Amitha Devi Josnan vs The District Collector
2023 Latest Caselaw 3643 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. 10789 OF 2023
PETITIONER:

            AMITHA DEVI JOSNAN
            AGED 36 YEARS
            D/O. JOSE THOTTIPPATTU,
            DEVI NIVAS, HARITHA NAGAR
            CHAMPAKKARA ROAD, POONITHURA,
            ERNAKULAM - 682 038.

            BY ADV ARYA UNNIKRISHNAN


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            FIRST FLOOR, CIVIL STATION,
            KAKKANAD, ERNAKULAM, PIN - 682 030.
    2       THE REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE,
            K B JACOB ROAD, FORT KOCHI,
            ERNAKULAM, PIN - 682 001.
    3       THE TAHSILDAR
            KANAYANNUR TALUK OFFICE,
            NEAR SUBHASH PARK, MARINE DRIVE,
            KOCHI, PIN - 682 011.
    4       THE AGRICULTURAL OFFICER
            UDAYAMPEROOR KRISHI BHAVAN,
            UDAYAMPEROOR, THRIPUNITHURA,
            ERNAKULAM, PIN - 682 307.

            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.10789 Of 2023

                                      2

                         VIJU ABRAHAM, J.
                -----------------------------------------------
                    W.P.(C) No.10789 of 2023
              --------------------------------------------------
              Dated this the 29th day of March, 2023

                              JUDGMENT

The above writ petition has filed seeking a direction

to the 2nd respondent to consider and pass orders on

Ext.P3 application submitted by the petitioner.

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 5 strictly in accordance with the

provisions of the Kerala Conservation of Paddy Land and

Wetland Act and Rules, within a period of four 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.10789 Of 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 04.04.2022.

EXHIBIT P2 TRUE COPY OF THE PUBLISHED DATA BANK ISSUED BY THE UDAYAMPEROOR GRAMA PANCHAYATH DATED 23.02.2012. EXHIBIT P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 01.12.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P4 THE RECEIPT OF THE FEE FOR THE APPLICATION DATED 01.12.2022.

    RESPONDENTS EXHIBITS:     NIL.