Kadeeja vs Revenue Divisional Officer
2022 Latest Caselaw 5556 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                       WP(C) NO. 17011 OF 2022
PETITIONER:

          KADEEJA
          AGED 70 YEARS
          W/O. MUHAMMED, PEROTH VALAPPIL HOUSE, ERIKKAMANNA,
          EZHUVATHIRUTHI P.O.,MALAPPURAM DISTRICT 679 577.

          BY ADV U.K.DEVIDAS



RESPONDENT:

          REVENUE DIVISIONAL OFFICER
          RDO OFFICE, TIRUR, TRIKANDIYUR ROAD, MALAPPURAM
          DISTRICT - 676 101.


OTHER PRESENT:

          PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.17011 OF 2022

                                      2




                               JUDGMENT

The petitioner is the owner in possession of 4.75 Ares of

land in Survey No.217/1B-2 of Ezhuvathiruthi Village in Ponnani

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 her 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 WP(C) NO.17011 OF 2022

report 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 ska WP(C) NO.17011 OF 2022

APPENDIX OF WP(C) 17011/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 22.4.2022 BY TH VILLAGE OFFICER, EZHUVATHIRUTHI

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK BY THE KRISHI OFFICER, EZHUVATHIRUTHI

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 30.4.2022 IN FORM NO 6 UNDER THE ACT, 2008

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 30.4.2022 BY THE VILLAGE OFFICE, EZHUVATHIRUTHI