Ranjini Yohannan vs The Deputy Collector (LR) & Ors.

The petitioner is the owner of an extent of 5.60 Ares of property in Re-Survey Block No.47 in Re-Survey No.1/8 by virtue of settlement deed No.4795/2012 of Puthencruz Sub Registrar Office.

Grievance of the petitioner is that, even though the property of the petitioner was removed from the Data Bank prepared for the purpose of Kerala Conservation of Paddy Land and Wetland Act, 2008, which is evidenced by Ext.P5, the same is described as ‘Nilam’ in the revenue records. In such circumstances, for classifying the property in the revenue records as dry land, the petitioner submitted Ext.P6 application in Form-6 on 14.07.2026.

Limited prayer sought by the petitioner is to direct the 1^st respondent before whom the said application is pending to pass orders thereon within a time frame.

After hearing the learned counsel for the petitioner and the learned Government Pleader, I am inclined to dispose of this writ petition.

Accordingly, it is ordered that, the 4^th respondent Village Officer shall forward a report regarding the nature of the property of the petitioner to the 1^st respondent, the authorized officer under Section 2(xvA) of the Kerala Conservation of Paddy Land and Wetland Act, 2008 within a period of one month from the date of receipt of a copy of this judgment. Upon receipt of the said report, appropriate orders on Ext.P6 application shall be passed by the 1^st respondent, the authorized officer as referred above within a period of three months from the date of receipt of a copy of the said report.