Kerala High Court
Ramesh Poimplasseril vs State Of Kerala on 15 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No. 36683 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 15TH DAY OF OCTOBER 2025 / 23RD ASWINA, 1947
WP(C) NO. 36683 OF 2025
PETITIONER(S):
RAMESH POIMPLASSERIL
AGED 71 YEARS
S/O K.S PILLAI(LATE) C/O MADHAVAM, SHREYAS
LANE, CHERUPARAMBATH ROAD, KADAVANTHRA POST,
ERNAKULAM DISTRICT, PIN - 682020
BY ADVS.
SRI.AVANEESH KOYIKKARA
SMT.MANJUSHA K.U.
SHRI.ASHWIN SUNIL KUMAR
SHRI.FELIX JOHN
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY REPRESENTED BY
ITS SECRETARYREVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 DISTRICT COLLECTOR, ERNAKULAM
COLLECTORATE, CIVIL STATION, KAKKANAD POST,
ERNAKULAM DIST., PIN - 682030
3 DEPUTY COLLECTOR (RR) ERNAKULAM
COLLECTORATE, CIVIL STATION, KAKKAAND POST,
ERNAKULAM DIST., PIN - 682030
4 TAHSILDAR, KANAYANNUR
PARK AVENUE ROAD, OPP. SUBASH PARK, ERNAKULAM
HEAD POST, ERNAKULAM DIST., PIN - 682011
W.P.(C) No. 36683 of 2025
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5 VILLAGE OFFICER, ERANAKULAM
VILLAGE OFFICE ERNAKULAM PARK AVENUE ROAD,
OPP. SUBASH PARK, ERNAKULAM HEAD POST,
ERNAKULAM DIST., PIN - 682011
6 AGRICULTURAL OFFICER, VYTILLA
AGRICULTURE OFFICE, VYTILLA,1ST FLOOR, KOCHI
CORPORATION VYTILLA SHOPPING COMPLEX, VYTILLA
JUNCTION- WEST SIDE VYTILLA POST, ERNAKULAM
DISTRICT, PIN - 682019
BY ADV. GP, SMT. PREETHA K K
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.10.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No. 36683 of 2025
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No. 36683 2025
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Dated this the 15th day of October, 2025.
JUDGMENT
This writ petition is filed seeking the following
reliefs:
"i. To issue a writ of mandamus or any other
appropriate writ, order, or direction, commanding the
3rd respondent to consider and pass appropriate
orders in Exhibit P4, the Form 9 application change of
nature of unnotified land, after strictly following the
procedures prescribed in law, within a time frame of
two months or such period as this Hon'ble Court may
fix;
ii. Pass any other orders or directions that
this Hon'ble Court may deem fit and proper in the
interest of Justice;
iii. Dispense with the translation of the
documents produced in the vernacular language; And
iv. Award cost."[SIC]
2. The main prayer in this Writ Petition is to
consider Ext.P5 Form - 9 application submitted by the
petitioner under the Kerala Conservation of Paddy
Land and Wetland Rules, 2008 ('Rules' in short).
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3. Heard the learned counsel appearing for the
petitioner and the learned Government Pleader.
4. After hearing both sides, I think there can be
a direction to consider Ext.P5 Form - 9 application
within a time frame.
Therefore, this Writ Petition is disposed of in the
following manner:
1. The 5th respondent is directed to
submit necessary report to the 3rd
respondent/authorised officer based on
Ext.P5 application within a period of
one month from the date of receipt of
a certified copy of this judgment.
2. The 3rd respondent/authorised officer is
directed to consider Ext.P5 application
based on the report received from the
5th respondent, as expeditiously as
possible, at any rate, within a period of
two months from the date of receipt of
the report. I make it clear that the 3 rd
respondent/authorised officer is free to
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pass appropriate orders in accordance
with the law, if the application is in
order.
3. The petitioner will produce a certified
copy of this judgment along with a
copy of this Writ Petition with exhibits
before the 3rd and 5th respondents for
compliance.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
DM
Judgment reserved NA
Date of Judgment 15.10.2025
Judgment dictated 15.10.2025
Draft Judgment placed 16.10.2025
Final Judgment uploaded 17.10.2025
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APPENDIX OF WP(C) 36683/2025
PETITIONER EXHIBITS
EXHIBIT P1 A COPY OF THE LAND TAX RECEIPT DATED
30.06.2024 ISSUED BY THE ERNAKULAM
VILLAGE OFFICER
EXHIBIT P2 A COPY OF THE RELEVANT PAGE OF THE
DATA BANK PUBLISHED ON 25.02.2021
EXHIBIT P3 A COPY OF THE DOCUMENT DATED
5.07.1940
EXHIBIT P4 THE TRUE COPY OF THE ORDER
NO.866/2023 DATED 12.12.2023 ISSUED
BY THE 3RD RESPONDENT
EXHIBIT P5 A COPY OF THE FORM 9 APPLICATION
SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT DATED 12.04.2025
