Babu P vs The District Collector
2024 Latest Caselaw 12079 Ker

Kerala High Court

Babu P 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. 17256 OF 2024
PETITIONER:

            BABU P, AGED 61 YEARS, S/O.PRABHAKARAN P,
            ERICKAL THARAYIL, KARUVATTUMKUZHI,
            KAREELAKULENGARA P.O, KEERIKKADU VILLAGE,
            KARTHIKAPALLY TALUK, ALAPPUZHA DISTRICT., PIN - 690572.

            BY ADVS.AJITH MURALI
            SWAPNA VIJAYAN
            MOHANAN M.K.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR, COLLECTORATE,
            ALAPPUZHA DISTRICT., PIN - 688001.

    2       THE REVENUE DIVISIONAL OFFICER,               *[CORRECTED]
            RDO OFFICE, KARTHIKAPALLY TALUK,
            ALAPPUZHA DISTRICT., PIN - 690516.

            *ADDRESS OF R2 IS CORRECTED AS THE REVENUE DIVISIONAL
            OFFICER, REVENUE DIVISIONAL OFFICE, CHENGANNUR,
            ALAPPUZHA DISTRICT, PIN-689121
            AS PER ORDER DATED 10.05.2024 IN I.A.NO.1/2024.

    3       THE TAHSILDAR, THALUK OFFICE,
            KARTHIKAPALLY TALUK, KARTHIKAPALLY P.O ,
            ALAPPUZHA DISTRICT., PIN - 690516.

    4       THE VILLAGE OFFICER, KEERIKKADU VILLAGE,
            KARTHIKAPALLY TALUK, ALAPPUZHA DISTRICT.,
            PIN - 690502.

    5       THE AGRICULTURE OFFICER, KRISHI BHAVAN,
            PATHIYOOR P.O , KARTHIKAPALLY TALUK
            ALAPPUZHA DISTRICT., PIN - 690508.

            GP SRI.B S SYAMANTHAK


     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. 17256 OF 2024
                                  -2-

                              JUDGMENT

The petitioner is the owner of 8.10 Ares

of Keerikkad Village in Karhikapally Taluk.

He has approached this Court seeking a

direction to the 2nd 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 WP(C) NO. 17256 OF 2024

the 2nd 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 akv WP(C) NO. 17256 OF 2024

APPENDIX OF WP(C) 17256/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY IN RE-SY.NO. 277/15-D DATED 25.04.2024 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT-P2 A TRUE COPY OF THE POSSESSION CERTIFICATE OF THE PROPERTY IN RE- SY.NO. 277/15-D DATED 28.02.2024 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT-P3 THE TRUE COPY OF THE TREATMENT CERTIFICATE OF THE PETITIONER.

EXHIBIT-P4 A TRUE COPY OF FORM-6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 29.04.2024.

EXHIBIT-P5 THE TRUE COPY OF THE JUDGMENT IN W.P. (C)NO.824/2023 OF THIS HONORABLE COURT DATED 11.01.2023.