Rajesh M K vs The Revenue Divisional Officer
2023 Latest Caselaw 12915 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. 41165 OF 2023
PETITIONERS:

    1     RAJESH M K
          AGED 56 YEARS
          S/O NARAYANA MENON, RAMRAJ, NETHAJI ROAD PUTHIYARA,
          KOZHIKODE-, PIN - 673004

    2     REMESH M K
          AGED 58 YEARS
          S/O NARAYANA MENON, RAMRAJ, NETHAJI ROAD PUTHIYARA,
          KOZHIKODE-, PIN - 673004

          BY ADVS.
          DAJISH JOHN
          ANANDHU K.S
          RISNI FARHATH
          MANJIMA K.R.



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, CIVIL STATION, ERANHIPPALAM,
          KOZHIKODE, KERALA, PIN - 673020

    2     THE VILLAGE OFFICER
          VILLAGE OFFICE, RAMANATUKARA - FAROOK COLLEGE RD,
          CALICUT DISTRICT-, PIN - 673631

    3     THE AGRICULTURAL OFFICER,
          RAMANATTUKARA VILLAGE CALICUT DISTRICT-, PIN - 673631

          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. 41165 OF 2023             2


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.41165 of 2023
                  --------------------------------------------
            Dated this the 8th day of December, 2023

                             JUDGMENT

Admit. GP takes notice for the respondents.

2. The petitioner has preferred Ext.P2 application in

Form V under the Kerala Conservation of Paddy Land and

Wetland Act, 2008 before the 1 st respondent and seeks early

disposal of the same.

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 LEK

APPENDIX OF WP(C) 41165/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOCOPY OF BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICE, RAMANATTUKARA 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 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 17.02.2023 ISSUED BY THE 2 ND RESPONDENT