Nabeesa vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 12113 Ker

Kerala High Court

Nabeesa vs The 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. 17087 OF 2024
PETITIONER:

            NABEESA, AGED 75 YEARS,
            W/O. ABOOBACKER, MODAPPILASSERY HOUSE,
            PANDIKKAD, PANDIKKAD P.O,
            MALAPPURAM DISTRICT, PIN - 676521.

            BY ADV K.ABOOBACKER SIDHEEQUE


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA
            OFFICE OF THE REVENUE DIVISIONAL OFFICER,
            PERINTHALMANNA P.O, MALAPPURAM DISTRICT, PIN - 679322.

    2       THE VILLAGE OFFICER,
            PANDIKKAD VILLAGE OFFICE, PANDIKKAD P.O,
            MALAPPURAM DISTRICT, PIN - 676521.

    3       THE THAHASILDAR (LAND RECORDS)
            TALUK OFFICE, ERANADU TALUK, MANJERI P.O,
            MALAPPURAM DISTRICT, PIN - 676121.

            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. 17087 OF 2024
                                 -2-

                           JUDGMENT

The petitioner is the absolute owner of

0.2730 hectors of land in Re-survey Block No.145

& Re-survey No.149/11 of Pandikkad Village in

Eranadu Taluk in Malappuram District. She has

approached this Court seeking a direction to the

1st respondent/Revenue Divisional Officer to

consider and pass orders on Ext.P2, 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.P2 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. 17087 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. 17087 OF 2024

APPENDIX OF WP(C) 17087/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 17.11.2023 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P2 A TRUE COPY OF THE APPLICATION (IN FORM NUMBER 6) DATED 30.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT U/S. 27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.