M.P.Paulose vs State Of Kerala
2024 Latest Caselaw 17235 Ker

Kerala High Court

M.P.Paulose vs State Of Kerala on 20 June, 2024

W.P(C) No. 14549 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. 14549 OF 2024

PETITIONER:

              M.P.PAULOSE,
              AGED 65 YEARS S/O.PAILY, MELAPPILLY          HOUSE,
              PULIYANAM KARA, PULIYANAM P.O.,
              PARAKKADAVU VILLAGE, PIN - 683572
              BY ADVS. M.N.SANJITH JAISON JOSEPH JIMMY JOSEPH VEENA
              VALLIKANTHAN ZACHARIA SAIBU

RESPONDENTS:

     1        STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE
              DEPARTMENT, SECRETARIAT BUILDING, THIRUVANANTHAPURAM,
              PIN - 695001
     2        THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE RDO,
              KOCHI, PIN - 682001
     3        THE LOCAL LEVEL MONITORING COMMITTEE, REPRESENTED BY
              ITS CONVENOR - AGRICULTURAL OFFICER, KRISHI BHAVAN,
              PARAKKADAVU, ERNAKULAM DISTRICT, PIN - 683579
     4        THE VILLAGE OFFICER, PARAKKADAVU VILLAGE,           ERNAKULAM,
              PIN - 683579
              BY SMT.PREETHA K.K.- SR.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. 14549 of 2024                        :2:




                           MOHAMMED NIAS C.P., J.
                  ............................................................
                           W.P.(C) No. 14549 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 11 Ares 61 Sq. Meter of land comprised in

Survey No.198/18-3 situated in Aluva Taluk, in Parakkadavu

Village in Ernakulam District, has preferred Ext.P6 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 petitioner submits that no

orders have been passed on the statutory application so far.

Under such circumstances, there will be a direction to the

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.P6 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) 14549/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE LAND TAX RECEIPT DATED 13.06.2023 ISSUED BY VILLAGE OFFICER, PARAKKADAVU BEARING NO. KL07040207959/2023 EXHIBIT P2 THE TRUE PHOTOCOPY OF THE POSSESSION CERTIFICATE DATED 25.09.2023 ISSUED BY VILLAGE OFFICER, PARAKKADAVU EXHIBIT P3 TRUE COPY OF THE FORM 6 APPLICATION DATED 26.06.2023 FILED BY THE PETITIONER EXHIBIT P4 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C) NO.32397 OF 2023 DATED 04.10.2023 OF THIS HON'BLE COURT EXHIBIT P5 THE TRUE PHOTOCOPY OF THE APPLICATION STATUS TAKEN AND THE REASON FOR RETURNING THE APPLICATION FOR CORRECTION THROUGH THE WEBSITE WWW.REVENUE.KERALA.GOV.IN EXHIBIT P6 THE TRUE PHOTOCOPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 5 DATED 12.03.2024 BEARING NO.38/2024/17739 EXHIBIT P7 THE TRUE PHOTOCOPY OF THE PRINT OUT TAKEN FROM THE WEBSITE OF THE REVENUE DEPARTMENT WWW.REVENUE.KERALA.GOV.IN ON 04.04.2024