Benny Varghese vs State Of Kerala
2024 Latest Caselaw 14026 Ker

Kerala High Court

Benny Varghese vs State Of Kerala on 28 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                            WP(C) NO. 9513 OF 2017


PETITIONER:

              BENNY VARGHESE
              PANJIKKARA, KARUMALLUR P.O., PARAVUR.

              BY ADVS.
              SMT.K.P.SANTHI
              SMT.BEENA JOHN
              SMT.M.B.DHANYA BABU



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              REVENUE DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

     2        THE DISTRICT COLLECTOR
              CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

     3        THE LOCAL LEVEL MONITORING COMMITTEE
              KRISHI BHAVAN, KARUMALLUR,REPRESENTED BY ITS CONVENER.

BY ADV.

              SRI. RIYAL DEVASSY, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.9513 OF 2017
                                2




               P.V.KUNHIKRISHNAN, J.
           --------------------------------------------
                W.P.(C) No.9513 of 2017
          ----------------------------------------------
        Dated this the 28th day of May, 2024



                        JUDGMENT

The above writ petition is filed with the following

prayers:

"(i) issue a writ of mandamus or such other writ, direction or order compelling the 2nd respondent to consider Exhibits P1 application affording opportunity of hearing to the petitioner within a time frame to be fixed by this Honourable Court granting permission to develop the land;

(ii) issue such other writ, direction or order as is deemed just and necessary in the facts, features and circumstances of the case." SIC

2. In the changed circumstances, the WP(C) NO.9513 OF 2017

petitioner can file appropriate application as per the

provisions of Kerala Conservation of Paddy Land and

Wet Land Act, 2008.

Granting liberty to the petitioner to take

appropriate steps as per the above Act, this Writ

Petition is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO.9513 OF 2017

APPENDIX OF WP(C) 9513/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 3.2.2017 SUBMITTED TO 2ND RESPONDENT.

RESPONDENTS EXHIBITS :NIL

//TRUE COPY//

PA TO JUDGE