P Sajith @ Pallippuram Sajith vs The Revenue Divisional Officer
2024 Latest Caselaw 12201 Ker

Kerala High Court

P Sajith @ Pallippuram Sajith 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. 17548 OF 2024
PETITIONER:

             P SAJITH @ PALLIPPURAM SAJITH
             AGED 56 YEARS
             S/O. M INDUCHOODAN, 'VIMALENDU', KARITHALA DESAM,
             CHITTOOR ROAD, ERNAKULAM NORTH, PIN - 682016 NOW
             RESIDING AT FLAT NO. A-703/704, PHASE - 3, LAKE
             LUSURNE, CHANDEEVALI STREET, SAKINAGA VILLAGE,
             SAKKINAGA P.O, MUMBAI, PIN - 400072
             BY ADV C.K.SHERIN


RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, FORT KOCHI,
             PIN - 682001
      2      THE AGRICULTURAL OFFICER
             KRISHI BHAVAN, PUTHENVELIKKARA, ERNAKULAM,
             PIN - 683594
      3      THE VILLAGE OFFICER
             PUTHENVELIKKARA VILLAGE OFFICE, THURUTHIPPURAM
             EAST, PUTHENVELIKKARA, ERNAKULAM, PIN - 683594


             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.17548 of 2024        :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.17548 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.P3 - Form 5

application, submitted by the petitioner.

2. The Petitioner is in absolute ownership and in possession of land

having total extent of 45.2 Ares in Sy. No. 164/1- 115 of Puthenvelikkara

Village, Ernakulam District. The property has been wrongly included as

'paddy land' in the data bank. Thereupon the petitioner has preferred

Ext.P3 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.P3 application submitted by the petitioner in

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

date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 17548/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE GIFT DEED NO.

686/I/2022 DATED 11.03.2022 Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.06.2023 FOR THE PERIOD 2023-2024 ISSUED BY THE PUTHENVELIKKARA VILLAGE OFFICER Exhibit P3 A TRUE COPY OF THE APPLICATION IN FORM NO.

5 DATED 03.10.2023