Firoz.V vs Revenue Divisional Officer
2023 Latest Caselaw 13141 Ker

Kerala High Court

Firoz.V vs Revenue Divisional Officer on 15 December, 2023

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                             WP(C) NO. 42218 OF 2023
PETITIONER:

              FIROZ.V.,AGED 48 YEARS
              S/O. YAHU @ KUNHIMON VALAVATH HOUSE,
              B.P. ANGADI P.O., MALAPPURAM DISTRICT, PIN - 676102

              BY ADVS.
              U.K.DEVIDAS
              S.K.SREELAKSHMY



RESPONDENT:

              REVENUE DIVISIONAL OFFICER
              TIRUR, TRIKANDIYUR ROAD, MALAPPURAM DISTRICT,
              PIN - 676101

OTHER PRESENT:

              GP - SYAMANTHAK B.S.



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.42218 of 2023                                 2


                                   VIJU ABRAHAM, J.
                   .................................................................
                              W.P (C) No.42218 of 2023
                   .................................................................
                   Dated this the 15th day of December, 2023


                                         JUDGMENT

Petitioner has approached this Court seeking a direction to the

respondent to consider and pass orders on Ext.P2 application in Form 5

within a time limit to be fixed by this Court.

2. Petitioner is the exclusive owner of 5.0 Ares of land comprised in

survey no.141/15-4 of Triprangod Village in Tirur Taluk. Petitioner preferred

Ext.P2 application to remove the same from the data bank.

3. Heard the learned Government Pleader also.

After hearing both sides I am inclined to dispose of the writ petition with

a direction to the respondent to consider and pass orders on Ext.P2

application in Form 5 in accordance with law within a period of three months

from the date of receipt of a copy of the judgment.

With the abovesaid direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE cks

APPENDIX OF WP(C) 42218/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ASSIGNMENT DEED NO.2416/2022 DATED 17.06.2022 OF S.R.O. KODAKKAL

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 19.06.2023 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER