Nafeesu Parammal vs The Revenue Divisional Officer
2024 Latest Caselaw 4595 Ker

Kerala High Court

Nafeesu Parammal vs The Revenue Divisional Officer 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.4597 OF 2024
PETITIONER:

             NAFEESU PARAMMAL, AGED 60 YEARS
             W/O.ALIKUTTY (LATE) PARAPURATH HOUSE, PAYYANANGADI,
             TIRUR, MALAPPURAM DISTRICT, PIN - 676101
             BY ADV K.RAKESH


RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, TIRUR, MALAPPURAM
             DISTRICT, PIN - 676101
      2      THE VILLAGE OFFICER
             TIRUR VILLAGE, MALAPPURAM DISTRICT, PIN - 676101


             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:
 W.P.(C) No.4597 of 2024                 2



                                  JUDGMENT

The petitioner is the owner in possession of

an extent of 6.1 Ares of land comprised in survey

No.296/7-19 in Block No.01 of Tirur Village in

Tirur Taluk. He has approached this Court seeking

a direction to the 1st respondent/Revenue

Divisional Officer to consider and pass orders on

Ext.P1, 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 Senior Government

Pleader.

In the facts and circumstances of the case and

taking into consideration that Ext.P1 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 five

months from the date of receipt of a copy of this

judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE sp/06/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit P1 A TRUE COPY OF THE FORM NO.6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 15-01-2024