Anto vs The District Collector
2023 Latest Caselaw 11796 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                      WP(C) NO. 37842 OF 2023
PETITIONER/S:

             ANTO
             AGED 60 YEARS
             S/O. POULOSE, MELEPPURAM HOUSE, CHALAKUDY, POTTA
             S. O, THRISSUR, PIN - 680722
             BY ADVS.
             FARHANA K.H.
             AMJATHA D.A.
             MUHASIN K.M.

RESPONDENT/S:

     1       THE DISTRICT COLLECTOR
             FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
             PIN - 680003
     2       THE REVENUE DIVISIONAL OFFICER
             IRINJALAKUDA REVENUE DIVISIONAL OFFICE, FIRST
             FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR, PIN -
             680003
     3       THE TAHSILDAR
             CHALAKKUDY TALUK OFFICE, TOWN HALL, W PALACE ROAD,
             CHEMBUKKAV, THRISSUR, PIN - 680307
     4       THE VILLAGE OFFICER
             PERAMBRA VILLAGE OFFICE, NEAR CITY POST OFFICE,
             CHEMBUKKAV, PERAMBRA, THRISSUR, PIN - 680020
OTHER PRESENT:

           GP - SYAMANTHAK B.S.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.11.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.37842 of 2023        :2:



                            VIJU ABRAHAM, J.
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                       W.P.(C) No.37842 of 2023
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                Dated this the 16th day of November, 2023

                               JUDGMENT

The petitioner has approached this Court seeking a direction to the

2nd respondent to consider and pass orders on Ext.P3 - Form 6

application, submitted by the petitioner.

2. The petitioner is the absolute owner and is in possession of an

extent of 12.14 Ares of land, comprised in Survey Nos.155/1-39(5.49

Ares) and 155/2-37(6.65 Ares) of Perambra Village in Chalakkudy Taluk

of Thrissur District. The property is mentioned as 'Nilam' in the revenue

records and is not included in the data bank. Thereupon the petitioner

has preferred Ext.P3 application in Form-6 before the 2 nd respondent, to

change the nature of the land.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the above writ

petition with a direction to the 2 nd respondent to consider and pass

orders on Ext.P3 application submitted by the petitioner in accordance

with law, within an outer limit of five months from the date of receipt of

a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 37842/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 12.09.2023 Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF CHALAKUDY MUNICIPALITY DATED 22.02.2021 Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 27.09.2023 Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 07.10.2023