Majeed.T.M vs The Revenue Divisional Officer
2024 Latest Caselaw 10920 Ker

Kerala High Court

Majeed.T.M vs The Revenue Divisional Officer on 12 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WP(C) NO. 12769 OF 2024
PETITIONER:

          MAJEED.T.M,
          AGED 69 YEARS
          S/O. T.A.MOHAMMED, THENKUDATH HOUSE,
          EDAPPALLY. P.O, COCHIN, PIN - 682024
          BY ADV C.K.SHERIN


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, KB JACOB ROAD,
          FORT KOCHI, PIN - 682001
    2     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN, VYTTILA, PIN - 682019
    3     THE VILLAGE OFFICER,
          EDAPPALLY NORTH, PIN - 682024
          SMT. SHEEBA S, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12769 OF 2024


                            ..2..



                 MOHAMMED NIAS C.P, J.
           ========================
                W.P.(C) No.12769 of 2024
           ========================
          Dated this the 12th day of April, 2024


                      JUDGMENT

The petitioner, stated to be the owner of property

having an extent of 9.31 Ares of property comprised in

Survey No. 954/2-33 situated in Kanayannur Taluk,

Edappally Village, Ernakulam district has preferred Ext.P3

application seeking deletion of the property from the data

bank under Form 5 of the Kerala Conservation of Paddy

Land and Wetland Act, 2008 (for short, 'the Act').

2. The learned counsel for the petitioner submits

that no orders have been passed on the statutory

application so far.

3. Under such circumstances, there will be a

direction to the 2nd respondent - Agricultural officer to file

a report to the 1st respondent - the Revenue Divisional WP(C) NO. 12769 OF 2024

..3..

Officer within two months from today. On receipt of the

same, the 1st respondent RDO will consider Ext.P3

application within four months from the date of receipt of

the report from the 2nd respondent -Agricultural Officer,

and pass orders strictly in terms of the Act and Rules.

The writ petition is disposed of as above.

Sd/-

                               MOHAMMED NIAS C.P

LU                                     JUDGE
 WP(C) NO. 12769 OF 2024


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                  APPENDIX OF WP(C) 12769/2024

PETITIONER EXHIBITS :

EXHIBIT P1           TRUE COPY OF THE LAND TAX RECEIPT

DATED 22.07.2023 FOR THE PERIOD 2023- 2024 ISSUED BY THE VILLAGE OFFICE; EDAPPALLY NORTH EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK ISSUED BY THE VILLAGE OFFICE, EDAPPALLY EXHIBIT P3 A TRUE COPY OF THE APPLICATION IN FORM NO. 5 DATED 01.08.2023

// True Copy // PA To Judge