Moitheenkutty vs Revenuedivisional Officer
2024 Latest Caselaw 12084 Ker

Kerala High Court

Moitheenkutty vs Revenuedivisional 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. 17372 OF 2024
PETITIONER:

              MOITHEENKUTTY
              AGED 63 YEARS
              S/O. MUHAMMED HAJI, PUTHUKAYIL PUTHIYAMALIYEKKAL HOUSE,
              THALAKKAD, B.P. ANGADI P.O., MALAPPURAM DISTRICT,
              PIN - 676102
              BY ADV U.K.DEVIDAS


RESPONDENTS:

     1        REVENUEDIVISIONAL OFFICER
              R.D.O. OFFICE, TIRUR, TIRUR P.O., MALAPPURAM DISTRICT,
              PIN - 676101
     2        AGRICULTURE OFFICER
              KRISHI BHAVAN, THALAKKAD, TIRUR TALUK,
              MALAPPURAM DISTRICT, PIN - 676104
     3        VILLAGE OFFICER
              THALAKKAD VILLAGE, TIRUR TALUK, MALAPPURAM DISTRICT,
              PIN - 676104


              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:
 W.P.(C).No. 17372 of 2024
                                     2


                             JUDGMENT

Dated this the 10th day of May, 2024

The petitioner is the owner of 22.65 Ares of land in survey

No.117/3 in Block No.1 of Thalakkad Village, Tirur Taluk in

Malappuram District, out of which 19.77 Ares is shown as Nilam

in the revenue records. 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) 17372/2024

PETITIONER EXHIBITS :

Exhibit P1 TRUE COPY OF BASIC TAX RECEIPT DATED 10.11.2023 ISSUED BY THE THALAKKAD VILLAGE OFFICE Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK RELATED THE PROPERTY OF THE PETITIONER Exhibit P3 TRUE COPY OF THE APPLICATION DATED 23.03.2024 IN FORM NO.6 UNDER KERALA CONSERVATION OF PADDYLAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER Exhibit P4 TRUE COPY OF THE FEE RECEIPT DATED 23.03.2024 ISSUED BY THE THALAKKAD VILLAGE OFFICE