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Kerala High Court
Baby Varghese vs State Of Kerala Represented By The ... on 29 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO.3405 OF 2026
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2026:KER:7221
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 29TH DAY OF JANUARY 2026 / 9TH MAGHA, 1947
WP(C) NO. 3405 OF 2026
PETITIONER/S:
BABY VARGHESE
AGED 50 YEARS
S/O VARKEY VARGHESE, KUDIYAT HOUSE,
MALAYINKEEZHU KARA, KOTHAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT., PIN -
686691
BY ADVS.
SHRI.C.DILIP
SHRI.JIJO JOSEPH
SHRI.AKHIL CHANDRAN
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY THE PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIATE, THIRUVANANTHAPURAM, PIN - 685001
2 REVENUE DIVISIONAL OFFICER
MINI CIVIL STATION, MUVATTUPUZHA, ERNAKULAM
DISTRICT, PIN - 686673
3 VILLAGE OFFICER
THRIKKARIYOOR VILLAGE, KOTHAMANGALAM,
PIN - 686691
4 AGRICULTURAL OFFICER
KRISHI BHAVAN, PINDIMANA, KOTHAMANGALAM,
PIN - 686692
WP(C) NO.3405 OF 2026
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BY ADV.
SMT.VIDYA KURIAKOSE, SENIOR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.01.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO.3405 OF 2026
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P.V.KUNHIKRISHNAN, J
--------------------------------
W.P(C) No. 3405 of 2026
-------------------------------
Dated this the 29th day of January, 2026
JUDGMENT
The above Writ Petition (C) is filed with the following
prayers:
"a) Issue a writ in the nature of mandamus or
any other writ, order or direction directing
second respondent to consider Exhibit P6
application and pass orders thereon in
accordance with law, within a period as may be
specified by this Hon'ble Court.
b) Pass an order dispensing with production of
English translated copy of exhibits produced
along with this writ petition for the admission
purpose of the matter and time may be granted
for production of translated copies.
c) Issue such other appropriate writ, order or
direction which this Hon'ble court may deem fit
to issue and the petitioner may pray from time
to time."
[SIC]
2. The main prayer in this Writ Petition is to consider
Ext.P6 Form - 6 application submitted by the petitioner under
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Section 27A read with Rule 12(1) of the Kerala Conservation of
Paddy Land and Wetland Act and Rules, 2008 ('Act and Rules' in
short).
3. Heard the learned counsel for the petitioner and the
learned Government Pleader.
4. After hearing both sides, I think there can be a
direction to consider Ext.P6 within a time frame.
Therefore, this Writ Petition is disposed of in the following
manner:
1. The 3rd respondent is directed to submit the
necessary report based on the Ext.P6
application to the 2nd respondent/Authorised
Officer within a period of one month from the
date of receipt of a certified copy of this
judgment.
2. The 2nd respondent/Authorised Officer is
directed to consider the Ext.P6 application (if it
is pending and if it is in order) based on the
report received from the 3rd respondent, as
expeditiously as possible, at any rate, within a
period of four months from the date of receipt
of the report. I make it clear that the 2 nd
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respondent is free to pass appropriate orders
in accordance with the law.
3. The petitioner will produce a certified copy of
this judgment, along with a copy of this Writ
Petition with exhibits, before the 2nd and 3rd
respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
Judgment reserved NA
Date of judgment 29.01.2026
Judgment dictated 29.01.2026
Draft Judgment Placed 29.01.2026
Final Judgment Uploaded 29.01.2026
WP(C) NO.3405 OF 2026
2026:KER:7221
APPENDIX OF WP(C) NO. 3405 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTO COPY OF SETTLEMENT DEED NO
7682/2011 OF S.R.O, KOTHAMANGALAM DATED
28.12.2011
EXHIBIT P2 TRUE PHOTO COPY OF SETTLEMENT DEED NO
647/2012 OF S.R.O, KOTHAMANGALAM DATED
02.02.2012
EXHIBIT P3 TRUE PHOTO COPY OF CORRECTION DEED NO
5978/2013 OF S.R.O, KOTHAMANGALAM DATED
20.12.2013
EXHIBIT P4 TRUE PHOTO COPY OF LAND TAX RECEIPT OF
PROPERTIES UNDER EXHIBITS P1 TO P3
DATED 18.06.2024 AND ISSUED FROM
THRIKKARIYOOR VILLAGE OFFICE
EXHIBIT P5 TRUE PHOTO COPY OF RELEVANT PAGES OF
DATA BANK DATED NIL
EXHIBIT P6 TRUE PHOTO COPY OF APPLICATION DATED
19.01.2026 SUBMITTED BY THE PETITIONER
BEFORE THE SECOND RESPONDENT IN FORM NO
6 OF KERALA CONSERVATION OF PADDY LAND
AND WET LAND RULES, 2008
EXHIBIT P7 TRUE PHOTO COPY OF RECEIPT DATED
19.01.2026 ISSUED FROM THRIKKARIYOOR
VILLAGE OFFICE ON RECEIPT OF EXHIBIT P6
APPLICATION
