Beena.K.J vs State Of Kerala
2022 Latest Caselaw 5569 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.17081 OF 2022
PETITIONER :-

          BEENA.K.J., AGED 53 YEARS
          W/O.GEORGE, CHULLIKKATTU HOUSE, VARAPUZHA,
          ERNAKULAM DISTRICT, PIN - 683 517

          BY ADV G.RANJITA


RESPONDENTS :-

    1     STATE OF KERALA REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001

    2     REVENUE DIVISIONAL OFFICER
          1ST FLOOR FORT KOCHI, K.B.JACOB ROAD,
          ERNAKULAM, PIN - 682 001

    3     THE TAHSILDAR
          PARAVUR TALUK OFFICE, VARAPUZHA VILLAGE,
          PARAVUR TALUK, ERNAKULAM DISTRICT, PIN - 683 513

    4     THE VILLAGE OFFICER
          CHETTIBHAGAM MAIN RD, VARAPUZHA,
          ERNAKULAM DISTRICT, PIN - 683 517

    5     AGRICULTURE OFFICER
          KRISHI BHAVAN PARAVUR, ERNAKULAM DISTRICT,
          PIN - 683 518

    6     THE CONVENOR
          LOCAL LEVEL MOINTORING COMMITTEE, KRISHI BHAVAN,
          VARAPUZHA VILLAGE, PARAVUR TALUK,
          ERNAKULAM DISTRICT, PIN - 682 515

          BY SMT.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.17081 OF 2022

                                  -: 2 :-


                               JUDGMENT

Dated this the 26th day of May, 2022

The petitioner is the owner in possession of 5.63 Ares of land

in Survey No.366/3-1-3 of Varapuzha Village in Paravur 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 a dry land and has been erroneously included in the

data bank.

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 2 nd respondent to consider

Ext.P2 application (Form No.5), after obtaining all 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.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/28.5.2022 WP(C) NO.17081 OF 2022

APPENDIX OF WP(C) 17081/2022

PETITIONER EXHIBITS

ExhibitP1 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 2- 11-2021

ExhibitP2 TRUE COPY OF THE APPLICATION IN FORM 5 DATED 9.11.2021

ExhibitP2(a) TRUE COPY OF THE ACKNOWLEDGEMENT SLIP OF FORM 5 APPLICATION DATED 9.11.2021.

ExhibitP3 TRUE COPY OF THE LLMC REPORT BY THE 6TH RESPONDENT DATED 18/2/2022