Kerala High Court
Abdulla vs State Of Kerala on 27 March, 2024
W.P(C) No. 10296/24 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
WP(C) NO. 10296 OF 2024
PETITIONER/S:
ABDULLA
AGED 49 YEARS
S/O. POKER, KUNNATH PEEDIKAYIL HOUSE, VARAVOOR,
MULLURKARA, THRISSUR DISTRICT,, PIN - 680505
BY ADV P.T.SHEEJISH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF AGRICULTURE,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT,, PIN - 695001
2 THE DISTRICT COLLECTOR
THRISSUR, CIVIL STATION, AYYANTHOLE, THRISSUR DISTRICT,
PIN - 680003
3 THE REVENUE DIVISIONAL OFFICER
THRISSUR, REVENUE DIVISIONAL OFFICE, AYYANTHOLE, THRISSUR
DISTRICT,, PIN - 680003
4 TAHSILDAR
TALAPPILLY TALUK OFFICE, WADAKKANCHERY, THRISSUR
DISTRICT, PIN - 680623
5 THE VILLAGE OFFICER
MULLURKARA VILLAGE OFFICE, THRISSUR, PIN - 680583
6 PRINCIPAL AGRICULTURAL OFFICER
THRISSUR, OFFICE OF THE PRINCIPAL AGRICULTURAL OFFICER,
AGRICULTURE COMPLEX, CHEMBUKAVU, THRISSUR DISTRICT, PIN -
W.P(C) No. 10296/24 2
680005
7 AGRICULTURAL OFFICER,
CONVENOR OF LOCAL LEVEL MONITORING COMMITTEE, KRISHI
BHAVAN, MULLURKARA, THRISSUR DISTRICT, PIN - 680583
8 THE SECRETARY
MULLURKARA GRAMA PANCHAYAT, MULLURKARA GRAMA PANCHAYAT
OFFICE, MULLURKARA P.O, THRISSUR DISTRICT, PIN - 680583
OTHER PRESENT:
SMT.AMMINIKUTTY K., SR.GOVT. PLEADER
SRI.P.C.SASIDHARAN, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) No. 10296/24 3
MOHAMMED NIAS C.P., J
............................................................
W.P(C) No.10296 of 2024
.............................................................
Dated this the 27th day of March, 2024
JUDGMENT
The petitioner, stated to be the owner of the property situated in Survey
No.390/1-PT1 of Mullurkara Village in Thrissur District, has preferred Ext.P6
application in Form-5 under Rule 4(d) of the Kerala Conservation of Paddy Land and
Wetland Act, 2008 (for short, 'the Act') 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.
Accordingly, there will be a direction to the Agricultural Officer to file a report
to the Revenue Divisional Officer within a month from today. On receipt of the said
report, the RDO will pass orders on Ext.P6 within two months thereafter, strictly in
terms of the Act and Rules.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
okb/
APPENDIX OF WP(C) 10296/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED
04.04.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER NO. T.A.(2)
6917/2016(S-16) DATED 20.01.2018 ISSUED BY THE
3RD RESPONDENT
Exhibit P3 TRUE COPY OF THE CERTIFICATE OF DETAILS OF
RESIDENTIAL BUILDING DATED 14.06.2023 ISSUED
BY THE 8TH RESPONDENT
Exhibit P4 TRUE COPY OF THE FORM 6 APPLICATION DATED
26.05.2022 SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE DATA BANK PUBLISHED BY THE
GAZETTE NOTIFICATION OF MULLURKARA GRAMA
PANCHAYAT
Exhibit P6 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED
BY THE PETITIONER BEFORE THE 3RD RESPONDENT
DATED 5/4/2023
Exhibit P7 TRUE COPY OF COMMUNICATION DATED 24.01.2023
ISSUED BY THE 7TH RESPONDENT
Exhibit P8 TRUE COPY OF THE MINUTES OF THE MEETING HELD
ON 26.09.2023
Exhibit P9 TRUE COPY OF THE PHOTOGRAPHS OF THE PROPERTY
AND ADJOINING AREA
Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED
22.06.2023 SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT
