Shameer.U.Y vs The Revenue Divisional Officer
2024 Latest Caselaw 12186 Ker

Kerala High Court

Shameer.U.Y vs The Revenue Divisional Officer 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. 17573 OF 2024
PETITIONER:

             SHAMEER.U.Y
             AGED 42 YEARS
             S/O,U.M.YOUNUS, RIHANS, VYTHIRI, KALPETTAP.O.,
             WAYANAD., PIN - 673121
             BY ADV G.SANTHOSH KUMAR (P).


RESPONDENTS:

      1      THE REVENUE DIVISIONAL OFFICER,
             1. THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE
             REVENUE DIVISIONAL OFFICER, CIVIL STATION,
             ERANHIPPALAM, KOZHIKODE, PIN - 673020
      2      AGRICULTURAL OFFICER
             CHEVAYUR KRISHI BHAVAN, CHEVAYUR P.O .,
             KOZHIKODE,, PIN - 673017
      3      LOCAL LEVEL MONITORING COMMITTEE
             REPRESENTED BY IT'S CONVENOR, AGRICULTURAL OFFICE,
             KRISHI BHAVAN, CHEVAYUR P.O, KOZHIKODE,
             PIN - 673017
      4      THE VILLAGE OFFICER
             CHEVAYUR VILLAGE OFFICE, CHEVAYUR P.O., KOZHIKODE
             DISTRICT, PIN - 673017
OTHER PRESENT:

             GP - ADV.SURYA BINOY


      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.17573 of 2024        :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.17573 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   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 5

application, submitted by the petitioner.

2. The petitioner is the owner of the property having an extent of 6

Ares 79 Sq. Metres, comprised in Re. Survey Nos. 287/31 and 287/32 in

Chevayur Village, Kozhikode District. The property has been wrongly

included in the data bank and has been mentioned as 'Nilam' in the

revenue records. Thereupon the petitioner has preferred Ext.P3

application in Form-5 before the 1 st respondent, to remove the property

from the data bank.

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) 17573/2024

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE TAX RECEIPT DATED 30/04/2024 ISSUED BY THE VILLAGE OFFICER, CHEVAYUR.

Exhibit-P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 13/01/2024 ISSUED BY THE VILLAGE OFFICER, CHEVAYUR.

Exhibit-P3 TRUE COPY OF THE APPLICATION DATED 24/02/2024 PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.