Saju Varghese vs The Village Officer
2024 Latest Caselaw 10439 Ker

Kerala High Court

Saju Varghese vs The Village Officer on 11 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                         WP(C) NO. 9121 OF 2024
PETITIONER:

          SAJU VARGHESE
          AGED 49 YEARS
          SON OF VARGHESE, PALLIYATHU, MULAMTHURUTHY P.O.,
          MULAMTHURUTHY VILLAGE, KANAYANNUR TALUK, ERNAKULAM
          DISTRICT, (OWNER OF TRACTOR BEARING REGISTRATION NO.
          KL-17-C-9819), PIN - 682314

          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ
          SUMITHA SIV
          VISHNU P.S.
          ABHIJITH P.A.
          MUHAMMED RASHID



RESPONDENTS:

    1     THE VILLAGE OFFICER
          MANAKUNNAM VILLAGE,
          ERNAKULAM DISTRICT.,PIN - 682309

    2     THE DISTRICT COLLECTOR
          CIVIL STATION, KAKKANAD,
          ERNAKULAM DISTRICT.,PIN - 682030

    3     THE STATION HOUSE OFFICER
          UDAYAMPEROOR POLICE STATION,
          ERNAKULAM DISTRICT., PIN - 682307


OTHER PRESENT:

          SMT.AMMINIKUTTY K, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9121 OF 2024
                              ..2..



                  MOHAMMED NIAS C.P., J.
           =========================
                  W.P.(C). No. 9121 of 2024
           =========================
           Dated this the 11th day of April, 2024



                        JUDGMENT

The learned Government Pleader submits that the District

Collector has already passed the orders under Section 20 of the

Kerala Conservation of Paddy Land and Wet Land Act, 2008.

This is recorded. In view of the subsequent developments, it

will open to the petitioner to challenge the same, in accordance

with law, if so advised. The learned Government Pleader has

made available a copy and is handed over to the learned

counsel for the petitioner.

In view of the above directions, nothing further remains to

be considered in the writ petition. Accordingly, the writ petition

is closed without prejudice to the right of the petitioner to

challenge the order noted above.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 9121 OF 2024 ..3..

APPENDIX OF WP(C) 9121/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE MAHASAR DATED 15.1.2024 PREPARED BY THE FIRST RESPONDENT

EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN SIRAJ VS. DISTRICT COLLECTOR REPORTED IN 2023 KLT ONLINE

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK OF UDAYAMPEROOR GRAMA PANCHAYATH ISSUED BY THE AGRICULTURAL OFFICER, UDAYAMPEROOR

// True Copy // PA To Judge