Saraswathy Amma vs State Of Kerala
2024 Latest Caselaw 13497 Ker

Kerala High Court

Saraswathy Amma vs State Of Kerala on 24 May, 2024

W. P. (C) No. 16639 of 2024

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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                              WP(C) NO. 16639 OF 2024
PETITIONER:

              SARASWATHY AMMA, AGED 75 YEARS,
              W/O LATE CHANDRASEKHARAN NAIR, KOPPARAMBIL
              HOUSE, KAKKANAD P.O, ERNAKULAM, PIN - 682030.

                 BY ADVS.M/S.SALIM V.S., A.M.FOUSI & A.B.AJIN


RESPONDENTS:

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

      2          THE REVENUE DIVISIONAL OFFICER,
                 FORT KOCHI, PIN - 682001.

      3          THE AGRICULTURAL OFFICER ,
                 KRISHI BHAVAN,THRIKKAKARA, PIN - 682019.

      4          THE VILLAGE OFFICER ,
                 VAZHAKALA, PIN - 682021.

              SMT.AMMINIKUTTY K, SR.GP


          THIS    WRIT        PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION         ON   24.05.2024,         THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 16639 of 2024

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                     MOHAMMED NIAS C. P. , J.
              ====================================
                      W. P. (C) No. 16639 of 2024
              ====================================
                   Dated this the 24th day of May, 2024


                              JUDGMENT

The petitioner, stated to be the owner of the property having an

extent of 14.72 Ares of land comprised in Re-Survey No.104/7 situated in

Vazhakkala Village, Kanayannur Taluk in Ernakulam. District has

preferred Ext.P-3 application under Form 5 of the Kerala Conservation of

Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the

Rules) seeking deletion of the property from the databank.

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

3rd respondent Agricultural Officer to provide sufficient inputs required

under the Act and the Rules to the 2nd respondent Revenue Divisional

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

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2nd respondent Revenue Divisional Officer will consider Ext.P-3

application within two months thereafter and pass orders strictly in terms

of the Act and the Rules.

The Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C. P. , JUDGE MMG

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APPENDIX OF WP(C).NO.16639/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECIEPT DATED 25.03.2022 ISSUED FROM THE VILLAGE OFFICE VAZHAKALA.

EXHIBIT P2 THE TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK NOTIFIED BY THRIKKAKARA MUNICIPALITY VIDE NOTIFICATION DATED 03.02.2021 PUBLISHED IN KERALA GAZETTE.

EXHIBIT P3 THE TRUE COPY OF THE FORM-5 APPLICATION DATED 03.03.2022 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE ONLINE RECEIPT DATED 15.03.2022.

EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT DATED 06.06.2022 IN WP(C) NO. 17128/2022 OF THIS HONOURABLE HIGH COURT OF KERALA

EXHIBIT P6 THE TRUE COPY OF THE REPORT OF THE KSREC DATED 26.12.2023.