C.M. Inayath Khan vs The District Collector
2021 Latest Caselaw 24044 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 28TH DAY OF DECEMBER 2021 / 7TH POUSHA, 1943
                        WP(C) NO. 28545 OF 2021
PETITIONER/S:

               C.M. INAYATH KHAN
               AGED 46 YEARS
               S/O. ABDUL RAHIMAN KHAN, HOUSE NO.5/2659,
               JAFARKHAN HOUSE, ERINJIPALAM P.O., KOZHIKODE-673
               006

               BY ADVS.
               SUNIL KUMAR M.
               ANISH ANTONY ANATHAZHATH



RESPONDENT/S:

    1          THE DISTRICT COLLECTOR
               KOZHIKODE, CIVIL STATION, PIN-673 020

    2          THE REVENUE DIVISINAL OFFICER,
               KOZHIKODE, CIVIL STATION, PIN-673 020

    3          THE VILLAGE OFFICER,
               KASABA VILLAGE OFFICE, KOZHIKODE-673 021

    4          THE LOCAL LEVEL MONITORING COMMITTEE,
               KOZHIKODE CORPORATION, REPRESENTED BY ITS
               CONVENER (THE AGRICULTURAL OFFICER, KRISHI
               BHAVAN, PUTHIYARA, KOZHIKODE-673 004)


        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   28.12.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 28545 OF 2021

                                  ..2..




                                JUDGMENT

The petitioner is the absolute owner and in

possession of land having an extent of 25.79

Ares comprised in Re-survey Nos.1208/2, 1208/2

& 1210/1,3 situated at Kasaba Village in

Kozhikode District. The petitioner has filed

Ext.P4 application in Form No.6 and Ext.P5

application in Form No.9 under the Kerala

Conservation of Paddy and Wet Land Rules, 2008

(for short 'the Rules') before the 2nd

respondent on 05.11.2021 and 11.11.2021

respectively. The grievance of the petitioner

is with regard to the delay in considering the

said applications.

2. Heard the learned counsel for the petitioner

as well as the learned Government Pleader.

3. There will be a direction to the 2nd respondent

to consider and dispose of Exts.P4 and P5

applications, within a period of two months WP(C) NO. 28545 OF 2021

..3..

from the date of receipt of a certified copy

of this judgment. The petitioner shall produce

a copy of the writ petition along with the

exhibits before the 2nd respondent for

compliance.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE bka/28.12.2021 WP(C) NO. 28545 OF 2021

..4..

APPENDIX OF WP(C) 28545/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF DOCUMENT NO.224/06 DATED 20.02.2006 OF SRO, KOZHIKODE OF THE PETITIONER

Exhibit P2 THE TRUE COPY OF DOCUMENT NO.225/06 DATED 20.02.2006 OF SRO, KOZHIKODE OF THE PETITIONER

Exhibit P3 TRUE COPY OF THE ORDER DATED 18.02.2020 ISSUED BY THE LLMC CONVENOR, KOZHIKODE CORPORATION TO THE PETITIONER

Exhibit P4 TRUE COPY OF THE FORM 6 APPLICATION FILED BEFORE THE 2ND RESPONDENT ON 05.11.2021

Exhibit P5 TRUE COPY OF THE FORM 9 APPLICATION FILED BEFORE THE 2ND RESPONDENT ON 11.11.2021

Exhibit P6 TRUE COPY OF THE ATTACHMENT NOTICE DATED 14.09.2021 ISSUED TO THE PETITIONER

Exhibit P7 TRUE COPY OF THE MEDICAL CERTIFICATE OF PETITIONER ISSUED BY BABY MEMORIAL HOSPITAL DATED 06.05.2020