Jameela vs The Revenue Divisional Officer
2024 Latest Caselaw 15740 Ker

Kerala High Court

Jameela vs The Revenue Divisional Officer on 6 June, 2024

WP(C) No.14458 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. 14458 OF 2024
PETITIONER:

              JAMEELA , AGED 74 YEARS
              W/OMUHAMMED, MANATH(H),
              THRIKKAKARA, VAZHAKKALA P.O,
              ERNAKULAM, PIN - 682021
              BY ADV M.S.SHAMLA


RESPONDENTS:

      1       THE REVENUE DIVISIONAL OFFICER,
              FORT KOCHI, FORT KOCHI, PIN - 682001
      2       THE AGRICULTURAL OFFICER,
              KRISHI BHAVAN, KIZHAKKAMBALAM,
              ERNAKULAM, PIN - 683562
      3       THE VILLAGE OFFICER ,
              KIZHAKAMBALAM VILLAGE OFFICE,
              ERNAKULAM, PIN - 683562




              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.14458 of 2024
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                               MOHAMMED NIAS C.P., J.
                         -----------------------------------------------
                              WP(C) No.14458 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 21

Ares 34 Sq.Metre of land comprised in Survey No.2/16 and an extent of 0.86

Sq.Metre comprised in Survey No.2/10-2 situated in Kunnathunad Taluk in

Kizhakkambalam Village in Ernakulam District, has preferred Exts.P4 and P5

applications 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 applications so far.

Under such circumstances, there will be a direction to the second

respondent Agricultural Officer to provide sufficient inputs required under the Act

and the Rules to the first respondent Revenue Divisional Officer within three

months from today. On receipt of the same, the first respondent Revenue

Divisional Officer will consider Exts.P4 and P5 applications 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) 14458/2024

PETITIONER'S EXHIBITS
EXHIBIT P1                 TRUE COPY OF THE BASIC TAX WITH THANDAPER

NO.5225 DATED 02.11.2023 FOR AN EXTENT OF 21 ARE 34 SQUARE METER OF LAND COMPRISED IN

EXHIBIT P2 TRUE COPY OF THE BASIC TAX WITH THANDAPER NO.6759 DATED 29.03.2023 FOR AN EXTENT OF 0.86 SQUARE METER IN SY.NO.2/10-2 EXHIBIT P3 TRUE COPY OF THE EXTRACT OF PUBLISHED DATA BANK EXHIBIT P4 TRUE COPY OF THE APPLICATION NO.2/2024/945687 UNDER FORM 5 DATED 13.3.2024 EXHIBIT P5 TRUE COPY OF THE APPLICATION NO.3/2024/945687 SUBMITTED UNDER FORM 5 DATED 13.03.2024