Noushad vs The Revenue Divisional Officer
2021 Latest Caselaw 15658 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                      WP(C) NO. 14827 OF 2021
PETITIONER:

              NOUSHAD, AGED 45 YEARS,S/O AIDROO, ERANJIYIL
              HOUSE, VELLIYANCHERI P.O, PERINTHALMANNA,
              MALAPPURAM DISTRICT, PIN 679 326.

              BY ADV G.SANTHOSH KUMAR (P).



RESPONDENTS:

1             THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE
              REVENUE DIVISIONAL OFFICER, PERINTHALMANNA,
              MALAPPURAM- 679 322.

2             THE TAHSILDAR, TALUK OFFICE, NILAMBUR,
              MALAPPURAM PIN 679 329.

3             THE VILLAGE OFFICER, VILLAGE OFFICE, KERALA
              ESTATE, MALAPPURAM, PIN 676 525.

              GP SRI PAUL ABRAHAM VAKKANAL


       THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   27.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14827 OF 2021
                                  2

                               JUDGMENT

Dated this the 27th day of July 2021

Property of the petitioner having an extent of 1.21

Ares though a garden land and not included in the data

bank maintained under the Kerala Conservation of

Paddyland and Wetland Act, 2008(for short, 'the Act'),

is described as wetland in the revenue records. It is

accordingly that the petitioner has submitted Ext P3

application in Form No.6 of the Kerala Conservation of

Paddyland and Wetland Rules seeking change of nature of

the property, is the contention of the petitioner. The

petitioner seeks for an expeditious consideration of the

application.

Without expressing anything on merits, I dispose of

this writ petition directing the 1 st respondent to

consider and pass orders on Ext P3 application (Form

No.6) on verifying the relevant materials including the

data bank, as expeditiously as possible and at any rate

within a period of six months from the date of receipt

of a copy of this judgment.

Sd/- SATHISH NINAN, JUDGE

vdv WP(C) NO. 14827 OF 2021

APPENDIX

EXT P1 TRUE COPY OF THE TAX RECEIPT DATED 24.09.2020 ISSUED BY THE VILLAGE OFFICER, KERALA ESTATE VILLAGE. EXT P2 TRUE COPY OF LETTER DATED 05.01.2021 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER UPON FORM 5 APPLICATION. EXT P3 TRUE PHOTOCOPY OF THE APPLICATION DATED 13.07.2021 ALONG WITH THE CHELAN SHOWING PAYMENT OF FEES PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.