Mariyamma vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 12128 Ker

Kerala High Court

Mariyamma 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. 17094 OF 2024
PETITIONER:

            MARIYAMMA, AGED 77 YEARS
            W/O. JOSEPH, PEZHATHINAL HOUSE,
            CHAKKALAKUTHU, NILAMBUR P.O,
            MALAPPURAM DISTRICT, PIN - 676542.

            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,
            NILAMBUR VILLAGE OFFICE, NILAMBUR P.O,
            MALAPPURAM DISTRICT, PIN - 679329.

    3       THE THAHASILDAR (LAND RECORDS)
            TALUK OFFICE, NILAMBUR TALUK,
            NILAMBUR.P.O, MALAPPURAM DISTRICT,
            PIN - 679329.

            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. 17094 OF 2024
                           -2-

                       JUDGMENT

The petitioner is the absolute owner and in

possession of 0.0809 hectares of land in Re. survey

No.193/5-3 in Block No.91 of Nilambur Village,

Nilambur Taluk in Malappuram District. She has

approached this Court seeking a direction to the 1 st

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 1st respondent/RDO to consider and

pass orders thereon, in accordance with law, as WP(C) NO. 17094 OF 2024

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 akv WP(C) NO. 17094 OF 2024

APPENDIX OF WP(C) 17094/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 31.10.2023 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P2 A TRUE COPY OF THE APPLICATION (IN FORM NUMBER 6) DATED 03.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT U/S. 27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.