Shabeer vs The District Collector
2024 Latest Caselaw 4808 Ker

Kerala High Court

Shabeer 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.4632 OF 2024
PETITIONERS:

     1       SHABEER, AGED 38 YEARS
             S/O.HAMZA HAJI, PANNIKKANDATHIL HOUSE, PONMUNDAM,
             CHILAVIL, MALAPPURAM DISTRICT, PIN - 676106
     2       SAKKEER, AGED 36 YEARS
             S/O. HAMZA HAJI, PANNIKKANDATHIL HOUSE, PONMUNDAM,
             CHILAVIL, MALAPPURAM DISTRICT, PIN - 676106
             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, THRIKKANDIYOOR
             ROAD, MALAPPURAM DISTRICT, PIN - 676101
     3       THE TAHSILDAR
             TIRUR TALUK OFFICE, MINI CIVIL STATION BUILDING,
             MALAPPURAM DISTRICT, PIN - 676101
     4       THE VILLAGE OFFICER
             PONMUNDAM VILLAGE OFFICE, PONMUNDAM, TIRUR,
             MALAPPURAM DISTRICT, PIN - 676106
     5       THE AGRICULTURAL OFFICER,
             PONMUNDAM KRISHI BHAVAN, PONMUNDAM, VAILATHUR,
             MALAPPURAM DISTRICT, PIN - 676106
             SMT.R.DEVI SHRI, GP

      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.4632 of 2024                2



                                   JUDGMENT

Petitioners are the owners in possession of an

extent of 14 Ares 11 sq.meters of land comprised

in survey Nos.51/17-8, 22/2-1, 51/17-16 and 51/17-

12 in Ponmundam Village, Tirur Taluk, Malappuram

District [out of which 7 Ares 55 sq.meters of land

comprised in survey No.22/2-1 is mentioned as

'Nanja' in the Revenue Records. The petitioners

have 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

petitioners and the learned Senior 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 sp/07/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO. KL10042005866/2022 FOR THE PERIOD OF 2022-2023 DATED 03.08.2022 Exhibit-P2 TRUE COPY OF THE ORDER NO. 2433/2023 ISSUED BY THE SUB COLLECTOR TIRUR TO THE PETITIONERS DATED 13-11-2023 Exhibit-P3 TRUE COPY OF THE APPLICATION IN FORM 6 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 29.12.2023 Exhibit-P4 TRUE COPY OF RECEIPT EVIDENCING FOR FORM 6 APPLICATION DATED 29.12.2023