Sebastian.C.C vs State Of Kerala
2023 Latest Caselaw 11436 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                           WP(C) NO. 31107 OF 2023
PETITIONER:

              SEBASTIAN.C.C.,AGED 77 YEARS
              S/O. CHEEKU(LATE), CHULLIKKATTU HOUSE,
              ALANGAD.P.O., KOTTAPPURAM, ERNAKULAM- 683511

              BY ADV AVANEESH KOYIKKARA



RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY ITS SECRETARY,
              REVENUE DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM - 695001

     2        THE REVENUE DIVISIONAL OFFICER, FORT KOCHI
              REVENUE DIVISIONAL OFFICE, KB JACOB RD,
              FORT KOCHI, KOCHI HEAD POST, ERNAKULAM - 682001

     3        DISTRICT COLLECTOR, ERNAKULAM,
              COLLECTORATE, CIVIL STATION, KAKKANAD POST,
              ERNAKULAM DISTRICT - 682030

     4        TAHSILDAR
              TALUK OFFICE, PARAVUR POLICE STATION ROAD,
              NORTH PARAVUR, ERNAKULAM - 683513

     5        VILLAGE OFFICER
              VILLAGE OFFICE, ALANGAD, THIRUVALLOOR,
              ALANGAD, ERNAKULAM - 683511

     6        LOCAL LEVEL MONITORING COMMITTEE,
              REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER
              KRISHI BHAVAN, ALANGAD, NEERICODE.P.O .,
              ERNAKULAM - 683511
 WP(C) No.31107 of 2023               2




     7      AGRICULTURAL OFFICER,
            KRISHI BHAVAN, ALANGAD, NEERICODE.P.O .
            ERNAKULAM - 683511

OTHER PRESENT:

            GP - RIYAL DEVASSY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.31107 of 2023                                     3



                                      VIJU ABRAHAM, J.
                      .................................................................
                                 W.P (C) No.31107 of 2023
                      .................................................................
                      Dated this the 8th day of November, 2023


                                            JUDGMENT

Petitioner has approached this Court seeking a direction to the 2 nd

respondent to consider and pass orders on Ext.P4 application in Form 7 within a

time limit to be fixed by this Court.

2. Petitioner is the absolute owner and title holder of an extent of 25.51 Ares of

land comprised in survey no.488/14 of Alangad Village in Ernakulam District.

Petitioner submits that the abovesaid land is shown as "nilam" in the revenue

records and thereupon he preferred Ext.P4 application in Form 7 before the 2 nd

respondent to change the nature of land and for permitting him to utilize the land

for dry land purposes.

3. Heard the learned Government Pleader also.

After hearing both sides I am inclined to dispose of the writ petition with a

direction to the 2nd respondent to consider and pass orders on Ext.P4 application

in Form 7 submitted by the petitioner as expeditiously as possible, at any rate

within an outer limit of four months from the date of receipt of a copy of the

judgment.

With the abovesaid direction, the above writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE cks

APPENDIX OF WP(C) 31107/2023

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE TAX RECEIPT DATED 09.05.2023 ISSUED BY THE VILLAGE OFFICE, ALANGAD.

Exhibit P2 A COPY OF THE POSSESSION CERTIFICATE DATED 07.09.2022 ISSUED BY THE VILLAGE OFFICE, ALANGAD.

Exhibit P3 A COPY OF THE RELEVANT PAGES OF DATA BANK PUBLISHED IN GAZETTE DATED 24.03.2012.

Exhibit P4 THE TRUE COPY OF FORM.7 APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 08.08.2023.

Exhibit P4(a) A COPY OF FEE PAYMENT CHALLAN NO.KL07030115534/2023 OF EXT.P4 DATED 11.08.2023.