Muhammed vs The State Of Kerala
2024 Latest Caselaw 10923 Ker

Kerala High Court

Muhammed vs The State Of Kerala 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. 12786 OF 2024
PETITIONER:

          MUHAMMED,
          AGED 30 YEARS
          S/O ALAVI, PEROOLI TALOOKATTIL, TANALUR AMSOM,
          TIRUR TALUK, TANALUR PO,
          MALAPPURAM DISTRICT, PIN - 676307
          BY ADVS.
          JAMSHEED HAFIZ
          K.K.NESNA
          T.S.SREEKUTTY


RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO THE REVENUE
          DEPARTMENT,THIRUVANANTHAPURAM, PIN - 695001
    2     THE DISTRICT COLLECTOR,
          KOZHIKODE, KOZHIKODE DISTRICT, PIN - 673020
    3     THE REVENUE DIVISIONAL OFFICER,
          KOZHIKODE, KOZHIKODE DISTRICT, PIN - 673020
    4     VILLAGE OFFICER,
          KAKKAD, VILLAGE OFFICE, KAKKAD,
          KOZHIKODE DISTRICT, PIN - 673586
              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. 12786 OF 2024
                               ..2..




                MOHAMMED NIAS C.P, J.
           ========================
                W.P.(C) No.12786 of 2024
           ========================
          Dated this the 12th day of April, 2024


                         JUDGMENT

The petitioner has preferred Ext.P3 application

before the third respondent seeking permission for the

change of user of the property under Form 6 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.

Accordingly, there will be a direction to the third

respondent - RDO, to pass orders on Ext.P3, within three

months from the date of receipt of a copy of this

judgment, if the same has not been done so far, strictly in WP(C) NO. 12786 OF 2024 ..3..

accordance with the provisions of the Act and Rules.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P

LU JUDGE WP(C) NO. 12786 OF 2024 ..4..

APPENDIX OF WP(C) 12786/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE LAND REVENUE DEPARTMENT DATED 18.09.2023 EXHIBIT P2 TRUE COPY OF THE ORDER PASSED BY THE REVENUE DIVISIONAL OFFICER, KOZHIKODE DATED 29.08.2023 EXHIBIT P3 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE 3RD RESPONDENT DATED 18.09.2023

// True Copy // PA To Judge