Kerala High Court
Linssy Sabu vs The State Of Kerala on 17 October, 2024
WP(C) NO. 31899 OF 2024
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2024:KER:77126
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
WP(C) NO. 31899 OF 2024
PETITIONER:
LINSSY SABU,
AGED 60 YEARS
W/O. SABU IMMANUEL, PEMALA, KIZHAKKUMBHAGOM,
KOTTAYAM DISTRICT, KERALA, PIN - 686631
BY ADVS.
SHERRY J. THOMAS
JOEMON ANTONY
ANTONY NILTON REMELO
ANJANA P.V.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
KOTTAYAM, COLLECTORATE,
KOTTAYAM - KUMILY ROAD,
KOTTAYAM DISTRICT, KERALA, PIN - 686002
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, 2ND FLOOR,
MINI CIVIL STATION, PUTHENANGADY,
KOTTAYAM DISTRICT, KERALA,
PIN - 686001
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4 THE THAHSILDAR (LR),
KOTTAYAM TALUK OFFICE, 1ST FLOOR,
MINI CIVIL STATION, PUTHENANGADY,
KOTTAYAM DISTRICT, KERALA, PIN - 686001
5 THE AGRICULTURAL OFFICER,
ETTUMANOOR KRISHIBHAVAN, ETTUMANOOR,
KOTTAYAM DISTRICT, KERALA, PIN - 686631
6 THE VILLAGE OFFICER,
ETTUMANOOR VILLAGE OFFICE, ETTUMANOOR,
KOTTAYAM DISTRICT, KERALA, PIN - 686631
7 THE LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENOR,
ETTUMANOOR KRISHIBHAVAN, ETTUMANOOR,
KOTTAYAM DISTRICT, KERALA, PIN - 686631
OTHER PRESENT:
SMT.PREETHA K.K., SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 31899 OF 2024
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MOHAMMED NIAS C.P., J.
=========================
W.P(C) No. 31899 of 2024
=========================
Dated this the 17th day of October, 2024
JUDGMENT
The petitioner, stated to be the owner of the property having an
extent of 17 Ares of land comprised in Survey No.125/5-1 situated in
Kottayam Taluk, in Ettumanoor Village in Kottayam District, has preferred
Ext.P3 application under Form 5 of the Kerala Conservation of Paddy Land
and Wetland Act and Rules, 2008, (for short, the Act and the Rules) seeking
deletion of the property from the databank.
2. The learned counsel for the petitioner submits that no orders
have been passed on the statutory application so far.
3. Under such circumstances, there will be a direction to the 5 th
respondent Agricultural Officer to provide sufficient inputs required under
the Act and the Rules to the 3rd respondent Revenue Divisional Officer or the
officer authorised under Section 2(XVA) of the Act, within one month from
today. On receipt of the same, the 3rd respondent Revenue Divisional
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Officer/authorised officer will consider Ext.P3 application within two
months thereafter and pass orders strictly in terms of the Act and the Rules.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
LU
WP(C) NO. 31899 OF 2024
2024:KER:77126
APPENDIX OF WP(C) 31899/2024
PETITIONER EXHIBITS :
EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED
BY THE 6TH RESPONDENT OFFICE DATED 14-07-2023
EXHIBIT P2 THE TRUE COPY OF THE EXTRACT OF DATA BANK
EXHIBIT P3 THE TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE PETITIONER DATED 06-02-2024
// True Copy // PA To Judge
