Radha Damodaran vs The Revenue Divisional Officer
2023 Latest Caselaw 12856 Ker

Kerala High Court

Radha Damodaran vs The Revenue Divisional Officer on 8 December, 2023

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                       WP(C) NO. 41025 OF 2023
PETITIONER:

          RADHA DAMODARAN,
          AGED 72 YEARS
          W/O DAMODARAN, 33/1812
          SRIRANJINI KOVILAKAM ROAD, MANJERI P.O,
          MALAPPURAM -, PIN - 676 121

          BY ADVS.
          DAJISH JOHN
          ANANDHU K.S
          LEKSHMI VIJAY
          RISNI FARHATH
          MANJIMA K.R.
RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICE,
          CIVIL STATION JUMA MASJID, SH29, ERANHIPPALAM,
          KOZHIKODE, KERALA, PIN - 673 020

    2     THE VILLAGE OFFICER,
          OFFICE OF THE VILLAGE OFFICER RAMANATUKARA - FAROOK
          COLLEGE RD, CALICUT DISTRICT-, PIN - 673 631

    3     THE AGRICULTURAL OFFICER,
          RAMANATTUKARA VILLAGE CALICUT DISTRICT-, PIN - 673 631


          SRI. RIYAL DEVASSY. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41025 OF 2023
                                        2

                                 T.R.RAVI.J
              -------------------------------------------------------
                         WP(C) No.41025 of 2023
             --------------------------------------------------------
              Dated this the 08th day of December, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The petitioner has preferred Ext.P2 application in Form

No.5 under the Kerala Conservation of Paddy Land and Wetland

Act, 2008 before the 1st respondent and seeks early disposal of

the same.

3. In view of the limited prayer made, this writ petition is

disposed of directing the 1st respondent to consider and pass

orders on Ext.P2 application, at the earliest, at any rate within

three months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 41025 OF 2023

APPENDIX OF WP(C) 41025/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE PHOTOCOPY OF BASIC TAX RECEIPT ISSUED BY THE LAND REVENUE DEPARTMENT, RAMANATTUKARA VILLAGE DATED 15.11.2023

Exhibit P2 THE TRUE PHOTOCOPY OF FORM 5 APPLICATION DATED 21.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT

Exhibit P3 THE TRUE COPY OF THE POSSESSION CERTIFICATE DATED 17.02.2023 ISSUED BY THE 2ND RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE