K.Manikandan vs State Of Kerala
2024 Latest Caselaw 5512 Ker

Kerala High Court

K.Manikandan vs State Of Kerala 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.1781 OF 2024
PETITIONER:

             K.MANIKANDAN, AGED 49 YEARS
             S/O SIVA SANKARAN NAIR,
             KUNDANKULANGARA,KEERTHI(RAJI NIVAS) KONDAZHI,
             THRISSUR, PIN - 679106
             BY ADV R.RAJASREE (CHUTTIMATTATHIL)


RESPONDENTS:

      1      STATE OF KERALA REPRESENTED BY SECRETARY TO
             GOVERNMENT REVENUE DEPARTMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
      2      THE REVENUE DIVISIONAL OFFICER, FIRST FLOOR,
             KB JACOB RD, FORT KOCHI, KOCHI, PIN - 682001
      3      THE TAHSILDAR
             TALUK OFFICE, KANAYANNUR,ERNAKULAM, PIN - 682011
      4      VILLAGE OFFICER, NADAMA VILLAGE OFFICE,
             VAIKOM ROAD THRIPUNITHURA, PIN - 682301
      5      THE AGRICULTURAL OFFICER
             CONVENOR LOCAL LEVEL MONITORING COMMITTEE, KRISHI
             BHAVAN,THRIPUNITHURA MUNICIPALITY THRIPUNITHURA,
             PIN - 682301


             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.1781 of 2024                 2



                                  JUDGMENT

The petitioner submits that he has filed an

application in Form 5 under Rule 4(d) of the

Kerala Conservation of Paddy land and Wetland

Rules, 2008 on 27.10.2020, which has not been

considered so far.

2. It is submitted by the learned Government

Pleader that the said application is pending

consideration before the RDO. The learned

Government Pleader also submits that the a report

has been obtained from the 5th respondent/

Agricultural Officer.

3. Heard the learned counsel for the

petitioner and the learned Government Pleader.

4. In the facts and circumstances of the case,

there will be a direction to the 2 nd respondent/RDO

to consider and dispose of the application

submitted by the petitioner in Form 5, as

expeditiously as possible, at any rate, within a

period of two months from the date of receipt of a

copy of this judgment. The petitioner shall

produce a copy of this writ petition, along with a

copy of the judgment, before the 2 nd respondent for

due compliance.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/17/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 11/04/2022 ISSUED FORM THE NADAMA VILLAGE OFFICE Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 4TH RESPONDENT VILLAGE OFFICER TO THE PETITIONER DATED 17/09/2022 Exhibit P3 TRUE COPY OF THE ORDER DATED 10/12/2023 ISSUED BY THE 5TH RESPONDENT UNDER THE RTI ACT 2005 Exhibit P4 TRUE COPY OF THE SKETCH PREPARED BY THE RETIRED TAHASILDAR