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V.M. Venugopaln vs State Of Kerala
2024 Latest Caselaw 11895 Ker

Citation : 2024 Latest Caselaw 11895 Ker
Judgement Date : 3 May, 2024

Kerala High Court

V.M. Venugopaln vs State Of Kerala 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.16883 OF 2024
PETITIONER:

         V.M. VENUGOPALN, AGED 60 YEARS
         S/O. V.M. DEVAKIAMMA, JANAKI SADAN,
         KANJIRAMUKKU P.O,MARANCHERY, PONNANI,
         MALAPPURAM DT., PIN - 679584
         BY ADVS.
         M.MUHAMMED SHAFI
         T.RASINI
         ADHEELA NOWRIN

RESPONDENTS:

    1    STATE OF KERALA,
         REP. BY THE SECRETARY, DEPARTMENT OF REVENUE,
         THIRUVANANTHAPURAM DT., PIN - 695001
    2    REVENUE DIVISIONAL OFFICER,
         THE OFFICE OF THE REVENUE DIVISIONAL OFFICER,
         TIRUR, MALAPPURAM DT., PIN - 679577
    3    THE VILLAGE OFFICER,
         MARANCHERY VILLAGE, MALAPPURAM DT., PIN - 679581
    4    THE AGRICULTURAL OFFICER,
         KRISHI BHAVAN, PONNANI,PONNANI, MALAPPURAM DT.,
         PIN - 679583
    5    THE TAHSILDAR (LR), TALUK OFFICE, PONNANI,
         MALAPPURAM DT., PIN - 679577
         SRI.RIYAL DEVASSY, GP

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 16883 OF 2024

                                 - : 2 :-




                          JUDGMENT

Petitioner submitted Ext.P3 Form 6 application before the 2 nd

respondent under the Kerala Conservation of Paddy Land and

Wetland Act, 2008.

2. The limited prayer of the petitioner is to give a direction to

the 2nd respondent to dispose of Ext.P3.

Having heard the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of with a

direction to the 2nd respondent to consider and pass orders on Ext.P3,

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

this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS WP(C) NO. 16883 OF 2024

- : 3 :-

APPENDIX OF WP(C) 16883/2024

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT FOR THE YEAR 2023-2024 DATED 02-08-2023 EXHIBIT P2 TRUE COPY OF THE 'PLOT SKETCH' AND THE 'PLAN' OF THE PROPOSED VILLA-RESIDENTIAL BUILDING EXHIBIT P3 TRUE COPY OF THE FORM 6 APPLICATION BEARING NO. 145/2023/290106 DATED 20-09- 2023 SUBMITTED BEFORE THE 2ND RESPONDENT EXHIBIT P4 TRUE COPY OF THE RECEIPT NO.

KL10030510413/2023 DATED 20-09-2023

 
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