Capkon Developers Pvt. Ltd vs The Revenue Divisional Officer
2024 Latest Caselaw 11929 Ker

Kerala High Court

Capkon Developers Pvt. 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. 13438 OF 2024
PETITIONER:

           CAPKON DEVELOPERS PVT. LTD.,
           AGED 23 YEARS
           21/436B8, NH 66 BYPASS, GA COLLAGE P.O, KOZHIKODE
           DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR MUHAMMED
           ADIL, S/O. SULAIMAN, RESIDING AT NADUVATHINI HOUSE,
           IRINGALLOOR, GA COLLAGE P.O, KOZHIKODE DISTRICT, PIN -
           673014
           BY ADVS.
           AASHIQUE AKTHAR HAJJIGO
             Reportable JudgmentTHI
           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


           SR GP SRI E.G GORDEN


     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. 13438 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 1 st 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. 13438 OF 2024

APPENDIX OF WP(C) 13438/2024

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

KL11010611744/2023 DATED 18/09/2023 Exhibit-P2 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 20.10.2023