Narayanan vs Revenue Divisional Officer
2022 Latest Caselaw 2136 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                       WP(C) NO. 6248 OF 2022
PETITIONER:

          NARAYANAN,
          AGED 53 YEARS
          S/O. MAKKU, CHAKKYATTU HOUSE, VELLAMASSERI, ALATHIYUR
          P.O., MALAPPURAM DISTRICT-676102.

          BY ADV U.K.DEVIDAS



RESPONDENT:

          REVENUE DIVISIONAL OFFICER,
          RDO OFFICE, TIRUR, TRIKANDIYUR ROAD, MALAPPURAM
          DISTRICT-676101.

          SR GP VINITHA B


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6248 OF 2022

                                        2


                                JUDGMENT

The petitioner is the owner in possession of 4.48 Ares of land in

Survey Nos.11/4-5, 11/4-8 and 11/4-7 in Block No.2 of Triprangod

Village in Tirur Taluk of Malappuram District. It is submitted that the

property of the petitioner is lying as 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.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 land for other purposes.

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 the application,

consider and pass orders on the same, after considering all relevant

aspects of the matter and after verifying the data bank and after

verifying the nature and extent of the property and obtaining all

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

proceedings shall be completed within a period of three months from WP(C) NO. 6248 OF 2022

the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 6248 OF 2022

APPENDIX OF WP(C) 6248/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 21/04/2021.

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 04/03/2021 IN FORM NO.6 UNDER THE KERALA CONSERVATION OF PADDYLAND AND WET LAND ACT, 2008.