Joy George vs The District Collector
2024 Latest Caselaw 6245 Ker

Kerala High Court

Joy George 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. 7907 OF 2024
PETITIONER:

                  JOY GEORGE
                  AGED 61 YEARS
                  S/O. GEORGE, KANNAMTHADATHIL HOUSE, KUTTICHIRA
                  P.O., KODASSERY, THRISSUR, PIN - 680 724.

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


RESPONDENTS:

       1          THE DISTRICT COLLECTOR
                  FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
                  PIN - 680 003.

       2          THE REVENUE DIVISIONAL OFFICER
                  IRINJALAKUDA REVENUE DIVISIONAL OFFICE, MINI CIVIL
                  STATION, CHEMMANDA ROAD, IRINJALAKUDA, PIN - 680
                  125.

       3          THE TAHSILDAR
                  CHALAKUDY TALUK OFFICE, 3RD FLOOR, MUNICIPAL TOWN
                  HALL COMPLEX, MAIN ROAD, CHALAKUDY, THRISSUR, PIN
                  - 680 307.

       4          THE VILLAGE OFFICER
                  MELUR VILLAGE OFFICE, MELUR, THRISSUR, PIN - 680
                  311.

                  BY ADV.
                       SMT.K.AMMINIKUTTY,        SR. 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. 7907 OF 2024
                           2




                         JUDGMENT

The petitioner is the owner of 35.10 Ares of land in

survey No.143/2-52 of Melur Village in Chalakudy Taluk,

Thrissur District. He has approached this Court seeking a

direction to the 2nd respondent/Revenue Divisional Officer

to consider and pass orders on Ext.P3, Form-7 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

2nd respondent/RDO to consider and pass orders thereon,

in accordance with law, as expeditiously as possible, at WP(C) NO. 7907 OF 2024

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. 7907 OF 2024

APPENDIX OF WP(C) 7907/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 12.04.2023.

Exhibit P2 TRUE COPY OF THE ORDER DATED 28.11.2023 ISSUED BY THE RDO, IRINJALAKUDA.

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 24.01.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCH.

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 23.01.2024.