Abdul Salih vs The District Collector
2024 Latest Caselaw 12111 Ker

Kerala High Court

Abdul Salih 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. 16699 OF 2024
PETITIONERS:

    1       ABDUL SALIH, AGED 37 YEARS,
            S/O. RAWUTHER K K, MALIYAKKAL,
            CHANGANASSERY, FATHIMAPURAM,
            KOTTAYAM, PIN - 686102.

    2       ALIFINA A, AGED 34 YEARS,
            W/O. ABDUL SALIH, MALIYAKKAL,
            CHANGANASSERY, FATHIMAPURAM,
            KOTTAYAM, PIN - 686102.

            BY ADVS.
            AMJATHA D.A.
            MUHASIN K.M.
            FARHANA K.H.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR, COLLECTORATE,
            KOTTAYAM - KUMILY ROAD, KOTTAYAM, PIN - 686002.

    2       THE REVENUE DIVISIONAL OFFICER
            KOTTAYAM REVENUE DIVISIONAL OFFICE, 2ND FLOOR,
            MINI CIVIL STATION, UNION CLUB ROAD,
            PUTHENANGADY, KOTTAYAM, PIN - 686001.

    3       THE TAHSILDAR, CHANGANASSERY TALUK OFFICE,
            KACHERY ROAD, OPP. GOVERNMENT MODEL HSS,
            CHANGANASSERY, KOTTAYAM, PIN - 686101.

    4       THE VILLAGE OFFICER, CHETHIPUZHA VILLAGE OFFICE,
            VALIYAKULAM CHEERANCHIRA ROAD, CHANGANASERRY,
            INDUSTRIAL ESTATE NAGAR P.O., KOTTAYAM, PIN - 686106.

            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. 16699 OF 2024
                                   -2-

                            JUDGMENT

The petitioners are the owners of 4.07 Ares

of land in survey No.251/23 in Block No.3 of

Chethipuzha Village, Changanassery Taluk in

Kottayam District. They have approached this

Court seeking a direction to the 2nd

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

petitioners 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 2 nd

respondent/RDO to consider and pass orders

thereon, in accordance with law, as

expeditiously as possible, at any rate, within a WP(C) NO. 16699 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. 16699 OF 2024

APPENDIX OF WP(C) 16699/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 01.02.2024

EXHIBIT P2 TRUE COPY OF THE REPORT NO. 30/2022 DATED 08.06.2022 ISSUED BY THE VILLAGE OFFICER, CHETHIPUZHA

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 14.03.2024

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 14.03.2024