Faizal vs Revenue Divisional Officer
2022 Latest Caselaw 5339 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                       WP(C) NO. 12851 OF 2022
PETITIONER:

    1       FAIZAL
            AGED 45 YEARS
            S/O.SAIDALIKUTTY HAJI,
            KODINHI HOIUSE, NANNAMBRA.P.O,
            IRUKULAM, MALAPPURAM DISTRICT-676306.
            BY ADV U.K.DEVIDAS
RESPONDENT:

    1       REVENUE DIVISIONAL OFFICER
            RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
            MALAPPURAM DISTRICT-676101.
            BY ADV.SMT.PRINCY XAVIER, SENIOR GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC NO.12851 OF 2022
                                 2




                          JUDGMENT

Dated this the 20th day of May, 2022

The petitioner is the co-owner in possession of

18.22 Ares of land in Survey No.214/2-5 in Nannambra

Village in Tirurangadi Taluk of Malappuram District. It is

submitted that the property of the petitioner 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 WPC NO.12851 OF 2022

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.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE SKP/20.05 WPC NO.12851 OF 2022

APPENDIX OF WP(C) 12851/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 01.02.2022 ISSUED BY THE VILLAGE OFFICER, NANNAMBRA EXHIBIT P2 TRUE COPY OF THE DATA BANK WITH RESPECT TO THE PROPERTY OF THE PETITIONER EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 06.12.2021 IN FORM NO.6 UNDER THE KERALA CONSERVATION OF PADDYLAND AND WET LAND ACT,

EXHIBIT P4 TRUE COPY OF THE CHALAN RECEIPT DATED 26.11.2021 ISSUED SUB TREASURY,TIRUR. RESPONDENT'S EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE