Muhammed Nizamuddeen R.M. vs State Of Kerala
2021 Latest Caselaw 9065 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.7065 OF 2021(G)


PETITIONER:

               MUHAMMED NIZAMUDDEEN R.M.,AGED 40 YEARS
               S/O.ABDHUL KHADER, RESIDING AT RAMLATH MANZIL,
               THALAKAKD P.O., MANGATTIRI, TIRUR, MALAPPURAM
               DISTRICT, PIN-676 105.

               BY ADV. SRI.P.T.SHEEJISH

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, DEPARTMENT OF LAND
               REVENUE, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT,
               PIN-695 001.

      2        THE DISTRICT COLLECTOR,
               COLLECTORATE, UP HILL, MALAPPURAM, MALAPPURAM
               DISTRICT, PIN-676 504.

      3        THE REVENUE DIVISIONAL OFFICER,
               CIVIL STATION BUILDING, CIVIL STATION, TIRUR,
               MALAPPURAM DISTRICT, PIN-676 101.

      4        THAAHSILDAR,TALUK OFFICE, TIRUR, MALAPPURAM
               DISTRICT, PIN-676 101.

      5        THE VILLAGE OFFICER,THALAKKAD VILLAGE OFFICE,
               MALAPPURAM DISTRICT, PIN-676 103.

      6        DISTRICT AGRICULTURAL OFFICER,
               CONVENOR, LOCAL LEVEL MONITORING COMMITTEE, 2ND
               FLOOR, B3 BLOCK, CIVIL STATION ROAD, UP HILL,
               MALAPPURAM, KERALA-676 505.

               BY GOVT. PLEADER SRIPAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
              ==============================
                  W.P.(C) No.7065 of 2021
                ==========================
          Dated this the 18th day of March, 2021

                                 JUDGMENT

The property of the petitioner having an extent

of 32 cents is wrongly categorized as a wet land in

the revenue records. Petitioner asserts that the

property is not included in the Data Bank maintained

under the Kerala Conservation of Paddyland and

Wetland Act, 2008 (in short, 'the Act'). The

petitioner has submitted Ext P3 application in Form

No.6 in terms of Section 27A of the Act seeking

conversion.

The writ petition is disposed of directing the

third respondent-Revenue Divisional Officer to

consider the application and pass appropriate orders,

on obtaining necessary reports from the authorities,

within a period of two months from the date of

receipt of a copy of this judgment.

                                  Sd/-      Sathish Ninan, Judge

vdv
                       APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1         THE TRUE COPY OF THE LAND TAX RECEIPT

DATED 08.02.2021 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P2 THE PHOTOGRAPHS OF THE SAID BUILDING IN THE PROPERTY.

EXHIBIT P3 THE TRUE COPY OF THE FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE 3RD RESPONDENT ON 26.02.2021.