Mr.Alex Philip Thazhamon vs State Of Kerala
2024 Latest Caselaw 15722 Ker

Kerala High Court

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

                     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. 14048 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
              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,
              1ST FLOOR, KOCHI CORPORATION,
              VYTILLA JUNCTION, KOCHI,KERALA, PIN - 682019
     4        VILLAGE OFFICER,
              ELAMKULAM VILLAGE, KANAYANNOR TALUK
              KADAVANTHARA P O,ERNAKULAM,
              KERALA, PIN - 682020




              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.14048 of 2024                             2


                                   MOHAMMED NIAS C.P., J.
                             -----------------------------------------------
                                  WP(C) No.14048 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 3.39 Ares

of land comprised in Survey No.463/2-9. Block No.001 of Elamkulam Village in Ernakulam

District, 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.

3. Under such circumstances, there will be a direction to the third 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) 14048/2024

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

KL07022313761/2021 DATED 17.09.2021 EXHIBIT. P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATABANK PREPARED FOR ELAMKULAM VILLAGE EXHIBIT. P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 04.07.2022 SUBMITTED BEFORE THE 2ND RESPONDENT