Sunitha Abdulsalam vs Revenue Divisionalofficer
2023 Latest Caselaw 3196 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                       WP(C) NO. 10198 OF 2023
PETITIONER:

          SUNITHA ABDULSALAM
          AGED 51 YEARS
          W/O. ABDUL SALAM, DARUL AMEEN, FLAT 8A SILVER SWAN
          ASSET HOME, ULIYANNOOR ROAD, ULIYANNOOR BRIDGE
          ALUVA,, PIN - 683101

          BY ADV U.K.DEVIDAS



RESPONDENT:

          REVENUE DIVISIONALOFFICER
          RDO OFFICE, FIRST FLOOR, K.B. JACOB ROAD, FORT KOCHI,
          KOCHI, ERNAKULAM DISTRICT ., PIN - 682001



          BY SMT.PARVATHY.K-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.10198 OF 2023

                           -: 2 :-


            ANU SIVARAMAN, J.
       =========================
          W.P.(C) No.10198 of 2023
       =========================
          Dated this the 23rd day of March, 2023

                         JUDGMENT

Petitioner is the owner in possession of 10.12 Ares

of land in Survey Nos.15/10-2 and 15/10-1-3-3-2 of

Keezhmad Village in Aluva Taluk of Ernakulam District.

The petitioner confines her relief for an expeditious

consideration of Ext.P3 application in Form No.5 under

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 WP(C) NO.10198 OF 2023

the matter, this writ petition is disposed of directing the

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.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE SSK/23/03 WP(C) NO.10198 OF 2023

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 24.11.2022 ISSUED BY VILLAGE FIELD ASSISTANT, KEEZHMAD

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK IN RESPECT OF THE PROPERTY OF THE PETITIONER

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 25.11.2022 IN FORM NO.5 UNDER THE ACT, 2008 SUBMITTEDC BY THE PETITIONER BEFORE THE RESPONDENT

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 25.11.2022 ISSUED BY THE VILLAGE OFFICE, KEEZHMAD