Kerala High Court
Amina Beegum vs The Revenue Divisional Officer, ... on 5 June, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 18947 OF 2016 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
WP(C) NO. 18947 OF 2016
PETITIONER/S:
AMINA BEEGUM
AGED 61 YEARS
W/O.MOHAMMED ISMAIL,RESIDING AT
2/437,TANCHAVOOR,TAMILNADU-612001.REPRESENTED BY
POWER OF ATTORNEY HOLDER,ABDURAHIMAN,AGED 61
YEARS,S/O.ABDULLA KUTTY HAJI,RESIDING AT THEKKATT
HOUSE,THIRUVANGOOR,KOZHIKODE.
BY ADVS.
SRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENT/S:
1 THE REVENUE DIVISIONAL OFFICER, KOZHIKODE
CIVIL STATION,KOZHIKODE-673020.
2 THE VILLAGE OFFICER
KASABA VILLAGE,KOZHIKODE-673004.
3 THE LOCAL LEVEL MONITORING COMMITTEE FOR KOZHIKODE
CORPORATION
REPRESENTED BY ITS CONVENOR,THE PRINCIPAL
AGRICULTURAL OFFICER,KRISHI
BHAVAN,PUTHIYARA,KOZHIKODE-673004.
BY ADVS.
GOVERNMENT PLEADER, SRI.M.RAJEEVAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18947 OF 2016 2
P.V.KUNHIKRISHNAN, J
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W.P.(C.) No. 18947 of 2016
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Dated this the 5th day of June, 2024
JUDGMENT
The above writ petition is filed with following prayers :
"i. Issue a writ of certiorari or other appropriate writ, order
or direction quashing Ext.P14.
ii. Issue a writ of certiorari declaring that the land covered
under Ext. P1 and P2 assignment deeds are converted into
garden land much prior to the promulgation of the KLU order
on the basis of the permission granted under Ext. P3
iii. Issue a writ of mandamus or any other writ, order or
direction directing the 1st respondent to issue necessary
permission to the petitioner and her co-owner for a changed
utilization and land covered under Exts. P1 and P2
iv. Issue a writ of mandamus or other appropriate writ order
or direction directing the 1st respondent to reclassify the land
covered under Ext. P1 and P2 as garden land and make
appropriate changes in the basic tax register.
v. Issue any other appropriate writ or order which this
Honourable court may deem just, fit and proper in the facts
and circumstances of the case and sufficient for the redressal
of the grievances of the petitioner." [sic]
2. The counsel for the petitioner submitted that the writ
petition can be closed, with liberty to agitate, if there is any
fresh cause of action.
Liberty is granted and the writ petition is closed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 18947/2016
PETITIONER EXHIBITS
P1 A TRUE COPY OF THE ASSIGNMENT DEED DOCUMENT
NO.1017/2004 DATED 7.9.2004 OF SRO
KOZHIKODE
P2 A TRUE COPY OF THE ASSIGNMENT DTED DOCUMENT
NO.1016/2004 DATED 09.9.2004 OF SRO
KOZHIKODE
P3 A TRUE COPY OF THE REGISTERED KANOM DATED
REGISTERED AS DOCUMENT NO.141/27 DATED
23.2.1927
P4 A TRUE COPY OF THE ASSIGNMENT DEED
REGISTERED AS DOCUMENT NO.608.1947 DATED
18.4.1947
P5 A TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONERS BEFORE THE 1ST RESPONDENT
P6 A TRUE COPY OF THE REPORT AND SKETCH
SUBMITTED BY THE 2ND RESPONDENT TO THE 1ST
RESPONDENT
P7 A TRUE COPY OF THE CERTIFICATE OF THE 2ND
RESPONDENT
P8 A TRUE COPY OF THE COMMUNICATION DATED
31.10.14 ISSUED BY THE 1ST RESPONDENT
P9 A TRUE COPY OF THE JUDGMENT OF THIS
HONOURABLE COURT IN WP(C)29015/14
P10 A TRUE COPY OF THE FRESH APPLICATION UNDER
CLAUSE 6(1)OF THE KERALA LAND UTILISATION
ORDER OF THE PETITIONER
P11 A TRUE COPY OF THE ORDER OF THE 1ST
RESPONDENT
P12 TRUE COPY OF THE JUDGMENT OF THIS
HONOURABLE COURT IN WP(C)21116/2015
P13 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER AND HAJIRA IBRAHIM BEFORE
THE 1ST RESPONDENT
P14 TRUE COPY OF THE ORDER PASSED BY THE 1ST
RESPONDENT.
