Thahirjan. M vs Revenue Divisional Officer, Thrissur
2024 Latest Caselaw 19031 Ker

Kerala High Court

Thahirjan. M vs Revenue Divisional Officer, Thrissur 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. 21591 OF 2024
PETITIONER:

            THAHIRJAN. M,
            AGED 67 YEARS
            NASHEMAN, COLLEGE ROAD,
            TALIPARAMBA, KARIMBAM,
            KANNUR DISTRICT, PIN - 670142

            BY ADV V.S.ANU MON



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER, THRISSUR,
            CIVIL STATION, CIVIL LANE ROAD AYYANTHOLE,
            THRISSUR, PIN - 680003

    2       THAHSILDAR, THRISSUR TALUK,
            TALUK OFFICE, PALACE ROAD, CHEMBUKAVU,
            THRISSUR, PIN - 680020

    3       VILLAGE OFFICER, PERINGAVU VILLAGE ,
            PERINGAVU VILLAGE, UDAYA NAGAR, CHEMBUKAVU,
            THRISSUR, PIN - 680005

    4       AGRICULTURAL OFFICER, KRISHI BHAVAN VILVATTOM,
            KRISHI BHAVAN VILVATTOM, RAMAVARMAPURAM ROAD,
            CHEROOR, THRISSUR, PIN - 680008




            SMT.AMMINIKUTTY 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:
                                             -2-
WP(C)No21591 of 2024

                             MOHAMMED NIAS C.P., J.
                     -----------------------------------------------
                             WP(C) No.21591 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 1.98 Ares of land comprised in Survey No.612/6 of Peringavu Village in

Thrissur Taluk, Thrissur 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

fourth respondent Agricultural Officer to provide sufficient inputs required

under the Act and the Rules to the first respondent Revenue Divisional

Officer within two months from today. On receipt of the same, the first

respondent Revenue Divisional Officer will consider Ext.P3 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.

MOHAMMED NIAS C.P.

JUDGE

dlk/28.06.2024

WP(C)No21591 of 2024

APPENDIX OF WP(C) 21591/2024

PETITIONER'S EXHIBITS

EXHIBIT P-1 TRUE COPY OF THE TAX RECEIPT DATED 23.04.2024 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P-2 THE RELEVANT PAGES OF THE DATA BANK WITHIN THE LIMITS OF THE 4TH RESPONDENT, PUBLISHED IN THE GAZETTE PUBLICATION DATED 02.02.2021

EXHIBIT P-3 TRUE COPY OF THE APPLICATION DATED 27.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT