Tanur Islamic Trust vs Revenue Divisional Officer
2022 Latest Caselaw 1735 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                          WP(C) NO. 5171 OF 2022
PETITIONER:

              TANUR ISLAMIC TRUST
              KERALADHEESWARAPURAM, TANALUR.P.O,
              MALAPPURAM DISTRICT-676302,
              REPRESENTED BY ITS CHAIRMAN.
              BY ADV U.K.DEVIDAS
RESPONDENT:

              REVENUE DIVISIONAL OFFICER
              RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
              MALAPPURAM DISTRICT-676101.
              SMT.PRINCY XAVIER, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5171 OF 2022

                                       2




                                JUDGMENT

Dated this the 16th day of February, 2022

The petitioner is the owner in possession of a total extent of 20.09

Ares of land in Survey Nos.48/1-10 and 48/2-28 of Tanalur Village, Tirur

Taluk, Malappuram District. It is submitted that the property of the

petitioner is not a notified 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.P3 application in Form No.6

under Section 27A of the Kerala Conservation of Paddy land and Wetland

Act, 2008, seeking permission for use of 10.96 Ares 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 respondent to take up Ext.P3 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 WP(C) NO. 5171 OF 2022

inputs including the report of the Village Officer. The entire proceedings

shall be completed within a period of four months from the date of receipt

of a copy of this judgment. The petitioner shall produce a copy of the writ

petition along with a copy of this judgment before the respondent for

compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 5171 OF 2022

APPENDIX OF WP(C) 5171/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 16.11.2021 Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK Exhibit P3 TRUE COPY OF THE APPLICATION DATED 16.04.2021 IN FORM 6 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 RESPONDENT'S EXHIBITS: NIL