Omana.T vs Revenue Divisional Officer
2023 Latest Caselaw 4579 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. 13267 OF 2023
PETITIONER:

              OMANA.T
              AGED 70 YEARS
              W/O. P.N.SUBRAHMANIAN, PUTHENPARAMBILCHIRA,
              KIDANGARA.P.O, VELIYANADU VILLAGE, ALAPPUZHA DISTRICT,
              PIN - 686102

              BY ADV P.S.PRADEEP



RESPONDENT:

              REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              THATHAMPALLY.P.O, ALAPPUZHA, PIN - 688013

              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. 13267 OF 2023                2




                                 JUDGMENT

Dated this the 12th day of April, 2023

The petitioner is the owner in possession of 6.98 Ares of land

in Survey No.72/20-5 in Block No.1 of Veliyanadu Village in

Kuttanad Taluk of Alappuzha District. It is submitted that the

property of the petitioner is lying as purayidam 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.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 respondent to take up Ext.P2

application, in case the application is accompanied by all necessary

documents and 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
      ska                                            JUDGE





                          APPENDIX OF WP(C) 13267/2023

PETITIONER EXHIBITS

Exhibit-P1                 TRUE COPY OF CERTIFICATE DATED 31-3-2023

ISSUED FROM THE AGRICULTURAL OFFICER, KRISHI BHAVAN, VELIYANDU

Exhibit-P2 TRUE COPY OF APPLICATION DATED 31.03.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT