A.P Radhakrishnan vs The District Collector
2024 Latest Caselaw 4915 Ker

Kerala High Court

A.P Radhakrishnan vs The District Collector on 9 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                      WP(C) NO. 5136 OF 2024
PETITIONER:

            A.P RADHAKRISHNAN,
            AGED 67 YEARS
            S/O. PARAMU, AADHIPARAMPIL HOUSE,
            ARRA -31 MEDICAL CENTRE ROAD,
            VENNALA, PIN - 682 028.

            BY ADV RENI JAMES


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            CIVIL STATION, KAKKANAD,
            ERNAKULAM, PIN - 682 030.
    2       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE,
            K.B JACOB ROAD FORT KOCHI,
            PIN - 682 001.
    3       THE TAHSILDAR,
            KANAYANNUR TALUK OFFICE PARK AVENUE,
            KOCHI, PIN - 682 011.
    4       THE VILLAGE OFFICER,
            CHERANALLOR VILLAGE OFFICE
            CHITTOOR RD, SOUTH CHITTOOR,
            KOCHI, PIN - 682 027.

            SMT. DEVISHREE - GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   09.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.5136 OF 2024

                                2




                             JUDGMENT

The petitioner is the owner of 4.47 Ares of land

comprised in Survey No.423/6-59 of Block No.004 of

Cheranallur Village, Kanayannur Taluk in Ernakulam

District. He has 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 petitioner

and the learned 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 WP(C).No.5136 OF 2024

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

SPR WP(C).No.5136 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED

03.05.2023.

EXHIBIT P2 THE TRUE COPY OF THE ORDER DATED 12.10.2023 IN FILE NO. 6708/2023 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE FORM 6 APPLICATION DATED 09.01.2024.

RESPONDENTS EXHIBITS: NIL.