Susan Mathew vs Revenue Divisional Officer
2024 Latest Caselaw 5983 Ker

Kerala High Court

Susan Mathew vs 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. 7171 OF 2024
PETITIONER:

            SUSAN MATHEW,
            AGED 60 YEARS
            W/O. MATHEW CHERIAN,
            1 B7 PENTA QUEEN APARTMENTS,
            PALAMOOTTIL, PAADIVATTAM,
            ERNAKULAM, PIN - 682 011.

            BY ADV DENIZEN KOMATH


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER
            O/O. REVENUE DIVISIONAL OFFICER,
            FORT KOCHI, PIN - 682 001.
    2       TAHZILDAR,
            TALUK OFFICE, KANAYANNUR,
            ERNAKULAM, PIN - 682 313.
    3       VILLAGE OFFICER,
            POONITHURA VILLAGE,
            SAHODARAN AYYAPPAN ROAD,
            VYTTILA, ERNAKULAM,
            PIN - 682 019.
    4       AGRICULTURE OFFICER,
            KRISHIBHAVAN, VYTTILA,
            ERNAKULAM, PIN - 682 019.

            GP - SMT. DEVISHREE



     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.7171 OF 2024

                              2




                           JUDGMENT

The petitioner is the owner of 6.39 Ares of land

comprised in Survey Nos.209/2A and 210/1-15 of

Block No.001 of Poonithura Village, Kanayannur Taluk

in Ernakulam District. She has approached this Court

seeking a direction to the 1st respondent/Revenue

Divisional Officer to consider and pass orders on

Ext.P2, 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.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 WP(C).No.7171 OF 2024

expeditiously as possible, at any rate, within a period

of four months from the date of receipt of a copy of

this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.7171 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE PHOTOCOPY OF THE LAND TAX RECEIPT FOR THE FINANCIAL YEAR 2022-2023. EXHIBIT P2 TRUE PHOTOCOPY OF THE FORM NO.6 SUBMITTED BY THE PETITIONER, THROUGH ONLINE PROCEEDINGS DATED 29.01.2024.

RESPONDENTS EXHIBITS: NIL.