Mary George vs The Revenue Divisional Officer
2023 Latest Caselaw 1963 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                        WP(C) NO. 3404 OF 2023
PETITIONER:

            MARY GEORGE
            AGED 74 YEARS
            W/O M.P GEORGE, MULLOOR HOUSE,
            EDAPPALLY, ERNAKULAM, PIN - 682024
            BY ADV GEORGE RENOY
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE, FORTKOCHI,
            ERNAKULAM DISTRICT, PIN - 682001
    2       THE VILLAGE OFFICER,
            ALANGAD, ERNAKULAM DISTRICT, PIN - 683511
    3       THE AGRICULTURAL OFFICER, ALANGAD
            OFFICE AT KRISHI BHAVAN, ALANGAD
            ERNAKULAM DISTRICT, PIN - 683511
    4       LOCAL LEVEL MONITORING COMMITTEE
            REP. BY ITS CONVENOR, THE AGRICULURAL OFFICER,
            ALANGAD, OFFICE AT KRISHI BHAVAN, ALANGAD,
            ERNAKULAM, PIN - 683511
            SRI.JOSHY THANNICKAMATTAM, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3404 OF 2023

                                      2




                               JUDGMENT

Dated this the 3rd day of February, 2023

The petitioner is the owner in possession of 6.7 Ares of land in

Survey No.108/3-6 of Alangad Village in Paravur Taluk of Ernakulam

District. The petitioner confines her relief for an expeditious consideration

of Ext.P2 application in Form No.5 under the proviso to Section 5(4) of

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 dry 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 1st respondent to consider Ext.P2 application

(Form 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 four months from the

date of receipt of a copy of this judgment. WP(C) NO. 3404 OF 2023

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 3404 OF 2023

APPENDIX OF WP(C) 3404/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 10/07/2021 Exhibit P2 TRUE COPY OF THE APPLICATION DATED 14/07/2021 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT RESPONDENTS' EXHIBITS: NIL