Sruthi R vs The District Collector
2023 Latest Caselaw 12910 Ker

Kerala High Court

Sruthi R 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. 40982 OF 2023
PETITIONER:

              SRUTHI R
              AGED 27 YEARS
              D/O. SURENDRAN. R, S S NIVAS, PINARAI POST, THALASSERY,
              KANNUR, PIN - 670741.

              BY ADVS.
              FARHANA K.H.
              AMJATHA D.A.
              MUHASIN K.M.


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              COLLECTORATE, NORTH KALPETTA P.O., WAYANAD, PIN - 673020.
     2        THE REVENUE DIVISIONAL OFFICER
              MANANTHAVADY REVENUE DIVISIONAL OFFICE, GANDI PARK,
              MANANTHAVADY, WAYANAD, PIN - 670645.
     3        THE TAHSILDAR
              MANANTHAVADY TALUK OFFICE, CALICUT ROAD, MANANTHAVADY,
              WAYANAD, PIN - 670645.
     4        THE AGRICULTURAL OFFICER
              MANANTHAVADY KRISHI BHAVAN, MANANTHAVADY, WAYANAD,
              PIN - 670645.
     5        THE DIRECTOR
              KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
              VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033.


              SRI.VISHNU S CHEMPAZHANTHIYIL, SC.
              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. 40982 OF 2023

                                     2

                                T.R. RAVI, J.
                --------------------------------------------
                     W.P.(C) No.40982 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

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

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 40982 OF 2023

APPENDIX OF WP(C) 40982/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 26.10.2023.

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF DRAFT DATA BANK OF MANANTHAVADY VILLAGE DATED 05.02.2021.

Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 20.06.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 20.06.2022 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION.