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Bharathan M.K vs The Revenue Divisional Officer
2024 Latest Caselaw 11928 Ker

Citation : 2024 Latest Caselaw 11928 Ker
Judgement Date : 3 May, 2024

Kerala High Court

Bharathan M.K 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. 13301 OF 2024
PETITIONER:

           BHARATHAN M.K.,
           AGED 88 YEARS
           S/O.SHANKARAN, RESIDING AT "JISHAS", IRINGADAN PALLY
           ROAD, CHEVAYUR, KOZHIKODE DISTRICT, PIN - 673017
           BY ADVS.
           AASHIQUE AKTHAR HAJJIGOTHI
           AMINA AKTHAR


RESPONDENTS:

    1      THE REVENUE DIVISIONAL OFFICER,
           KOZHIKODE REVENUE DIVISIONAL OFFICE, CIVIL STATION,
           KOZHIKODE, SH 29, ERANHIPPALAM, KOZHIKODE DISTRICT, PIN
           - 673020
    2      THE AGRICULTURAL OFFICER,
           PUTHIYARA KRISHI BHAVAN, PUTHIYARA, KOZHIKODE DISTRICT,
           PIN - 673004
    3      THE VILLAGE OFFICER,
           CHEVAYUR VILLAGE OFFICE, CHEVAYUR, KOZHIKODE DISTRICT,
           PIN - 673012


           GP SRI. ARUN AJAY SHANKAR


     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. 13301 OF 2024
                                 2

                            JUDGMENT

The petitioner preferred Ext.P2 Form 5 application for

removal of entry of the property from the data bank as per Rule

4(d) of the Kerala Conservation of Paddy Land and Wet Land

Rules, 2008 before the 1st respondent. The limited prayer of the

petitioner is to give a direction to the 1 st respondent to dispose

of Ext.P2.

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 1st respondent to consider

and pass orders on Ext.P2 within a period of 4 months from

today.

sd/-

DR. KAUSER EDAPPAGATH JUDGE Nsd WP(C) NO. 13301 OF 2024

APPENDIX OF WP(C) 13301/2024

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.

KL11010612622/2023 DATED 12/10/2023 Exhibit-P2 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 26.10.2023

 
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