Kerala High Court
Dr.Shalini Kurup vs The Revenue Divisional Officer ... on 23 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
WP(C) NO. 6237 OF 2024
PETITIONER:
DR.VARGHESE CHERIAN, AGED 72 YEARS
SON OF N.G.CHERIAN, HOUSE NO.35/1566,
VADAKEDATH HOUSE, PALARIVATTOM P.O -682025,
POONITHURA VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
GEORGE SEBASTIAN, AGED 54 YEARS,
SON OF SEBASTIAN, THEKKAN VAZHAKKALA HOUSE,
MALLUSSERY KARA, VATTAPARAMB P.O.,
NEDUMBASSERY VILLAGE, ALUVA TALUK,
ERNAKULAM DISTRICT, PIN - 683579
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER (R.D.O.)
FORTKOCHI, ERNAKULAM DISTRICT, PIN - 682001
2 THE LOCAL LEVEL MONITORING COMMITTEE
THRIKKAKARA MUNICIPALITY, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
THRIKKAKARA, PIN - 682021
OTHER PRESENT:
GP SMT. DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, ALONG WITH WP(C).6935/2024, 7049/2024 AND 7050/2024
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
: 2 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
WP(C) NO. 6935 OF 2024
PETITIONER:
DR.N.KRISHNA IYER, AGED 75 YEARS
SON OF LATE K.S.NARAYANA IYER,
HOUSE NO.47/1502, BALAKRISHNA HOUSE,
VADUTHALA P.O., PIN-682023,
CHERANELLOOR VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
GEORGE SEBASTIAN, AGED 54 YEARS,
SON OF SEBASTIAN, THEKKAN VAZHAKKALA HOUSE,
MALLUSSERY KARA, VATTAPARAMB P.O.,
NEDUMBASSERY VILLAGE, ALUVA TALUK,
ERNAKULAM DISTRICT, PIN - 683579
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER (R.D.O.)
FORTKOCHI, ERNAKULAM DISTRICT, PIN - 682001
2 THE LOCAL LEVEL MONITORING COMMITTEE
THRIKKAKARA MUNICIPALITY, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
THRIKKAKARA, PIN - 682021
GP SMT. DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, ALONG WITH WP(C).6237/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
: 3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
WP(C) NO. 7049 OF 2024
PETITIONER:
DR.SHALINI KURUP, AGED 67 YEARS
W/O.DR.K.P.MOHAN CHANDRAN, RESIDING AT DEVAKI,
P.J.ANTONY ROAD, PACHALAM P.O., PIN-682012,
THRIKKANARVATTOM DESOM, ERNAKULAM VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT
REPRESENTED BY HER POWER OF ATTORNEY HOLDER
GEORGE SEBASTIAN, AGED 54 YEARS,
SON OF SEBASTIAN, THEKKAN VAZHAKKALA
HOUSE,MALLUSSERY KARA, VATTAPARAMB P.O.,
NEDUMBASSERY VILLAGE, ALUVA TALUK,
ERNAKULAM DISTRICT, PIN - 683579
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER (R.D.O.)
FORTKOCHI, ERNAKULAM DISTRICT, PIN - 682001
2 THE LOCAL LEVEL MONITORING COMMITTEE
THRIKKAKARA MUNICIPALITY, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
THRIKKAKARA, PIN - 682021
GP SMT. DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, ALONG WITH WP(C).6237/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
: 4 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
WP(C) NO. 7050 OF 2024
PETITIONER:
DR.P.A.SATHYAPALAN,AGED 73 YEARS
SON OF P.E.APPU, HOUSE NO.64/2047,
POLAKULATHU HOUSE, KOMBARA P.O -682014, ERNAKULAM
VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
GEORGE SEBASTIAN, AGED 54 YEARS,
SON OF SEBASTIAN, THEKKAN VAZHAKKALA HOUSE,
MALLUSSERY KARA, VATTAPARAMB P.O.,
NEDUMBASSERY VILLAGE, ALUVA TALUK,
ERNAKULAM DISTRICT, PIN - 683579
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE REVENUE DIVISIONAL OFFICER (R.D.O.)
FORTKOCHI, ERNAKULAM DISTRICT, PIN - 682001
2 THE LOCAL LEVEL MONITORING COMMITTEE
THRIKKAKARA MUNICIPALITY, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER, KRISHI BHAVAN,
THRIKKAKARA, PIN - 682021
GP SMT. DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, ALONG WITH WP(C).6237/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
: 5 :
JUDGMENT
The petitioners are the co-owners of a total
extent of 40.34 Ares (10.085 Ares each) of land (13.10
Ares in Re.Sy.No.270/12/2, 7.94 Ares in
Re.Sy.No.271/1/2 and 19.30 Ares in Re.Sy.No.
271/2/2) in Block No.7 of Kakkanad Village in
Ernakulam District. They have approached this Court
seeking a direction to the 1st respondent/ Revenue
Divisional Officer to consider and pass orders on
Ext.P2, Form-7 application filed under the Kerala
Conservation of Paddy Land and Wetland Rules,
2008.
2. Heard the learned counsel for the petitioners
and the learned Government Pleader.
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
In the facts and circumstances of the case and
taking into consideration that Ext.P2 is a statutory
application, this writ petition is disposed of with a
direction to the 1st 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 petitioners shall produce a copy of
the respective writ petition along with the copy of the
judgment before the 1st respondent.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SB
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
APPENDIX OF WP(C) 6237/2024
PETITIONER EXHIBITS
Exhibit P1 . TRUE COPY OF THE ORDER OF THE FIRST
RESPONDENT DATED 29.7.2023
Exhibit P2 TRUE COPY OF THE APPLICATION DATED
10.8.2023 SUBMITTED BY THE PETITIONER
IN FORM 7 BEFORE THE FIRST RESPONDENT
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
APPENDIX OF WP(C) 6935/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER NO.6448/2023
DATED 29.7.2023 OF THE FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE APPLICATION DATED
10.8.2023 SUBMITTED BY THE PETITIONER
IN FORM 7 BEFORE THE FIRST RESPONDENT
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
APPENDIX OF WP(C) 7049/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER NO.6448/2023
DATED 29.7.2023 OF THE FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE APPLICATION DATED
10.8.2023 SUBMITTED BY THE PETITIONER
IN FORM 7 BEFORE THE FIRST RESPONDENT
WP(C) Nos.6237/2024, 6935/2024, 7049/2024, 7050/2024
APPENDIX OF WP(C) 7050/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER NO.6448/2023
DATED 29.7.2023 OF THE FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE APPLICATION
NO.1/2023/1712246 DATED 10.8.2023
SUBMITTED BY THE PETITIONER IN FORM 7
BEFORE THE FIRST RESPONDENT
