Habeeb Rahman vs The Revenue Divisional Officer
2021 Latest Caselaw 21662 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                       WP(C) NO. 20193 OF 2021
PETITIONER:

          HABEEB RAHMAN
          AGED 46 YEARS
          S/O.KUNHI MUHAMMED, THONIKKADAVATH HOUSE,
          KUTTIPPURAM.P.O, MALAPPURAM DISTRICT.
          BY ADV U.K.DEVIDAS


RESPONDENT:

    1     THE REVENUE DIVISIONAL OFFICER,
          TIRUR, MALAPPURAM DISTRICT-676101.
    2     AGRICULTURE OFFICER,
          KRISHI BHAVAN, CIVIL STATION, KUTTIPPURAM,
          MALAPPURAM DISTRICT-679571.
          BY ADV S.KRISHNA

          APPU.P.S-GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20193 OF 2021

                                  2


                            JUDGMENT

Dated this the 2nd day of November 2021

The petitioner is the owner in possession of 3.74

Ares of land in Survey No.99/15 of Kuttippuram Village in

Tirur Taluk of Malappuram District. The petitioner confines

his relief for an expeditious consideration of Ext.P1

application in Form No.5 under the provisions of the Kerala

Conservation of Paddy land and Wetland Act, 2008,

seeking deletion of entry relating to the subject property

from the data bank. According to the petitioner, the

property is dry land and has been erroneously included in

the data bank.

2. Having heard the learned Government Pleader

also and without expressing any view on the merits of the

matter, this writ petition is disposed of directing the

RDO/1st respondent to consider Ext.P1 application (Form

No.5), after obtaining all necessary inputs including the

report of the Agricultural Officer and the KSREC report and

in case such report is called for, the petitioner shall pay the WP(C).No.20193 OF 2021

fees for the same. The entire proceedings shall be

completed within a period of three months from the date

of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

SSK/2/11 WP(C).No.20193 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE APPLICATION DATED Exhibit P1 05.07.2021 SUBMITTED BEFORE THE FIRST RESPONDENT.

TRUE COPY OF THE LETTER DATED 05.07.2021 Exhibit P2 FORWARDED BY THE FIRST RESPONDENT TO THE SECOND RESPONDENT.

   RESPONDENTS' EXHIBITS:           NIL



     SSK                      //TRUE COPY//        PA TO JUDGE