Jojy P.L vs The Revenue Divisional Officer ...
2024 Latest Caselaw 6281 Ker

Kerala High Court

Jojy P.L 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. 8179 OF 2024
PETITIONER:

            JOJY P.L
            AGED 54 YEARS
            SON OF LONAPPAN, PUTHUSSERY,
            THABORE P.O., MUKANNOOR VILLAGE,
            ALUVA TALUK, ERNAKULAM DISTRICT,
            PIN - 683 577.

            BY ADVS.
            P.M.ZIRAJ
            IRFAN ZIRAJ
            SUMITHA SIV
            MUHAMMED RASHID


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER (R.D.O.)
            FORT KOCHI, ERNAKULAM DISTRICT,
            PIN - 682 001.
    2       LOCAL LEVEL MONITORING COMMITTEE
            ANGAMALY, REPRESENTED BY ITS CONVENER,
            AGRICULTURAL OFFICER, KRISHIBAVAN,
            ANGAMALY, ERNAKULAM DISTRICT,
            PIN - 683 101.

            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.8179 OF 2024

                                2



                             JUDGMENT

The petitioner is the owner of 27.29 Ares of land

comprised in Sy. Nos.45/1-4 and 45/1-9 of Block

No.011 of Angamaly Village, Aluva Taluk in Ernakulam

District. He has approached this Court seeking a

direction to the 1st respondent/Revenue Divisional

Officer to consider and pass orders on Ext.P4 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.P4 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 WP(C).No.8179 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 1st respondent for compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.8179 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 06.06.2023 ISSUED BY THE VILLAGE OFFICER, ANGAMALY VILLAGE.

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.09.2023 ISSUED BY THE VILLAGE OFFICER, ANGAMALY VILLAGE.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.K18-7428/2022- K-DIS DATED 09.10.2023 ISSUED BY THE FIRST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 16.11.2023 SUBMITTED BY THE PETITIONER IN FORM 7 BEFORE THE FIRST RESPONDENT.

RESPONDENTS EXHIBITS: NIL.