Muraleedharan K.V vs The Sub Collector, Kozhikode
2024 Latest Caselaw 12175 Ker

Kerala High Court

Muraleedharan K.V vs The Sub Collector, Kozhikode on 14 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                      WP(C) NO. 17618 OF 2024
PETITIONER:

           MURALEEDHARAN K.V.
           AGED 55 YEARS
           S/O. DAMODARAN NAIR, MADAKKOTH HOUSE,VELLIPRAMBU
           P.O., KOZHIKODE DISTRICT, PIN - 673008
           BY ADV C.M.MOHAMMED IQUABAL


RESPONDENTS:

      1      THE SUB COLLECTOR, KOZHIKODE
             KOZHIKODE COLLECTORATE, CIVIL STATION
             P.O.,KOZHIKODE DISTRICT, PIN - 673020
      2      THE AGRICULTURAL OFFICER,
             KRISHI BHAVAN, PERUVAYAL,PERUVAYAL P.O., KOZHIKODE
             DISTRICT, PIN - 673008
      3      THE TAHSILDAR, KOZHIKODE
             KOZHIKODE TALUK OFFICE,ERANHIPPALAM, CIVIL STATION
             P.O, KOZHIKODE DISTRICT, PIN - 673020
      4      THE VILLAGE OFFICER
             KUTTIKKATTOOR VILLAGE OFFICE,KUTTIKKATTOOR,
             KOZHIKODE DISTRICT, PIN - 673008
      5      LOCAL LEVEL MONITORING COMMITTEE
             KRISHI BHAVAN, PERUVAYAL, PERUVAYAL P.O.,KOZHIKODE
             DISTRICT, REPRESENTED BY ITS CONVENER,
             PIN - 673008
OTHER PRESENT:

             GP - ADV. PARVATHY K


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.17618 of 2024        :2:



                           VIJU ABRAHAM, J.
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                       W.P.(C) No.17618 of 2024
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                   Dated this the 14th day of May, 2024

                              JUDGMENT

The petitioner has approached this Court seeking a direction to the

1st respondent to consider and pass orders on Ext.P3 - Form 6

application, submitted by the petitioner.

2. The petitioner is the absolute owner and in possession of an

extent of 3.24 Ares of land in Survey No.37/2 of Kuttikkattoor Village,

Kozhikode Taluk. The above said property is a converted land and it is

removed from the data bank on the application of the petitioner.

Thereupon the petitioner has preferred Ext.P3 application in Form-6

before the 1st respondent, to change the nature of the property.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the above

writ petition with a direction to the 1 st respondent to consider and

pass orders on Ext.P3 application submitted by the petitioner in

accordance with law, within an outer limit of four months from the

date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 17618/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE KUTTIKKATTOOR VILLAGE OFFICE DATED 17.06.2022 Exhibit P2 THE TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 11.10.2022 Exhibit P3 THE TRUE COPY OF THE FORM 6 APPLICATION FILED BY THE PETITIONER DATED 22.11.2022