Jasla Kk vs State Of Kerala
2023 Latest Caselaw 12921 Ker

Kerala High Court

Jasla Kk 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. 41304 OF 2023
PETITIONER:

          JASLA KK
          AGED 28 YEARS, W/O NAHAS,
          RESIDING AT CHITTAKATH KUYILAKATH,
          CODACAL.P.O. TIRUR, MALAPPURAM,
          PIN - 676108

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY,
          SECRETARIAT, DEPARTMENT OF AGRICULTURE,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695001

    2     THE DISTRICT COLLECTOR MALAPPURAM
          COLLECTORATE, MALAPPURAM,
          PIN - 673020

    3     THE REVENUE DIVISIONAL OFFICER TIRUR
          TIRUR PO, MALAPPURAM, PIN - 676101

    4     TAHSILDAR
          TALUK OFFICE,
          TIRUR MINI CIVIL STATION BUILDING,
          TIRUR, MALAPPURAM DISTRICT,
          PIN - 676101

    5     TALUK SURVEYOR
          TALUK OFFICE,
          TIRUR MINI CIVIL STATION BUILDING,
          MALAPPURAM DISTRICT, PIN - 676101

    6     THE VILLAGE OFFICER
          THIRUNAVAYA VILLAGE OFFICE,
          THIRUNAVAYA, MALAPPURAM DISTRICT,
          PIN - 676301
 WP(C) NO. 41304 OF 2023
                               2



    7     AGRICULTURAL OFFICER
          CONVENOR OF LOCAL LEVEL MONITORING COMMITTEE,
          KRISHI BHAVAN THIRUNAVAYA,
          MALAPPURAM DISTRICT, PIN - 676505


OTHER PRESENT:

          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. 41304 OF 2023
                                    3



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.41304 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.P2 application in Form V

under the Kerala Conservation of Paddy Land and Wetland Act, 2008

before the 3rd respondent and seeks early disposal of the same.

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

of directing the 3rd respondent to consider and pass orders on Ext.P2

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

date of receipt of a certified copy of this judgment.

Sd/-/-

T.R. RAVI JUDGE

Pn WP(C) NO. 41304 OF 2023

APPENDIX OF WP(C) 41304/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND SURVEY TAX RECEIPT ISSUED BY THE 6TH RESPONDENT DATED 09-10-2023

Exhibit P2 THE TRUE COPY OF THE FORM 5 APPLICATION FILED BY THE PETITIONER BEFORE 3RD RESPONDENT ON 15/11/2023

Exhibit P3 THE TRUE COPY OF THE RECEIPT OF STATUTORY FEES OF EXHIBIT P2 FORM 5 APPLICATION PAID BY THE PETITIONER ON 16/11/2023