Muhammed Fazal Rabeeh vs The Revenue Divisional Officer
2021 Latest Caselaw 13761 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
            FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                             WP(C) NO. 13192 OF 2021
PETITIONER:

              MUHAMMED FAZAL RABEEH - MINOR,
              AGED 15 YEARS, REP. BY HIS FATHER - GUARDIAN, MUHAMMED
              RABEEH, S/O FASALULLA KT, AGED 65 YEARS, KARUVANTHODI HOUSE,
              EAST KODUR, CHETTIPARAMBA, MALAPPURAM DISTRICT.


              BY ADV BABU S. NAIR



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              REVENUE DIVISIONAL OFFICE, PERINTHALMANNA, MALAPPURAM
              DISTRICT, PIN - 679322.

     2        THE VILLAGE OFFICER, VILLAGE OFFICE, NARUKARA VILLAGE,
              MALAPPURAM DISTRICT, PIN -676122.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.13192 of 2021
           ==================
            Dated this the 2nd day of July, 2021

                       JUDGMENT

Seeking change of nature/user of the

petitioner's property, Ext.P1 application has been submitted before the first respondent in Form No.7

of the Kerala Conservation of Paddy land and

Wetland Rules. According to the petitioner, the

property in question is not included in the data

bank and has been a reclaimed land even much prior

to the introduction of the Kerala Conservation of

Paddy land and Wetland Act. All that the petitioner

prays for is an expeditious consideration of his

application.

2. Without expressing anything on merits, the

writ petition is disposed of directing the first

respondent to consider and pass orders on Ext.P1

application(Form 7) on obtaining necessary reports

and verifying the relevant materials including the

Data Bank, as expeditiously as possible and at any

rate within a period of three months from the date W. P. (C) No.13192 of 2021

of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 13192 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 28.6.21 UNDER SECTION 27 OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND ACT.

EXT.P2 TRUE COPY OFTHE CHALAN RECEIPT ISSUED FROM THE SUB TREASURY, DATED 28.6.21.

EXT.P3 TRUE COPY OF THE FORWARDING LETTER OF THE FIRST RESPONDENT DATED 28.6.21.

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