Kerala High Court
Dr. George V Thalody, S/O.Varkey Varley ... vs The District Collector Ernakulam on 22 October, 2024
WP(C) NO. 32938 OF 2024 1 2024:KER:78321
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
TUESDAY, THE 22nd DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
WP(C) NO. 32938 OF 2024
PETITIONERS:
1 DR. GEORGE V THALODY, S/O.VARKEY VARLEY THALODY,
AGED 82 YEARS, THALODY HOUSE, MORAKKALA DESOM,
KUNNATHUNAD VILLAGE, KUNNATHUNAD TALUK,
KUMARAPURAM, ERNKAULAM DISTRICT- REPRESENTED BY
ITS POWER OF ATTORNEY HOLDER JOHN PAUL THALODY,
AGED 48 YEARS, S/O. THALODY VARKEY PAUL,
THALODY HOUSE, MEMURY P.O,MANJOOR VILLAGE,
VAIKOM TALUK,KOTTAYAM DISTRICT, PIN - 683565
2 DR.LUCYAMMA THALODY, AGED 76 YEARS,
W/O. GEORGE V THALODY, THALODY HOUSE,
MORAKKALA DESOM, KUNNATHUNAD VILLAGE,
KUNNATHUNAD TALUK, KUMARAPURAM,
ERNKAULAM DISTRICT-REPRESENTED BY ITS POWER OF
ATTORNEY HOLDER JOHN PAUL THALODY, AGED 48 YEARS,
S/O. THALODY VARKEY PAUL,THALODY HOUSE,MEMURY
P.O,MANJOOR VILLAGE,VAIKOM TALUK,KOTTAYAM
DISTRICT, PIN - 683565
BY ADVS. SHERRY J. THOMAS
JOEMON ANTONY
RENISH RAVEENDRAN
ANTONY NILTON REMELO
ANJANA P.V.
WP(C) NO. 32938 OF 2024 2 2024:KER:78321
RESPONDENTS:
1 THE DISTRICT COLLECTOR ERNAKULAM,
COLLECTORATE, ERNAKULAM, KAKKANAD, KOCHI,
KERALA, PIN - 682030
2 THE REVENUE DIVISIONAL OFFICER,
1ST FLOOR TALUK OFFICE, JACOB ROAD,
FOR KOCHI, KERALA, PIN - 682001
3 THE DEPUTY COLLECTOR,
REVENUE RECOVERY, 1ST FLOOR, CIVIL STATION,
KAKKANAD, ERNAKULAM, KERALA, PIN - 682030
4 THE TAHSILDAR(LR),
KANAYANNOOR TALUK OFFICE, PARK AVENUE,
NEAR SUBHASH PARK, MARINE DRIVE, KOCHI,
KERALA, PIN - 682011
5 THE VILLAGE OFFICER,
THRIKKAKARA NORTH VILLAGE OFFICE, KOONAMTHAI,
ERNAKULAM, KERALA, PIN - 682024
6 THE AGRICULTURAL OFFICER,
KRISHIBHAVAN KALAMASSERY, KALAMASSERY, VADACODE
P.O ERNAKULAM, KERALA, PIN - 682021
7 THE LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY THE AGRICULTURAL OFFICER,
KRISHIBHAVAN KALAMASSERY, KALAMASSERY, VADACODE
P.O ERNAKULAM, KERALA, PIN - 682021
BY GOVERNMENT PLEADER SMT. DEVI SHRI. R.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING
ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 32938 OF 2024 3 2024:KER:78321
JUDGMENT
The first petitioner preferred Ext.P2 and the second
petitioner preferred Ext.P2A 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 properties from
the databank.
The learned Government Pleader submits that in the
instant case, the local level monitoring committee has already
filed a report. Accordingly, there will be a direction to the second
respondent/Revenue Divisional Officer to consider the same and
pass final orders on Form-5 applications, Exts.P2 and P2A, within
two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
DMR/-
WP(C) NO. 32938 OF 2024 4 2024:KER:78321
APPENDIX OF WP(C) 32938/2024
PETITIONERS' EXHIBITS
Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT
ISSUED FROM THE OFFICE OF 5TH RESPONDENT
DATED 07-09-2021
Exhibit P1A THE TRUE COPY OF THE LAND TAX RECEIPT
ISSUED FROM THE OFFICE OF 5TH RESPONDENT
DATED 06-09-2021
Exhibit P1B THE TRUE COPY OF THE ROUGH SKETCH
Exhibit P2 THE TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE 1ST PETITIONER NIL
DATED
Exhibit P2A THE TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE 2ND PETITIONER NIL
DATED
Exhibit P3 THE TRUE COPY OF THE REPORT SUBMITTED BY
THE 6TH RESPONDENT IN CONNECTION WITH
Exhibit P3A TH TRUE COPY OF THE REPORT SUBMITTED BY
THE 6TH RESPONDENT IN CONNECTION WITH
FILE NUMBER KNR. 468
Exhibit P4 THE TRUE COPY OF THE REPLY GIVEN BY THE
6TH RESPONDENT TO 2ND PETITIONER DATED
04-03-2024 ALONG WITH KSREC VALIDATION
REPORT
// TRUE COPY //
P.A. TO JUDGE
