Thahasubair vs The Revenue Divisional Officer, Tirur
2024 Latest Caselaw 12071 Ker

Kerala High Court

Thahasubair vs The Revenue Divisional Officer, Tirur 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. 17002 OF 2024
PETITIONER/S:

            THAHASUBAIR
            AGED 71 YEARS, S/O. KHALID HAJI,
            KALLIYATH HOUSE, MANGATTIRI POST,
            TIRUR TALUK, MALAPPURAM DISTRICT,
            PIN - 676 105.

            BY ADV
            BINU V V VEETTIL VALAPPIL


RESPONDENT/S:

    1       THE REVENUE DIVISIONAL OFFICER,
            TIRUR, THRIKANDIYOOR ROAD, TIRUR,
            MALAPPURAM, PIN - 676 101.

    2       THE VILLAGE OFFICER,
            THALAKKAD, KOLOOPALAM, VENGALOOR,
            TIRUR TALUK, MALAPPURAM DISTRICT,
            PIN - 676 102.

OTHER PRESENT:

             SRI P S APPU - GOVERNMENT PLEADER


     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.17002 of 2024

                                  2

                          JUDGMENT

The petitioner is the owner of 15 cents of land in

Survey No.53/1-2 in Talakkad Village, Tirur Taluk,

Malappuram District. He has approached this Court seeking

a direction to the 1st respondent/Revenue Divisional Officer

to consider and pass orders on Ext.P1, 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.P1 is a statutory application, this

writ petition is disposed of with a direction to the 1 st

respondent/ Revenue Divisional Officer to consider and pass

orders thereon, in accordance with law, as is 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 S.M.K.

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF FORM 6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT, DATED 14/02/2024