Velu A vs The District Collector
2024 Latest Caselaw 12115 Ker

Kerala High Court

Velu A 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. 17268 OF 2024
PETITIONERS:

    1       VELU A, AGED 55 YEARS, S/O ALAKAR SWAMI,
            SREERAGAM VEETTIL, KARUVATTUMKUZHI,
            KAREELAKULANGARA P.O, KEERIKKADU VILLAGE ,
            KARTHIKAPALLY TALUK, ALAPPUZHA DISTRICT.,
            PIN - 690572.

    2       REMA, AGED 50 YEARS, W/O VELU A ,
            SREERAGAM VEETTIL, KARUVATTUMKUZHI ,
            KAREELAKULANGARA P.O, KEERIKKADU VILLAGE ,
            KARTHIKAPALLY TALUK, ALAPPUZHA DISTRICT.,
            PIN - 690572.

            BY ADVS.
            AJITH MURALI
            SWAPNA VIJAYAN
            MOHANAN M.K.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTORATE,
            ALAPPUZHA DISTRICT.,
            PIN - 688001.

    2       THE REVENUE DIVISIONAL OFFICER,
            RDO OFFICE, CHENGANNUR,
            ALAPPUZHA DISTRICT, PIN - 689121.

    3       THE TAHSILDAR, THALUK OFFICE,
            KARTHIKAPALLY TALUK KARTHIKAPALLY PO,
            ALAPPUZHA DISTRICT., PIN - 690516.

    4       THE VILLAGE OFFICER,
            KEERIKKADU VILLAGE,
            KARTHIKAPALLY TALUK ,
            ALAPPUZHA DISTRICT.,
            PIN - 690502.

    5       THE AGRICULTURAL OFFICER,
            KRISHI BHAVAN, PATHIYOOR P.O ,
 WP(C) NO. 17268 OF 2024
                                -2-

            KARTHIKAPALLY TALUK,
            ALAPPUZHA DISTRICT.,
            PIN - 690508.

            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. 17268 OF 2024
                                             -3-

                                    JUDGMENT

The petitioners are the co-owners of 8.10

Ares of land in re-survey Nos.277/14-2, 277/17-2

of Keerikkad Village in Karthikapally Taluk.

They have approached this Court seeking a

direction to the 2nd respondent/Revenue

Divisional Officer to consider and pass orders

on Ext.P5, 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.P5 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. 17268 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. 17268 OF 2024

APPENDIX OF WP(C) 17268/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE TITLE DEED OF THE PROPERTY IN RE-SY. NOS. 277/14- 2,277/17-2 DATED 1.10.2013.

EXHIBIT-P2 A TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY IN RE-SY. NO. 277/14- 2,277/17-2 DATED 30.07.2022 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT-P3 A TRUE COPY OF THE POSSESSION CERTIFICATE OF THE PROPERTY IN RE-SY. NOS. 277/14-2,277/17-2 DATED 29.04.2024 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT-P4 THE TRUE COPY OF THE TREATMENT CERTIFICATE OF THE 2ND PETITIONER DATED 27.4.2024.

EXHIBIT-P5 A TRUE COPY OF FORM-6 APPLICATION NO.19/2024/940288 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 30.04.2024.

EXHIBIT-P6 A TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 27.04.2024.

EXHIBIT-P7 THE TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.824/2023 OF THIS HONORABLE COURT DATED 11.01.2023.