Karuppamveettil Basheer vs The District Collector
2024 Latest Caselaw 17142 Ker

Kerala High Court

Karuppamveettil Basheer vs The District Collector on 20 June, 2024

W.P(C) No. 11832 of 2024                             :1:




                 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. 11832 OF 2024

PETITIONER:

              KARUPPAMVEETTIL BASHEER,
              AGED 67 YEARS S/O ABDHUL RAHIMAN,
              RAHIMAN MANZIL, CHOOLPURAM,
              PUTHENPILLY P O,CHAVAKKADU,THRISSUR,
              PIN - 680103
              BY ADVS. AMJATHA D.A. MUHASIN K.M. FARHANA K.H.

RESPONDENTS:

     1        THE DISTRICT COLLECTOR, FIRST FLOOR, CIVIL
              STATION,AYYANTHOLE,THRISSUR, PIN - 680003
     2        THE REVENUE DIVISIONAL OFFICER, THRISSUR REVENUE
              DIVISIONAL OFFICE,FIRST FLOOR, CIVIL STATION, CIVIL
              LINES ROAD, AYYANTHOLE, THRISSUR, PIN - 680003
     3        THE TAHSILDAR CHAVAKKADU TALUK OFFICE, VANJIKADAVU
              ROAD, CHAVAKKAD,   THRISSUR, PIN - 680506
     4        THE VILLAGE OFFICER, MANATHALA VILLAGE OFFICE,
              MANATHALA, CHAVAKKAD P.O., THRISSUR, PIN - 680506
              BY DEVI SHRI R. - GP.

          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. 11832 of 2024                                           :2:




                                MOHAMMED NIAS C.P., J
                       ............................................................
                                W.P.(C) No. 11832 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 40 Ares and 44 Sq. Meters of land

comprised in Survey Nos.140/6 and 140/6-1 of Chavakkad Taluk,

in Manathala Village in Thrissur District, has preferred Ext.P.3

application under Form-7 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 4th respondent

Village Officer to give sufficient inputs required under the Act

and the Rules to the 2nd respondent Revenue Divisional Officer

within two months from today. On receipt of the same, the 2nd

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) 11832/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 16.11.2021

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF CHAVAKKAD MUNICIPALITY DATED 01.10.2020

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 26.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCH

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 26.02.2024