Gheeta Peter vs Revenue Divisional Officer
2023 Latest Caselaw 1971 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. 3710 OF 2023
PETITIONER:

              GHEETA PETER
              AGED 51 YEARS
              W/O. GINNY FRANCIS, PAYYAPPILLY P.O THIRUMUDIKKUNNU,
              THRISSUR, PIN - 680308

              BY ADVS.
              K.J.MANU RAJ
              K.VINAYA



RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER,
              FORTKOCHI,X69V+2HV, FIRST FLOOR, K.B JACOB ROAD,
              FORTKOCHI , ERNAKULAM, PIN - 682001

     2        THE VILLAGE OFFICER
              ALUVA TALUK, KALADY VILLAGE ERNAKULAM DISTRICT,
              PIN - 683101

     3        AGRICULTURAL OFFICER,
              KRISHI BHAVAN , KALADY, MALAYATOOR ROAD , ERNAKULAM,
              PIN - 683574

              SRI.JOSHY.THANNIKAMATTOM -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. 3710 OF 2023                2




                                JUDGMENT

Dated this the 3rd day of February, 2023

The petitioner is the owner in possession of 18.50 Ares

of land in Survey Nos.129/11, 129/12, 129/8 and 129/9-2 of

Kalady Village in Aluva Taluk of Ernakulam District. The

petitioner confines her relief for an expeditious consideration

of Ext.P1 application in Form No.5 under the provisions 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 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 RDO/1 st

respondent to consider Ext.P1 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. The petitioner shall produce the copy of this

judgment along with the copy of the writ petition before the

1st respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 3710/2023

PETITIONER EXHIBITS

Exhibit P 1 A TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 7.11.2022

Exhibit P 2 A TRUE COPY OF THE RECEIPT OF FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 7.11.2022

Exhibit P 3 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 2ND RESPONDENT DATED 29.10.2022 ISSUED BY THE VILLAGE OFFICER KALADY