Sini vs The District Collector
2024 Latest Caselaw 4568 Ker

Kerala High Court

Sini vs The District Collector on 6 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        WP(C) NO. 4349 OF 2024
PETITIONER:

          SINI, AGED 41 YEARS
          W/O SATHEESH, KURUNKAVIL THAZHA KUNI CHINGAPURAM P.O,
          THIKKODI(VIA), KOZHIKODE, PIN - 673529

          BY ADV UNNIKRISHNAN.V.ALAPATT



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          KOZHIKODE COLLECTORATE, CIVIL STATION P.O,
          KOZHOKODE, PIN - 673020

    2     THE REVENUE DIVISIONAL OFFICER
          VADAKARA REVENUE DIVISIONAL OFFICE,
          PUTHIYAPPU, VADAKARA, KOZHIKKODE, PIN - 673101

    3     THE VILLAGE OFFICER
          THIKKODI VILLAGE OFFICE, THIKKODI,
          KOZHIKODE, PIN - 673529

    4     THE LOCAL LEVEL MONITORING COMMITTEE
          THIKKODI GRAMA PANCHAYATH,
          REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER,
          AGRICULTURE OFFICE, THIKKODI KOZHIKODE, PIN - 673529


OTHER PRESENT:

          SR.GP.SMT.K.AMMINIKUTTY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4349 OF 2024       : 2 :




                     JUDGMENT

Form 6 application submitted by the petitioner

was rejected by the Revenue Divisional Officer vide

Ext.P5, against which the petitioner has filed Ext.P6

appeal under Section 27B of the Kerala

Conservation of Paddy Land and Wetland Act, 2008

before the 1st respondent District Collector. The

limited prayer of the petitioner is for a direction to

the 1st respondent for an expeditious disposal of

Ext.P6 appeal.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

3. Ext.P6 being a statutory appeal, there will

be a direction to the 1 st respondent to consider and

dispose of the same in accordance with law, as

expeditiously as possible, at any rate, within a

period of three months from the date of receipt of a

copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.2041/2012 OF PAYYOLI S.R.O.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 15/6/2022 ISSUED BY THE VILLAGE OFFICER, THIKKODI

Exhibit P3 TRUE COPY OF CERTIFICATION ISSUED BY THE VILLAGE OFFICER, THIKKODI DATED 19-1-2023

Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED 15-6- 2023 IN W.P(C) NO.19282/2023 PASSED BY THE HON'BLE HIGH COURT OF KERALA

Exhibit P5 TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT

Exhibit P6 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 4-1-2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit TRUE COPY OF THE RECEIPT NO.1031220/24 P6(a) DATED 8/1/2024 OF THE SAME