Vaidiarukandy Kunhammed vs The Revenue Divisional Officer
2024 Latest Caselaw 14011 Ker

Kerala High Court

Vaidiarukandy Kunhammed vs The Revenue Divisional Officer on 28 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946

                      WP(C) NO. 14598 OF 2024
PETITIONER:

          VAIDIARUKANDY KUNHAMMED,
          AGED 70 YEARS,
          S/O ALIKUTTY HAJI,
          VAIDIARKANDY HOUSE,
          KUTTIADI, VADAKARA, KOZHIKODE, PIN - 673508.
          BY ADVS.
          STIYA SIVAN, K.R. RENJU, ASITHA M.M., ANILA ANTONY,
          ANJITHA APREM, HARITHA HARINATH, ATHIRA SUDHEER V.


RESPONDENTS:

          THE REVENUE DIVISIONAL OFFICER,
    1     REVENUE DIVISIONAL OFFICE, FIRST FLOOR, KB JACOB RD,
          FORT KOCHI, KOCHI, KERALA, PIN - 682001.

          TAHSILDAR, KANAYANNUR TALUK,
    2     PARK AVENUE, NEAR SUBHASH PARK, MARINE DRIVE,
          KOCHI, PIN - 682011.

          VILLAGE OFFICER, KAKKANAD VILLAGE OFFICE,
    3     KAKKANAD, ERNAKULAM, KERALA, PIN - 682030.

          AGRICULTURAL OFFICER, THRIKKAKKARA, KOCHI,
    4     KERALA, PIN - 682021.

          LOCAL LEVEL MONITORING COMMITTE,E, REPRESENTED BY
    5     ITS CONVENER, KRISHI BHAVAN, THRIKKAKARA, ERNAKULAM,
          PIN - 682030.

OTHER PRESENT:

          BY ADV,
           SMT.DEVI SHRI R, GP.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                     MOHAMMED NIAS C.P., J

           ............................................................

                    W.P(C) No. 14598 of 2024

             .............................................................

             Dated this the 28th day of May, 2024

                                 JUDGMENT

The petitioner stated to be the owner of the property having

an extent of 35.46 ares of land comprised in Survey No. of 524/1-

2, Taluk in Kanayannur, Village in Kakkanad, Ernakulam District,

has preferred Ext.P2 application under Form-7 of the Kerala

Conservation of Paddy Land and Wetland Act and Rules, 2008

(for short, the Act and the Rules) seeking a change of user of the

property in 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 3rd respondent

Village Officer to give sufficient inputs required under the Act

and the Rules to the 1st respondent Revenue Divisional Officer

within three months from today. On receipt of the same, the 1st

respondent Revenue Divisional Officer will consider Ext.P2

application within four 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

HKH/28.05.2024 APPENDIX OF WP(C) 14598/2024

PETITIONER EXHIBITS

A TRUE COPY OF TAX RECEIPT DATED 14/07/2023 Exhibit P-1 ISSUED BY THE 3RD RESPONDENT .

A TRUE COPY OF THE FORM -7 APPLICATION DATED Exhibit P-2 29/02/2024, SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.