Dilshad Majnu vs Revenue Divisional Officer
2022 Latest Caselaw 2162 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. 6209 OF 2022
PETITIONER:

          DILSHAD MAJNU
          AGED 38 YEARS
          S/O.MUHAMMED, NARIKKODAN HOUSE, TIRUR AMSOM,
          KOTT DESOM,
          TIRUR TALUK, TIRUR,
          MALAPPURAM DISTRICT,
          PIN-676101.

          BY ADV K.P.SHEREEF



RESPONDENT:

          REVENUE DIVISIONAL OFFICER,
          TIRUR, P.O.TIRUR, MALAPPURAM DISTRICT,
          KERALA, PIN-676101.



          SMT PRINCY XAVIER,SR GP




     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. 6209 OF 2022

                                   2


                               JUDGMENT

The petitioner is the owner in possession of 5.6 Ares of land in

Survey No.135/5-6 in Block No.1 of Triprangode Village in Tirur

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

the petitioner is lying as garden 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.P5 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.

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 the

application, consider and pass orders on the same, after

considering all relevant aspects of the matter and after verifying

the nature and extent of the property and after verifying the data

bank and obtaining all necessary inputs including the report of the WP(C) NO. 6209 OF 2022

Village Officer. The entire proceedings shall be completed within a

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

judgment. The petitioner shall produce a copy of this judgment

along with a copy of the writ petition before the respondent for

compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 6209 OF 2022

APPENDIX OF WP(C) 6209/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY JENM ASSIGNMENT DEED NO.155/2022 OF SRO CODAKKAL DATED 11.01.2022

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK PUBLISHED BY LOCAL LEVEL MONITORING COMMITTEE.

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 28-

01-2022

Exhibit P4 TRUE COPY OF THE PLAN PREPARED BY BUILTARC ON 19.01.2022

Exhibit P5 TRUE COPY OF THE FORM 6 PETITION FILED BY THE PETITIONER BEFORE THE RESPONDENT ON 8.2.2022.