Kuriakose vs The Revenue Divisional Officer
2022 Latest Caselaw 4971 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                      WP(C) NO. 15138 OF 2022
PETITIONER:

          KURIAKOSE,
          AGED 68 YEARS
          S/O.THOMAS, ANCHANI MURI,
          VADASSERIKKARA VILLAGE,
          CHERUKULANJI P.O.,
          RANNI THALUK-689 661.
          BY ADVS.
          RINNY STEPHEN CHAMAPARAMPIL
          ASHA ELIZABETH MATHEW


RESPONDENT:

    1     THE REVENUE DIVISIONAL OFFICER,
          COLLECTORATE, CIVIL STATION,
          ALAPPUZHA-688 001.
    2     THE VILLAGE OFFICER,
          VILLAGE OFFICE,
          THALAVADI-689 572.
          ADV.SRI.ARUN AJAY SANKAR, GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15138 OF 2022
                                   2


                           JUDGMENT

This writ petition has been filed seeking a direction to the

1st respondent to consider and pass orders on Ext.P3

application submitted before the 1st respondent on 17.10.2019.

Ext.P3 is an application filed for changing the nature of the

land in the revenue records. The petitioner contends that the

lands in question are un-notified lands for the purpose of

Kerala Conservation of Paddy Land and Wet Land Act, 2008.

Having regard to the fact that Ext.P3 application was filed

on 17.10.2019, I deem it appropriate to dispose of this writ

petition directing the 1st respondent to consider and pass final

orders on Ext.P3 application after affording an opportunity of

hearing to the petitioner, within a period of of two months from

the date of receipt of a certified copy of this judgment. I make

it clear that I have not expressed any opinion on the merits of

the matter and it is for the 1 st respondent to consider Ext.P3 in

accordance with law.

Sd/-

GOPINATH P.

JUDGE nkr WP(C) NO. 15138 OF 2022

APPENDIX OF WP(C) 15138/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, THALAVADI DATED 22.03.2022.

Exhibit P2 A TRUE COPY OF THE CERTIFICATE DATED 27.07.2021 ISSUED BY THE AGRICULTURAL OFFICER, THALAVADI.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 17.10.2019 SUBMITTED BY THE PETITIONER IN FORM 6 BEFORE THE 1ST RESPONDENT. Exhibit P4 A TRUE COPY OF THE REPORT DATED 17.03.2022 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT.