Latheefa vs State Of Kerala
2024 Latest Caselaw 13154 Ker

Kerala High Court

Latheefa vs State Of Kerala 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. 14228 OF 2024
PETITIONER:

            LATHEEFA,
            AGED 60 YEARS
            W/O.ABDUL SHUKKOOR, NJAVELI PARAMBIL HOUSE,
            METHALA P.O., KODUNGALLUR, THRISSUR, PIN - 680664

            BY ADV M.SREEKUMAR



RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            REVENUE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001

    2       REVENUE DIVISIONAL OFFICER, IRINJALAKKUDA,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER,
            IRINJALAKKUDA NORTH P.O.,
            IRINJALAKKUDA, PIN - 680125

    3       VILLAGE OFFICER, METHALA VILLAGE ( SOUGHT TO BE
            IMPLEADED )
            METHALA P.O., KODUNGALLUR, THRISSSUR ( SOUGHT TO BE
            IMPLEADED )

            BY ADV No Advocate


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. 14228 OF 2024
                              2



                 MOHAMMED NIAS C.P., J.
          =========================
                W.P.(C.) No. 14228 of 2024
          =========================
          Dated this the 23rd day of May, 2024



                      JUDGMENT

The petitioner, stated to be the owner of property

having an extent of 20.24 Ares of land comprised in

Survey No. 467/1-87 situated in Kodungaloor Taluk,

Methala Village, Thrissur District has preferred Ext.P3

application seeking permission for necessary change in the

nature of land in the BTR under Form 9 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 Additional third respondent - Village officer

to provide such inputs required under the Act to the WP(C) NO. 14228 OF 2024

second respondent - the Revenue Divisional Officer within

two months from today. On receipt of the same, the

second respondent RDO will consider Ext.P3 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. 14228 OF 2024

APPENDIX OF WP(C) 14228/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.215/1992 OF SUB REGISTRY OFFICE, KODUNGALLUR DATED 14..01..1992

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT NO.KL08051704409/2023 DATED

13..05..2023

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED

29..01..2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

// True Copy // PA To Judge