Mujeebu Rahman P vs The Revenue Divisional Officer
2024 Latest Caselaw 12031 Ker

Citation : 2024 Latest Caselaw 12031 Ker
Judgement Date : 10 May, 2024

Kerala High Court

Mujeebu Rahman P vs The 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. 17501 OF 2024
PETITIONER:

            MUJEEBU RAHMAN P.
            AGED 39 YEARS
            S/O. BEERANKUTTY P.
            PAYYERI HOUSE,4602, PULLIPARAMBAN,
            CHELEMBRA,MALAPPURAM DISTRICT,
            PIN - 673 634.

            BY ADV P.E.SAJAL


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE
            SHANTHI NAGAR PERINTALMANNA,
            MALAPPURAM DISTRICT,
            PIN - 679 322.
    2       AGRICULTURE OFFICER,
            CHELEMBRA KRISHI BHAVAN,
            CHELEMBRA, MALAPPURAM DISTRICT,
            PIN - 673 634.

            SRI. APPU P. S - GP



     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.17501 OF 2024

                              2




                           JUDGMENT

The petitioner is the owner of 3.24 Ares of land

comprised in Survey No.109/18-2 of Block No.001 of

Chelembra Village, Kondotty Taluk in Malappuram

District. He has approached this Court seeking a

direction to the 1st respondent/Revenue Divisional

Officer to consider and pass orders on Ext.P7, 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.P7 is a statutory

application, this writ petition is disposed of with a

direction to the 1st respondent/RDO to consider and

pass orders thereon, in accordance with law, as WP(C).No.17501 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. The petitioner shall produce a copy of

the writ petition along with a copy of this judgment

before the 1st respondent for compliance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.17501 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE TITLE DEED NO 4602/2018 DATED 17/12/2018 REGISTERED BY THE SUB REGISTRAR THENJIPALAM.

EXHIBIT P2 THE TRUE COPY OF THE LATEST LAND TAX RECEIPT OF THE PETITIONER'S PROPERTY DATED 07/02/2023.

EXHIBIT P3 TRUE COPY OF DATA BANK DATED 19/12/2022. EXHIBIT P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 22/02/2023.

EXHIBIT P5 TRUE COPY OF THE FORM 5 APPLICATION ALONG WITH ITS RECEIPT DATED 25/03/2023 SUBMITTED BEFORE THE 1ST RESPONDENT. EXHIBIT P6 TRUE COPY OF THE ORDER NO.

RDOTPM/505/2024-T1 DATED 23-03-24. EXHIBIT P7 TRUE COPY OF THE FORM 6 APPLICATION ALONG WITH ITS RECEIPT DATED 01/05/2024 SUBMITTED BEFORE THE 1ST RESPONDENT.