Pauls M.I vs State Of Kerala
2023 Latest Caselaw 4573 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. 13244 OF 2023
PETITIONER:

              PAULS M.I,
              AGED 42 YEARS
              S/O M.P ITTYRAH, MENACHERRY HOUSE, P.C ROAD , 4TH AVENUE,
              KALOOR P.O, ERNAKULAM ., PIN - 682017

              BY ADVS.
              SALIM V.S.
              A.M.FOUSI



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001

     2        THE REVENUE DIVISIONAL OFFICER
              FORT KOCHI, PIN - 682001

     3        THE VILLAGE OFFICER
              POONITHURA VILLAGE, PIN - 682038

              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. 13244 OF 2023                2




                                 JUDGMENT

Dated this the 12th day of April, 2023

The petitioner is the owner in possession of 2.13 Ares of land

in Survey No.498/17A in Block No.1 of Poonithura Village in

Kanayannur Taluk of Ernakulam District. It is submitted that the

property of the petitioner is lying as converted 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.P2 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 2nd respondent to take up Ext.P2

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. In case the petitioner produces all relevant documents in

support of the same, the application shall be taken up and

considered. 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) 13244/2023

PETITIONER EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE POSSESSION CERTIFICATE DATED 24.02.2022.

Exhibit-P2 THE TRUE COPY OF THE FORM 6 APPLICATION DATED 18.02.2022 SUBMITTED BEFORE THE 2ND RESPONDENT.