Jaleel vs The State Of Kerala
2024 Latest Caselaw 13169 Ker

Kerala High Court

Jaleel vs The State Of Kerala on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                        WP(C) NO. 5636 OF 2017
PETITIONERS:

    1       JALEEL
            AGED 50 YEARS
            AGED 50, S/O. RAYAMMARAKAR VEETTIL KHADAR,IRIBRANEELLUR
            DESOM, P.O.ENAMAKAL,THRISSUR PIN-680510

    2       THAHIRA JALEEL
            AGED 42, W/O. JALEEL,RAYAMMARAKAR VEETIL
            HOUSE,IRIBRANELLUR DESOM, PO., ENAMAKAL,THRISSUR PIN-
            680510

            BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENTS:

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

    2       THE REVENUE DIVISIONAL OFFICER
            OFFICE OF THE REVENUE DIVISIONAL OFFICE,COLLECTORATE,
            AYYANTHOLE, THRISSUR PIN-680001

    3       THE DISTRICT COLLECTOR
            COLLECTORATE, AYYANTHOLE, THRISSUR PIN-680001

    4       THE VILLAGE OFFICER
            NELLAYI VILLAGE OFFICE, THRISSUR PIN-680001

    5       THE CONVENER
            LOCAL LEVEL MONITORING COMMITTEE,NELLAYI GRAMA
            PANCHAYATH, THRISSUR PIN-680001

            SRI.B.S.SYAMANTAK, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.5636 of 2017


                                   2

                 P.V.KUNHIKRISHNAN,J.
              ---------------------
                  W.P (C) No.5636 of 2017
           ---------------------------
             Dated this the 23rd day of May, 2024

                             JUDGMENT

This writ petition is filed with the following prayers:-

"i) Issue a writ of mandamus or any other appropriate writ order or direction commanding the 2nd respondent to take up the application which forms the basis of Ext.P9 and in the light of the directions issued by this Hon'ble Court in the decisions referred to above, to conduct an enquiry and determine the same, within stipulated time limits, in the interest of justice.

3. To pass any such or further orders as the petitioners may seek and this Hon'ble Court deem fit to grant." [SIC]

A bare perusal of the prayer would show that the

petitioner has got remedy as per the Kerala Conservation of

Paddy Land and Wetland Act, 2008. Granting liberty to the

petitioner to do the needful as per the above Act, if there is

any need, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

APPENDIX OF WP(C) 5636/2017

PETITIONER EXHIBITS

EXHIBIT P1: A TRUE COPY OF THE DOCUMENT BEARING NI.2042 OF 2014 DATED 17.5.2014 OF THE NELLAYI SRO

EXHIBIT P2: A TRUE COPY OF THE DOCUMENT BEARING NO.4799 OF 2012 OF THE NELLAYI SRO DATED 22.10.2012

EXHIBIT P3: A TRUE COPY OF THE DOCUMENT BEARING NI.2055 OF 2014 OF THE NELLAYI SRO DATED 17.5.2014

EXHIBIT P4: A TRUE COPY OF THE DOCUMENT BEARING NO.4798 OF 2012 OF THE NELLAYI SRO DATED 22.10.2012

EXHIBIT P5: A TRUE COPY OF THE DOCUMENT BEARING NO.1983 OF 2014 OF THE NELLAYI SRO DATED 16.5.2014

EXHIBIT P6: A TRUE COPY OF THE DOCUMENT BEARING NO.2043 OF 2014 OF THE NELLAYI SRO DATED 17.5.2014

EXHIBIT P7: A TRUE COPY OF THE DOCUMENT BEARING NO.2054 OF 2014 OF THE NELLAYI SRO DATED 17.5.2014

EXHIBIT P8: A TRUE COPY OF THE SET OF POSSESSION CERTIFICATES ISSUED DATED 3.12.2016

EXHIBIT P9: A TRUE COPY OF THE ACKNOWLEDGEMENT PROVIDED BY THE SECOND RESPONDENT DATED 30.12.2016