George Manjooran vs The Revenue Divisional Officer
2023 Latest Caselaw 4936 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. 13957 OF 2023
PETITIONER:

          GEORGE MANJOORAN
          AGED 55 YEARS
          R/AT MANJOORAN HOUSE, SRM ROAD, KANAYANOOR TALUK,
          ERNAKULAM DISTRICT, PIN-682017, PIN - 682017
          BY ADVS.
          KODOTH SREEDHARAN
          CHACKOCHEN VITHAYATHIL
RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE RDO, KOCHI ERNAKULAM, PIN - 682001
    2     THAHASILDAR
          KANAYANNOOR TALUK, ERNAKULAM, PIN - 682011
    3     THE VILLAGE OFFICER
          EDAPPALLY SOUTH VILLAGE, CIVIL LINE ROAD,
          PALARIVATTOM, ERNAKULAM, PIN - 682028
          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.13957 OF 2023

                                      2




                               JUDGMENT

Dated this the 13th day of April, 2023

The petitioner is the owner in possession of 28.80 Ares of land in

Survey Nos.172/7E-3, 172/7C-5 and 172/7A-10 of Edapally South Village

in Kanayannur Taluk of Ernakulam District. The petitioner confines his

relief for an expeditious consideration of Ext.P1 application in Form No.5

under the proviso to Section 5(4) of 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

dry 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 the matter, this writ petition is

disposed of directing the 1st respondent to consider Ext.P1 application

(Form No.5), after obtaining all necessary inputs including the report of the

Agricultural Officer and to pass appropriate orders thereon. The entire

proceedings shall be completed within a period of three months from the

date of receipt of a copy of this judgment. WP(C) NO.13957 OF 2023

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO.13957 OF 2023

APPENDIX OF WP(C) 13957/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION DATED 20/09/2021 SUBMITTED BY PETITIONER BEFORE THE FIRST RESPONDENT Exhibit P1(a) TRUE COPY OF RECEIPT Q.NO13159 DATED 23-09-

2021 FROM THE FIRST RESPONDENT FOR THE EXT.P1 APPLICATION Exhibit P2 TRUE COPY OF THE REPORT OF LOCAL LEVEL MONITORING COMMITTEE DATED 12/11/2021 RESPONDENTS' EXHIBITS: NIL