Venkatavaradha Agencies Pvt Ltd vs State Of Kerala
2023 Latest Caselaw 4877 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. 13707 OF 2023
PETITIONER:

          VENKATAVARADHA AGENCIES PVT LTD
          HAVING ITS REGISTERED ADDRESS AT, 114A, SENTHOTHAM,
          SOWRLPALAYAM POST, COIMBATORE, TAMIL NADU,
          REPRESENTED BY ITS AUTHORISED SIGNATORY,
          MR. SANAL P.C., PIN - 641 028.

          BY ADVS.
              KARTHIKA MARIA
              ARUN THOMAS
              ANIL SEBASTIAN PULICKEL
              ABI BENNY AREECKAL
              MATHEW NEVIN THOMAS
              KURIAN ANTONY MATHEW
              ANEETA MARY SAJI
              DIANA LAURANCE PAUL


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
          OF AGRICULTURE, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695 001.

    2     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, ALAPPUZHA, OPPOSITE TO
          DISTRICT COURT COMPLEX, SH40, THODANKULANGARA,
          ALAPPUZHA, PIN - 688 013.

    3     AGRICULTURAL FIELD OFFICER
          KRISHI BHAVAN, PANAVALLY POOCHAKKAL, ALAPPUZHA,
          KERALA, PIN - 688 566.

    4     VILLAGE OFFICER
          PANAVALLY VILLAGE OFFICE, ODAMPALLY, PANAVALLY P.O,
          CHERTHALA, ALAPPUZHA, PIN - 688 526.
 WP(C) No. 13707 of 2023                  2

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. 13707 of 2023                     3

                                 JUDGMENT

Dated this the 13th day of April, 2023

The petitioner is the owner in possession of 9.64 Ares of land in Survey

No. 139/13A2-2 in Block No.121 of Panavally Village in Cherthala Taluk of

Alappuzha District. It is submitted that the property of the petitioner is converted

and 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.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. 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 AMR

APPENDIX OF WP(C) 13707/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT NO.

KL04021308785/2022 DATED 08.06.2022.

Exhibit P2 TRUE COPY OF THE FORM 6 APPLICATION DATED 01.12.2022 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.