Anthony Alias Antony vs Revenue Divisional Officer, ...
2024 Latest Caselaw 6280 Ker

Kerala High Court

Anthony Alias Antony vs 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. 8171 OF 2024
PETITIONER/S:

           ANTHONY ALIAS ANTONY
           AGED 61 YEARS
           S/O.INASU, VAZHAPARAMBAN HOUSE, THRIKKUR.P.O.,
           THRISSUR, PIN - 680306
           BY ADVS.
           C.A.CHACKO
           C.M.CHARISMA


RESPONDENTS:

    1      REVENUE DIVISIONAL OFFICER, IRINJALAKKUDA
           REVENUE DIVISIONAL OFFICE, CIVIL STATION ROAD,
           IRINJALAKKUDA, THRISSUR, PIN - 680125
    2      LOCAL LEVEL MONITORING COMMITTEE
           REPRESENTED BY ITS CONVENER, THRIKKUR GRAMA
           PANCHAYAT, THRISSUR, PIN - 680306
    3      AGRICULTURAL OFFICER
           KRISHI BHAVAN, THRIKKUR, THRISSUR, PIN - 680306
    4      VILLAGE OFFICER
           THRIKKUR VILLAGE OFFICE, THRISSUR, PIN - 680306
OTHER PRESENT:

           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:
 WPC No.8171/2024

                               2




                           JUDGMENT

The petitioner is the absolute owner of 14.27

Ares of property comprised in survey No.314/6-2 &

314/6-3 of Thrikkur Village in Mukundapuram Taluk

and 3.12 Ares of property comprised in survey

No.314/6-6 & 314/6-7 of same Village. He has

approached this Court seeking a direction to the 1st

respondent/Revenue Divisional Officer to consider

and pass orders on Exts.P5 & P6, Form-6 applications

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 Exts.P5 & P6 are

statutory applications, 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.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.01.03.2024.

APPENDIX OF WP(C) 8171/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF LAND TAX RECEIPT DATED 21/4/2022 ISSUED BY 4TH RESPONDENT Exhibit P2 TRUE COPY OF LAND TAX RECEIPT DATED 7/11/2023 ISSUED BY 4TH RESPONDENT Exhibit P3 TRUE COPY OF ORDER DATED 7/1/2024 OF 1ST RESPONDENT Exhibit P4 TRUE COPY OF ORDER DATED 10/1/2024 OF 1ST RESPONDENT Exhibit P5 TRUE COPY OF FORM 6 APPLICATION DATED 23/2/2024 WITH RESPECT TO 14.27 ARES OF PROPERTY OF THE PETITIONER Exhibit P6 TRUE COPY OF FORM 6 APPLICATION DATED 23/2/2024 WITH RESPECT TO 3.12 ARES OF PROPERTY OF THE PETITIONER