Roy M Mathew vs Revenue Divisional Officer
2024 Latest Caselaw 12088 Ker

Kerala High Court

Roy M Mathew 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. 17370 OF 2024
PETITIONER:

              ROY M MATHEW
              AGED 73 YEARS
              S/O. M. MATHEW, CHAIRMAN,
              M/S. MUTHOOTU MINI THEATRES PVT. LTD., MUTHOOTTU HOUSE,
              KOZHENCHERY, PATHANAMTHITTA, PIN - 689641
              BY ADVS.
              S.VINOD BHAT
              ANAGHA LAKSHMY RAMAN


RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER
              OFFICE OF REVENUE DIVISIONAL OFFICER, FORT KOCHI,
              PIN - 682001
     2        VILLAGE OFFICER
              MARADU VILLAGE OFFICE, NH 66, NETTOOR, PIN - 682040
     3        THE AGRICULTURAL OFFICER
              KRISHI BHAVAN, MARADU, ERNAKULAM., PIN - 682040


              GP - SREEJITH V S
              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. 17370 of 2024
                                   2


                              JUDGMENT

Dated this the 10th day of May, 2024

The petitioner is the Chairman of M/s.Muthoot Mini

Theatres Pvt. Ltd., which owns 37.72 Ares of land in survey

Nos.219/2-2, 219/2-3, 219/4 of Maradu Village in Ernakulam

District. He has approached this Court seeking a direction to

the 1st respondent/Revenue Divisional Officer to consider and

pass orders on Ext.P3, Form-7 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) 17370/2024

PETITIONER EXHIBITS :

Exhibit P1 TRUE COPY OF SALE DEED NO.2101/2006 DATED 26- 04-2006 OF SRO MARADU Exhibit P2 TRUE COPY OF SALE DEED NO.2473/2006 DATED 17- 05-2006 OF SRO MARADU Exhibit P3 TRUE COPY OF FORM 7 APPLICATION DATED 13-09- 2023 SUBMITTED BY THE PETITIONER (WITH FEE RECEIPT)