Ranjith Laxman vs The Revenue Divisional Officer
2023 Latest Caselaw 2980 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                          WP(C) NO. 8430 OF 2023
PETITIONER:

              RANJITH LAXMAN
              AGED 62 YEARS
              S/O. LATE. LAKSMANAN, 2-D, ADDERLEY, ST. VINCENT COLONY
              ROAD, CALICUT- 673 001, PIN - 673001

              BY ADVS.
              JOHN JOSEPH(ROY)
              ANGEL GLORIA V.S.
              PKX.KUNCHERIA
              ROY THOMAS
              JOHNSON T. JOHN
              SAMSON AROOJA
              SABIR N.S.


RESPONDENTS:


     1        THE REVENUE DIVISIONAL OFFICER
              FORT KOCHI, OFFICE OF THE RDO, FORT KOCHI- 682 001.

     2        THE AGRICULTURAL OFFICER
              AGRICULTURAL OFFICE, KAKKANAD, ERNAKULAM, KOCHI
              PIN - 682030

     3        THE LOCAL LEVEL MONITORING COMMITTEE, THRIKKAKARA
              MUNICIPALITY , REPRESENTED BY THE AGRICULTURAL OFFICER
              AGRICULTURAL OFFICE, KAKKANAD, ERNAKULAM, KOCHI,
              PIN - 682030

     4        STATE OF KERALA REPRESENTED BY THE SECRETARY,
              LAND REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
              PIN - 695001

              SMT.PARVATHY.K-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8430 OF 2023                2




                                JUDGMENT

Dated this the 13th day of March, 2023

The petitioner is the owner in possession of 7.14 Ares of

land in Survey No.305/1-2 of Kakkanad Village in Kanayannor

Taluk of Ernakulam District. The petitioner confines his relief

for an expeditious consideration of Ext.P3 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.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

three 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) 8430/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 798 OF 2007 DATED 20-02-2007 OF THE SRO THRIKKKARA EXECUTED IN FAVOR OF THE PETITIONER

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 26-11-

2021 ISSUED TO THE PETITIONER

Exhibit P3 TRUE COPY OF THE APPLICATION MADE BY THE PETITIONER BEFORE THE RDO, THE 1ST RESPONDENT DATED 09-12-2021

Exhibit P4 TRUCE COPY OF THE ACKNOWLEDGEMENT OF THE APPLICATION DATED 09-12-2021