Hema Antony, W/O Antony Alappat vs The Revenue Divisional Officer
2024 Latest Caselaw 23291 Ker

Kerala High Court

Hema Antony, W/O Antony Alappat vs The Revenue Divisional Officer 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. 27386 OF 2024
PETITIONER:

            HEMA ANTONY, W/O ANTONY ALAPPAT,
            AGED 51 YEARS
            RESIDING AT ALAPPATTU THOPPIL HOUSE, ANANDALE,
            KARANCHIRA PO, IRINJALAKUDA, THRISSUR, PIN - 680702


            BY ADVS.
            SAJI VARGHESE KAKKATTUMATTATHIL
            AMALENDU A.
            POOJA M. NAIR




RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
            PIN - 682001

    2       SUB COLLECTOR,
            (SPECIAL OFFICER APPOINTED UNDER KERALA CONSERVATION OF
            PADDY LAND AND WET LAND ACT, 2008) CWIL STATION,
            KAKKANADU, KOCHI, PIN - 682030



OTHER PRESENT:

            SMT.AMMINIKUTTY K., SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No. 27386 of 2024

                                 2
                                                            2024:KER:59161



                     MOHAMMED NIAS C.P., J
                ==========================
                     W.P(C) No. 27386 of 2024
                ==========================
                Dated this the 2nd day of August, 2024



                           JUDGMENT

The petitioner submits that she has erroneously filed

Ext.P7 under Form-6 of the Kerala Conservation of Paddy Land on

23.06.2022. The learned Government Pleader submits that, no

final orders have been passed on the same. Petitioner submitted

that she may be permitted to file an application under Form-9 as

the application under Form-6 was filed erroneously.

Accordingly, the petitioner is permitted to withdraw Ext.P7 on

which no orders have been passed and file a fresh application

under Form-9. The same shall be considered by the 2nd respondent

on its merits, without delay.

This Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE mus

2024:KER:59161

APPENDIX OF WP(C) 27386/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO.3156/2021 OF THE SRO CHENGAMANAD

Exhibit P2 TRUE COPY OF THE PARTITION DEED BEARING NO.1293/1959 OF THE SRO, ALUVA

Exhibit P3 TRUE COPY OF THE PURCHASE CERTIFICATE BEARING NO.1041/1976 DATED 13.08.1976

Exhibit P4 TRUE COPY OF THE PROPERTY TAX RECEIPT FOR THE BUILDING BEARING NO.9/264 OF KARUMALLOOR GRAMA PANCHAYAT DATED 21.03.2006

Exhibit P5 TRUE COPY SALE DEED NO. 2936/2006

Exhibit P6 TRUE COPY SALE DEED NO. 2937/2006

Exhibit P7 TRUE COPY OF THE FORM 6 APPLICATION DATED 23.06.2022 FILED BY THE PETITIONER