Hyderali Shihab K vs The Revenue Divisional Officer
2024 Latest Caselaw 4598 Ker

Kerala High Court

Hyderali Shihab K 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.4627 OF 2024
PETITIONER:

             HYDERALI SHIHAB K, AGED 47 YEARS
             S/O.KUTTY BAVA, KALLINGAL HOUSE, TALAKKAD,
             MALAPPURAM DISTRICT, PIN - 676102
             BY ADV.K.RAKESH


RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, TIRUR,
             MALAPPURAM DISTRICT, PIN - 676101
      2      THE VILLAGE OFFICER
             TALAKKAD VILLAGE, MALAPPURAM DISTRICT,
             PIN - 676102



             BY 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.4627 of 2024               2



                                  JUDGMENT

The petitioner is the owner in possession of

an extent of 1.215 Ares of land comprised in

survey No.54/3-5 in Block No.08 of Talakkad

Village in Tirur Taluk. He has approached this

Court seeking a direction to the 1 st

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 1 st 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