Ismail.K vs Revenue Divisional Officer
2024 Latest Caselaw 12028 Ker

Kerala High Court

Ismail.K vs Revenue Divisional Officer 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. 17232 OF 2024
PETITIONER:

              ISMAIL.K,
              AGED 46 YEARS
              S/O IBRAHIM KUTTY, KANGUMPURATH HOUSE, AZHINJILAM.P.O,
              VAZHAYUR MALAPPURAM, PIN - 673632
              BY ADVS.
              RANJITH C.
              BINJO ANDREWS
              SHINY GEORGE MEKKATTUKULAM
              KIRAN JOHNY


RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER,
              REVENUE DIVISIONAL OFFICE, PERINTHALMANA MALAPPURAM,
              PIN - 679322
     2        TAHASILDAR,
              TALUK OFFICE, KONDOTTY. MALAPPURAM, PIN - 673638
     3        VILLAGE OFFICER ,
              VAZHAYUR VILLAGE OFFICE MALAPPURAM, PIN - 673633
     4        ARICULTURAL OFFICER,
              VAZHAYUR KRISHI BHAVAN MALAPPURAM, PIN - 673633


              GP - SRI P S APPU



     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 17232 of 2024
                                         2


                               JUDGMENT

Dated this the 10th day of May, 2024

The petitioner is the absolute owner of 7.70 Ares of land in

survey No.111/19-1 in Block No.5 of Vazhayur Village, Kondotty

Taluk in Malappuram District. The petitioner has approached this

Court seeking a direction to the 1 st respondent/Revenue

Divisional Officer to consider and pass orders on Ext.P4, 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.P4 is a statutory application, this writ

petition is disposed of with a direction to the 1 st respondent/RDO

to consider and pass orders thereon, in accordance with law, as

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 SK

APPENDIX OF WP(C) 17232/2024

PETITIONER EXHIBITS :

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT NO.

KL10071209008/2023 DATED 11/07/2023 ISSUED BY THE 3RD RESPONDENT Exhibit P2 A TRUE COPY OF THE DATA BANK ISSUED BY THE 4TH RESPONDENT DATED 19/10/2023 Exhibit P3 TRUE COPY OF PHOTOGRAPHS OF THE PROPERTY Exhibit P4 A.TRUE COPY OF FORM.6 APPLICATION NO.97/2023/7135 DATED 20/11/2023 BEFORE THE 2ND RESPONDENT Exhibit P5 A. TRUE COPY OF REPORT ISSUED AND SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 1ST RESPONDENT DATED 15/03/2024