Nisha Antony vs Revenue Divisional Officer
2024 Latest Caselaw 12086 Ker

Kerala High Court

Nisha Antony vs 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. 17261 OF 2024
PETITIONER:

              NISHA ANTONY
              AGED 61 YEARS
              W/O LATE P.M ANTONY, ALAPATT PALATHINGAL HOUSE,
              FLAT NO. H13, CRESENT KINGS SPEAR, KOMMERI, VALAYANADU
              VILLAGE, P.O. KOMMERI, KOZHIKODE DISTRICT,
              NOW RESIDING AT 30 BRIDLECREST GARDENS SW CALGARY,
              ALBERTA, CA VANCOUVER, CANADA,
              REPRESENTED BY HER POWER OF ATTORNEY HOLDER,
              MANUEL ANTONY, AGED 41 YEARS, S/O LATE P.M. ANTONY,
              ALAPATT PALATHINKAL HOUSE, NO.13, CRESENT KING SPEAR,
              VALAYANAD, KOMMERI P.O, KOZHIKODE DISTRICT, PIN - 673007
              BY ADVS.
              M.P.MADHAVANKUTTY
              MATHEW DEVASSI
              ANANTHAKRISHNAN A. KARTHA


RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER
              REVENUE DIVISIONAL OFFICE, THRISSUR, PIN - 680003
     2        VILLAGE OFFICER
              CHEMBUKAVU VILLAGE, CHEMBUKAVU THRISSUR, PIN - 680020


              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. 17261 of 2024
                                   2


                            JUDGMENT

Dated this the 10th day of May, 2024

The petitioner represented by her power of attorney holder

is the absolute owner of 9.71 Ares of land in survey Nos.704/1-3,

704/1-4 in Block No.86 of Chembukavu Village, Thrissur Taluk in

Thrissur District. The said property 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.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 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) 17261/2024

PETITIONER EXHIBITS :

Exhibit P1 A TRUE COPY OF THE POWER OF ATTORNEY DATED 27/07/2023 Exhibit P2 A TRUE COPY OF THE PARTITION DEED BEARING NO.

2588/2016 OF SRO, THRISSUR Exhibit P3 A TRUE COPY OF THE PARTITION DEED BEARING NO.

513/I/2024 DATED 26-02-2024 Exhibit P4 A TRUE COPY OF THE FORM NO.6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 08/04/2024