Rajamma vs The State Of Kerala
2024 Latest Caselaw 17232 Ker

Kerala High Court

Rajamma vs The State Of Kerala on 20 June, 2024

W.P(C) No. 15442 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. 15442 OF 2024

PETITIONERS:

   1        RAJAMMA,
            AGED 65 YEARS W/O LATE K.K SURENDRAN,
            KELOTH HOUSE, CHALIKKAVATTOM,VENNALA(PO),
            KOCHI, PIN - 682028
   2        SHAIJU,
            AGED 45 YEARS S/O LATE K.K SURENDRAN,
            KELOTH HOUSE, CHALIKKAVATTOM,VENNALA(PO),
            KOCHI, PIN - 682028
   3        SHYNI,
            AGED 40 YEARS D/O LATE K.K SURENDRAN,
            KELOTH HOUSE,CHALIKKAVATTOM,VENNALA(PO),
            KOCHI,PIN - 682028
            BY ADVS. E.ADITHYAN MEERA RAMESH NESAMUDHEEN RINU MOL
            ROY

RESPONDENTS:

   1        THE STATE OF KERALA, REPRESENTED BY SECRETARY,
            DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001
   2        REVENUE DIVISIONAL OFFICER, FIRST FLOOR, KB JACOB RD,
            FORT KOCHI, KOCHI, KERALA, PIN - 682001
   3        AGRICULTURAL OFFICER, OFFICE OF THE AGRICULTURAL
            OFFICER, VENNALA ERNAKULAM DISTRICT, PIN - 682028
   4        THE VILLAGE OFFICER, EDAPALLY SOUTH VENNALA,ERNAKULAM
            DISTRICT, PIN - 682028
            BY SMT.DEVISHRI 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. 15442 of 2024                         :2:




                           MOHAMMED NIAS C.P., J.
                  ............................................................
                           W.P.(C) No. 15442 of 2024
                       .............................................................

                        Dated this the 20th day of June, 2024

                                    JUDGMENT

The petitioners, stated to be the owners of the property

having an extent of 2 Ares 2 Sq. meter of land comprised in

Survey No.12/6-11 situated in Kanayannoor Taluk, in Edappally

South Village in Ernakulam District, have preferred Ext.P2

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 data bank.

2. The learned counsel for the petitioners submits that no

orders have been passed on the statutory application so far.

Under such circumstances, there will be a direction to the

additional 3rd respondent Agricultural Officer to provide

sufficient inputs required under the Act and the Rules to the 2nd

respondent Revenue Divisional Officer within three months from

today. On receipt of the same, the 2nd respondent Revenue

Divisional Officer will consider Ext.P2 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

RPR/-

APPENDIX OF WP(C) 15442/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 11/03/2022

EXHIBIT P2 TRUE COPY OF THE FORM 5 APPLICATION DATED 13-03-2024 SUBMITTED BY THE PETITIONERS