Rony George vs State Of Kerala
2023 Latest Caselaw 2807 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                        WP(C) NO. 6974 OF 2023
PETITIONER:

          RONY GEORGE
          AGED 49 YEARS
          S/O. V.J. GEORGE, 24/3335, VILLANSSERIL HOUSE,
          PERUMANOOR P.O., ERNAKULAM, PIN - 682015
          BY ADVS.
          LEO LUKOSE
          ENOCH DAVID SIMON JOEL
          S.SREEDEV
          RONY JOSE
          KAROL MATHEWS SEBASTIAN ALENCHERRY
          DERICK MATHAI SAJI
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT REVENUE
          DEPARTMENT, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     DISTRICT COLLECTOR
          CIVIL STATION, KAKKANADU, ERNAKULAM, PIN - 682021
    3     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, FORT KOCHI,
          ERNAKULAM DISTRICT, PIN - 682001
    4     TAHSILDAR
          KANAYANNUR TALUK OFFICE, ERNAKULAM, PIN - 682011
    5     VILLAGE OFFICER
          MARADU VILLAGE OFFICE, MARADU, ERNAKULAM, PIN - 682040
    6     LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENOR, AGRICULTURAL OFFICER,
          MARADU VILLAGE, KANAYANNUR TALUK, ERNAKULAM, PIN-682040
          SMT.PARVATHY.K-GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.6974 OF 2023

                                      2




                               JUDGMENT

Dated this the 1st day of March, 2023

The petitioner is the owner in possession of 4.86 Ares of land in

Survey Nos.179/3-10 and 179/3-8 of Maradu Village in Kanayannur Taluk

of Ernakulam District. The petitioner confines his relief for an expeditious

consideration of Ext.P3 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 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 3rd respondent to consider Ext.P3 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.6974 OF 2023

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO.6974 OF 2023

APPENDIX OF WP(C) 6974/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 27.10.2022 ISSUED BY THE 5TH RESPONDENT Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK SHOWING THE LAND IDENTIFICATION DETAILS. Exhibit P3 A TRUE COPY OF THE APPLICATION DATED 21.04.2022 SUBMITTED BY THE PETITIONER, BEFORE THE 3RD RESPONDENT RESPONDENTS' EXHIBITS: NIL