Aleena A.M vs Revenue Divisional Officer
2023 Latest Caselaw 13237 Ker

Kerala High Court

Aleena A.M 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. 42145 OF 2023
PETITIONER:

           ALEENA A.M
           AGED 20 YEARS
           D/O. VISHNUKUMAR, ARIKKANATTU, MANDAYIKKAL,
           VASANTHA VIHAR, MARIKKUNNU P.O, KOZHIKODE
           DISTRICT, PIN - 673012
           BY ADVS.
           P.V.ANOOP
           PHIJO PRADEESH PHILIP
           ANJU R S.
           K C MOHAMED RASHID
           BIJITHA B. BOSE

RESPONDENTS:

     1       REVENUE DIVISIONAL OFFICER
             CIVIL STATION, ERANHIPALAM, KOZHIKODE,
             PIN - 673020
     2       THE VILLAGE OFFICER
             CHEVAYUR VILLAGE, KOZHIKODE DISTRICT, PIN - 673012
OTHER PRESENT:

             GP - RIYAL DEVASSY


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   15.12.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.42145 of 2023        :2:



                            VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.42145 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 15th day of December, 2023

                               JUDGMENT

The petitioner has approached this Court seeking a direction to the

1st respondent to consider and pass orders on Ext.P4 - Form 6

application, submitted by the petitioner.

2. The petitioner is the absolute owner and is in possession of an

extent of 2 Ares 12.4 Sq. Metres of land, comprised in Survey No.

215/76 of Block No.001 of Chevayur Village in Kozhikode District. The

property is mentioned as 'Nanja' in the revenue records. Thereupon the

petitioner has preferred Ext.P4 application in Form-6 before the 1 st

respondent, to change the nature of land.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the above writ

petition with a direction to the 1 st respondent to consider and pass

orders on Ext.P4 application submitted by the petitioner in accordance

with law, within an outer limit of five months from the date of receipt of

a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 42145/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED NO.2986 OF 2023 DATED 27.07.2023 OF CHEVAYUR S.R.O Exhibit P2 TRUE COPY OF THE TAX RECEIPT NO.KL11010612429/2023 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT DATED 06.10.2023 Exhibit P3 THE TRUE COPY OF THE POSSESSION CERTIFICATE NO. 2113/2023 ISSUED BY THE 2ND RESPONDENT DATED 17.10.2023 Exhibit P4 TRUE COPY OF THE APPLICATION NO.1/2023/28639 SUBMITTED BY THE PETITIONER IN FORM 6 BEFORE THE 1ST RESPONDENT DATED 01.12.2023