Rony George vs State Of Kerala
2023 Latest Caselaw 12919 Ker

Kerala High Court

Rony George 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. 41242 OF 2023


PETITIONER:

          RONY GEORGE
          AGED 50 YEARS, S/O. V.J GEORGE,
          VILLANASSERILL, PERUMANNUR PO,
          ERNAKULAM, PIN - 682015

          BY ADVS.
          A.D.DIVYA
          NAVYA SONY



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

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

          SRI. B.S SYAMANTHAK. GOVT. PLEADER




     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. 41242 OF 2023
                                    2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.41242 of 2023
               --------------------------------------------
              Dated this the 8th day of December, 2023

                              JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioner has preferred Ext.P4 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.P4

application, at the earliest, at any rate, within six months from the

date of receipt of a certified copy of this judgment.

Sd/-/-

T.R. RAVI JUDGE

Pn WP(C) NO. 41242 OF 2023

APPENDIX OF WP(C) 41242/2023

PETITIONER'S EXHIBITS

Exhibit P-1 THE GIFT DEED NO. 2124/2012 EXECUTED FAVOR OF THE PETITIONER DATED 04/07/2012

Exhibit P-2 THE TRUE COPY OF THE TAX RECEIPT DATED 04/05/2023

Exhibit P-3 THE TRUE COPY OF THE ORDER DATED 4/9/2023 ORDER PASSED BY THE RDO STATING THAT THE PROPERTY OF THE PETITIONER HAS BEEN REMOVED FROM DATA BANK

Exhibit P-4 THE TRUE COPY OF THE FORM 6 APPLICATION DATED 28/11/2023 APPLICATION MADE BY THE PETITIONER BEFORE THE RDO FORTKOCHI