Mohammed Noufal vs Village Officer
2022 Latest Caselaw 11088 Ker

WP(C) NO. 7073 OF 2014             1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   SATURDAY, THE 5TH DAY OF NOVEMBER 2022 / 14TH KARTHIKA, 1944
                         WP(C) NO. 7073 OF 2014
PETITIONER/S:

          MOHAMMED NOUFAL,
          AGED 35 YEARS,
          S/O.ABDUL SALAM,PATTATHIL,AYATHIL.P.O,KOLLAM DISTRICT.
          BY ADVS.
          SRI.BINU GEORGE
          SMT.HEMALATHA


RESPONDENT/S:

    1     VILLAGE OFFICER
          THRIKKOVILVATTAM VILLAGE OFFICE,KOLLAM TALUK,KOLLAM
          DISTRICT,PIN-686001.
    2     TAHSILDAR
          KOLLAM TALUK,KOLLAM DISTRICT,PIN-686001.
    3     THE DISTRICT COLLECTOR
          COLLECTORATE,KOLLAM,PIN-686001.
    4     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,DEPARTMENT OF
          REVENUE,THIRUVANANTHAPURAM-695001.
OTHER PRESENT:


          GOVT. PLEADER SRI.RIYAL DEVASSY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7073 OF 2014                    2

                       MOHAMMED NIAS C.P.,J
                     ------------------------------------
                      WP(C) NO. 7073 OF 2014
                     ------------------------------------
             Dated this the 5th day of November, 2022

                                    JUDGMENT

This writ petition is filed seeking the following

relief:

"Issue a writ of mandamus or any other appropriate writ or order declaring that the properties covered by Ext.P1 to P1(e) documents belonging to petitioner is not a paddy or wet land in the light of Ext.P3 certificate issued by Village Officer, Thrikkovilvattam."

2. The prayer blanket prayer sought as such

cannot be granted. It is for the petitioner to file an

appropriate application before the authority concerned,

under the provisions of the Kerala Conservation of

Paddy Land and Wet Land Act, 2008 (Act 28 of 2008), who

shall consider such application and pass appropriate

orders in accordance with law on the same.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

                                                             JUDGE
   okb/
                                                         //True copy//    P.S. to Judge


                   APPENDIX OF WP(C) 7073/2014

PETITIONER EXHIBITS

EXT.P1 COPY OF THE DOCUMENT NO.2736/2007. EXT.P1(A) COPY OF THE DOCUMENT NO.3141/2007 EXT.P1(B) COPY OF THE DOCUMENT NO.946/2008 EXT.P1(C) COPY OF THE DOCUMENT NO.1138/2008. EXT.P1(D) COPY OF THE DOCUMENT NO.1250/2008. EXT.P1(E) COPY OF THE DOCUMENT NO.434/2011. EXT.P2 COPY OF THE LAND LINE TELEPHONE BILL DATED 6.1.2014 IN THE NAME OF PEACE PUBLIC SCHOOL.

EXT.P3 COPY OF THE CERTIFICATE DATED 27.3.2013 ISSUED BY VILLAGE OFFICER, THRIKKOVILVATTAM.

EXT.P4 COPY OF THE LOCATION CERTIFICATE DATED 27.7.2013 EXT.P4(A) COPY OF THE POSSESSION CERTIFICATE DATED 27.7.2013. EXT.P5 COPY OF THE PHOTOGRAPHS OF THE PROPERTIES.