V K Pappachan vs The Revenue Divisional Officer
2023 Latest Caselaw 4558 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. 13337 OF 2023
PETITIONER:

              V K PAPPACHAN
              AGED 70 YEARS
              VITHAYATHIL HOUSE, KONGORPPILLY. P.O.,
              ERNAKULAM - 683 525

              BY ADV KODOTH SREEDHARAN



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE RDO, KOCHI
              ERNAKULAM- 682001.

     2        THAHASILDAR
              PARAVUR TALUK, POLICE STATION ROAD,
              NORTH PARAVUR, PIN - 683513.

     3        THE VILLAGE OFFICER
              ALANGAD, ALANGAD P.O, ERNAKULAM- 683 511.

     4        THE AGRICULTURAL OFFICER
              ALANGAD, ALANGAD P.O,
              ERNAKULAM-683 511.

              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. 13337 OF 2023                2




                                 JUDGMENT

Dated this the 12th day of April, 2023

The petitioner is the owner in possession of 9.30 Ares of land in

Survey No. 65/6-3-5 in Block No.1 of Alangad Village in Paravur Taluk

of Ernakulam 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 his relief

for an expeditious consideration of Ext.P5 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.P5

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

five 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) 13337/2023

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.629/1/98 OF S.R.O.

ALANGAD DATED 09-02-1998

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 07-02-2022

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 04-04-

2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER NO. 365/2022 BY FIRST RESPONDENT DATED 02/01/2023

EXHIBIT P5 TRUE COPY OF THE ONLINE APPLICATION NO.11/2023/118117 DATED 4/4/2023

EXHIBIT P6 TRUE COPY OF THE GAZETTE NOTIFICATION SRO NO.369/2021 DATED 25/02/2021 BY REVENUE DEPARTMENT