Leela P vs The Revenue Divisional Officer, ...
2025 Latest Caselaw 8377 Ker

Kerala High Court

Leela P vs The Revenue Divisional Officer, ... on 29 April, 2025

                                               2025:KER:33275

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR. JUSTICE S.MANU

 TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                    WP(C) NO. 17040 OF 2025

PETITIONER:

         LEELA P
         AGED 69 YEARS, W/O MADHAVAN P P,
         MANOJ BHAVAN KIZHAYOOR PATTAMBI KIZHAYUR,
         PALAKKAD, KERALA REPRESENTED BY HER SON AND POWER
         OF ATTORNEY HOLDER, MR MANOJ P P BABU, AGED 53
         YEARS
         S/O PP MADHAVAN, MANOJ BHAVAN, PATTAMBI,
         PALAKKAD, KIZHAYUR, KERALA, PIN - 679303


         BY ADV AJMAL P.

RESPONDENTS:

    1    THE REVENUE DIVISIONAL OFFICER, OTTAPALAM
         OFFICE OF THE REVENUE DIVISIONAL OFFICER,
         OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101

    2    THE VILLAGE OFFICER
         FOR PATTAMBI VILLAGE, PATTAMBI TALUK,
         PALAKKAD DISTRICT, PIN - 679534

    3    THE AGRICULTURAL OFFICER
         FOR THE THRITHALA VILLAGE, PATTAMBI TALUK,
         PALAKKAD DISTRICT, PIN - 679534


         GOVERNMENT PLEADER - SRI. AJITH VISWANATHAN-
                                                   2025:KER:33275
WP(C) NO. 17040 OF 2025

                                2

     THIS   WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION   ON   29.04.2025,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                          2025:KER:33275
WP(C) NO. 17040 OF 2025

                                      3
                            JUDGMENT

The petitioner has submitted Ext.P5 application in Form-5

to the first respondent. The only relief sought in this writ petition is

for a time bound consideration of Ext.P5 application.

2. Heard the learned Counsel for the petitioner and also

the learned Government Pleader.

The writ petition is disposed of directing the first

respondent to consider Ext.P5 application in Form-5, if it is in order

and to take a decision on the same, within a period of five months

from the date of receipt of a copy of this judgment.

Sd/-

S.MANU JUDGE

RK 2025:KER:33275 WP(C) NO. 17040 OF 2025

APPENDIX OF WP(C) 17040/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DT.09-01- 2024 ISSUED BY THE VILLAGE OFFICER, PATTAMBI, PALAKKAD DISTRICT

Exhibit P2 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED BY HER CONSULTING CARDIOLOGIST DT.29.03.2025

Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT DATA BANK

Exhibit P4 PHOTOGRAPHS OF THE PROPERTY

Exhibit P5 TRUE COPY OF THE APPLICATION DT.05-11- 2024 NUMBERED AS 54/2024/227026, SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT U/S 5 (4) (I) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008, SEEKING TO REMOVE THE PROPERTY FROM THE LAND DATA BANK FOR THE PATTAMBI VILLAGE, PATTAMBI TALUK, PALAKKAD DISTRICT