Fathima Sheneema vs Revenue Divisional Officer
2024 Latest Caselaw 17097 Ker

Kerala High Court

Fathima Sheneema vs Revenue Divisional Officer on 20 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

      THURSDAY, THE 20TH DAY OF JUNE      2024 / 30TH JYAISHTA, 1946

                          WP(C) NO. 18581 OF 2024

PETITIONER:

               FATHIMA SHENEEMA,
               AGED 36 YEARS D/O. HAMZA #64;KUNHAAN,
               PADIPPURA HOUSE, KUNNAPPALLY P.O.,
               MALAPPURAM DISTRICT, PIN - 679322
               BY ADVS. U.K.DEVIDAS S.K.SREELAKSHMY

RESPONDENTS:

      1        REVENUE DIVISIONAL OFFICER, R.D.O.
               OFFICE,PERINTHALMANNA, PERINTHALMANNA P.O.,
               MALAPPURAM DISTRICT, PIN - 679322
      2        AGRICULTURE OFFICER, KRISHI BHAVAN,
               ALIPARAMBA,    PERINTHALMANNA TALUK,
               MALAPPURAM DISTRICT, PIN - 676104
      3        VILLAGE OFFICER, ALIPARAMBA VILLAGE,
               PERINTHALMANNA TALUK, MALAPPURAM DISTRICT,
               PIN - 676104
               BY SR GP- SMT.PREETHA K.K.

    THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No. 18581 of 2024                                   :2:




                                  MOHAMMED NIAS C.P., J
                           ............................................................
                                  W.P.(C) No. 18581 of 2024
                             .............................................................


                              Dated this the 20th day of June, 2024


                                          JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 13 Ares and 57 Sq. Meters of land

comprised in Survey Nos.329/4-7, 329/4-8 and 331/2-7 of

Perinthalmanna Taluk, in Aliparamba Village in Malappuram

District, has preferred Ext.P.3 application under Form-6 of the

Kerala Conservation of Paddy Land and Wetland Act and Rules,

2008, (for short, the Act and the Rules) seeking change of user

of the property in the data bank.

2. The learned counsel for the petitioner submits that no

orders have been passed on the statutory application so far.

Accordingly, there will be a direction to the 3rd respondent

Village Officer to give sufficient inputs required under the Act

and the Rules to the 1st respondent Revenue Divisional Officer

within two months from today. On receipt of the same, the 1st

respondent Revenue Divisional Officer will consider Ext.P3

application within two 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

RPR/-

APPENDIX OF WP(C) 18581/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF BASIC TAX RECEIPT DATED 08.04.2024 ISSUED BY THE ALIPARAMBA VILLAGE OFFICE EXHIBIT P2 TRUE COPY OF THE ORDER DATED 03.04.2024 ISSUED BY THE FIRST RESPONDENT EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 12.04.2024 IN FORM NO.6 UNDER KERALA CONSERVATION OF PADDYLAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER EXHIBIT P4 TRUE COPY OF THE FEE RECEIPT DATED 12.04.2024 ISSUED BY THE ALIPARAMBA VILLAGE OFFICE