Rani Augustine vs The Revenue Divisional Officer
2023 Latest Caselaw 4868 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                          WP(C) NO. 13725 OF 2023
PETITIONER:
      1      RANI AUGUSTINE
             AGED 63 YEARS
             W/O V.K AUGUSTINE, AGED 63 YEARS, R/AT VITHAYATHIL
             HOUSE, ,KSRA-39, ,KALOOR P.O. ERNAKULAM
             DISTRICT,PIN-682017, PIN - 682 017.

      2      ANTONY VK
             AGED 65 YEARS
             VITHAYATHIL (H), OLANAD,VARAPUZHA P.O ERNAKULAM,
             PIN-683 517.

             BY ADVS.
                  KODOTH SREEDHARAN
                  CHACKOCHEN VITHAYATHIL

RESPONDENTS:
      1      THE REVENUE DIVISIONAL OFFICER
             OFFICE OF THE RDO, KOCHI ERNAKULAM- 682 001,
             PIN - 682 001.

      2      THAHASILDAR
             PARAVUR TALUK, POLICE STATION ROAD, NORTH PARAVUR,
             PIN - 683 513.

      3      THE VILLAGE OFFICER
             VADAKKEKKARA, NORTH PARAVUR., ERNAKULAM,
             PIN - 683 522.


OTHER PRESENT:
             SRI. APPU P.S -GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    13.04.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 13725 of 2023                  2

                                JUDGMENT

Dated this the 13th day of April, 2023

The petitioners are the owners in possession of 17.40 Ares of

land in Survey Nos.174/3A-2 and 174/4-5 in Block No.001 of

Vadakekkara Village in Paravur Taluk of Ernakulam District. It is

submitted that the property of the petitioners is lying as dry land and

the same is not suitable for paddy cultivation and is not included in the

data bank. The petitioners confines their 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, if the application is received and pending and if it is

supported by necessary documents and to 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. The petitioners shall produce a copy of the writ

petitioner along with copy of this judgment and all supporting

documents before the 1st respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE AMR

APPENDIX OF WP(C) 13725/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION NO.10669 DATED 11/08/2021SUBMITTED BY THE PETITIONERS BEFORE THE FIRST RESPONDENT.

Exhibit P2 TRUE COPY OF THE PAYMENT FEE CHALLAN DATED 12/08/2021.