Muhammed Eed vs Revenue Divisional Officer
2024 Latest Caselaw 13121 Ker

Kerala High Court

Muhammed Eed vs Revenue Divisional Officer on 23 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                        WP(C) NO. 15995 OF 2024
PETITIONER:

            MUHAMMED EED,
            AGED 66 YEARS
            S/O. ABDUL KAREEM, THAIVALAPPIL HOUSE,
            RAYIRIMANGALAM, TANUR P.O.,
            MALAPPURAM DISTRICT, PIN - 676302
            BY ADVS.
            U.K.DEVIDAS
            S.K.SREELAKSHMY


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            R.D.O. OFFICE, TIRUR, TIRUR P.O.,
            MALAPPURAM DISTRICT, PIN - 676101
    2       AGRICULTURE OFFICER,
            KRISHI BHAVAN, TANUR,
            MALAPPPURAM, PIN - 676302
    3       VILLAGE OFFICER,
            TANUR VILLAGE,
            MALAPPPURAM, PIN - 676302
OTHER PRESENT:

            SMT.AMMINIKUTTY K,SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15995 OF 2024
                              2



                MOHAMMED NIAS C.P., J.
          =========================
               W.P.(C.) No. 15995 of 2024
          =========================
          Dated this the 23rd day of May, 2024



                      JUDGMENT

The petitioner, stated to be the owner of property

having an extent of 9.33 Ares of land comprised in Survey

Nos. 147/27-1, 147/27-2 and 147/27-3 situated in Tirur

Taluk, Tanur Village, Malappuram District has preferred

Ext.P2 application seeking deletion of the property from

the data bank under Form 5 of the Kerala Conservation of

Paddy Land and Wetland Act, 2008 (for short, 'the Act').

2. The learned counsel for the petitioner submits

that no orders have been passed on the statutory

application so far.

3. Under such circumstances, there will be a

direction to the third respondent - Village officer to provide

such inputs required under the Act to the first respondent -

the Revenue Divisional Officer within two months from WP(C) NO. 15995 OF 2024

today. On receipt of the same, the first respondent RDO

will consider Ext.P2 application within three months

thereafter and pass orders strictly in terms of the Act and

Rules.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 15995 OF 2024

APPENDIX OF WP(C) 15995/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 22.01.2024 ISSUED BY THE VILLAGE FIELD ASSISTANT, TANUR EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 22.02.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER EXHIBIT P3 TRUE COPY OF THE FEE RECEIPT DATED 22.02.2024 ISSUED BY THE TANUR VILLAGE OFFICE

// True Copy // PA To Judge