Shiju P vs The District Collector
2024 Latest Caselaw 4572 Ker

Kerala High Court

Shiju P vs The District Collector 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. 4281 OF 2024
PETITIONER:

          SHIJU P, AGED 46 YEARS
          S/O. HARIDASAN, PADIYATT HOUSE, KARANTHUR PO,
          KUNNAMANGALAM, KOZHIKODE, PIN - 673571

          BY ADVS.
          FARHANA K.H.
          AMJATHA D.A.
          MUHASIN K.M.



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          CIVIL STATION, WAYANAD ROAD,
          ERANHIPPALAM, KOZHIKODE, PIN - 673020

    2     THE REVENUE DIVISIONAL OFFICER
          KOZHIKODE REVENUE DIVISIONAL OFFICE,
          CIVIL STATION, WAYANAD ROAD,
          ERANHIPPALAM, KOZHIKODE, PIN - 673020

    3     THE TAHSILDAR
          KOZHIKODE TALUK OFFICE, CIVIL STATION,
          WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020

    4     THE VILLAGE OFFICER
          KUNNAMANGALAM VILLAGE OFFICE, KARANTHUR,
          KUNNAMANGALAM, KOZHIKODE, PIN - 673571
          R BY SR.GP.SMT.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. 4281 OF 2024     : 2 :




                     JUDGMENT

The petitioner is the owner of 8 Ares and 1.3

square metres of land in survey No.111/44 of

Kunnamangalam Village, Kozhikode Taluk in

Kozhikode District. He has approached this Court

seeking a direction to the 2nd 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 2nd 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 TAX RECEIPT DATED 04.10.2022

Exhibit P2 TRUE COPY OF THE ORDER DATED 27.11.2023 ISSUED BY THE KOZHIKODE SUB COLLECTOR

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 14.12.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCH

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 27.12.2023