Elizabeth Vinaya Manuel vs The Revenue Divisional Officer
2024 Latest Caselaw 12193 Ker

Kerala High Court

Elizabeth Vinaya Manuel vs The Revenue Divisional Officer on 14 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                      WP(C) NO. 17629 OF 2024
PETITIONER:

           ELIZABETH VINAYA MANUEL
           AGED 42 YEARS
           W/O. BINNY CHACKO, CHENNATT CLIB HOUSE, THUMBOLI
           P.O, THUMBOLI, ARYAD SOUTH VILLAGE, AMBALAPUZHA
           TALUK, ALAPUZHA DISTRICT REPRESENTED BY POWER OF
           ATTORNEY SHRI. P.K. CHANDRAN, S/O KUNJAYYAPPAN,
           HAVING ADDRESS AT PUTHENPURAYIL HOUSE, THENGODE
           KARA, THENGODE P.O, KAKKAND VILLAGE, KANAYANNOOR
           TALUK, ERNAKULAM DISTRICT., PIN - 682030
           BY ADV S.SARATH PRASAD


RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER
             FORT KOCHI, REVENUE DIVISIONAL OFFICE, K.B JACOB
             ROAD, FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001
      2      LOCAL LEVEL MONITORING COMMITTEE
             THRIKKAKKARA MUNICIPALITY, KAKKANAD REPRESENTED
             THE CONVENER/AGRICULTURAL OFFICER, LOCAL LEVEL
             MONITORING COMMITTEE, THRIKKAKKARA MUNICIPALITY,
             KAKKANAD, KAKKANAD.P.O, ERNAKULAM DISTRICT,
             PIN - 682030
      3      THE AGRICULTURAL OFFICER
             THRIKKAKKARA, KAKKANAD, KAKKANAD.P.O, ERNAKULAM
             DISTRICT, PIN - 682030
OTHER PRESENT:

             GP - ADV.PARVATHY K
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.17629 of 2024        :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.17629 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 14th day of May, 2024

                              JUDGMENT

The petitioner has approached this Court seeking a direction to

the 1st respondent to consider and pass orders on Ext.P2 - Form 5

application, submitted by the petitioner.

2. The Petitioner is the joint owner of the property having an

extent of 02.30 Ares of land in Re-Survey No.1/8-7 (Old Survey

No.519/1, 518/16) in Re-Survey Block No.7 of Kakkanad Village,

Kanayannoor Taluk . The property has been wrongly included as paddy

land in the data bank. Thereupon the petitioner has preferred Ext.P2

application in Form-5 before the 1 st respondent, to remove the property

from the data bank.

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 1 st respondent to consider and

pass orders on Ext.P2 application submitted by the petitioner in

accordance with law, within an outer limit of four months from the

date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 17629/2024

PETITIONER EXHIBITS Exhibit -P1 THE TRUE PHOTO COPY OF THE LAND TAX RECEIPT DATED 07.06.2022 ISSUED BY THE VILLAGE OFFICER, KAKKANAD VILLAGE TO THE PETITIONER Exhibit -P2 THE TRUE COPY OF THE APPLICATION SUBMITTED IN FORM NO. 5 DATED 04.10.2023 BEFORE THE 1ST RESPONDENT FOR CORRECTION OF DATA BANK Exhibit -P3 THE TRUE COPY OF THE RECEIPT DATED 13.10.2023 EVIDENCING THE REMITTANCE OF FEE FOR THE EXT-P2 APPLICATION