Shinu R, Represented By His Duly ... vs District Collector
2024 Latest Caselaw 5563 Ker

Kerala High Court

Shinu R, Represented By His Duly ... vs 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.5722 OF 2024
PETITIONER:

          SHINU R, REPRESENTED BY HIS DULY CONSTITUTED POWER
          OF ATTORNEY HOLDER PRASAD P.V., AGED 48 YEARS
          SON OF RAJAN P.A., PALAPPURATH HOUSE, KODUVAZHANGA,
          NEERICODE, ALANGAD P.O., KARUMALLOOR, ERNAKULAM
          DISTRICT, REPRESENTED BY HIS DULY CONSTITUTED POWER
          OF ATTORNEY HOLDER PRASAD P.V., SON OF LATE
          P.K.VIJAYAN, AGED 64 YEARS, PANDARAPARAMBIL HOUSE,
          VADUTHALA P.O., ERNAKULAM DISTRICT, PIN - 683511


          BY ADVS.
          A.BALAGOPALAN
          A.RAJAGOPALAN
          M.N.MANMADAN
          M.S.IMTHIYAZ AHAMMED
          P.SEENA
          SARATH VISWANATHAN

RESPONDENTS:

    1     DISTRICT COLLECTOR,
          OFFICE OF THE DISTRICT COLLECTOR,
          CIVIL STATION, KAKKANADU, ERNAKULAM,
          KOCHI, PIN - 682030
    2     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, ERNAKULAM, KOCHI,
          PIN - 682001
    3     TAHASILDAR, OFFICE OF THE TAHASILDAR, 1ST FLOOR,
          POLICE STATION ROAD, NORTH PARAVOOR, ERNAKULAM
          DISTRICT, PIN - 683513
 W.P.(C) No.5722 of 2024               2



     4        VILLAGE OFFICER, ALANGAD VILLAGE OFFICE, NEAR
              THIRUVALOOR MAHADEVA TEMPLE, THIRUVALOOR,
              ALANGAD, ERNAKULAM DISTRICT, PIN - 683513


              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:
 W.P.(C) No.5722 of 2024               3




                                  JUDGMENT

The petitioner is the owner in possession of

an extent of 6.07 Ares of land comprised in survey

No.227/5-3 of Alangad Village in Paravoor Taluk.

He has approached this Court seeking a direction

to the 2nd respondent/Revenue Divisional Officer to

consider and pass orders on Ext.P4, 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.P4 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 Agricultural Officer

concerned for due compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/06/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit P1 THE TRUE COPY OF THE PARTITION DEED BEARING NO.1659/2023 OF THE SRO, ALANGAD Exhibit P2 THE TRUE COPY OF THE POSSESSION CERTIFICATE DATED 22/08/2023 PERTAINING TO EXHIBIT P1 PROPERTY ISSUED BY THE VILLAGE OFFICER OF ALANGAD VILLAGE Exhibit P3 THE TRUE COPY OF THE SURVEY SKETCH OF EXHIBIT P2 PROPERTY PREPARED BY THE SURVEYOR Exhibit P4 TRUE COPY OF FORM 6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P5 THE TRUE COPY OF THE RECEIPT DATED 22/09/2023 ISSUED FROM THE ALANGAD VILLAGE OFFICE EVIDENCING THE RECEIPT OF FEES FOR THE LAND CONVERSION