Jithin James vs The District Collector
2023 Latest Caselaw 4622 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. 12206 OF 2023
PETITIONER:

          JITHIN JAMES
          AGED 34 YEARS
          S/O. JAMES, KOMBAN HOUSE, PURANATTUKARA P.O.,
          THRISSUR, PIN - 680551

          BY ADVS.
          SHAKTHI PRAKASH
          ARYA UNNIKRISHNAN



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR, PIN
          - 680003

    2     THE REVENUE DIVISIONAL OFFICER
          THRISSUR REVENUE DIVISIONAL OFFICE, CIVIL STATION,
          AYYANTHOLE, THRISSUR, PIN - 680003

    3     THE TAHSILDAR
          THRISSUR TALUK OFFICE, CIVIL STATION, AYYANTHOLE,
          THRISSUR, PIN - 680003

    4     THE AGRICULTURAL OFFICER
          ADAT KRISHI BHAVAN, ADAT, THRISSUR, PIN - 680553

    5     THE DIRECTOR
          KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
          VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033

          BY 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.12206 OF 2023

                               -: 2 :-


            ANU SIVARAMAN, J.
       =========================
          W.P.(C) No.12206 of 2023
       =========================
            Dated this the 12th day of April, 2023

                         JUDGMENT

Petitioner is the owner in possession of 5.49 Ares

of land in Survey Nos.198/5-3-1, 198/5-3-2 and 198/5-

3-3 of Puranattukara Village in Thrissur Taluk of Thrissur

District. The petitioner confines his relief for an

expeditious consideration of Ext.P3 application in Form

No.5 under the Kerala Conservation of Paddy land and

Wetland Act, 2008, seeking deletion of entry relating to

the subject property from the data bank. According to

the petitioner, the property is a garden land and has

been erroneously included in the data bank.

2. Having heard the learned Government Pleader

also and without expressing any view on the merits of WP(C) NO.12206 OF 2023

the matter, this writ petition is disposed of directing the

2nd respondent to consider Ext.P3 application (Form

No.5), after obtaining all necessary inputs including the

report of the Agricultural Officer and to pass appropriate

orders thereon. Petitioner shall produce a copy of the

writ petition along with a copy of the judgment before

the 2nd respondent for compliance. 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 SSK/12/04 WP(C) NO.12206 OF 2023

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 18.05.2019

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF ADATT GRAMA PANCHAYATH DATED 18.01.2021

Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 11.10.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT