Abdul Jaleel vs Revenue Divisional Officer
2022 Latest Caselaw 2539 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
       FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                          WP(C) NO. 7122 OF 2022
PETITIONER:

              ABDUL JALEEL,
              AGED 47 YEARS
              S/O. MUHAMMEDKUTTY, PALLIPPURATH EDATHODIYIL HOUSE,
              VALIYAKUNNU P.O, IRUMBILIYAM, MALAPPURAM DISTRICT-676 552
              BY ADV U.K.DEVIDAS
RESPONDENT:

              REVENUE DIVISIONAL OFFICER,
              RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
              MALAPPURAM DISTRICT-676 101
              SMT.VINITHA B, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7122 OF 2022

                                       2




                                JUDGMENT

Dated this the 4th day of March, 2022

The petitioner is the owner in possession of 5.99 Ares of land in

Survey No.371/5-1 of Kattipparuthi Village, Tirur Taluk of 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 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

inputs including the report of the Village Officer. The entire proceedings WP(C) NO. 7122 OF 2022

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

of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 7122 OF 2022

APPENDIX OF WP(C) 7122/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 14.08.2021 .

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

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 18.02.2022 IN FORM NO. 6 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 18.02.2022. RESPONDENT'S EXHIBITS: NIL