Jose K. P vs The District Collector
2023 Latest Caselaw 12917 Ker

Kerala High Court

Jose K. 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. 41186 OF 2023
PETITIONER:

          JOSE K. P.
          AGED 56 YEARS
          S/O. PAULOSE, KALATHIPARAMBIL HOUSE, KARUMALLOOR,
          NEERICODE P.O., ERNAKULAM, PIN - 683511

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



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION, KAKKANAD, ERNAKULAM, PIN -
          682030

    2     THE REVENUE DIVISIONAL OFFICER
          FORT KOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
          FORT KOCHI, ERNAKULAM, PIN - 682001

    3     THE TAHSILDAR
          PARAVUR TALUK OFFICE, MAIN ROAD, NORTH PARAVUR,
          ERNAKULAM, PIN - 683513

    4     THE AGRICULTURAL OFFICER
          ALANGAD KRISHI BHAVAN, THIRUVALOOR P.O., ALANGAD,
          ERNAKULAM, PIN - 683511

    5     THE DIRECTOR
          KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
          VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033

          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. 41186 OF 2023               2


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.41186 of 2023
                  --------------------------------------------
            Dated this the 8th day of December, 2023

                             JUDGMENT

Admit. GP 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 2 nd 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 LEK

APPENDIX OF WP(C) 41186/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 29.09.2021

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF KADUNGALLUR GRAMA PANCHAYATH DATED 24.02.2021

Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 11.08.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 05.09.2023 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION