Kerala High Court
Abdul Rasheed Kunnath vs The District Collector on 26 June, 2015
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 26TH DAY OF JUNE 2015/5TH ASHADHA, 1937
WP(C).No.19281 of 2015 (I)
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PETITIONER'S:
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1. ABDUL RASHEED KUNNATH,S/O.ALI HAJI,
AGED 35 YEARS,KUNNATH VEEDU,THIROORKKADU,
VALAMBUR VILLAGE,PERINTHALMANNA TALUK,
MALAPPURAM DISTRICT.
2. SAIDALAVI,S/O.UNNIMUHAMMED,AGED 32 YEARS,
PERUMBAN VEEDU,THIROORKKADU,
PERINTHALMANNA TALUK,MALAPPURAM DISTRICT.
BY ADVS.SRI.C.RAJENDRAN
SRI.K.R.RANJITH
SMT.R.S.SREEVIDYA
RESPONDENT'S:
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1. THE DISTRICT COLLECTOR,
MALAPPURAM DISTRICT-676 505.
2. DISTRICT AUTHORIZED COMMITTEE,
MALAPPURAM - 676 505.
3. REVENUE DIVISIONAL OFFICER,
PERINTHALMANNA,MALAPPURAM DISTRICT - 679 322.
4. THE TAHSILDAR,PERINTHALMANNA TALUK,
PERINTHALMANNA,MALAPPURAM - 679 322.
5. VILLAGE OFFICER,VALAMBUR VILLAGE,
PERINTHALMANNA TALUK,
MALAPPURAM DISTRICT - 679 322.
6. THE PRESIDENT,ANGADIPPURAM GRAMA PANCHAYAT,
MALAPPURAM DISTRICT - 679 32.
7. THE AGRICULTURAL OFFICER,AGRICULTURAL OFFICE,
ANGADIPPURAM,VALAMBUR VILLAGE,
MALAPPURAM DISTRICT - 679 321.
8. THE CONVENOR,LOCAL MONITORING COMMITTEE,
ANGADIPPURAM,PERINTHALMANNA,
MALAPPURAM DISTRICT - 679 321.
pto
...2...
WP(C).No.19281 of 2015 (I)
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9. THE DISTRICT PLANNING OFFICER,
MALAPPURAM - 676 505.
R1 TO R5 AND R7 TO R9 BY GOVT.PLEADER SRI.SOYUZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26-06-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
pk
WP(C).No.19281 of 2015 (I)
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APPENDIX
PETITIONER'S EXHIBITS:
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P1 - A TRUE PHOTOCOPY OF THE JUDGMENT IN WPC NO.28396/2014
DT. 24.11.14.
P2 - A TRUE PHOTOCOPY OF THE SAID PROCEEDINGS REJECTING THE
APPLICATION DT.05.2.15.
P3 - A TRUE PHOTOCOPY OF THE APPEAL PETITION DT. 26.2.15.
P4 - A TRUE PHOTOCOPY OF THE APPEAL PETITION DT. 26.2.15.
RESPONDENT'S EXHIBITS: NIL
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//TRUE COPY//
P.S.TO JUDGE
pk
K. VINOD CHANDRAN, J
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W.P(C) No. 19281 of 2015
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Dated this the 26th day of June, 2015
J U D G M E N T
The petitioners submitted applications before the Local Level Monitoring Committee constituted under the Kerala Conservation of Paddy Land and Wet Land Act, 2008, for according sanction for conversion of petitioner's land into garden land. The Local Level Monitoring Committee forwarded it to the District Authorized Committee by Ext.P2. The petitioners filed separate appeals before the 1st respondent by Exts.P3 and P4.
In such circumstance, if such appeals have been instituted properly, with the required fees, then, the same shall be considered expeditiously, at any rate, within a period of four months from the date of receipt of a certified copy of this judgment.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
jma //true copy/
P.A to Judge