Shinila P.C vs State Of Kerala
2022 Latest Caselaw 5364 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                        WP(C) NO. 16412 OF 2022
PETITIONER:

            SHINILA P.C
            AGED 36 YEARS
            PARACHALIL HOUSE, PUNNASSERI P.O, KAKKOOR
            KOZHIKODE , PIN - 673585
            BY ADV UNNI. K.K. (EZHUMATTOOR)
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT
            REVENUE DEPARTMENT , GOVT. SECRETARIATE
            THIRUVANANTHAPURAM , PIN - 695001
    2       DISTRICT COLLECTOR
            CIVIL STATION, ERANHIPALAM , KOZHIKODE , PIN - 673020
    3       REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE, CIVIL STATION,
            ERNAHIPALAM, KOZHIKODE , PIN - 673020
    4       THAHASILDAR
            KOZHIKODE TALUK OFFICE,
            CIVIL STATION, ERNAHIPALAM, KOZHIKODE , PIN - 673020
    5       VILLAGE OFFICER
            VILLAGE OFFICE, KAKKUR, KOZHIKODE TALUK ,
            KOZHIKODE DISTRICT, PIN - 673619
            SMT.VINITHA B, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16412 OF 2022

                                   2




                             JUDGMENT

Dated this the 20th day of May, 2022

The petitioner is the owner in possession of 9.51 Ares of land

in Survey No.77/22 in Block No.4 of Kakkur Village, Kozhikkode

Taluk of Kozhikkode District. It is submitted that the property of the

petitioner is lying as converted land and the same is not suitable for

paddy cultivation and is not included in the data bank. The petitioner

confines her 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 3rd respondent to take up Ext.P3

application, consider and pass orders on the same, after considering

all relevant aspects of the matter and after verifying the data bank

and obtaining all necessary inputs including the report of the Village WP(C) NO. 16412 OF 2022

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 NP WP(C) NO. 16412 OF 2022

APPENDIX OF WP(C) 16412/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE GIFT DEED NO.37/2022 DATED 3.1.2022 Exhibit P2 TRUE COPY OF THE CORRECTION NOTIFICATION PUBLISHED IN THE GAZETTE DATED 30.9.2020 BY THE KAKKUR GRAMA PANCHAYATH Exhibit P3 TRUE COPY OF THE ONLINE APPLICATION IN FORM.6 DATED 30.4.2022 ALONG WITH RECEIPT SHOWING THE PAYMENT OF FEES RESPONDENTS' EXHIBITS: NIL