Benny vs State Of Kerala
2023 Latest Caselaw 1760 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.3171 OF 2023
PETITIONER :-

             BENNY, AGED 52 YEARS
             S/O.THOMAS, OLAKKENKIL HOUSE,
             IRINGAPPURAM, THRISSUR, PIN - 680 103

             BY ADV P.PAULOCHAN ANTONY


RESPONDENTS :-

      1     STATE OF KERALA REPRESENTED BY
            THE SECRETARY TO GOVERNMENT OF KERALA,
            DEPARTMENT OF REVENUE, GOVERNMENT SECRATARIAT
            THIRUVANANDHAPURAM, PIN - 695 001

      2     THE REVENUE DIVISIONAL OFFICER
            R.D.O OFFICE, THRISSUR, PIN - 680 003

      3     THE THASASILDAR
            CHAVAKKAD TALUK OFFICE, CHAVAKKAD,
            THRISSUR, PIN - 680 506

      4     THE VILLAGE OFFICER
            KANDANASSERY VILLAGE, KANDANASSERY,
            CHOWALLUR, THRISSUR, PIN - 680 104

             BY SRI.APPU.P.S, 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.3171 OF 2023

                                 -: 2 :-


                             JUDGMENT

Dated this the 1st day of February, 2023

The petitioner is the owner in possession of 8 Ares 09.11

sq.metres of land in Survey Nos.630/1-10, 630/1-11, 630/1-31,

630/1-7, 630/1-8 and 630/1-9 of Kandanassery Village in

Kunnamkulam Taluk of Thrissur District. It is submitted that

the property of the petitioner is a dry land and the same is not

suitable for paddy cultivation and is not included in the data

bank. The petitioner confines his relief for an expeditious

consideration of Ext.P4 application in Form No.6 under the

provisions of the Kerala Conservation of Paddy land and

Wetland Act, 2008, seeking permission for use of land for other

purposes.

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 2 nd respondent to

take up the application, consider and pass orders on the same,

after considering all relevant aspects of the matter and after

verifying the data bank and obtaining all necessary inputs

including the report of the Village Officer. The entire WP(C) NO.3171 OF 2023

proceedings shall be completed within a period of

three months from the date of receipt of a copy of this

judgment.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/4.2.2023 WP(C) NO.3171 OF 2023

APPENDIX OF WP(C) 3171/2023

PETITIONER EXHIBITS

Exhibit P1 THE PETITIONER IS DULY REMITTING THE BASIC TAX.

THE TRUE COPY OF THE BASIC RECEIPTS DATED 21.09.2022

Exhibit P2 THE PETITIONER IS DULY REMITTING THE BASIC TAX.

THE TRUE COPY OF THE BASIC RECEIPTS DATED 21.10.2022

Exhibit P3 TRUE COPY OF THE ONLINE APPLICATION ON 26.10.2022

Exhibit P4 THE PETITIONER HAD PAID REQUISITE FEE FOR EXHIBIT P-3 APPLICATION AND THE RECEIPT DATED 26.10.2022