Abdul Kareem vs The Revenue Divisional Officer ...
2022 Latest Caselaw 5277 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                           WP(C) NO. 15986 OF 2022
PETITIONER/S:

             ABDUL KAREEM
             AGED 44 YEARS
             SON OF BEERANKUTTY, PULIYAKADU HOUSE, CHERUKAVU,
             VAZHAYOOR VILLAGE, KONDOTTY TALUK, MALAPPURAM DISTRICT
             PIN - 673637

             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ



RESPONDENT/S:

     1       THE REVENUE DIVISIONAL OFFICER (R.D.O.)
             PERINTHALMANNA, MALAPPURAM DISTRICT, PIN - 679322

     2       THE LOCAL LEVEL MONITORING COMMITTEE
             KRISHI BHAVAN, VAZHAYOOR, MALAPPURAM REPRESENTED BY ITS
             CONVENER, AGRICULTURAL OFFICER, KRISHI BHAVAN, VAZHAYOOR,
             MALAPPURAM
             PIN - 673633

     3       AGRICULTURAL OFFICER
             KRISHI BHAVAN, VAZHAYOOR, MALAPPURAM, PIN - 673633

     4       THE VILLAGE OFFICER
             VAZHAYOOR VILLAGE, MALAPPURAM DISTRICT
             PIN - 673633


OTHER PRESENT:

             By ADV. SABEENA P ISMAIL- GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.15986/2022                        2

                                      JUDGMENT

The petitioner who is the owner of a property

having an extent of 12.23 Ares comprised in

Survey No.109/19-2 of Vazhoor Village, Kondotty

Taluk, Malappuram District, has filed this Writ

Petition being aggrieved by the inaction on the

part of the 1st respondent in considering an

application submitted by the petitioner for

changing the status of the property in the

Revenue records from paddy land to reclaimed

lands. According to the petitioner, the property

is not included in the Data bank and hence he

submitted an application in Form 6 of the Kerala

Conservation of Paddy Land and Wet Land Rules,

2008 for conversion of the said property. Even

though the said application has been submitted

on 15.02.2022, the same is even now pending

consideration.

Considering the facts and circumstances of

this case, the 1st respondent is directed to

consider and pass appropriate orders on Ext.P4

application submitted by the petitioner in

accordance to law after affording the petitioner

an opportunity of being heard. The orders in

this regard shall be passed as expeditiously as

possible, at any rate, within a period of two

months from the date of receipt of a copy of

this judgment. The petitioner shall forward a

copy of this judgment along with a copy of this

Writ Petition to the 1st respondent.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

pkk

APPENDIX OF WP(C) 15986/2022

PETITIONER'S EXHIBITS

Exhibit- P1 TRUE COPY OF THE TAX RECEIPT DATED 2.1.2022 IN CONNECTION WITH THE PROPERTY OF PETITIONER ISSUED BY THE FOURTH RESPONDENT

Exhibit- P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 13.2.2022 ISSUED BY THE FOURTH RESPONDENT

Exhibit- P3 TRUE COPY OF THE CERTIFICATE DATED 31.1.2022 ISSUED BY THE THIRD RESPONDENT ON BEHALF OF SECOND RESPONDENT

Exhibit- P4 TRUE COPY OF THE APPLICATION DATED 15.2.2022 SUBMITTED BY THE PETITIONER