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Judgment
11 paragraphs · 215 wordsSathish Ninan, J
Petitioner is the owner of an extent of 1.21 Ares of property equivalent to 2.98 cents situated in Re Sy. No.157/4-6-2-2 of Thrikkakara North Village.
He purchased the property as per Ext P1 sale deed of the year 2019. According to the petitioner, the property is not included in the Data Bank
maintained under the Kerala Conservation of Paddyland and Wetland Act. He has constructed a residential building in the property, for which Ext P3
Occupancy Certificate dated 21.12.2020 has been issued and tax assessed as per Ext P4 dated 20.01.2021. However, the property has been
erroneously descried as 'Nilam' in the revenue records. Under such circumstances the petitioner has filed Ext P6 application in Form No.6 as
prescribed under the Kerala Conservation of Paddyland and Wetland Rules, seeking change of nature of the un-notified land. The application is dated
18.02.2021 and is pending. The petitioner confines his relief for an expeditious consideration of the said application.
Without expressing anything on merits, the writ petition is disposed of directing the third respondent to consider Ext P6 application, on obtaining and
verifying the relevant records, and pass appropriate orders thereon. Orders shall be passed as aforesaid, within a period of three months from the date
of receipt of a copy of this judgment.