Hidayathul Anam Sangam vs Revenue Divisional Officer
2021 Latest Caselaw 22238 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                        WP(C) NO. 24269 OF 2021
PETITIONER:

          HIDAYATHUL ANAM SANGAM
          AGED 59 YEARS
          THALAKKADATHUR P.O., TIRUR, MALAPPURAM DISTRICT,
          REP. BY ITS SECRETARY.
          BY ADV U.K.DEVIDAS


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER,
          RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
          MALAPPURAM DISTRICT - 676 101.
    2     TAHSILDAR,
          TALUK OFFICE, CIVIL STATION, TIRUR P.O.,
          MALAPPURAM DISTRICT - 676 102.
    3     VILLAGE OFFICER
          VILLAGE OFFICE, CHERIYAMUNDAM, CHERIYAMUNDAM P.O.,
          MALAPPURAM DISTRICT - 676 103.



          APPU.P.S-GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24269 OF 2021

                                    2




                                 JUDGMENT

Dated this the 5th day of November 2021

The petitioner is a registered society running

educational institution. The learned counsel for the

petitioner submits that the property having an extent of

26.30 Ares in Survey No.62/4-6 of Cheriyamundam Village

in Tirur Taluk of Malappuram District, is included as nilam in

the B.T.R., but is not included in the Data Bank. It is

submitted that the property of the petitioner is not included

in the data bank. The petitioner confines its relief for an

expeditious consideration of Ext.P4 application in Form No.6

under Section 27A of the Kerala Conservation of Paddy land

and Wetland Act, 2008, seeking permission for use of land

for other purposes.

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 1 st

respondent to take up the application, consider and pass

orders on the same, after considering all relevant aspects of WP(C).No.24269 OF 2021

the matter and after verifying the data bank and obtaining

all necessary inputs including the report of the Village

Officer. Petitioner shall produce a copy of the writ petition

along with a copy of the judgment before the 1st respondent

for compliance. 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/5/11 WP(C).No.24269 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE ASSIGNMENT DEED NO.1268/1992 Exhibit P1 OF SRO, TIRUR DATED 15/4/1992.

TRUE COPY OF THE BASIC TAX RECEIPT DATED Exhibit P2 01/10/2021.

TRUE COPY OF THE PROCEEDINGS OF THE FIRST Exhibit P3 RESPONDENT DATED 01/03/2021.

TRUE COPY OF THE APPLICATION DATED 11/10/2021 Exhibit P4 IN FORM 6 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.

RESPONDENTS' EXHIBITS:         NIL



  SSK                          //TRUE COPY//          PA TO JUDGE