Viswanathan P vs The District Collector
2023 Latest Caselaw 12906 Ker

Kerala High Court

Viswanathan P vs The District Collector 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. 40341 OF 2023
PETITIONER:

              VISWANATHAN P
              AGED 58 YEARS
              S/O.RAGHAVAN VAIDYAR, PALLIKKARA HOUSE, NANNAMUKKU P.O,
              MALAPPURAM, PIN - 679575.

              BY ADVS.
              BINIYAMIN K.S.
              T.M.NEZLA


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              COLLECTORATE, UP HILL, MALAPPURAM, PIN - 676505.
     2        THE REVENUE DIVISIONAL OFFICER
              TIRUR REVENUE DIVISIONAL OFFICE, TIRUR-THRIKKANDIYOOR
              ROAD, TIRUR, MALAPPURAM, PIN - 676101.
     3        THE TAHSILDAR
              PONNANI TALUK OFFICE, OLD NH-17, PONNANI, MALAPPURAM,
              PIN - 679577.
     4        THE VILLAGE OFFICER
              ALAMKODE VILLAGE OFFICE, CHANGARAMKULAM, MALAPPURAM,
              PIN - 679574.
     5        THE AGRICULTURAL OFFICER
              ALAMKODE KRISHI BHAVAN, CHANGARAMKULAM POLICE STATION
              ROAD, ALAMKODE, MALAPPURAM, PIN - 679585.


              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. 40341 OF 2023
                                     2

                                T.R. RAVI, J.
                --------------------------------------------
                     W.P.(C) No.40341 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 V 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. 40341 OF 2023

APPENDIX OF WP(C) 40341/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.

KL10030110013/2023 DATED 10.08.2023. Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF DRAFT DATA BANK.

Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 10.10.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.