Mathew George vs The District Collector
2024 Latest Caselaw 5950 Ker

Kerala High Court

Mathew George vs The District Collector 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. 6904 OF 2024
PETITIONERS:

    1     MATHEW GEORGE, AGED 53 YEARS
          S/O. MATHEW, PANDARAKUNNEL,
          PANCHAYATH COLONY, AMBELIPADAM ROAD,
          VTC VYTTILA P.O., ERNAKULAM, PIN - 682019

    2     MOYA MATHEW, AGED 50 YEARS
          W/O. MATHEW, PANDARAKUNNEL,
          PANCHAYATH COLONY, AMBELIPADAM ROAD,
          VTC VYTTILA P.O., ERNAKULAM, PIN - 682019

          BY ADVS.
          AMJATHA D.A.
          MUHASIN K.M.
          FARHANA K.H.



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION,
          KAKKANAD, ERNAKULAM, PIN - 682030

    2     THE REVENUE DIVISIONAL OFFICER
          FORT KOCHI REVENUE DIVISIONAL OFFICE,
          1ST FLOOR, KB JACOB ROAD, FORT KOCHI,
          ERNAKULAM, PIN - 682001

    3     THE TAHSILDAR
          KANAYANUR TALUK OFFICE, KANAYANNUR,
          NEAR SUBHASH PARK, ERNAKULAM, PIN - 682011

    4     THE VILLAGE OFFICER
          POONITHURA VILLAGE OFFICE, FIRST FLOOR,
          ROSY BAZAAR, SAHODARAN AYYAPPAN ROAD,
          VYTTILA, ERNAKULAM, PIN - 682019
          R BY GP SMT.DEVISREE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6904 OF 2024      : 2 :




                     JUDGMENT

The petitioners are the owners of 4.43 Ares of

land in survey Nos.346/5-18 and 346/2-36 of

Poonithura Village, Kanayannur Taluk in Ernakulam

District. They have 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 petitioners

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 petitioners shall produce

a copy of this writ petition along with the copy of

the judgment before the 2nd respondent.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 25.04.2023

Exhibit P2 TRUE COPY OF THE ORDER DATED 03.01.2024 ISSUED BY THE SUB COLLECTOR/RDO, FORT KOCHI

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 12.01.2024 ALONG WITH SURVEY SKETCH

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 11.01.2024