Dream Land Hotels Pvt. Ltd, Represented ... vs The District Collector
2024 Latest Caselaw 12026 Ker

Kerala High Court

Dream Land Hotels Pvt. Ltd, Represented ... vs The District Collector on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                       WP(C) NO. 16630 OF 2024
PETITIONER:

            DREAM LAND HOTELS PVT. LTD,
            REPRESENTED BY ITS MANAGING DIRECTOR
            SARAMMA PHILIP, AGED 65 YEARS,
            W/O. PHILIP M ALEXANDER, MATTACKAL BUILDINGS,
            KADAPRA, MANNAR P.O., NIRANAM,
            PATHANAMTHITTA, PIN - 689621.

            BY ADVS.
            AMJATHA D.A.
            MUHASIN K.M.
            FARHANA K.H.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTORATE, KOTTAYAM - KUMILY ROAD,
            KOTTAYAM, PIN - 686002.

    2       THE REVENUE DIVISIONAL OFFICER,
            KOTTAYAM REVENUE DIVISIONAL OFFICE,
            2ND FLOOR, MINI CIVIL STATION, UNION CLUB ROAD,
            PUTHENANGADY, KOTTAYAM, PIN - 686001.

    3       THE TAHSILDAR
            KOTTAYAM TALUK OFFICE, MIN CIVIL STATION,
            UNION CLUB ROAD, PUTHENANGADY,
            KOTTAYAM, PIN - 686001.

    4       THE VILLAGE OFFICER, KUMARAKAM VILLAGE OFFICE,
            KUMARAKAM P.O., KOTTAYAM, PIN - 686563.

            GP SRI SREEJITH V S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16630 OF 2024
                                     -2-

                                JUDGMENT

The petitioner is the owner of 40.30 Ares of

land in survey No.61/7 in Block No.10 of

Kumarakam Village, Kottayam Taluk in Kottayam

District, out of which 17.86 Ares is shown as

Nilam in the revenue records. The petitioner has

approached this Court seeking a direction to the

2nd respondent/Revenue Divisional Officer to

consider and pass orders on Ext.P3, Form-6

application filed under the Kerala Conservation

of Paddy Land and Wetland Rules, 2008.

2. Heard the learned counsel for the

petitioner and the learned Government Pleader.

In the facts and circumstances of the case

and taking into consideration that Ext.P3 is a

statutory application, this writ petition is

disposed of with a direction to the 2 nd

respondent/RDO to consider and pass orders

thereon, in accordance with law, as WP(C) NO. 16630 OF 2024

expeditiously as possible, at any rate, within a

period of four months from the date of receipt

of a copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE akv WP(C) NO. 16630 OF 2024

APPENDIX OF WP(C) 16630/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 05.07.2022

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF KUMARAKAM GRAMAPANCHAYATH DATED 19.11.2020

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 24.03.2023 ALONG WITH SURVEY SKETCH

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 24.03.2023