Ahammed Firoz vs The Revenue Divisional Officer
2022 Latest Caselaw 4162 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.12978 OF 2022
PETITIONER :-

            AHAMMED FIROZ, AGED 46 YEARS
            S/O. ADAMKUTTYMASTER, VAKAYIL HOUISE,
            KUTTIPPURAM AMSOM DESOM, KUTTIPPURAM,
            P.O. TIRUR TALUK, MALAPPURAM, P.O. TIRUR TALUK,
            MALAPPURAM DISTRICT, PIN - 679 571.

             BY ADV K.P.SHEREEF



RESPONDENT :-

             THE REVENUE DIVISIONAL OFFICER
             TIRUR P.O, TIRUR, MALAPPURAM DISTRICT,
             KERALA, PIN - 676 101.

             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.12978 OF 2022

                                   -: 2 :-


                               JUDGMENT

Dated this the 7th day of April, 2022

The petitioner is the owner in possession of 8.27 Ares of land

in Survey No.7/13 of Kuttippuram Village in Tirur Taluk of

Malappuram District. The petitioner confines his relief for an

expeditious consideration of Ext.P4 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 a converted land and has been erroneously included in

the data bank.

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 respondent to consider Ext.P4

application (Form No.5), after obtaining all necessary inputs

including the report of the Agricultural Officer and to pass

appropriate orders thereon. The entire proceedings shall be

completed within a period of three months from the date of receipt

of a copy of this judgment.

Sd/-

ANU SIVARAMAN JUDGE Jvt/12.4.2022 WP(C) NO.12978 OF 2022

APPENDIX OF WP(C) 12978/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ASSIGNMENT DEED NO. 2644/2021 DATED 24.08.2021 OF SRO KUTTIPPURAM.

Exhibit P2 TRUE COPY OF A SKETCH SHOWING THE NATURE OF PETITIONER'S PROPERTY PREPARED BY LICENCED SURVEYOR.

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT FOR THE PETITIONER'S LAND DATED 25.10.2021.

Exhibit P4 TRUE COPY OF THE FORM 5 PETITION FILED BY THE PETITIONER BEFORE THE RESPONDENT ON 28.02.2022.

Exhibit P5 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT ON 28.02.2022.