K.Asaf Ali vs The Revenue Divisional Officer ...
2022 Latest Caselaw 4974 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. 15170 OF 2022
PETITIONER:

          K. ASAF ALI
          AGED 72 YEARS
          S/O.J.KHADER MOIDEEN,
          JAMAL GARDENS, ACM ABOOBACKER COLONY,
          CITY POST, PALAKKAD DISTRICT,
          PIN - 678 014
          BY ADVS.
          JACOB SEBASTIAN
          K.V.WINSTON
          ANU JACOB


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER PALAKKAD
          OFFICE OF THE REVENUE DIVISIONAL OFFICER PALAKKAD
          PALAKKAD DISTRICT, PIN - 678 001

    2     THE AGRICULTURAL OFFICER FOR THE PALAKKAD MUNICIPALITY
          PALAKKAD DISTRICT, PIN - 678 001
    3     THE LOCAL LEVEL MONITORING COMMITTEE FOR THE PALAKKAD
          MUNCIPALITY CONSTITUTED UNDER THE CONSERVATION OF PADDY
          LAND AND WETLAND ACT, 2008, REPRESENTED BY ITS
          CONVENER, THE AGRICULTURAL OFFICER, PALAKKAD
          MUNCIPALITY, PALAKKAD DISTRICT, PIN - 678 001
    4     THE VILLAGE OFFICER,
          YAKKARA VILLAGE,
          PALAKKAD DISTRICT, PIN - 678 001
          ADV.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. 15170 OF 2022
                                2

                           JUDGMENT

The petitioner has approached this Court seeking a

direction to the 1st respondent to consider and pass orders on

Ext.P3 application within a time limit to be fixed by this Court.

Ext.P3 is an application filed by the petitioner seeking correction

of entry in the Data Bank prepared under the provisions of the

Conservation of Paddy Land and Wet Land Act, 2008.

Having regard to the facts and circumstances of the case, I

am of the opinion that this writ petition can be disposed of

directing the 1st respondent to consider and pass orders on

Ext.P3 as expeditiously as possible and at any rate within a

period of six 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. 15170 OF 2022

APPENDIX OF WP(C) 15170/2022

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE POSSESSION CERTIFICATE NO.64274644 DATED 12.04.2022 ISSUED BY THE FOURTH RESPONDENT Exhibit P2 A TRUE COPY OF THE CURRENT PROPERTY TAX RECEIPT DATED 11.04.2022 ISSUED BY PALAKKAD MUNCIPALITY IN FAVOUR OF THE PETITIONER AND ANOTHER Exhibit P3 A TRUE COPY OF THE PRINT OUT OF THE ONLINE APPLICATION (IN FORM NUMBER 5) DATED 13.04.2022 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT UNDER SECTION 5(4)(i) OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008