Raziya Beevi, W/O.Moideen Bava vs Revenue Divisional Officer
2022 Latest Caselaw 5341 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. 12890 OF 2022
PETITIONER:

    1       RAZIYA BEEVI, W/O.MOIDEEN BAVA,
            AGED 52 YEARS
            C.M.K.HOUSE, TANALUR, MALAPPURAM DISTRICT.
            BY ADV U.K.DEVIDAS
RESPONDENT:

    1       REVENUE DIVISIONAL OFFICER
            RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
            MALAPPURAM DISTRICT-676101.
            BY ADV. SMT.VINITHA B., 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.12890 OF 2022
                                   2




                             JUDGMENT

Dated this the 20th day of May, 2022

The petitioner is the owner in possession of 2.77

Ares of land in Survey No.19/1-1 of Tanalur Village in

Tirur 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.P2 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.P2 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.12890 OF 2022

of the 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.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE SKP/20.05 WPC NO.12890 OF 2022

APPENDIX OF WP(C) 12890/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 04.04.2022 ISSUED BY THE VILLAGE OFFICER, TANALUR.

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 25.02.2021 IN FORM NO.6 UNDER THE ACT, 2008.

EXHIBIT P3 TRUE COPY OF THE CHALLAN RECEIPT DATED 21.12.2020 ISSUED BY SUB TREASURY, TIRURANGADI.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK WITH RESPECT TO THE PROPERTY OF THE PETITIONER.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE