Arunachalam Pillai vs State Of Kerala
2024 Latest Caselaw 9242 Ker

Kerala High Court

Arunachalam Pillai vs State Of Kerala on 3 April, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM


                          PRESENT


        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.


WEDNESDAY, THE 3RD DAY OF APRIL   2024 / 14TH CHAITHRA, 1946


                  WP(C) NO. 13570 OF 2024


PETITIONER:

         ARUNACHALAM PILLAI, AGED 59 YEARS S/O
         PARAMESWARAM PILLAI, THIRUMANIBHAVAN,
         THEKKUMKARA. NOW RESIDING AT ELANGATHARA,
         THEKUMKARA, NEDUMANGAD, THIRUVANANTHAPURAM, PIN -
         695541
         BY ADVS. GOVIND PADMANAABHAN G.P.SHINOD AJIT G
         ANJARLEKAR ATUL MATHEWS GAYATHRI S.B.

RESPONDENTS:

         STATE OF KERALA, REPRESENTED BY SECRETARY TO
         GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT OF
    1
         KERALA, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
         THE DISTRICT COLLECTOR, 2ND FLOOR CIVIL STATION
    2    BUILDING, CIVIL STATION ROAD, THIRUVANANTHAPURAM,
         PIN - 695043
         THE REVENUE DIVISIONAL OFFICER (R.D.O), REVENUE
    3    DIVISIONAL OFFICE, NEDUMANGAD,
         THIRUVANANTHAPURAM, PIN - 695541
         VILLAGE OFFICER, KARIPPUR VILLAGE OFFICE,
    4    IRUMARAM, ISRO ROAD, KARIPPUR, NEDUMANGAD,
         THIRUVANANTHAPURAM, PIN - 695541
         SMT.DEVI SHRI R, GP


     THIS WRIT PETITION     (CIVIL) HAVING COME UP       FOR
ADMISSION ON 03.04.2024,    THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.13570 of 2024
                                    2




                              JUDGMENT

Dated this the 3rd day of April, 2024

Petitioner has preferred Exhibit P6 appeal

challenging the rejection of Exhibit P4, an order passed in an

application filed under Form No.6 of Kerala Conservation of

Paddy Land and Wetland Act, 2008.

2. Learned counsel for the petitioner submits that no

orders have been passed in Exhibit P6 appeal so far.

3. Accordingly, there will be a direction to the 2nd

respondent to consider Exhibit P6 appeal within 2 months from

the date of receipt of a copy of this judgment. It will be open to

the petitioner to produce such documents to substantiate the

said contentions, which will be adverted to by the 2nd

respondent while considering the appeal as aforesaid.

This writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE SSK/03/04

APPENDIX OF WP(C) 13570/2024

PETITIONER EXHIBITS

TRUE COPY OF THE SALE DEED NO.1601/1999 OF Exhibit P 1 NEDUMANGAD SUB REGISTRY TRUE COPY OF THE REPORT SUBMITTED BY THE 4TH Exhibit P2 RESPONDENT BEFORE THE TAHSILDAR DATED 09-12-

TRUE COPY OF THE REPORT SUBMITTED BY THE 4TH Exhibit P3 RESPONDENT BEFORE THE 3RD RESPONDENT RECEIVED THROUGH RTI APPLICATION 06-07-2021 TRUE COPY OF THEORDER NO.J1-1404/19/K.DIS Exhibit P4 DATED 02-08-2022 TRUE COPY OF THE ORDER DATED 18-10-2022 IN Exhibit P5 W.P.(C) NO.12761 OF 2021 PASSED BY THIS HON'BLE COURT TRUE COPY OF THE APPEAL NO. DCTVM/10999/2023- Exhibit P6 B16 FILED BEFORE THE 2ND RESPONDENT TRUE COPY RECEIPT ISSUED BY THE OFFICE OF THE Exhibit P7 2ND RESPONDENT TO THE PETITIONER ON FILING OF THE APPEAL