Faizal vs Revenue Divisional Officer
2021 Latest Caselaw 18544 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021/17TH BHADRA, 1943
                    WP(C) NO. 16670 OF 2021
PETITIONER:

         FAIZAL,
         AGED 40 YEARS,
         S/O ABOOBACKER, THUDISSERY HOUSE,
         NEDUVA VILLAGE, P.O.ULLANAM,
         PARAPPANANGADI,
         MALAPPURAM DISTRICT, PIN-676 303.

         BY ADVS.
         SRI.AVM.SALAHUDIN
         SRI.A.D.DIVYA


RESPONDENTS:

    1    REVENUE DIVISIONAL OFFICER,
         REVENUE DIVISIONAL OFFICE,
         TIRUR-THRIKANDIYOOR ROAD,
         TIRUR, MALAPPURAM DISTRICT-676 101

    2    AGRICULTURAL OFFICER,
         AGRICULTURAL OFFICE,
         PARAPPANGADI P.O.,
         MALAPPURAM DISTRICT-676 303.

         BY GOVERNMENT PLEADER SRI.VIPIN NARAYANAN

     THIS WRIT PETITION       (CIVIL) HAVING COME UP   FOR
ADMISSION ON 08.09.2021,      THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
 WP(C) No.16670/2021
                                  :2 :




                          JUDGMENT

~~~~~~~~~

Dated this the 8th day of September, 2021

Petitioner has approached this Court seeking to

direct the 1st respondent to consider Ext.P1 application

submitted by the petitioner.

2. The petitioner would state that he is owner of 2.43

Ares of land in Re-survey No.117/3-5 of Neduva Village in

Tirurangadi Taluk of Malappuram District. According to the

petitioner, the property is 'purayidam'. But, in the land Data

Bank and in Revenue records, the nature of the petitioner's

land is described as 'paddy land'. In the circumstances, the

petitioner has filed Ext.P1 application in Form-5 invoking the

provisions of the Kerala Conservation of Paddy Land and

Wetland Rules, 2008. Ext.P1 was submitted in the month of

February, 2021. No final decision has been taken on Ext.P1

application.

WP(C) No.16670/2021

3. Heard the learned counsel for the petitioner and the

learned Government Pleader representing the respondents.

In the facts of the case, the writ petition is disposed

of directing the 1st respondent to consider Ext.P1 Form-5

application submitted by the petitioner, if the 1 st respondent

has received the same and it is complete in all respects

supported by necessary documents. The 1 st respondent shall

pass orders thereon within a period of two months.

Sd/-

N. NAGARESH, JUDGE

aks/08.09.2021 WP(C) No.16670/2021

APPENDIX OF WP(C) 16670/2021

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 22.2.2201 BEFORE THE 1ST RESPONDENT

SR