Mohandas.C vs Revenue Divisional Officer
2024 Latest Caselaw 12029 Ker

Kerala High Court

Mohandas.C 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. 17267 OF 2024
PETITIONER:

              MOHANDAS.C,
              AGED 60 YEARS
              S/O.KUTTAYI THAYYIL HOUSE, P.O.PULIKKAL, MALAPPURAM,
              PIN - 673637
              BY ADVS.
              RANJITH C.
              KIRAN JOHNY
              BINJO ANDREWS
              SHINY GEORGE MEKKATTUKULAM


RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER,
              REVENUE DIVISIONAL OFFICE, PERINTHALMANNA. MALAPPURAM,
              PIN - 679322
     2        VILLAGE OFFICER,
              VAZHAYUR VILLAGE OFFICE , MALAPPURAM, PIN - 673633
     3        ARICULTURAL OFFICER,
              KRISHIBHAVAN VAZHAYUR, MALAPPURAM, PIN - 673633


              GP - SRI B S SYAMANTHAK
              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:
 W.P.(C).No. 17267 of 2024
                                     2


                             JUDGMENT

Dated this the 10th day of May, 2024

The petitioner is the absolute owner of 16.25 Ares of land

in survey Nos.349/7-10, 349/7-11, 349/7-2, 349/7-5, 349/7-7 in

Block No.5 of Vazhayur Village, Kondotty Taluk in Malappuram

District. The petitioner has approached this Court seeking a

direction to the 1st 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 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) 17267/2024

PETITIONER EXHIBITS :

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT NO.KL10071203879/2023 DATED 24/04/2023 ISSUED BY THE 2ND RESPONDENT Exhibit P2 A. TRUE COPY OF DATA BANK OF THE PROPERTY ISSUED BY THE 3RD RESPONDENT DATED 22/03/2024 Exhibit P3 A TRUE COPY OF FORM.6 APPLICATION NO.1/2024/470686 DATED 18/03/2024 SUBMITTED BEFORE THE 1ST RESPONDENT