliance.

This writ petition is ordered accordingly.

Sd/-ANU SIVARAMAN JUDGE

lsn W.P.(C) No.10139 of 2022

APPENDIX OF WP(C) 10139/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 30.6.2021

Exhibit P2 A TRUE COPY OF THE FORM 5 APPLICATION ALONG WITH RECEIPT DATED 8.3.2022 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN