Muhammed P.P vs The District Collector
2023 Latest Caselaw 12909 Ker

Kerala High Court

Muhammed P.P vs The District Collector 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. 40481 OF 2023
PETITIONER:

              MUHAMMED P.P
              AGED 55 YEARS
              S/O.ABDU KURIKKAL, PADINJAREPPALLA, PAYYANADAM,
              MANNARKKAD, PALAKKAD, PIN - 678583.

              BY ADVS.
              BINIYAMIN K.S.
              T.M.NEZLA


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              CIVIL STATION, PALAKKAD, PIN - 678001.
     2        THE REVENUE DIVISIONAL OFFICER
              OTTAPPALAM REVENUE DIVISIONAL OFFICE, RS ROAD,
              OTTAPPALAM, PALAKKAD, PIN - 679101.
     3        THE TAHSILDAR
              MANNARKKAD TALUK OFFICE, CHANGALEERI ROAD, KODATHIPPADI,
              MANNARKKAD, MANNARKKAD-I, PALAKKAD, PIN - 678762.
     4        THE VILLAGE OFFICER
              MANNARKKAD-II VILLAGE OFFICE, MEZHUKAMPARA ROAD,
              MANNARKKAD-ANAKKATTI ROAD, MANNARKKAD-II, PALAKKAD,
              PIN - 678582.
     5        THE AGRICULTURAL OFFICER
              MANNARKKAD KRISHI BHAVAN, MANNARKKAD, MANNARKKAD-I,
              PALAKKAD, PIN - 678762.


              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. 40481 OF 2023

                                     2

                                T.R. RAVI, J.
                --------------------------------------------
                     W.P.(C) No.40481 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.P3 application in

Form VI under the Kerala Conservation of Paddy Land and

Wetland Act, 2008 before the 2nd respondent and seeks early

disposal of the same.

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

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P3 application at the earliest, at any rate, within

four months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 40481 OF 2023

APPENDIX OF WP(C) 40481/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.

KL09031903837/2023 DATED 10.05.2023. Exhibit-P2 TRUE COPY OF THE ORDER DATED 19.09.2023 IN FILE NO. 2268/2023 ISSUED BY RDO, OTTAPPALAM.

Exhibit-P3 TRUE COPY OF THE APPLICATION IN FORM 6 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 05.10.2023.