Abdul Khadar vs The District Collector
2024 Latest Caselaw 17240 Ker

Kerala High Court

Abdul Khadar vs The District Collector 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. 18341 OF 2024

PETITIONER:

               ABDUL KHADAR,
               AGED 63 YEARS S/O. MUHAMMED,
               MUNDEDATH HOUSE,BANGLAUW ROAD,
               MEKKALADY, KALADY, ERNAKULAM,
               PIN - 683574
               BY ADVS. AMJATHA D.A. MUHASIN K.M. FARHANA K.H.

RESPONDENTS:

      1        THE DISTRICT COLLECTOR, FIRST FLOOR,
               CIVIL STATION, KAKKANAD, ERNAKULAM,
               PIN - 682030
      2        THE REVENUE DIVISIONAL OFFICER,
               FORT KOCHI REVENUE DIVISIONAL OFFICE,
               KB JACOB ROAD, FORT KOCHI, ERNAKULAM,
               PIN - 682001
      3        THE TAHSILDAR, ALUVA TALUK OFFICE,
               1ST FLOOR, MINI CIVIL STATION,
               PERIYAR NAGAR, ALUVA,
               ERNAKULAM, PIN - 683101
      4        THE AGRICULTURAL OFFICER,
               NEDUMBASSERY KRISHI BHAVAN,
               NEDUMBASSERY, ERNAKULAM,
               PIN - 683585
      5        THE DIRECTOR, KERALA STATE REMOTE SENSING AND
               ENVIRONMENT CENTRE, VIKAS BHAVAN,
               THIRUVANANTHAPURAM, PIN - 695033
               BY SR,GP - 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. 18341 of 2024                        :2:



                           MOHAMMED NIAS C.P., J.
                  ............................................................
                           W.P.(C) No. 18341 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 6 Ares and 53 Sq. Meters of land comprised

in Survey Nos. 110/13-2-2, 110/13-3-2, 112/10-2 and 112/2-2

situated in Aluva Taluk, in Nedumbassery Village in Ernakulam

District, has 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 petitioner submits that no

orders have been passed on the statutory application so far.

Under such circumstances, there will be a direction to the

4th 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) 18341/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 03.11.2023 EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF DATA BANK EXHIBIT P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 06.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 06.02.2024 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION