Shebeermon Sidhiq vs Stateof Kerala
2023 Latest Caselaw 4951 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. 13947 OF 2023
PETITIONER:

          SHEBEERMON SIDHIQ
          AGED 40 YEARS
          S/O SIDHIQ RESIDING AT MANGALATH HOUSE, P.O. PADOOR,
          THRISSUR, PIN - 680524
          BY ADVS.
          V.N.HARIDAS
          SAIFUDEEN T.S
          PARVATHY S.R.
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          DEPARTMENT OF AGRICULTURE, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     REVENUE DIVISIONAL OFFICER
          RD OFFICE, FIRST FLOOR, CIVIL STATION,
          AYYANTHOLE P.O., THRISSUR, PIN - 680003
    3     LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER,
          AGRICULTURAL OFFICE, PADOOR, THRISSUR, PIN - 680524
          SRI.P.S.APPU, 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.13947 OF 2023

                                      2




                               JUDGMENT

Dated this the 13th day of April, 2023

The petitioner is the owner in possession of 9.71 Ares of land in

Survey No.57/9A-1 of Kandazhiyoor Village in Chavakkad Taluk of

Thrissur District. It is submitted that the property of the petitioner is an

unnotified 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 his application in Form 6, as evidenced by

Ext.P3, 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 the

application submitted by the petitioner in Form 6, as evidenced by

Ext.P3, consider and pass orders on the same, after considering all

relevant aspects of the matter and after verifying the data bank and WP(C) NO.13947 OF 2023

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 NP WP(C) NO.13947 OF 2023

APPENDIX OF WP(C) 13947/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 09.05.2022 ISSUED BY THE KANDAZHIYOOR VILLAGE OFFICE Exhibit P2 A TRUE COPY OF THE RECEIPT FOR PAYMENT OF RS.1000/- PAID BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE PRINTOUT TAKEN FROM THE PORTAL OF THE REVENUE DEPARTMENT EVIDENCING STATUS OF THE APPLICATION OF THE PETITIONER DATED NIL RESPONDENTS' EXHIBITS: NIL