Abdul Latheef vs The District Collector
2023 Latest Caselaw 4227 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                         WP(C) NO. 11562 OF 2023
PETITIONER:

              ABDUL LATHEEF
              AGED 63 YEARS
              MANAGING DIRECTOR AND REPRESENTING HECULES HOSPITALITIES
              PVT.LTD., S/O. MEERA SAHIB, PUTHANVILA (H), CHENGAMANADU,
              ERNAKULAM, PIN - 683578

              BY ADV UNNIKRISHNAN.V.ALAPATT



RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682021

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

     3        THE TAHSILDAR
              ALUVA TALUK OFFICE, ALUVA, ERNAKULAM, PIN - 683101

     4        THE AGRICULTURAL OFFICER
              CHENGAMANADU KRISHI BHAVAN, CHENGAMANAD, ERNAKULAM, PIN -
              683578

              SMT.PARVATHY.K-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11562 OF 2023               2




                                JUDGMENT

Dated this the 31st day of March, 2023

The petitioner is the owner in possession of 12.56 Ares of

land in Survey Nos.15/7-2 and 15/8-4 of Chengamanad Village in

Aluva Taluk of Ernakulam District. The petitioner confines his relief

for an expeditious consideration of Ext.P3 application in Form No.5

under the provisions of 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 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 the matter, this writ

petition is disposed of directing the RDO/2nd 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 four months from the date of receipt of a copy of this

judgment. The petitioner shall produce the copy of this judgment

along with the copy of the writ petition before the 2 nd respondent for

compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 11562/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 28-5-2022

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE PUBLISHED DATA BANK OF CHENGAMANADU GRAMA PANCHAYAT DATED 24- 3- 2012

Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 6-3-

2023SUBMITTED BY THE PETITIONER BEFORE THE 2 RESPONDENT

Exhibit P4 TRUE COPY OF THE RECEIPT OF THE APPLICATION DATED 6-3-2023