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K.A ABDUL KALAM v. LOCAL LEVEL MONITORING COMMITTEE
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
MONDAY, THE 5TH DAY OF FEBRUARY 2024 / 16TH MAGHA, 1945
WP(C) NO. 2064 OF 2024
PETITIONERS:
1 K.A ABDUL KALAM
AGED 46 YEARS
ELAVAKKAT HOUSE, KAKKANAD, WEST P.O,
VAZHAKKALA JUNCTION, KOCHI, PIN - 682030
2 SAPNA
AGED 43 YEARS
ELAVAKKAT HOUSE, KAKKANAD, WEST P.O,
VAZHAKKALA JUNCTION, KOCHI, PIN - 682030
BY ADVS.
MARIYA RAJAN
SHINU J.PILLAI
S.SUJA
NESMEL DIVAN
DIYA BIJOY
SWETHA ELIZABETH SABOR
RESPONDENTS:
1 LOCAL LEVEL MONITORING COMMITTEE
REPRESENTED BY ITS CONVENOR, AGRICULTURAL OFFICE,
KUNNUMPURAM, THRIKKAKARA, KAKKANAD,
KERALA, PIN - 682030
2 PRINCIPAL AGRICULTURAL OFFICER
ECHAMUKU, KUNNUMPURAM, PADAMUGHAL,
KAKKANAD, KOCHI, PIN - 682030
3 VILLAGE OFFICER
VILLAGE OFFICE, THRIKKAKARA,
KAKKANAD, KERALA, PIN - 682030
4 REVENUE DIVISIONAL OFFICER
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2
THE REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
KB JACOB ROAD, FORT KOCHI, KOCHI,
KERALA, PIN - 682001
5 THRIKKAKKARA MUNICIPALITY
THRIKKAKKARA MUNICIPALITY OFFICE, P.O,
KAKKANAD, KOCHI, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 682030
SMT.R.DEVI SHRI, GP.,
SMT. REKHA AGARWAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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J U D G M E N T
The petitioners have preferred Ext.P5 application dated 24.11.2017 under Rule 4 (6) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008 before the 1st respondent, the Local Level Monitoring Committee (for short 'the LLMC') for removal of her property covered by Ext.P1 from the data bank. The petitioners seek expeditious disposal of the said application.
2. This Court in Niyas and Another v. The District Collector, Palakkad and Others [2023 (2) KLT
411] has held that an application for removal of the property from the data bank is also maintainable before the LLMC.
3. Heard the learned counsel for the petitioners, the learned Standing Counsel and the learned Government Pleader.
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4. The learned Government Pleader, on instructions, submits that Ext.P5 application is pending before the 1st respondent.
Accordingly, there will be a direction to the 1strespondent to consider and pass orders on Ext.P5 application, in accordance with law, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
AS
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