Kerala High Court
Dinesh Kumar K 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. 5996 OF 2024
PETITIONER:
DINESH KUMAR K,
AGED 52 YEARS
S/O.CHANDRADAS P, KELOTH HOUSE (AMMU-KALLODE) KALLODE-
PEREAMBRA P.O. KOZHIKODE, PIN - 673525
BY ADVS.
KALEESWARAM RAJ
THULASI K. RAJ
APARNA NARAYAN MENON
CHINNU MARIA ANTONY
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 REVENUE DIVISIONAL OFFICER,
PWD REST HOUSE, OLD BUS STAND, CHORODE PANCHAYATH,
VATAKARA, KERALA, PIN - 673101
3 DISTRICT COLLECTOR,
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,.
CIVIL STATION P.O, KOZHIKODE, PIN - 673020
4 VILLAGE OFFICER,
PERAMBRA VILLAGE OFFICE, VALAYAMKANDAM. THANDORAPPARA.
PINCODE, PIN - 673526
5 AGRICULTURE OFFICER,
PRINCIPAL AGRICULTURE OFFICE, PERAMBARA, PIN - 673525
OTHER PRESENT:
SMT.R.DEVI SHRI, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 5996 OF 2024
2
JUDGMENT
The petitioner is the owner and in possession of 90
Ares of property comprised in Survey No.55/5 in Block
No.003 of Eravuttur Village, Kozhikdoe District. He has
approached this Court seeking a direction to the 2 nd
respondent/Revenue Divisional Officer to consider and pass
orders on Ext.P8 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.P8 is the statutory application,
this writ petition is disposed of with a direction to the 2 nd
respondent/RDO to consider and pass orders thereon, in
accordance with law, as 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
bng
WP(C) NO. 5996 OF 2024
APPENDIX OF WP(C) 5996/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FORM 5 APPLICATION DATED
16.05.2022 ALONG WITH THE RECEIPT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED
14.02.2023 SUBMITTED TO THE HON'BLE
REVENUE MINISTER
Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED
14.02.2023 SUBMITTED TO THE RDO VADAKARA
Exhibit P4 TRUE COPY OF THE REPLY DATED 23.02.2023
ISSUED BY THE HON'BLE REVENUE MINISTER.
Exhibit P5 TRUE COPY OF THE COMMUNICATION VIDE NO.
RDOVDK/320/2023-G2/LDIS ISSUED BY THE RDO
VADAKKARA DATED 01.03.2023
Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED
22.08.2023 ISSUED BY THE RDO, VADAKARA
Exhibit P7 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER TO THE VILLAGE OFFICER
DATED 29.09.2023
Exhibit P8 TRUE COPY OF THE FORM 6 APPLICATION DATED
04.10.2023
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED
05.10.2023 SUBMITTED BY THE PETITIONER TO
THE RDO, VADAKARA.
Exhibit P10 TRUE COPY OF THE GIFT DEED DATED
09.10.2023
Exhibit P11 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER DATED 07.11.2023 TO THE
DISTRICT COLLECTOR, KOZHIKODE
