Jaymon Thomas vs District Collector
2023 Latest Caselaw 3883 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                        WP(C) NO. 11248 OF 2023
PETITIONER:

          JAYMON THOMAS
          AGED 60 YEARS
          S/ O. ABRAHAM THOMAS, KULAPURACKAL THALAVADY (V),
          ANAPRAMBAL ALLEPPEY DISTRICT, PIN - 689572

          BY ADV R.SANTHOSH BABU



RESPONDENTS:

    1     DISTRICT COLLECTOR
          COLLECTORATE, CIVIL STATION ALLEPPEY DISTRICT, PIN -
          688001

    2     REVENUE DIVISIONAL OFFICER
          R.D.O. OFFICE, REVENUE DIVISION ALLEPPEY DISTRICT, PIN
          - 689121

    3     CONVENER
          LOCAL LEVEL MONITORING COMMITTEE THALAVADY VILLAGE,
          THALAVADY ALLEPPEY DISTRICT, PIN - 690532

    4     AGRICULTURAL OFFICER
          KRISHI BHAVAN THALAVADY, ALLEPPEY DISTRICT, PIN -
          689572

    5     VILLAGE OFFICER
          THALAVADY VILLAGE OFFICE, THALAVADY, ALLEPPEY DISTRICT,
          PIN - 668957




          BY SMT.PARVATHY.K-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.11248 OF 2023

                                      2




                        ANU SIVARAMAN, J.
                =========================
                     W.P.(C) No.11248 of 2023
                =========================
                 Dated this the 30th day of March, 2023

                               JUDGMENT

Petitioner is the owner of an extent of 10 Ares

12.5 Sq.m of land in Survey No.4/7-2 of Block No.36 in

Thalavadi Village in Kuttanad Taluk of Alappuzha District.

It is submitted that the property of the petitioner is lying

as dry land and the same is not suitable for paddy

cultivation and is not included in the data bank.

Petitioner confines his relief for an expeditious

consideration of Exhibit P3 application in Form No.6 as

under Section 27A of the Kerala Conservation of Paddy

land and Wetland Act, 2008, seeking permission for use

of land for other purposes.

2. Having heard the learned Government Pleader

also and without expressing any view on the merits of WP(C) NO.11248 OF 2023

the matter, this writ petition is disposed of directing the

2nd respondent to take up the application, consider and

pass orders on the same, after considering all relevant

aspects of the matter and after verifying the data bank

and obtaining all necessary inputs including the report of

the Village Officer. Petitioner shall produce a copy of the

writ petition along with a copy of the judgment before

the 2nd respondent for compliance. 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/30/03 WP(C) NO.11248 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF THE TAX RECEIPT NO.KL04031304679/2022 IN DATED 15-06-2022 ISSUED BY THE VILLAGE OFFICE, THALAVADY

Exhibit P2 TRUE COPY OF THE LETTER NO. T.D.Y.26/2022-23 DATED 21-11-2022 BY THE 4TH RESPONDENT

Exhibit P3 A TRUE COPY OF THE APPLICATION NO.

202/2022/230211 IN FORM NO.6 RULE 12 (1) DATED 19-12-2022 UNDER THE KERALA CONSERVATION OF PADDY AND WET LAND ACT RULE

Exhibit P4 A TRUE COPY OF THE RECEIPT OF MONEY/FEES DATED 19-12-2022 FROM THE REVENUE DEPARTMENT, GOVT. OF KERALA