Sabna. K vs The District Collector
2024 Latest Caselaw 6239 Ker

Kerala High Court

Sabna. K vs The District Collector on 29 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 29TH DAY OF FEBRUARY 2024/10TH PHALGUNA, 1945
                      WP(C) NO. 7757 OF 2024
PETITIONER:

            SABNA. K
            AGED 32 YEARS
            W/O. NISHAD, ODAKKUZHIYAN,
            WANDOOR, WANDOOR POST,
            MALAPPURAM DIST,
            PIN - 679 328.

            BY ADVS.
            P.K.MOHAMED JAMEEL
            K.P.BHAGYESH
            SUHARABI KANNETH
            SMRITHI HARRIS


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            COLLECTORATE, MALAPPURAM DISTRICT,
            PIN - 676 505.
    2       REVENUE DIVISIONAL OFFICER
            PERITHALMANNA, MALPPURAM DISTRICT,
            PIN - 679 322.
    3       THE LOCAL LEVEL MONITORING COMMITTEE (LLMC)
            REPRESENTED BY ITS CONVENOR CUM AGRCULTURAL
            OFFICER KRISHI BHAVAN, WANDOOR P.O,
            WANDOOR, MALAPPURAM,
            PIN - 679 328.
    4       AGRICULTURAL OFFICER
            KRISHI BHAVAN, WANDOOR POST,
            WANDOOR, MALAPPURAM DISTRICT,
            PIN - 679 328.

            SR.GP. - SMT.K.AMMINIKUTTY



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.7757 OF 2024

                              2




                           JUDGMENT

The petitioner's husband is the absolute owner

of 20 Ares of land comprised in Survey No.268/11 of

Block No.078 of Wandoor Village, Nilambur Taluk in

Malappuram District. She has approached this Court

seeking a direction to the 2nd 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 2nd respondent/RDO to consider and

pass orders thereon, in accordance with law, as

expeditiously as possible, at any rate, within a period WP(C).No.7757 OF 2024

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

this judgment. The petitioner shall produce a copy of

the writ petition along with a copy of this judgment

before the 2nd respondent for compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.7757 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 A TRUE COPY OF THE BASIC LAND TAX RECEIPT TAX DATED 17.04.2023 ISSUED BY VILLAGE OFFICER WANDOOR.

EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 01.09.2023.

RESPONDENTS EXHIBITS: NIL.