Antony Antony vs Revenue Divisional Officer
2024 Latest Caselaw 12110 Ker

Kerala High Court

Antony 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. 17200 OF 2024
PETITIONER:

            ANTONY ANTONY, AGED 37 YEARS,
            S/O LATE P.M ANTONY, ALAPATT PALATHINGAL HOUSE,
            NO.12 E WALK ON THE CLOUDS GOOD EARTH,
            GOLF LINK ROAD, PACHAKKIL, CHEVAYUR VILLAGE,
            KOZHIKODE TALUK, MALAPPARAMBA P.O, PIN:673009,
            KOZHIKODE DISTRICT, REPRESENTED BY HIS POWER OF
            ATTORNEY HOLDER, MANUEL ANTONY, AGED 41 YEARS,
            S/O LATE P.M.ANTONY, ALAPPATTU 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 SREEJITH V S


     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. 17200 OF 2024
                                     -2-

                                JUDGMENT

The petitioner is the owner of 7 Ares and

77 square meters of land in survey No.704/1-13

in Block No.86 of Chembukavu Village, Thrissur

Taluk in Thrissur District. He has approached

this Court seeking a direction to the 1 st

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 WP(C) NO. 17200 OF 2024

period of four months from the date of receipt

of a copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE akv WP(C) NO. 17200 OF 2024

APPENDIX OF WP(C) 17200/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTARIZED POWER OF ATTORNEY DATED 02/12/2023

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 27/03/2024