Puthukulangara Haneefa vs State Of Kerala
2022 Latest Caselaw 4136 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                         WP(C) NO.12972 OF 2022
PETITIONER :-

          PUTHUKULANGARA HANEEFA, AGED 38 YEARS
          S/O. SAITHALAVI, KUNNUMAL HOUSE, THENHIPALAM,
          MALAPPURAM, PIN-673 636

          BY ADV P.T.SHEEJISH


RESPONDENTS :-

    1      STATE OF KERALA REPRESENTED BY SECRETARY, SECRETARIAT,
           DEPARTMENT OF AGRICULTURE, 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      THAHSILDAR,
           TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT,
           PIN-673 636

    5      TALUK SURVEYOR,
           TIRUR, MALAPPURAM DISTRICT, PIN-673 636

    6      THE VILLAGE OFFICER
           THENHIPALAM VILLAGE, MALAPPURAM DISTRICT,
           KERALA, PIN-673 636

    7      AGRICULTURAL OFFICER,
           CONVENOR OF LOCAL LEVEL MONITORING COMMITTEE,
           THENHIPALAM PANCHAYATH, CHELARI,
           MALAPPURAM DISTRICT, KERALA, PIN-673 636

           BY SMT.VINITHA B, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.12972 OF 2022

                                -: 2 :-


                              JUDGMENT

Dated this the 7th day of April, 2022

The petitioner is the owner in possession of 13.88 Ares of

land in Survey No180/4-6 of Thenhipalam Village in

Tirurangadi Taluk of Malappuram District. It is submitted

that the property of the petitioner is a converted land and the

same is not suitable for paddy cultivation and is not included

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

expeditious consideration of Ext.P2 application in Form No.6

under the provisions 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 3 rd respondent to

take up the application, consider and pass orders on the same,

after considering all relevant aspects of the matter and after

verifying the data bank and obtaining all necessary inputs

including the report of the Village Officer. The entire

proceedings shall be completed within a period of WP(C) NO.12972 OF 2022

three months from the date of receipt of a copy of this

judgment.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/12.4.2022 WP(C) NO.12972 OF 2022

APPENDIX OF WP(C) 12972/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND T AX RECEIPT DATED 9.10.2019 ISSUED BY THE 5TH RESPONDENT

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF FORM 6 APPLICATION FILED BY THE PETITIONER BEFORE 3RD RESPONDENT ON 13.1.2022

Exhibit P3 TRUE COPY OF THE STATUTORY FEES REMITTANCE RECEIPT MADE BY THE PETITIONER DATED 13.1.2022