Kunhimuhammed vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 18571 Ker

Kerala High Court

Kunhimuhammed vs The Revenue Divisional Officer, ... on 27 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                        WP(C) NO. 21518 OF 2024
PETITIONER:

            KUNHIMUHAMMED
            AGED 74 YEARS
            S/O. KOYAKUTTY HAJI, THONIKKARA HOUSE, THOTTAPPAYA,
            THACHINGANADAM P.O, MALAPPURAM DISTRICT, PIN - 679325

            BY ADV K.ABOOBACKER SIDHEEQUE


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA
            OFFICE OF THE REVENUE DIVISIONAL OFFICER,
            PERINTHALMANNA P.O, MALAPPURAM DISTRICT, PIN - 679322

    2       THE VILLAGE OFFICER
            NENMINI VILLAGE OFFICE, THACHINGANADAM P.O, MALAPPURAM
            DISTRICT, PIN - 679325

    3       THE AGRICULTURAL OFFICER FOR THE KEEZHATTUR GRAMA
            PANCHAYATH
            AGRICULTURE OFFICE, KEEZHATTUR P.O,
            MALAPPURAM DISTRICT, PIN - 679325



            BY SMT. AMMINIKUTTY K,. SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21518 OF 2024
                                          2



                           MOHAMMED NIAS C.P., J.
                     ==========================
                           W.P(C) No. 21518 of 2024
                     ==========================
                      Dated this the 27th day of June, 2024


                                    JUDGMENT

The petitioner, stated to be the owner of the property having an extent of

0.0951 Hectares of land comprised in Resurvey Block No. 3 and Re-survey Nos.

145/1-5 & 145/2 in Nenmini Village, Perinthalmanna Taluk in Malappuram 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 databank.

2. The learned counsel for the petitioner submits that no orders have

been passed on the statutory application so far.

3. Under such circumstances, there will be a direction to the 2nd

respondent Village Officer to provide 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 1 st respondent Revenue Divisional Officer will

consider Ext.P2 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

DCS WP(C) NO. 21518 OF 2024

APPENDIX OF WP(C) 21518/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 11.04.2023 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P2 A TRUE COPY OF THE APPLICATION DATED 31.05.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.