Rado Tyres Ltd vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 11885 Ker

Kerala High Court

Rado Tyres Ltd vs The Revenue Divisional Officer, ... on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16914 OF 2024
PETITIONER:

           RADO TYRES LTD., 39/3B, 3B1, OPP. KRISHNA
           HOSPITAL, CHITTOOR ROAD, COCHIN. REPRESENTED BY
           ITS MANAGER, PAUL P. MATHEW S/O LATE P.V. MATHAI,
           AGED 63 YEARS, PIN - 682011

           BY ADVS.K.R.SUNIL
           R.S.ANANDAN
           K.S.GRACY SUNDAR


RESPONDENTS:

     1     THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA
           THE REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,
           ERNAKULAM DISTRICT., PIN - 686673

     2     THE VILLAGE OFFICER, ERAMALLOOR
           ERAMALLOOR VILLAGE OFFICE, EZHUPUNNA, ERNAKULAM
           DISTRICT., PIN - 688537

     3     THE AGRICULTURAL OFFICER, NELLIKUZHI
           KRISHIBHAVAN, NELLIKUZHI, NELLIKUZHI P.O.,
           ERNAKULAM DISTRICT., PIN - 686691

           GP SRI. RIYAL DEVASSY


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.16914/2024
                               -:2:-




                          JUDGMENT

The petitioner preferred Form 5 application (Ext.P4) before

the 1st respondent for conversion of land under the Kerala

Conservation of Paddy Land and Wetland Act, 2008. The limited

prayer of the petitioner is to give a direction to the 1 st respondent

to dispose of Ext.P4.

Having heard the learned counsel for the petitioner as well

as the learned Government Pleader, this writ petition is disposed

of, with a direction to the 1 st respondent to consider and pass

appropriate orders on Ext.P4, in accordance with law, within a

period of four months from the date of receipt of a copy of this

judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF WP(C) 16914/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE DEED NO.

1130/1988 BY VIRTUE OF WHICH THE PETITIONER ACQUIRED THE SAID LAND.

Exhibit P2 A COPY OF THE ORDER DATED 06.10.2018 PERMITTING CLOSURE OF THE PETITIONER'S FACTORY OPERATING FROM THE SAID LAND

Exhibit P3 THE TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, NELLIKUZHY

Exhibit P4 THE TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12.04.2024