Lovely Santy vs The Revenue Divisional Officer
2023 Latest Caselaw 5171 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                     WP(C) NO. 12455 OF 2023
PETITIONER:

            LOVELY SANTY
            AGED 51 YEARS
            W/O. SANTY MATHEW , MADAPPATTU HOUSE,
            MUTHALAKODAM P. O., IDUKKI, PIN - 685 605.

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            K.S.SMITHA
            V.R.SANJEEV KUMAR
            GENTLE C.D.
            BIJOY SAM GEORGE
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER
            KUYILIMALA, PAINAV P. O.,
            IDUKKI DISTRICT, PIN - 685 603.
    2       THE PRINCIPAL AGRICULTURAL OFFICER & CONVENOR
            DISTRICT LEVEL MONITORING COMMITTEE
            AGRICULTURAL DEPARTMENT,
            THODUPUZHA, PIN - 685 584.
    3       THE DISTRICT LEVEL MONITORING COMMITTEE
            [CONSTITUTED UNDER THE KERALA CONSERVATION OF
            PADDY LAND AND WET LAND ACT, 2008]
            REPRESENTED BY THE PRINCIPAL AGRICULTURAL
            OFFICER, AGRICULTURAL DEPARTMENT,
            CIVIL STATION, IDUKKI,
            PIN - 685 603.
    4       KERALA STATE REMOTE SENSING AND
            ENVIRONMENT CENTRE
            1ST FLOOR, NEAR LEGISLATIVE ASSEMBLY,
            VIKAS BHAVAN, UNIVERSITY OF KERALA SENATE HOUSE
            CAMPUS, PMG, THIRUVANANTHAPURAM - 695 033,
            REPRESENTED BY ITS DIRECTOR.

            GP - SRI. RAJEEV JYOTHISH GEORGE
     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   18.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) NO.12455 Of 2023

                                       2




                          VIJU ABRAHAM, J.
                 -----------------------------------------------
                     W.P.(C) No.12455 of 2023
               --------------------------------------------------
               Dated this the 18th day of April, 2023

                               JUDGMENT

The Petitioner has approached this Court seeking a

direction to consider and pass orders on Ext.P4

application in Form-6. Now the petitioner submits that

he has submitted Ext.P5 application in Form-9 and seek

for a disposal of the same. The petitioner submits that

the property has been removed from the Data Bank as

per Ext.P2 order.

2. Heard the learned Government Pleader.

3. The learned Government Pleader, upon

instructions, submits that Ext.P5 application can be

directed to be considered.

Therefore, the above writ petition is disposed of

with a direction to the 1 st respondent to consider and W.P.(C) NO.12455 Of 2023

pass orders on Ext.P5 application submitted in Form-9,

within a period of three months from the date of receipt

of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE

SPR W.P.(C) NO.12455 Of 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 06.12.2022 ISSUED BY THE VILLAGE OFFICER, THODUPUZHA IN THE NAME OF THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT ON 18.02.2023 EXHIBIT P3 A TRUE PHOTOGRAPH OF THE LAND MENTIONED IN EXHIBIT P1.

EXHIBIT P4 A TRUE COPY OF THE APPLICATION DATED 27.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 13.04.2023 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT IN FORM-9.

RESPONDENTS EXHIBITS: NIL.