Siyali Nafeesath @ Nafeesath. S vs The District Collector
2024 Latest Caselaw 10604 Ker

Kerala High Court

Siyali Nafeesath @ Nafeesath. S vs The District Collector 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.14673 OF 2024
PETITIONERS :-

     1     SIYALI NAFEESATH @ NAFEESATH.S, AGED 36 YEARS
           W/O. ANVAR AMEEN. K, NAFEESATH HOUSE, NAFEERAS,
           KELOTH P.O, PAYYANNUR, KANNUR DISTRICT, PIN - 670 307

     2     ALAKKAL WAHEEDA @ WAHEEDA SIYALI SAINUDHEEN,
           AGED 52 YEARS, W/O. SIYALI SAINUDHEEN,
           ALAKKAL HOUSE, WAHEEDAS, ETTIKKULAM P.O,
           KANNUR DISTRICT, PIN - 673 308

           BY ADV BINIYAMIN K.S.


RESPONDENTS :-

     1     THE DISTRICT COLLECTOR,
           CIVIL STATION KANNUR, COLLECTORATE ROAD,
           KANNUR DISTRICT, PIN - 670 002.

     2     THE REVENUE DIVISIONAL OFFICER,
           TALIPPARAMBA REVENUE DIVISIONAL OFFICE,
           REVENUE TOWER, COURT ROAD, TALIPPARAMBA,
           KANNUR DISTRICT, PIN - 670 141.

     3     THE TAHSILDAR (LR),
           PAYYANNUR TALUK OFFICE, PAYYANNUR,
           KANNUR DISTRICT, PIN - 670 307

     4     THE VILLAGE OFFICER,
           PAYYANNUR VILLAGE OFFICE, PAYYANNUR,
           KANNUR DISTRICT, PIN - 670 307

     5     THE AGRICULTURAL OFFICER,
           PAYYANNUR KRISHI BHAVAN, PAYYANNUR,
           KANNUR DISTRICT, PIN - 670 307

           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.14673 of 2024

                                      -: 2 :-


                                  JUDGMENT

Dated this the 11th day of April, 2024

The petitioner has preferred Ext.P5 appeal challenging

Ext.P4 order passed by the Revenue Divisional Officer

rejecting his application under Form 7 of the Kerala

Conservation of Paddy Land and Wet Land Act, 2008.

2. The petitioners submit that no orders have been

passed on Ext.P5 appeal so far.

Accordingly, there will be a direction to the 1 st

respondent to consider Ext.P5 appeal, with notice to the

petitioners and pass orders, in accordance with law, within

three months from the date of receipt of a copy of this

judgment, if Ext.P5 appeal is pending.

This writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE Jvt/15.4.2024

APPENDIX OF WP(C) 14673/2024

PETITIONER EXHIBITS :-

Exhibit-P1 TRUE COPY OF TAX RECEIPT BEARING NO.

KL13050307338/2023 DATED 02.06.2023 Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE PUBLISHED DATA BANK OF PAYYANNUR MUNICIPALITY BEARING NO. E1- 26518/18 DATED 16-01-2020 Exhibit-P3 TRUE COPY OF THE FORM 7 APPLICATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 02-12-

Exhibit-P4 TRUE COPY OF THE ORDER NO. L/RDOTLB-129/2023 ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER DATED 26-04-2023 Exhibit-P5 TRUE COPY OF THE APPEAL NUMBERED AS FILE NO.581387/2023/DCKNR FILED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT UNDER SEC.27 B OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 DATED 09-06-2023 Exhibit-P6 TRUE COPY OF THE CHALLAN DATED 09-06-2023 FOR EVIDENCING PAYMENT OF STATUTORY FEE