Rajan K vs The District Collector
2024 Latest Caselaw 6244 Ker

Kerala High Court

Rajan 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. 7902 OF 2024
PETITIONER:

           RAJAN K
           AGED 52 YEARS
           S/O. KUNJAN, KALLANMARTHODI HOUSE, KOONATHARA
           PO, PALAKKAD, PIN - 679 523.

           BY ADV MUHASIN K.M.



RESPONDENTS:

   1      THE DISTRICT COLLECTOR
          COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
          PALAKKAD, PIN - 678 013.

   2      THE REVENUE DIVISIONAL OFFICER
          OTTAPPALAM REVENUE DIVISIONAL OFFICE,
          OTTAPALAM, PALAKKAD, PIN - 679 101.

   3      THE TAHSILDAR
          OTTAPALAM TALUK OFFICE, OTTAPALAM, PALAKKAD,
          PIN - 679 101.

   4      THE AGRICULTURAL OFFICER
          VANIYAMKULAM KRISHI BHAVAN, VANIYAMKULAM
          GRAMAPANCHAYATH , PALAKKAD, PIN - 679 522.

   5      THE VILLAGE OFFICER
          VANIYAMKULAM-I VILLAGE OFFICE, VANIYAMKULAM P
          O, PALAKKAD, PIN - 679 522.

          BY ADV.
                SMT.R.DEVI SHRI, GOVERNMENT PLEADER
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. 7902 OF 2024
                           2

                       JUDGMENT

The petitioner is the absolute owner of 32 Ares

17 Sq.Mtrs, of land in Vaniyamkulam-I Village,

Ottappalam Taluk in Palakkad District, out of which

19.93 Ares comprised in survey No.51/3-1 is shown

as 'Nanja' in the Revenue records. He has

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 petitioner

and the learned Government Pleader.

In the facts and circumstances of the case and

taking into consideration that Ext.P3 is a statutory WP(C) NO. 7902 OF 2024

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.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ WP(C) NO. 7902 OF 2024

APPENDIX OF WP(C) 7902/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 20.07.2022

Exhibit P2 TRUE COPY OF THE ORDER DATED 14.04.2023 ISSUED BY THE RDO, OTTAPPALAM

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 30.05.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 03.11.2023