Velu A vs The District Collector
2024 Latest Caselaw 12129 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. 17297 OF 2024
PETITIONERS:

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

    2       REMA, AGED 50 YEARS, W/O VELU A, SREERAGAM VEETTIL,
            KARUVATTUMKUZHI, KAREELAKULENGARA P.O,
            KEERIKKADU VILLAGE, KARTHIKAPALLY TALUK,
            ALAPPUZHA DISTRICT., PIN - 690562.

            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 P.O ,
            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, 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. 17297 OF 2024
                           -2-

                        JUDGMENT

The petitioners are the owners and in possession

of 8.10 Ares of property in Re. Survey Nos.277/14-3,

277/17-3 and 277/18-2 in Block No.20 of Keerikkad

Village, Karthikapally Taluk in Alappuzha District.

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 2nd respondent/RDO to consider and

pass orders thereon, in accordance with law, as WP(C) NO. 17297 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. 17297 OF 2024

APPENDIX OF WP(C) 17297/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE TITLE DEED OF THE PROPERTY IN RE-SY.NO.277/14-3,277/17- 3,277/18-2 DATED 25.04.2019.

EXHIBIT-P2 A TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY IN RE-SY.NO.277/14-3,277/17- 3,277/18-2 DATED 30.07.2022 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT-P3 A TRUE COPY OF THE POSSESSION CERTIFICATE OF THE PROPERTY IN RE- SY.NO.277/14-3,277/17-3,277/18-2 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.20/2024/940288 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 30.04.2024.

EXHIBIT-P6 A TRUE COPY OF REPRESENTATION OF THE PETITIONER 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.