Kerala High Court
Rajesh P.A vs State Of Kerala on 30 March, 2015
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
TUESDAY, THE 7TH DAY OF APRIL 2015/17TH CHAITHRA, 1937
WP(C).No. 11273 of 2015 (H)
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PETITIONER :
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RAJESH P.A.,PARAYAN PARAMBU,
S/O.AYYAPPAN, AGED 36 YEARS, VELIYATHUNADU KARAYIL,
KARUMALLOOR VILLAGE, PARAVUR, ERNAKULAM.
BY ADVS.SRI.NIDHI BALACHANDRAN
SRI.SABU GEORGE
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY IT'S SECRETARY TO GOVERNMENT,
DEPARTMENT OF LAND REVENUE, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2. THE COMMISSIONER OF LAND REVENUE,
PUBLIC OFFICE, BUILDING, THIRUVANANTHAPURAM-695 001
3. THE DISTRICT COLLECTOR, ERNAKULAM-682 034
4. THE VILLAGE OFFICER, KARUMALLOOR, ERNAKULAM-682 034.
5. DISTRICT LEVEL MONITORING COMMITTEE (CONSTITUTED AS PER
SEC 9 OF THE KERALA CONVERSION OF PADDY LAND & WETLAND
ACT 2008) REPRESENTED BY ITS CHAIRMAN, ERNAKULAM-682 034
6. THE CONVENER, DISTRICT LEVEL MONITORING COMMITTEE
(CONSTITUTED AS PER SEC 9 OF THE KERALA CONVERSION OF
PADDY LAND & WETLAND ACT 2008), ERNAKULAM-682 034
7. THE LOCAL MONITORING COMMITTEE, (CONSTITUTED AS
PER SEC 5 OF THE KERALA CONVERSION OF PADDY LAND &
WETLAND ACT 2008) REPRESENTED BY ITS CHAIRMAN,
KARUMALLOOR, ERNAKULAM-682 034
8. THE CONVENER, LOCAL MONITORING COMMITTEE,
(CONSTITUTED AS PER SEC 5 OF THE KERALA CONVERSION OF
PADDY LAND & WETLAND ACT 2008), KARUMALLOOR,
ERNAKULAM-682 034.
BY GOVERNMENT PLEADER SRI.JOSEPH GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-04-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).NO.11273/2015
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE POSSESSION REGARDING THE PROPERTY OWNED BY THE
PETITIONER.
P2 COPY OF THE TAX RECEIPT REGARDING THE PROPERTY OWNED BY THE
PETITIONER.
P3 COPY OF THE LOCATION SKETCH OF THE PETITIONER'S PROPERTY
P4 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE
5TH RESPONDENT
P5 COPY OF THE APPLICATION ALONG WITH THE AFFIDAVIT SUBMITTED BY THE
PETITIONER BEFORE THE 7TH RESPONDENT DATED 30/3/2015.
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
sts
P.R. RAMACHANDRA MENON, J.
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W.P.(C). No. 11273 of 2015
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Dated this the 7th day of April, 2015
JUDGMENT
The petitioner is the owner of the property having an extent of 0.0388 Hectors comprised in Sy.No.165/2B of Karumaloor Village which is described as paddy land. Since there is no other land, the petitioner wants to have it reclaimed. It is in the said circumstance, that Ext.P5 application has been filed before the 7th respondent. Delay in having the same to be considered and finalized made the petitioner to approach this Court by filing this writ petition.
2. Heard the learned government Pleader as well.
3. Considering the nature of relief sought for, there will be a direction that, necessary remarks/recommendations shall be forwarded by the 5th respondent within one month from the date of receipt of a copy of this judgment, to the 7th respondent. On receipt of the proceedings as above, the 7th respondent shall consider and finalize the matter after hearing within a further period of one month thereafter. The petitioner shall produce a copy of the judgment along with a copy of the writ petition before the concerned respondent for further steps.
The writ petition is disposed of.
Sd/-
P.R. RAMACHANDRA MENON, JUDGE.
kp/-