Ali Musliar vs Revenue Divisional Officer
2024 Latest Caselaw 13124 Ker

Kerala High Court

Ali Musliar 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. 15977 OF 2024
PETITIONER:

            ALI MUSLIAR,
            AGED 67 YEARS
            S/O.MOHAMMED, CHONARI HOUSE, MACHAPUZHA P.O.,
            OZHUR, MALAPPURAM DISTRICT ., PIN - 676320

            BY ADV U.K.DEVIDAS



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
            MALAPPURAM DISTRICT, PIN - 676101

    2       AGRICULTURE OFFICER,
            KRISHI BHAVAN, OZHUR,MALAPPURAM DISTRICT, PIN - 676307

    3       VILLAGE OFFICER,
            VILLAGE OFFICE, OZHUR, MALAPPURAM DISTRICT, PIN -
            676307


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. 15977 OF 2024
                                   2



                  MOHAMMED NIAS C.P., J.
          =========================
               W.P.(C.) No. 15977 of 2024
          =========================
          Dated this the 23rd day of May, 2024



                          JUDGMENT

The petitioner, stated to be the owner of property

having an extent of 12.87 Ares of land comprised in Survey

Nos. 15/7-8, 16/1-9 situated in Tirur Taluk, Ozhur 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 second respondent - Agricultural officer to

provide such inputs required under the Act to the first

respondent - the Revenue Divisional Officer within two WP(C) NO. 15977 OF 2024

months from 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. 15977 OF 2024

APPENDIX OF WP(C) 15977/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF BASIC TAX RECEIPT DATED 27.05.2023 ISSUED BY THE VILLAGE FIELD ASSISTANT, OZHUR VILLAGE

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 26.02.2024IN FORM NO.5 UNDER KERALA CONSERVATION OF PADDYLAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE FEE RECEIPT DATED 26.02.2024 ISSUED BY THE OZHUR VILLAGE OFFICE

// True Copy // PA To Judge