Patson vs The District Collector
2023 Latest Caselaw 3884 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. 11073 OF 2023
PETITIONER:

          PATSON
          AGED 56 YEARS
          S/O. BENEDICT, 18/2044-C, KONNOTH HOUSE, OPP. DAD
          QUARTERS, PALLURUTHY S.O., ERNAKULAM, PIN - 682006

          BY ADVS.
          ARYA UNNIKRISHNAN
          SHAKTHI PRAKASH



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION, KAKKANAD, ERNAKULAM, PIN -
          682030

    2     THE REVENUE DIVISIONAL OFFICER
          FORT KOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
          FORT KOCHI, ERNAKULAM, PIN - 682001

    3     THE TAHSILDAR
          KOCHI TALUK OFFICE, GROUND FLOOR, K B JACOB ROAD, FORT
          KOCHI, KOCHI, PIN - 682001

    4     THE VILLAGE OFFICER
          RAMESHWARAM VILLAGE OFFICE, PULLARDESHAM ROAD,
          PALLURUTHY, KOCHI, PIN - 682006




          BY SRI.APPU.P.S-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.11073 OF 2023

                                            2



                           ANU SIVARAMAN, J.
                   =========================
                        W.P.(C) No.11073 of 2023
                   =========================
                    Dated this the 30th day of March, 2023

                                JUDGMENT

Petitioner is the owner of an extent of 3.35

Ares of land in Survey No.535/2-14 of Block No.1 in

Rameswaram Village in Kochi Taluk of Ernakulam

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

the matter, this writ petition is disposed of directing the WP(C) NO.11073 OF 2023

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 four

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.11073 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 28.04.2022

Exhibit P2 TRUE COPY OF THE ORDER DATED 07.02.2023 ISSUED BY THE REVENUE DIVISIONAL OFFICER, FORT KOCHI

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 18.02.2023