Abdul Latheef vs The District Collector
2024 Latest Caselaw 5502 Ker

Kerala High Court

Abdul Latheef vs The District Collector on 16 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 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                         WP(C) NO.6083 OF 2024
PETITIONER:

             ABDUL LATHEEF, AGED 52 YEARS
             S/O.AHAMMED KUTTY, VADAKKEPPURATH,
             MUNNIYUR SOUTH PO, MALAPPURAM, PIN - 676311
             BY ADVS.
             FARHANA K.H.
             AMJATHA D.A.
             MUHASIN K.M.


RESPONDENTS:

      1      THE DISTRICT COLLECTOR, CIVIL STATION, WAYANAD
             ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
      2      THE REVENUE DIVISIONAL OFFICER
             KOZHIKODE REVENUE DIVISIONAL OFFICE, CIVIL STATION,
             WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
      3      THE TAHSILDAR
             KOZHIKODE TALUK OFFICE, CIVIL STATION, WAYANAD
             ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
      4      THE VILLAGE OFFICER
             NELLIKKODE VILLAGE OFFICE, NEAR TO SUB REGISTRAR
             OFFICE, CHEVAYUR P.O., KOZHIKODE, PIN - 673016
             BY SR.GP.SMT.K.AMMINIKUTTY



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.02.2024,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.6083 of 2024                 2




                                 JUDGMENT

The petitioner is the owner in possession of a

total extent of 16 Ares 59.5 Sq.Meters of land

comprised in survey Nos.16/46 (3 Ares 23.7

Sq.Meters), 16/45 (7 Ares 69.2 Sq.Meters) and

16/46 (5 Ares 66.6 Sq.Meters) of Nellikkode

Village, Kozhikode Taluk, Kozhikode 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 expeditiously

as possible, at any rate, within a period of four

months from the date of receipt of a copy of this

judgment. The petitioner shall produce a copy of

the judgment, along with a copy of the writ

petition, before the 2nd respondent for due

compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/16/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 29.05.2023 Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 10.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCH Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 10.11.2022