Abdul Majeed vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 9756 Ker

Kerala High Court

Abdul Majeed vs The Revenue Divisional Officer, ... on 4 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       WP(C) NO. 10255 OF 2024
PETITIONER:

          ABDUL MAJEED
          AGED 73 YEARS
          S/O MOHAMMADUNNI,
          RESIDING AT PUNNILATH HOUSE,
          KOOLIMUTTAM P.O, KOOLIMUTTAM,
          THRISSUR DISTRICT, PIN - 680691

          BY ADVS.
          K.J.MOHAMMED ANZAR
          P.K.MINIMOLE
          A.RADHAKRISHNAN NAIR
          BAPPU GALIB SALAM
          MUHAMMED ASHIQUE
          G.MOTILAL



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER, IRINJALAKUDA
          REVENUE DIVISIONAL OFFICE,
          1ST FLOOR, CIVIL STATION RD, ANNEXE,
          IRINJALAKUDA, KERALA, PIN - 680125

    2     VILLAGE OFFICER, KULIMUTTAM
          KULIMUTTAM VILLAGE OFFICE,
          THATTUNGAL - PUNNILATH RD,
          PRANIYAD, KOOLIMUTTAM,
          KERALA, PIN - 680691




          SMT.AMMINIKUTTY K, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                          -2-
WP(C)No.10255 of 2024


                         MOHAMMED NIAS C.P., J.

                         ---------------------


                            WP(C)No.10255 of 2024


                        ---------------------------


                     Dated this the 4th day of April, 2024


                                  JUDGMENT

Petitioner is the owner and in possession of 30.75 Ares of property

comprised in Survey No.61/4-4 of Kulimuttam Village, Kodungallur Taluk in

Thrissur District. The petitioner has preferred Ext.P2 application under Form 7 of

the Kerala Conservation of Paddy Land and Wet Land Act and Rules, 2008, The

petitioner submits that no orders have been passed on the same so far.

Accordingly, there will be a direction to the second respondent to forward

Ext.p2 application within a month from today to the first respondent, who then

will take a decision within three months thereafter, strictly in accordance with the

Act and Rules.

The writ petition is disposed of as above.

Sd/- MOHAMMED NIAS C.P.

JUDGE

dlk/4.4.2024

APPENDIX OF WP(C) 10255/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 12.11.2022

EXHIBIT P2 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 27.12.2023

EXHIBIT P3 TRUE COPY OF THE SCREEN CAPTURE OF THE WEBSITE SHOWING THE STATUS OF THE PETITIONER'S FORM 7 APPLICATION

EXHIBIT P4 TRUE COPY OF THE SCREEN CAPTURE OF THE TABLE SHOWING THE FAIR VALUE PER ARE FOR SY. NO. 225/1, ALONG WITH ITS TYPED COPY

EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO. REV-

P1/248/2019-REV DATED 17.02.2020

EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGE OF THE GAZETTE NOTIFICATION DATED 25.03.2023