Vivek Gangadharan vs The District Collector
2024 Latest Caselaw 12070 Ker

Kerala High Court

Vivek Gangadharan 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. 16642 OF 2024
PETITIONER:

            VIVEK GANGADHARAN, AGED 49 YEARS,
            S/O. GANGADHARAN, ROOPKALA (RAROTH),
            MUCHUKUNNU, MOODADI, KOZHIKODE, PIN - 673307.

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


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            CIVIL STATION, WAYANAD ROAD,
            ERANHIPPALAM, KOZHIKODE, PIN - 673020.

    2       THE REVENUE DIVISIONAL OFFICER,
            VADAKARA REVENUE DIVISIONAL OFFICE, VADAKARA,
            KOZHIKODE, PIN - 673101.

    3       THE TAHSILDAR, KOYILANDY TALUK OFFICE,
            MINI CIVIL STATION, KOYILANDY,
            KOZHIKODE, PIN - 673305.

    4       THE VILLAGE OFFICER,
            MOODADI VILLAGE OFFICE, KADALUR P.O.,
            MOODADI, KOZHIKODE, PIN - 673529.

            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:
 WP(C) NO. 16642 OF 2024
                                       -2-

                              JUDGMENT

The petitioner is the absolute owner of

10.07 Ares of land comprised in Survey

No.129/84 in Block No.11 of Moodadi Village,

Koyilandy Taluk in Kozhikode District out of

which 6.05 Ares is shown as Nanja in the revenue

records. He 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 WP(C) NO. 16642 OF 2024

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 akv WP(C) NO. 16642 OF 2024

APPENDIX OF WP(C) 16642/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 19.08.2023

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 01.03.2024 ISSUED BY THE REVENUE DIVISIONAL OFFICER, VADAKARA

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 01.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCH

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 01.03.2024