Francis Thomas vs Revenue Divisional Officer
2024 Latest Caselaw 13159 Ker

Kerala High Court

Francis Thomas 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. 16030 OF 2024
PETITIONER:

            FRANCIS THOMAS,
            AGED 65 YEARS
            S/O. THOMAS,KALLEKATTIL PANIKKARU VETTIL
            VALLAMKULAM MURI,THIRUVALLA,
            PATHANAMTHITTA, PIN - 695541

            BY ADV K.J.MANU RAJ



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, FORT KOCHI,
            1ST FLOOR, K B JACOB ROAD,
            ERNAKULAM, PIN - 682001

    2       THE TAHSILDAR (LR),
            KANAYANNUR TALUK OFFICE ,KANAYANNUR, PARK AVE,
            NEAR SUBHASH PARK,MARINE DRIVE,
            ERNAKULAM, PIN - 682011

    3       THE VILLAGE OFFICER,
            ERNAKULAM VILLAGE, MARINE DRIVE, ERNAKULAM, PIN -
            682011


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. 16030 OF 2024
                                 2



                MOHAMMED NIAS C.P., J.
         =========================
               W.P.(C.) No. 16030 of 2024
         =========================
         Dated this the 23rd day of May, 2024



                         JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 4.8 Ares of land comprised in Survey

Nos.926/1-10 and 927/1-4 of Kanayannoor Taluk,

Ernakulam Village in Ernakulam District, has preferred

Ext.P1 application under Form-6 of the Kerala

Conservation of Paddy Land and Wetland Act and Rules,

2008, seeking change of user of the property from the

data bank.

2. The learned counsel for the petitioner submits

that no orders have been passed on the statutory

application so far.

Accordingly, there will be a direction to the third

respondent Village Officer to give sufficient inputs

required under the Act to the first respondent Revenue WP(C) NO. 16030 OF 2024

Divisional Officer within two months from today. On

receipt of the same, the first respondent Revenue

Divisional Officer will consider Ext.P1 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. 16030 OF 2024

APPENDIX OF WP(C) 16030/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE APPLICATION IN FORM 6 DATED 26.2.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT

EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED 26.2.2024 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, ERNAKULAM DATED 19.5.2023

EXHIBIT P4 A TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 8.2.2024

EXHIBIT P5 A TRUE COPY OF THE JUDGEMENT IN W.P.[ C ]NO. 333 OF 2024 DATED 5.1.2024

// True Copy // PA To Judge