Annie Joseph vs The Revenue Divisional Officer
2024 Latest Caselaw 6088 Ker

Kerala High Court

Annie Joseph 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. 6933 OF 2024
PETITIONER:

          ANNIE JOSEPH, AGED 49 YEARS
          W/O. DR. GEORGE MOTI JUSTIN,
          17 SHANTHI NAGAR, PONNETH TEMPLE ROAD,
          KADAVANTHARA., PIN - 682020

          BY ADVS.
          RINNY STEPHEN CHAMAPARAMPIL
          ASHA ELIZABETH MATHEW
          ANJANA S.



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          THE REVENUE DIVISIONAL OFFICER,
          R.D.O. OFFICE, FORT KOCHI ERNAKULAM, PIN - 682001

    2     THE VILLAGE OFFICER
          ELAMKULAM VILLAGE OFFICE,
          KOCHI, PIN - 682020
          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. 6933 OF 2024      : 2 :




                     JUDGMENT

The petitioner is the co-owner of 03.55 Ares of

land in survey Nos.663/2-9 and 663/2-10 of

Elamkulam Village in Ernakulam District. She has

approached this Court seeking a direction to the 1 st

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 petitioner

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 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 petitioner shall produce

a copy of this writ petition along with the copy of

the judgment before the 1st respondent.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 31/10/2023 ISSUED BY THE VILLAGE OFFICER; ELAMKULAM

Exhibit P2 A TRUE COPY OF THE ORDER DATED 05/01/2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 A TRUE COPY OF THE APPLICATION IN FORM 6 SUBMITTED ON 15/01/2024 BEFORE THE 1ST RESPONDENT

Exhibit P4 A TRUE COPY OF THE FEE PAYMENT RECEIPT DATED 15/01/2024