Sumana John vs The District Collector
2023 Latest Caselaw 3641 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                     WP(C) NO. 10797 OF 2023
PETITIONER:

            SUMANA JOHN
            AGED 58 YEARS
            W/O. JOHN THOMAS, KOYIKKAL HOUSE,
            AADHIKKATTU MURI, AADHIKKATTU,
            ALAPPUZAH, PIN - 689 545.

            BY ADVS.
            ARYA UNNIKRISHNAN
            SHAKTHI PRAKASH


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            FIRST FLOOR, COLLECTORATE,
            ALAPPUZHA, PIN - 688 001.
    2       THE REVENUE DIVISIONAL OFFICER
            CHENGANNUR REVENUE DIVISIONAL OFFICE,
            MAVELIKKARA, KOZHENCHERY ROAD,
            CHENGANNUR, ALAPPUZHA,
            PIN - 689 121.
    3       THE TAHSILDAR
            MAVELIKKARA TALUK OFFICE,
            MAVELIKKARA, ALAPPUZHA,
            PIN - 690 101.
    4       THE VILLAGE OFFICER
            VALLIKUNNAM VILLAGE OFFICE,
            NEAR VALLIKUNNAM PANCHAYATH OFFICE,
            MANACADU ROAD, MANACADU,
            VALLIKUNNAM, ALAPPUZHA,
            PIN - 690 501.

            SRI. APPU P.S - GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.03.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) NO.10797 Of 2023

                                      2

                         VIJU ABRAHAM, J.
                -----------------------------------------------
                    W.P.(C) No.10797 of 2023
              --------------------------------------------------
              Dated this the 29th day of March, 2023

                              JUDGMENT

The petitioner has approached this Court seeking a

direction to consider Ext.P3 application pending before the

2nd respondent. The case of the petitioner is that the

Form 5 application has been allowed and therefore there

is no impediment in considering Ext.P3 application.

2. Heard the learned Government Pleader.

3. After hearing both sides, I am inclined to

dispose of the writ petition with a direction to the 2 nd

respondent to consider and pass orders on Ext.P3

application in Form 6 strictly in accordance with the

provisions of the Kerala Conservation of Paddy Land and

Wetland Act and Rules, within a period of three months

from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

VIJU ABRAHAM JUDGE SPR W.P.(C) NO.10797 Of 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 28.05.2020.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 06.02.2023 ISSUED BY THE REVENUE DIVISIONAL OFFICER, CHENGANNUR. EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 08.02.2023.

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 11.02.2023.

    RESPONDENTS EXHIBITS:     NIL.