Kerala High Court
Ismail K.P vs The Sub Collector, Tirur on 2 August, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
WP(C) NO. 24574 OF 2024
PETITIONER:
ISMAIL K.P.,
AGED 56 YEARS
S/O. MAMMU, KUPPANTE PURAKKAL HOUSE,
CHEERANKADAPPURAM, PUTHIYAKADAPPURAM P.O.,TANUR,
MALAPPURAM DISTRICT, PIN - 676302
BY ADV C.M.MOHAMMED IQUABAL
RESPONDENTS:
1 THE SUB COLLECTOR, TIRUR,
REVENUE DIVISIONAL OFFICE, TIRUR, MINI CIVIL
STATION, TIRUR P.O., MALAPPURAM DISTRICT, PIN -
676101
2 THE AGRICULTURAL OFFICER, TANUR,
TANUR KRISHI BHAVAN, TANUR P.O., MALAPPURAM
DISTRICT, PIN - 676302
3 THE TAHSILDAR, TIRUR,
TIRUR TALUK OFFICE, TIRUR P.O., MALAPPURAM
DISTRICT, PIN - 676101
4 THE VILLAGE OFFICER, KALADY,
KALADY VILLAGE OFFICE, KALADY P.O., MALAPPURAM
DISTRICT, PIN - 679582
5 THE LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENER, TANUR KRISHI
BHAVAN,TANUR P.O., MALAPPURAM DISTRICT, PIN -
676302
SMT.DEVI SHRI R., GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.24574/2024
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MOHAMMED NIAS C.P., J
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W.P.(C)No.24574/2024
..........................................
Dated this the 2nd day of August, 2024
JUDGMENT
The petitioner, stated to be the owner of the property having an
extent of 12.48 Ares of land comprised in Survey No.188/2-1(New
Survey No.309), situated in Tirur Taluk, in Tanur Village in
Malappuram District, has preferred Ext.P3 application under Form 5
of the Kerala Conservation of Paddy Land and Wetland Act and Rules,
2008, (for short, the Act and the Rules) seeking deletion of the
property from the databank.
2. The learned counsel for the petitioner submits that no orders
have been passed on the statutory application so far.
Under such circumstances, there will be a direction to the 2nd
respondent Agricultural Officer to provide sufficient inputs required
under the Act and the Rules to the 1st respondent the Sub Collector,
Tirur or the officer authorised under Section 2(XVA) of the Act, within
..3..
one month from today. On receipt of the same, the 1st respondent
Revenue Divisional Officer/authorised officer will consider Ext.P3
application within one month thereafter and pass orders strictly in
terms of the Act and the Rules.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
ACR
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APPENDIX OF WP(C) 24574/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF POSSESSION CERTIFICATE
ISSUED BY TANUR VILLAGE OFFICE DATED
22.03.2022
Exhibit P2 THE TRUE COPY OF THE RELEVANT PAGE OF THE
DATA BANK PREPARED BY THE 5TH RESPONDENT
DATED NIL
Exhibit P3 THE TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE PETITIONER THROUGH ONLINE
DATED 03.02.2023 ALONG WITH TYPED COPY
