K.Girija Devi vs The District Collector
2022 Latest Caselaw 5678 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                       WP(C) NO. 15791 OF 2022
PETITIONER:

           K.GIRIJA DEVI
           AGED 65 YEARS
           D/O. KAMALAKSHIAMMA,
           SANTHINILAYATHIL HOUSE,
           KUSUMAGIRI P. O., KAKKANAD,
           ERNAKULAM - 682 030.

           BY ADVS.
           N.KRISHNA RAJA MAULI
           RENI JAMES
           N.S. REHNA
           BINIYAMIN K.S.


RESPONDENTS:

    1      THE DISTRICT COLLECTOR
           1ST FLOOR, COLLECTORATE,
           ALAPPUZHA - 688 001.
    2      THE REVENUE DIVISIONAL OFFICER
           REVENUE DIVISIONAL OFFICE,
           OPP. DISTRICT COURT COMPLEX,
           SH40, THODANKULANGARA,
           ALAPPUZHA - 688 013.
    3      THE TAHSILDAR
           CHERTHALA TALUK OFFICE, POLICE STATION ROAD,
           NEAR MINI CIVIL STATION,
           CHERTHALA - 688 524.
    4      THE VILLAGE OFFICER
           THURAVUR SOUTH VILLAGE OFFICE,
           THURAVUR P.O.- 688 532.
    5      THE AGRICULTURAL OFFICER
           THURAVUR KRISHI BHAVAN,
           THURAVUR P. O. - 688 532.

           SMT. VINITHA B. - SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15791 OF 2022

                                2




                            JUDGMENT

The petitioner is the owner in possession of 34.53

Ares of land in Survey Nos.156/26 and 157/8-1-3 of

Thuravoor South Village in Cherthala Taluk of Alappuzha

District. It is submitted that the property of the

petitioner is lying as garden 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 an extent of 20.20 Ares 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 2nd

respondent to take up Ext.P3 application, consider and WP(C).No.15791 OF 2022

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 Officer. The entire proceedings shall be

completed within a period of three months from the date

of receipt of a copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.15791 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 02.08.2021.

EXHIBIT P2 TRUE COPY OF THE ORDER NO. D. DIS.

J1.10611/2021 DATED 04.02.2022 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION UNDER FORM 6 BEFORE THE 2ND RESPONDENT DATED 11.01.2022 ALONG WITH SURVEY SKETCH.

     EXHIBIT P4      TRUE COPY OF THE CHALLAN EVIDENCING
                     PAYMENT    OF   STATUTORY    FEE    DATED
                     11.01.2022.

     RESPONDENTS EXHIBITS:   NIL.