Mr.Alex Philip Thazhamon vs State Of Kerala
2024 Latest Caselaw 15721 Ker

Kerala High Court

Mr.Alex Philip Thazhamon vs State Of Kerala on 6 June, 2024

WP(C) No.14004 of 2024
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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
       THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                          WP(C) NO. 14004 OF 2024
PETITIONER:

              MR.ALEX PHILIP THAZHAMON,
              AGED 51 YEARS
              RESIDING AT 43/186,
              THAZHAMON HOUSE,
              AISWARYA LANE, ELAMKULAM ,KALOOR,
              COCHIN - 17, KERALA, PIN - 682020
              BY ADVS.
              DIANA LAURANCE PAUL
              BILAL SHAMSUDEEN
              MOHAMMED RAZALI K.A
              PADMINIDEVI.C
              ABHIJITH M.A

RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              DEPARTMENT OF AGRICULTURE,
              SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001
      2       REVENUE DIVISIONAL OFFICER,
              REVENUE DIVISIONAL OFFICE,
              FORT KOCHI, PIN - 682001
      3       AGRICULTURAL FIELD OFFICER,
              KRISHI BHAVAN, VYTTILA,1ST FLOOR,
              KOCHI CORPORATION,
              VYTTILA JUNCTION,
              KOCHI,KERALA, PIN - 682019
      4       VILLAGE OFFICER,
              KAKKANAD VILLAGE,
 WP(C) No.14004 of 2024
                                    2

              THRIKKAKARA,
              ERNAKULAM,KERALA, PIN - 682030




              SMT.DEVI SHRI R, GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.14004 of 2024
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                              MOHAMMED NIAS C.P., J.
                         -----------------------------------------------
                              WP(C) No.14004 of 2024
                          ---------------------------------------------
                         Dated this the 6th day of June, 2024

                                        JUDGMENT

The petitioner, stated to be the owner of the property having an extent of 4.46

Ares of land comprised in Survey No.488/3-3-3. Block No.009 of Kakkanad Village in

KanayannutTalu, Ernakulam District Taluk, has preferred Ext.P3 application under

Form 5 of the Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008,

(for short, the Act and the Rules) seeking deletion of the property from the databank.

2. The learned counsel for the petitioner submits that no orders have been

passed on the statutory application so far.

Under such circumstances, there will be a direction to the 4 th respondent

Agricultural Officer to provide sufficient inputs required under the Act and the Rules

to the second respondent Revenue Divisional Officer within two months from today.

On receipt of the same, the second respondent Revenue Divisional Officer will

consider Ext.P3 application within three months thereafter and pass orders strictly in

terms of the Act and the Rules.

The writ petition is disposed of as above.

Sd/-MOHAMMED NIAS C.P.

JUDGE

dlk/6.06.2024

APPENDIX OF WP(C) 14004/2024

PETITIONER'S EXHIBITS EXHIBIT. P1 TRUE COPY OF THE TAX RECEIPT NO.

KL07021709849/2022 DATED 18.06.2022 EXHIBIT. P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATABANK PREPARED FOR KAKKANAD VILLAGE EXHIBIT. P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 04.07.2022 SUBMITTED BEFORE THE 2ND RESPONDENT