Shobi.M.A vs Revenue Divisional Officer, Thrissur
2024 Latest Caselaw 4812 Ker

Kerala High Court

Shobi.M.A vs Revenue Divisional Officer, Thrissur 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. 4676 OF 2024
PETITIONER:

             SHOBI.M.A.
             AGED 60 YEARS
             S/O.ANTONY, MADAKKASSERY HOUSE, KANIMANGALAM,
             NEDUPUZHA.P.O., THRISSUR, PIN - 680015
             BY ADVS.
             C.A.CHACKO
             C.M.CHARISMA


RESPONDENTS:

     1       REVENUE DIVISIONAL OFFICER, THRISSUR
             REVENUE DIVISIONAL OFFICE, CIVIL STATION,
             AYYANTHOLE, THRISSUR, PIN - 680003
     2       LOCAL LEVEL MONITORING COMMITTEE
             REPRESENTED BY ITS CONVENER, THRISSUR CORPORATION,
             THRISSUR, PIN - 680001
     3       AGRICULTURAL OFFICER
             KRISHI BHAVAN, KOORKANCHERY, THRISSUR, PIN - 680007
     4       VILLAGE OFFICER
             KANIMANGALAM VILLAGE OFFICE, THRISSUR, PIN - 680027


             SMT.R.DEVISREE, 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.4676 of 2024               2



                                 JUDGMENT

Petitioners are the owners in possession of an

extent of 6.47 Ares of land comprised in survey

No.406/1-6 of Kanimangalam Village, Thrissur Taluk

The petitioner has approached this Court seeking a

direction to the 1st respondent/Revenue Divisional

Officer to consider and pass orders on Ext.P2,

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.P2 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 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 LAND TAX RECEIPT DATED 4/4/2023 ISSUED FROM KANIMANGALAM VILLAGE OFFICE Exhibit P2 TRUE COPY OF FORM 6 APPLICATION DATED 21/11/2023 SUBMITTED BY THE PETITIONER