Sharafudheen Ahammed vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 14188 Ker

Kerala High Court

Sharafudheen 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. 17849 OF 2024
PETITIONER:


              SHARAFUDHEEN AHAMMED,
              AGED 38 YEARS,
              S/O. HAIDRU, MECHERI HOUSE, MELMURI P.O,
              MALAPPURAM DISTRICT, PIN - 676517.
              BY ADV,
               SHRI K.ABOOBACKER SIDHEEQUE


RESPONDENTS:


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

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

              THE AGRICULTURAL OFFICER FOR THE MALAPPURAM
              MUNICIPALITY,
     3        AGRICULTURE OFFICE, MALAPPURAM P.O.,
              MALAPPURAM DISTRICT, PIN - 676505.

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. 17849 of 2024
                                                      2



                                MOHAMMED NIAS C.P., J.
                      ............................................................
                                 W.P(C) No. 17849 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

23.40 ares of land comprised in Survey No. 1749, Situated in Eranad Taluk,

Melmuri Village, in Malappuram District, has preferred Ext.P2 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.

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 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

APPENDIX OF WP(C) 17849/2024

PETITIONER EXHIBITS A TRUE COPY OF THE LAND TAX PAID RECEIPT EXHIBIT-P1 DATED 06.05.2024 ISSUED BY THE SECOND RESPONDENT.

A TRUE COPY OF THE APPLICATION DATED EXHIBIT-P2 30.09.2022 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.

// TRUE COPY PA TO JUDGE//