Santhakumari A V vs Revenue Divisional Officer
2023 Latest Caselaw 4552 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                        WP(C) NO. 13353 OF 2023
PETITIONER:

          SANTHAKUMARI A V
          AGED 77 YEARS
          W/O LATE T RAMAN NAIR THAVALAKULANGARA,NAYARKUZHI
          NIT ,KOZHIKODE, PIN - 673601

          BY ADVS.
          P.V.ANOOP
          PHIJO PRADEESH PHILIP
          ANTONY THOMAS



RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER
          KOZHIKODE, CIVIL STATION, ERANHIPALAM, KOZHIKODE, PIN -
          673020

    2     THE VILLAGE OFFICER
          NELLIKKODE, CHEVAYOOR, KOZHIKODE, PIN - 673017

          SRI.APPU.P.S-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13353 OF 2023                 2




                                 JUDGMENT

Dated this the 12th day of April, 2023

The petitioner is the owner in possession of 3 Ares 23.75

sq.mts of land in Survey No.108/32 in Block No.1 of Nellikode

Village in Kozhikode Taluk of Kozhikode District. It is submitted

that the property of the petitioner is lying as dry 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.P4 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 1st respondent to take up Ext.P4

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

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 ska

APPENDIX OF WP(C) 13353/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PARTITION DEED BASED ON WHICH THE RIGHT OVER THE PROPERTY DEVOLVED UPON THE PETITIONER

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 30.07.2022

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 01.08.2022

Exhibit P4 TRUE COPY OF THE FORM 6 APPLICATION DATED 23.11.2022