Rajeesh Kumar T vs State Of Kerala
2024 Latest Caselaw 8839 Ker

Kerala High Court

Rajeesh Kumar T vs State Of Kerala on 27 March, 2024

W.P(C) No. 10307/24                      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. 10307 OF 2024
PETITIONER/S:

      1       RAJEESH KUMAR T,
              AGED 43 YEARS
              S/O SAROJINI, THOTTIYIL, PARIYAPURAM, PACHATTIRI, VETTOM,
              MALAPPURAM DISTRICT, PIN - 676105

      2       PREJEESHA A,
              AGED 37 YEARS
              W/O RAJEESH KUMAR, THOTTIYIL, PARIYAPURAM, PACHATTIRI,
              VETTOM, MALAPPURAM DISTRICT, PIN - 676105

              BY ADV P.T.SHEEJISH


RESPONDENT/S:

      1       STATE OF KERALA,
              REPRESENTED BY SECRETARY, DEPARTMENT OF LAND REVENUE,
              SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 695001

      2       THE DISTRICT COLLECTOR,
              COLLECTORATE, UP HILL, MALAPPURAM, MALAPPURAM DISTRICT,
              PIN - 676505

      3       THE REVENUE DIVISIONAL OFFICER,
              TIRUR, CIVIL STATION BUILDING, CIVIL STATION, TIRUR,
              MALAPPURAM DISTRICT, PIN - 676101

      4       THAHSILDAR,
              TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT,, PIN - 676101

      5       VILLAGE OFFICER,
              TRIPRANGODE VILLAGE OFFICE, MALAPPURAM DISTRICT, PIN -
              676108

      6       DISTRICT AGRICULTURAL OFFICER,
 W.P(C) No. 10307/24                 2

              CONVENOR, LOCAL LEVEL MONITORING COMMITTEE, 2ND FLOOR, B3
              BLOCK, CIVIL STATION RD, UP HILL, MALAPPURAM, KERALA, PIN
              - 676505

OTHER PRESENT:

              SMT.AMMINIKUTTY K,SR.GP



      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. 10307/24                                    3

                                 MOHAMMED NIAS C.P., J
                        ............................................................


                                  W.P(C) No.10307 of 2024
                          .............................................................


                         Dated this the 27th day of March, 2024


                                              JUDGMENT

The petitioners, stated to be the owners of the property situated in Survey

No.3/3-2-1, 3/3-2-3, 3/3-8 of Triprangode Village in Tirur Taluk, Malappuram district,

have 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.

Accordingly, there will be a direction to the 5 th respondent Village Officer to file

a report to the 3 rd respondent Revenue Divisional Officer within two months from

today. On receipt of the said report, the 3 rd respondent will pass orders on Ext.P2

within three months thereafter, strictly in terms of the Act, with notice to the

petitioner.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/

APPENDIX OF WP(C) 10307/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF LAND TAX RECEIPT DATED 24.02.2024 ISSUED BY THE 5TH RESPONDENT

Exhibit P2 THE TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE 3RD RESPONDENT DATED 24.02.2024