Baby E V vs Revenue Divisional Officer
2023 Latest Caselaw 12914 Ker

Kerala High Court

Baby E V vs Revenue Divisional Officer 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. 41093 OF 2023
PETITIONER:

          BABY E V.
          AGED 57 YEARS
          S/O. VARKEY, ELATTU OLITHADATHIL HOUSE,
          PARAKKODE, PAZHAMTHOTTAM P.O.,
          KUNNATHUNAD VILLAGE AND TALUK,
          ERNAKULAM DISTRICT, PIN - 683 565

          BY ADVS.
          NOEL EALIAS
          EALIAS T.P.
          AKSHARA ANNA PATTIYANI
          FATHIMA AFEEDA P.


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER
          MUVATTUPUZHA, MUVATTUPUZHA P.O.,
          ERNAKULAM DISTRICT., PIN - 686 673

    2     VILLAGE OFFICER
          KUNNATHUNAD VILLAGE, KUMARAPURAM P.O.,
          ERNAKULAM DISTRICT., PIN - 683 565


          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. 41093 OF 2023
                                         2

                                  T.R.RAVI.J
               -------------------------------------------------------
                          WP(C) No.41093 of 2023
              --------------------------------------------------------
               Dated this the 08th day of December, 2023

                                 JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The petitioner has preferred Ext.P4 application in Form

No.6 under the Kerala Conservation of Paddy Land and Wetland

Act, 2008 before the 1st respondent and seeks early disposal of

the same.

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

disposed of directing the 1st respondent to consider and pass

orders on Ext.P4 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 sn WP(C) NO. 41093 OF 2023

APPENDIX OF WP(C) 41093/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 13.01.2022 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 02.12.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER DATED 27.8.2022 ISSUED BY THE 1ST RESPONDENT, DELETING THE PROPERTY COMPRISED IN EXT.P1 DOCUMENT FROM THE DATA BANK.

Exhibit P4 TRUE COPY OF THE FORM 6 APPLICATION DATED 31.08.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S EXHIBITS           :       NIL

         //TRUE COPY//          PA TO JUDGE