Remani vs The Revenue Divisional Officer
2024 Latest Caselaw 18984 Ker

Kerala High Court

Remani vs The Revenue Divisional Officer on 28 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                        WP(C) NO. 19485 OF 2024
PETITIONER:

           REMANI,
           AGED 53 YEARS
           W/O SUDHEER, VADAKKE VEEDU, PIRAYIRI P.O.,
           PALAKKAD, PIN - 678004
           BY ADVS.
           BINOY VASUDEVAN
           SREEJITH SREENATH
           RINCY KHADER
           K.V.RAJESWARI


RESPONDENTS:

    1      THE REVENUE DIVISIONAL OFFICER,
           OFFICE OF THE REVENUE DIVISIONAL OFFICER,VIDYUT
           NAGAR,PARAKUNNAM, PALAKKAD, PIN - 678001

    2      THE AGRICULTURAL OFFICER,
           PIRAYIRI VILLAGE,PIRAYIRI P.O.,
           PALAKKAD, PIN - 678004


OTHER PRESENT:

           SMT.PREETHA K.K., SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19485 OF 2024
                                               2



                               MOHAMMED NIAS C.P., J.
                        ======================================
                               W.P(C) No. 19485 of 2024
                       =======================================
                         Dated this the 28th day of June, 2024


                                     JUDGMENT

The petitioner, stated to be the owner of the property having an extent of 1

hector, 32 Ares and 71 sq.meter of land comprised in Survey No.320/1 Situated in

Palakkad Taluk, in Pirayiri Village in Palakkad District, has preferred Ext.P3 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 2 nd respondent

Agricultural Officer to provide sufficient inputs required under the Act and the Rules to

the 1st respondent Revenue Divisional Officer within two months from today. On receipt

of the same, the 1st respondent Revenue Divisional Officer will consider Ext.P3

application within two 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 LU WP(C) NO. 19485 OF 2024

APPENDIX OF WP(C) 19485/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.3027 OF 2004 OF S.R.O.PALAKKAD DATED 22-5-2004 EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 04- 05-2024 ISSUED BY THE VILLAGE OFFICER, PIRAYIRI VILLAGE EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM NO.5 DATED 05-03-2024

// True Copy // PA To Judge