Rosamma James vs The Revenue Divisional Officer
2024 Latest Caselaw 17246 Ker

Kerala High Court

Rosamma James vs The 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. 12652 OF 2024

PETITIONER:

               ROSAMMA JAMES,
               AGED 58 YEARS S/O JAMES K.,
               VALIYAVILA VEEDU, 2/630, THRIKKANNAMANGAL,
               KOTTARAKARA, KOLLAM DISTRICT,
               PIN - 691506
               BY ADVS. MANU RAMACHANDRAN R.RAJESH (VARKALA)
               M.KIRANLAL T.S.SARATH SAMEER M NAIR SAILAKSHMI MENON
               JOTHISHA K.A. SHIFANA M.

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER,
               OFFICE OF RDO, PUNALUR,
               KOLLAM DISTRICT,
               PIN - 691331
      2        THE AGRICULTURE OFFICER,
               KRISHI BHAVAN, MELILA,
               KOLLAM,PIN - 691557
      3        THE VILLAGE OFFICER,
               VILLAGE OFFICE, MELILA,
               KOLLAM DISTRICT,
               PIN - 691557
      4        THE SECRETARY,
               MELILA GRAMA PANCHAYAT,
               KOLLAM DISTRICT,
               PIN - 683031
               BY ADV PREMCHAND R. NAIR
               BY GP- DEVI SHRI R.

     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. 12652 of 2024                                   :2:


                                  MOHAMMED NIAS C.P., J
                           ............................................................
                                  W.P.(C) No. 12652 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 and 20 Sq. Meter of land comprised

in Survey No.156/14 of Kottarakkara Taluk, in Melila Village in

Kollam 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 one month from today. On receipt of the same, the 1st

respondent Revenue Divisional Officer will consider Ext.P3

application within one month 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) 12652/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT VIDE NO.

KL02041503834/2022 DATED 13.05.2022 ISSUED FROM MELILA VILLAGE OFFICE EXHIBIT P2 THE TRUE COPY OF THE RELEVANT PAGES OF NOTIFICATION NO. 2228 DATED 29.09.2020 OF MELILA GRAMA PANCHAYAT EXHIBIT P3 THE TRUE COPY OF THE FORM-6 APPLICATION VIDE NO.

68/2022/17798 DATED 15.10.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT