Kunjamma Chackappan vs The District Collector
2024 Latest Caselaw 6235 Ker

Kerala High Court

Kunjamma Chackappan vs The District Collector on 29 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
 THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH
                        PHALGUNA, 1945
                    WP(C) NO. 8102 OF 2024
PETITIONER/S:

            KUNJAMMA CHACKAPPAN
            AGED 72 YEARS
            W/O/ E.U. CHACKAPPAN, KAPPANS HOME, THYKOODAM
            CHURCH ROAD, VYTTILA, ERNAKULAM DISTRICT, PIN -
            682019
            BY ADV BINIYAMIN K.S.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN -
            682030
    2       THE REVENUE DIVISIONAL OFFICER
            ERNAKULAM REVENUE DIVISIONAL OFFICE, KB JACOB
            ROAD, FORT KOCHI, ERNAKULAM DISTRICT, PIN -
            682001
    3       THE TAHSILDAR
            KANAYANNUR TALUK OFFICE, NEAR SUBHASH PARK,
            MARINE DRIVE, ERNAKULAM DISTRICT, PIN - 682011
    4       THE VILLAGE OFFICER
            POONITHURA VILLAGE OFFICE, SAHODARAN AYYAPPAN
            ROAD, VYTTILA P.O, ERNAKULAM DISTRICT, PIN - 682019
    5       THE AGRICULTURAL OFFICER
            VYTTILA-KOCHI CORPORATION KRISHI BHAVAN,
            ERNAKULAM DISTRICT, PIN - 682019
OTHER PRESENT:

            SMT.R.DEVISHREE GP



     THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WPC No.8102 OF 2024

                             2




                         JUDGMENT

The petitioner is the absolute owner of total

extent of 5 Ares 92 Sq.mts., of land comprised in Sy.

Nos. 1146/3-6 and 1146/5 of Poonithura Village,

Kanayannur Taluk in Ernakulam District. Out of

which, 4 Ares and 37 Sq.Mts. of land comprised in

Sy. No.1146/5 is mentioned as 'Nilam' in revenue

records and is removed from the data bank. She has

approached this Court seeking a direction to the 2nd

respondent/Revenue Divisional Officer to consider

and pass orders on Ext.P3, Form-6 application filed

under the Kerala Conservation of Paddy Land and

Wetland Rules, 2008.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

In the facts and circumstances of the case and WPC No.8102 OF 2024

taking into consideration that Ext.P3 is a statutory

application, this writ petition is disposed of with a

direction to the 2nd respondent/RDO to consider and

pass orders thereon, in accordance with law, as

expeditiously as possible, at any rate, within a period

of four months from the date of receipt of a copy of

this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.01.03.2024.

WPC No.8102 OF 2024

APPENDIX OF WP(C) 8102/2024

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO. KL07022008956/2023 FOR THE PERIOD OF 2023-2024 DATED 29.05.2023 Exhibit-P2 TRUE COPY OF THE ORDER DATED 21.11.2022 BEARING FILE NO.

K12/8191/2022/K-DIS ISSUED BY THE 2ND RESPONDENT Exhibit-P3 TRUE COPY OF THE APPLICATION IN FORM 6 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 30.01.2023