Mushthaq Ahammed vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 14176 Ker

Kerala High Court

Mushthaq Ahammed vs The Revenue Divisional Officer, ... on 29 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
      WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                        WP(C) NO. 17806 OF 2024
PETITIONER:


              MUSHTHAQ AHAMMED
              AGED 44 YEARS,
              S/O. MOOSA HAJI, KARATTUCHALI HOUSE, PULLANUR,
              VALLUVAMBRAM, MALAPPURAM DISTRICT, PIN - 673642.

RESPONDENTS:


              THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
     1
              PERINTHALMANNA P.O., MALAPPURAM DISTRICT, PIN - 679322.

              THE VILLAGE OFFICER,
              POOKKOTTUR VILLAGE OFFICE, POOKKOTTUR P.O.,
     2
              MALAPPURAM DISTRICT,, PIN - 676517.

              THE THAHASILDAR (LAND RECORDS),
              TALUK OFFICE, ERANADU TALUK, MANJERI P.O.,
     3
              MALAPPURAM DISTRICT, PIN - 676121.

OTHER PRESENT:


              BY ADV,
               SMT.AMMINIKUTTY K,SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17806 OF 2024
                                                        2




                                  MOHAMMED NIAS C.P., J
                         ............................................................
                                  W.P(C) No. 17806 of 2024
                           .............................................................
                           Dated this the 29th day of May, 2024


                                               JUDGMENT

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

9.70 ares of land comprised in Survey No. 156/18-1 of Eranad Taluk, in Pookottur

Village in Malappuram District, has preferred Ext.P2 application under Form-6 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 (properties)

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 2nd respondent Village Officer

to give sufficient inputs required under the Act and the Rules to the 1st respondent

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

the 1st respondent Revenue Divisional Officer will consider Ext.P2 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 LU WP(C) NO. 17806 OF 2024

APPENDIX OF WP(C) 17806/2024

PETITIONER EXHIBITS A TRUE COPY OF THE LAND TAX PAID RECEIPT EXHIBIT-P1 DATED 20.04.2024 ISSUED BY THE SECOND RESPONDENT.

A TRUE COPY OF THE APPLICATION (IN FORM NUMBER 6) DATED 24.04.2024 SUBMITTED BY THE EXHIBIT-P2 PETITIONER BEFORE THE FIRST RESPONDENT U/S. 27 A OF THE CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008.

//TRUE COPY PA TO JUDGE//