Rajeevan vs The Revenue Divisional Officer
2023 Latest Caselaw 4565 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. 13314 OF 2023
PETITIONER:

              RAJEEVAN
              AGED 55 YEARS
              S/O. KUMARAN, VENGINIKADAN HOUSE, MATTATHOOR P.O.,
              THRISSUR DISTRICT, KERALA- 680 684.
              REP. BY POWER OF ATTORNEY HOLDER AND HIS WIFE
              MRS. SHEEBA, AGED 50 YEARS, W/O. RAJEEVAN,
              VENGINIKADAN HOUSE, MATTATHOOR P.O.,
              THRISSUR DISTRICT, KERALA- 680 684.

              BY ADVS.
              M.R.DHANIL
              SENITTA P. JOJO



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              THRISSUR, THRISSUR DISTRICT,
              KERALA., PIN - 680003

     2        THE TAHASILDAR
              CHALAKUDY TALUK, THRISSUR DISTRICT,
              KERALA., PIN - 680307

     3        THE VILLAGE OFFICER
              MATTATHOOR, THRISSUR DISTRICT,
              KERALA., PIN - 680312

              SMT.PARVATHY.K-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. 13314 OF 2023                2




                                 JUDGMENT

Dated this the 12th day of April, 2023

The petitioner is the owner in possession of 4.86 Ares of land in

Survey Nos.1037/1-18 and 1037/1-67 in Block No.39 of Mattathoor

Village in Chalakudy Taluk of Thrissur 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.P1

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.P1

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

four 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) 13314/2023

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE FORM 6 APPLICATION, DATED 10/04/2023.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 10/04/2023 OF VILLAGE OFFICE MATTATHOOR.