George vs The District Collector
2022 Latest Caselaw 5561 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                        WP(C) NO. 17019 OF 2022
PETITIONER:

            GEORGE
            AGED 62 YEARS
            S/O. DOMINIC, ALAPPATT HOUSE, ANGADIKKADAVU, NEAR
            RAILWAY CROSS, ANGAMALY, PARAKKADAVU, ERNAKULAM -
            683572.
            BY ADVS.
            RENI JAMES
            BINIYAMIN K.S.
            N.S.REHNA


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            CIVIL STATION, KAKKANAD, ERNAKULAM - 682030.
    2       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, KB JACOB ROAD, FORT KOCHI,
            ERNAKULAM - 682001.
    3       THE TAHSILDAR,
            ALUVA TALUK OFFICE, 1ST FLOOR, MINI CIVIL STATION,
            CIVIL STATION ROAD, PERIYAR NAGAR, ALUVA, ERNAKULAM -
            683101.
    4       THE VILLAGE OFFICER,
            MATTOOR VILLAGE OFFICE, MATTOOR JUNCTION, KALADY,
            ERNAKULAM - 683574.
    5       THE AGRICULTURAL OFFICER,
            KALADY KRISHIBHAVAN, KALADY MALAYATTOOR ROAD, MEKALADY,
            KALADY, ERNAKULAM



            PRINCY XAVIER-SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17019 OF 2022

                                2




                           JUDGMENT

The petitioner is the owner in possession of

12.69 Ares of land in Survey No.325/1-2-2 of Mattoor

Village in Aluva Taluk of Ernakulam District. The petitioner

confines his relief for an expeditious consideration of

Ext.P3 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 converted 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.P3 application (Form

No.5), after obtaining all necessary inputs including the

report of the Agricultural Officer and to pass appropriate WP(C).No.17019 OF 2022

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

ska WP(C).No.17019 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF DOCUMENT NO.1316/2020 OF Exhibit P1 S.R.O OLAVAKKODE DATED 22.09.2020. TRUE COPY OF THE POSSESSION CERTIFICATE Exhibit P2 DATED 27.09.2021 ISSUED BY THE VILLAGE OFFICER, PALAKKAD -II VILLAGE. TRUE COPY OF THE LAND TAX RECEIPT DATED Exhibit P3 23.09.2021 ISSUED BY THE VILLAGE OFFICER, PALAKKAD-II VILLAGE.

TRUE COPY OF THE LOCATION CERTIFICATE Exhibit P4 DATED 07.10.2021 ISSUED BY THE VILLAGE OFFICER, PALAKKAD-II VILLAGE. TRUE COPY OF THE RELEVANT PAGES OF THE Exhibit P5 NOTIFIED DATA BANK.

TRUE COPPY OF THE APPLICATION SUBMITTED BY Exhibit P6 THE PETITIONER IN FORM NO.5 BEFORE THE 1ST RESPONDENT ON 22.11.2021.

TRUE COPY OF THE INTIMATION GIVEN BY THE Exhibit P7 1ST RESPONDENT TO THE 2ND RESPONDENT ON 08.12.2021.p RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE