Junais vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 6263 Ker

Kerala High Court

Junais vs The Revenue Divisional Officer, ... 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.8012 OF 2024
PETITIONER:

             JUNAIS, AGED 34 YEARS
             S/O.MOIDEENKUTTY HAJI,
             PALATHINGAL HOUSE, VALLUVANGAD P.O,
             VETTIKKATTIRI, MALAPPURAM DISTRICT
             PIN - 676521
             BY ADV K.ABOOBACKER SIDHEEQUE


RESPONDENTS:

     1       THE REVENUE DIVISIONAL OFFICER,
             PERINTHALMANNA, OFFICE OF THE REVENUE DIVISIONAL
             OFFICER, PERINTHALMANNA P.O, MALAPPURAM DISTRICT,
             PIN - 679322
     2       THE VILLAGE OFFICER
             VETTIKKATTIRI VILLAGE OFFICE, VALLUVANGAD P.O,
             MALAPPURAM DISTRICT, PIN - 676521
     3       THE THAHASILDAR (LAND RECORDS)
             TALUK OFFICE, ERANADU TALUK, MANJERI P.O,
             MALAPPURAM DISTRICT, PIN - 676121


             BY SMT.R.DEVISREE, GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.02.2024,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.8012 of 2024              2



                                 JUDGMENT

The petitioner is the owner in possession of

an extent of 0.0765 Hectares of land comprised in

Re-Sy.Nos.139/10-2 and 140/1-1 in Re-Block No.144

of Vettikkattiri Village, Ernad Taluk, Malappuram

District. He 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 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

the judgment, along with a copy of the writ

petition, before the 1st respondent for due

compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/29/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit-P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 13.07.2023 ISSUED BY THE SECOND RESPONDENT.

Exhibit-P2 A TRUE COPY OF THE APPLICATION (IN FORM NUMBER 6) DATED 30.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT U/S.27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.