ROSS DELIGHTS Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner approached the Revenue Divisional Officer, Ernakulam, with an application dated 04.07.2017 seeking permission to utilize the land in Survey No.382/5A/1/21 of Kottuvally Village for constructing a residential building. This application was under clause 6(2) of the Kerala Land Utilisation Order, 1967.

(2.) As seen from Ext.P10, the Village Officer on 09.8.2017 after conducting an enquiry, submitted a report before the Revenue Divisional Officer. It is stated in the report that as per the BTR, the land is described as 'nilam'. However, the land is not fit for paddy cultivation.

(3.) Ext.P12 is the report of the Agricultural Officer dated 15.12.2017. It is stated that the land cannot be used for paddy cultivation. The Agricultural Officer reported that necessary permission can be granted for construction of a residential building. However, there was a considerable delay in taking a decision. The petitioner approached the Revenue Divisional Officer again on 28.5.2018 styling the application under Clause 6 of the KLU Order. Since no decision was forthcoming, the petitioner approached this Court in W.P.(C) No.20423/2018. This Court, taking note of the reports as well as the application submitted by the petitioner on 28.05.2018, directed the Revenue Divisional Officer to take a decision.