Kerala High Court
A. Ramachandran vs P.Vishnuraj on 16 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
CON.CASE(C) NO. 2545 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 38644/2023 OF HIGH COURT OF
KERALA
PETITIONER:
A. RAMACHANDRAN
AGED 72 YEARS
SON OF BALAKRISHNA MENON, RESIDING AT INDEEVARAM, LIONS
CLUB ROAD, NF GATE, THRIPUNITHURA -, PIN - 682301
BY ADV B.SAJEEV KUMAR
RESPONDENT:
P.VISHNURAJ
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
PRESENTLY THE REVENUE DIVISIONAL OFFICER, REVENUE
DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001
BY SR.GP - DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Con.Case(C) No. 2545 of 2023 in WP(C) No. 38644 of 2023
:2:
VIJU ABRAHAM , J.
===========================
Con.Case(C) No. 2545 of 2023
in
WP(C) No.38644 of 2023
============================
Dated this the 16th day of February, 2024
JUDGMENT
When the matter was taken up for consideration it is reported
that the judgment has been complied with, by issuing Proceedings
No. RDOCHN/5694/2021-SUIT dated 10.12.2023, a copy of which
was produced along with a memo. In view of the same the above
contempt of Court case is closed.
2. This Court as per order dated 10.11.2023 directed the
learned Government Pleader to get instructions from the RDO, Fort
Kochi regarding number of applications now pending before the
Office of the RDO, Fort Kochi and the manpower specifically
entrusted to deal with the applications filed under the Kerala
Conservation of Paddy Land and Wetland Act, 2008. An affidavit has
been filed as directed in the order dated 10.11.2023 wherein it is
submitted that, during November 2023 there were only 5 clerks and
5 junior superintendents in the Section relating to Kerala
Conservation of Paddy Land and Wetland Act and Rules, 2008 to
handle 5000 old offline applications and 39200 online applications.
Con.Case(C) No. 2545 of 2023 in WP(C) No. 38644 of 2023
Subsequently Government as per G.O. No.206/2023/RD dated
01.09.2023 decided to appoint 68 junior superintendents and 181
junior clerks to all Revenue Divisional Offices in Kerala and
consequent to the same 8 junior superintendents and 17 clerks were
posted by the District Collector, Ernakulam to the RDO Fort Kochi
vide order DCEKM/52023/E1 dated 23.11.2023 for the said purpose,
and as such there are 8 junior superintendents and 17 clerks who
are entrusted to deal with applications related to the Kerala
Conservation of Paddy Land and Wetland Act and Rules and that
42940 online applications and 4870 offline applications are under
process.
Taking into consideration the large volume of applications
under the Act, 2008, now pending in the Office of RDO, Fort Kochi
alone which is more than 47,000, the Principal Secretary to
Government, Revenue Department shall see that requisite
manpower is allotted to the section dealing with the applications
under the Kerala Conservation of Paddy Land and Wetland Act and
Rules in the Offices of the Revenue Divisional Officers /Sub Collectors
through out the State so that the problem of pendency of the
applications could be substantially redressed. Registry to
communicate the order to the Principal Secretary to Government,
Con.Case(C) No. 2545 of 2023 in WP(C) No. 38644 of 2023
Revenue Department, Government Secretariat, Trivandrum for
appropriate action in this regard.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
Con.Case(C) No. 2545 of 2023 in WP(C) No. 38644 of 2023
APPENDIX OF CON.CASE(C) 2545/2023
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
28.03.2023 PASSED BY THIS HON'BLE COURT IN
