Rajesh M K vs The Revenue Divisional Officer
2023 Latest Caselaw 12913 Ker

Kerala High Court

Rajesh M K 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. 41082 OF 2023
PETITIONERS:

       1          RAJESH M K,
                  AGED 56 YEARS
                  S/O NARAYANA MENON, RAMRAJ,
                  NETHAJI ROAD PUTHIYARA,
                  KOZHIKODE-, PIN - 673 004

       2          REMESH M K
                  AGED 58 YEARS
                  S/O NARAYANA MENON, RAMRAJ,
                  NETHAJI ROAD PUTHIYARA,
                  KOZHIKODE-, PIN - 673 004

                  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,
                  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. 41082 OF 2023
                                          2

                                   T.R.RAVI.J
                -------------------------------------------------------
                           WP(C) No.41082 of 2023
               --------------------------------------------------------
                Dated this the 08th day of December, 2023

                                  JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioners have 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 1 st 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. 41082 OF 2023

APPENDIX OF WP(C) 41082/2023

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 PETITIONERS BEFORE THE FIRST RESPONDENT

Exhibit P3 THE PETITIONERS ARE PRODUCING HEREWITH 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