Kallayil Saidu vs The District Collector
2024 Latest Caselaw 4791 Ker

Kerala High Court

Kallayil Saidu vs The District Collector on 7 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                    WP(C) NO.4513 OF 2024
PETITIONERS:

    1     KALLAYIL SAIDU, AGED 67 YEARS, S/O. AVULAMU,
          KALLAYIL HOUSE, ANAPPADI, PONNANI,
          MALAPPURAM DISTRICT, PIN - 679586
    2     SUHARA SAIDU, AGED 57 YEARS
          W/O.KALLAYIL SAIDU, KALLAYIL HOUSE, ANAPPADI,
          PONNANI, MALAPPURAM DISTRICT, PIN - 679586
          BY ADV BINIYAMIN K.S.

RESPONDENTS:

    1     THE DISTRICT COLLECTOR, COLLECTORATE MALAPPURAM, UP
          HILL, MALAPPURAM DISTRICT, PIN - 676505
    2     THE REVENUE DIVISIONAL OFFICER, TIRUR REVENUE
          DIVISIONAL OFFICE, TIRUR-THRIKKANDIYOOR ROAD,
          MALAPPURAM DISTRICT, PIN - 676101
    3     THE TAHSILDAR (LR),
          PONNANI TALUK OFFICE, PONNANI, PONNANI NAGARAM P.O,
          MALAPPURAM DISTRICT, PIN - 679583
    4     THE VILLAGE OFFICER,
          EZHAVATHURUTHY VILLAGE OFFICE, SUGAPURAM, PONNANI,
          MALAPPURAM DISTRICT, PIN - 679576
    5     THE AGRICULTURAL OFFICER
          EZHAVATHURUTHY KRISHI BHAVAN, EZHAVATHURUTHY,
          PONNANI, MALAPPURAM DISTRICT, PIN - 679576
          BY SMT.K.AMMINIKUTTY, SR.GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.4513 of 2024                     2



                                      JUDGMENT

The petitioners are the owners in possession

of an extent of 26 Ares 19 sq.meters [64.71 cents]

of land comprised in survey No.154/3-3 in

Ezhavanthuruthy Village, Ponnani Taluk, Malappuram

District. They have approached this Court seeking

a direction to the 2nd respondent/Revenue

Divisional Officer to consider and pass orders on

Ext.P4, Form-6 application filed under the Kerala

Conservation of Paddy Land and Wetland Rules,

2008.

2. Heard the learned counsel for the

petitioners and the learned Senior Government

Pleader.

In the facts and circumstances of the case and

taking into consideration that Ext.P4 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 sp/07/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO. KL10030301334/2023 FOR THE PERIOD OF 2022-2023 DATED 18.02.2023 Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE PUBLISHED DATA BANK OF PONNANI NAGARASABHA DATED 17-11-2021 Exhibit-P3 TRUE COPY OF THE ORDER NO.G.8589/81/ K.DIS DATED 12.01.83 UNDER KERALA LAND UTILIZATION ORDER, 1967 Exhibit-P4 TRUE COPY OF THE APPLICATION IN FORM 6 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.12.2023