Ajaykumar vs State Of Kerala
2023 Latest Caselaw 1756 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                        WP(C) NO. 3414 OF 2023
PETITIONER:

          AJAYKUMAR,
          AGED 56 YEARS
          S/O PADMANABHAN NAIR T, KOTTAYIATHIKAT HOUSE B.C.
          ROAD, CHERUVANNUR, FEROKE (P.O.) KOZHIKODE-, PIN -
          673631

          BY ADVS.
          K.MOHANAKANNAN
          MAYA S. KUMAR



RESPONDENTS:

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

    2     REVENUE DIVISIONAL OFFICER,
          TALUK OFFICE, MALAPPURAM, PIN - 676101

    3     THE LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENOR- AGRICULTURAL OFFICER, AR
          NAGAR PANCHAYATH, MALAPPURAM, PIN - 676305



          BY SMT.PARVATHY.K-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3414 OF 2023

                               -: 2 :-


                     JUDGMENT

Dated this the 1st day of February, 2023.

The petitioner is the owner in possession of 18.27

Ares of land in Re-Survey No.189/13-1 in Block No.1 of

Chelambra Village in Kondotty Taluk of Malappuram

District. The petitioner confines his relief for an

expeditious consideration of Ext.P4 application in Form

No.5 under the Kerala Conservation of Paddy land and

Wetland Act, 2008, seeking deletion of entry relating to

the subject property from the data bank. According to

the petitioner, the property is a garden land and has

been erroneously included in the data bank.

2. Having heard the learned Government Pleader

also and without expressing any view on the merits of

the matter, this writ petition is disposed of directing the

2nd respondent to consider Ext.P4 application (Form WP(C) NO. 3414 OF 2023

No.5), after obtaining all necessary inputs including the

report of the Agricultural Officer and to pass appropriate

orders thereon. The entire proceedings shall be

completed within a period of three months from the date

of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE SSK/01/02 WP(C) NO. 3414 OF 2023

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 EXHIBIT.P1:- TRUE COPY OF THE DOCUMENT NO.

5140/1/12 OF S.R.O.CHELEMBRA DATED 15-09-

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 23/11/2022 ISSUED BY THE VILLAGE OFFICER

Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT DATED 11/01/2023 IN RESPECT OF THE PROPERTY

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 14/01/2023 IN FORM NO.5 RULE 4D OF THE KERALA CONSERVATION OF PADDY AND WET LAND ACT, 2008