Riyas vs Sub Collector And Revenue Divisional ...
2024 Latest Caselaw 4492 Ker

Kerala High Court

Riyas vs Sub Collector And Revenue Divisional ... on 6 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        WP(C) NO. 4375 OF 2024
PETITIONER:

          RIYAS, AGED 30 YEARS
          S/O.HAMEED, THIYATTIL HOUSE, KOPPAM,
          PULASSERY POST, PATTAMBI TALUK,
          PALAKKAD DISTRICT, PIN - 679307

          BY ADVS.
          R.SREEHARI
          HAMZA A.V.
          VIGNESH S.



RESPONDENTS:

    1     SUB COLLECTOR AND REVENUE DIVISIONAL OFFICER
          OTTAPPALAM, OFFICE OF THE SUB COLLECTOR,
          OTTAPPALAM POST, OTTAPPALAM TALUK,
          PALAKKAD DISTRICT, PIN - 679101

    2     VILLAGE OFFICER
          OTTAPPALAM II VILLAGE,
          OTTAPPALAM II VILLAGE OFFICE,
          OTTAPPALAM POST, OTTAPPALAM TALUK,
          PALAKKAD DISTRICT, PIN - 679101


OTHER PRESENT:

          SR.GP.SMT.K.AMMINIKUTTY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4375 OF 2024       : 2 :




                         JUDGMENT

The petitioner is the owner of 11.30 Ares of land

in old survey No.121/A4-2 of Ottappalam II Village,

Ottappalam Taluk in Palakkad District. He has

approached this Court seeking a direction to the 1 st

respondent/Revenue Divisional Officer to consider

and pass orders on Ext.P3, Form-6 application filed

under the Kerala Conservation of Paddy Land and

Wetland Rules, 2008.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

In the facts and circumstances of the case and

taking into consideration that Ext.P3 is a statutory

application, this writ petition is disposed of with a

direction to the 1st respondent/RDO to consider and

pass orders thereon, in accordance with law, as

expeditiously as possible, at any rate, within a period

of four months from the date of receipt of a copy of

this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 02/06/2023 ISSUED FROM THE OTTAPPALAM II VILLAGE OFFICE, IN FAVOUR OF THE PETITIONER FOR THE YEAR 2023 -2024

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 12/06/2023 WITH NO.78524194, ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE PETITIONER

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 30/12/2023 WITH APPLICATION NO.1/2023/1866543 IN FORM NO.6 UNDER THE PROVISIONS OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT,2008

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 30/12/2023 EVIDENCING THE PAYMENT OF RS.1000/- BEFORE THE OTTAPPALAM II VILLAGE OFFICE, BY THE PETITIONER