Binu Joseph vs State Of Kerala
2023 Latest Caselaw 12817 Ker

Kerala High Court

Binu Joseph vs State Of Kerala on 8 December, 2023

Author: T.R.Ravi

Bench: T.R.Ravi

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
    FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         WP(C) NO. 40971 OF 2023
PETITIONER:

              BINU JOSEPH,
              AGED 41 YEARS
              S/O. JOSEPH V.P, VELUTHEDATHU PARAMBIL, PALUNDA,
              CHUNGATHARA.P.O, MALAPPURAM, PIN - 679334.

              BY ADV K.PRAVEEN KUMAR


RESPONDENTS:

     1        STATE OF KERALA
              REP. BY ITS SECRETARY, AGRICULTURAL DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
     2        THE DISTRICT COLLECTOR
              CIVIL STATION, COLLECTRATE ROAD, UP HILL, MALAPPURAM,
              PIN - 676505.
     3        THE SUB COLLECTOR, PERINTHALMANNA,
              SHORNUR-PERINTHALMANNA ROAD, SHANTI NAGAR, PERINTALMANNA,
              MALAPPURAM, PIN - 679322.


              SRI. RIYAL DEVASSY, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 40971 OF 2023

                                       2

                                  T.R. RAVI, J.
                  --------------------------------------------
                       W.P.(C) No.40971 of 2023
                      --------------------------------------------
               Dated this the 08th day of December, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioner has preferred Form VI application under the

Kerala Conservation of Paddy Land and Wetland Act, 2008 before the

3rd respondent and the same was rejected as per Ext.P1. Against

Ext.P1, the petitioner has filed an appeal before the 2 nd respondent,

which was also rejected as per Ext.P5 order. Aggrieved by the same,

the petitioner has filed Ext.P6 revision petition before the 1 st

respondent and seeks early disposal of the same.

In view of the limited prayer made, this writ petition is disposed

of directing the 1st respondent to consider and pass orders on Ext.P6

revision after hearing the petitioner at the earliest, at any rate, within

three months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 40971 OF 2023

APPENDIX OF WP(C) 40971/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDING NO. 225/2023 DATED 06.02.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE RECEIPT BEARING NO.

772185/23-B3 DATED 28.02.2023 SHOWING ACCEPTANCE OF APPEAL.

Exhibit P3 TRUE COPY OF THE RECEIPT BEARING NO.

772303/23-B3 DATED 28.02.2023 SHOWING ACCEPTANCE CHALAN RECEIPT.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.08.2023 IN WP(C)NO. 16937/2023.

Exhibit P5 TRUE COPY OF THE ORDER DATED 31.10.2023 BEARING NO. B3-2793/2023.

Exhibit P6 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE 1ST RESPONDENT.