K.T. Dayavathy vs State Of Kerala
2023 Latest Caselaw 12855 Ker

Kerala High Court

K.T. Dayavathy 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. 40550 OF 2023
PETITIONER:

              K.T. DAYAVATHY
              AGED 83 YEARS
              POLAKULATH HOUSE, PALARIVATTOM P.O., EDAPALLY SOUTH
              VILLAGE, ERNAKULAM, PIN - 682025.

              BY ADVS.
              RAJESH VIJAYENDRAN
              ASOK CHACKO THOMAS
              MIDHUN V.B.


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
              GOVERNMENT SECRETARIAT ANNEX, TRIVANDRUM, PIN - 695001.
     2        REVENUE DIVISIONAL OFFICER - FORT KOCHI
              RDO OFFICE, FIRST FLOOR, KB JACOB ROAD, FORT KOCHI,
              KOCHI, KERALA, PIN - 682001.
     3        THE TAHSILDAR - PARAVUR TALUK
              PARAVUR TALUK OFFICE 1ST FLOOR, ABOVE SUB-REGISTRAR
              OFFICE, POLICE STATION ROAD, PARAVUR, ERNAKULAM, KERALA,
              PIN - 683513.
     4        THE VILLAGE OFFICER - VARAPUZHA
              VARAPUZHA VILLAGE, CHETTIBHAGAM MAIN ROAD, VARAPUZHA,
              KERALA, PIN - 683517.


              SRI. B.S. SYAMANTHAK. 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. 40550 OF 2023

                                     2

                                T.R. RAVI, J.
                --------------------------------------------
                     W.P.(C) No.40550 of 2023
                    --------------------------------------------
             Dated this the 08th day of December, 2023

                              JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The petitioner has preferred Ext.P3 application in

Form VI under the Kerala Conservation of Paddy Land and

Wetland Act, 2008 before the 2nd respondent and seeks early

disposal of the same.

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

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P3 application at the earliest, at any rate, within

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

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 40550 OF 2023

APPENDIX OF WP(C) 40550/2023

PETITIONER'S EXHIBITS

Exhibit - P1 TRUE COPY OF THE TAX PAID RECEIPT OF THE PETITIONER DATED 23.06.2023. Exhibit - P2 TRUE COPY OF THE FEES PAID RECEIPT IN RESPECT OF THE FORM 6 APPLICATION. Exhibit - P3 TRUE COPY OF THE FORM 6 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.