Hassan E vs The Revenue Divisional Officer, Tirur
2024 Latest Caselaw 14196 Ker

Kerala High Court

Hassan E vs The Revenue Divisional Officer, Tirur 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. 17822 OF 2024
PETITIONER:
              HASSAN E.
              AGED 62 YEARS,
              S/O. MOHAMMED E, EYYAMMADAKKAL THENNAL HOUSE,
              THOZHUVANUR P.O., KATTIPPARUTHI,
              MALAPPURAM,PIN - 676552.
              BY ADVS,
               SHRI MUHAMMED AMEEN
               SHRI FAHAD HUSSAIN


RESPONDENTS:
           THE REVENUE DIVISIONAL OFFICER, TIRUR,
           TIRUR REVENUE DIVISIONAL OFFICE,
     1
           TIRUR- THRIKANDIYOOR ROAD, TIRUR,
           MALAPPURAM DISTRICT, PIN - 676101.
           THE AGRICULTURAL OFFICER
     2     AGRICULTURAL OFFICE, VALANCHERY, KUTTIPURAM BLOCK
           PUNJAYATH OFFICE, KAVUMPURAM, PIN - 676552.
           THE TAHSILDAR,TIRUR TALUK OFFICE,1ST AND 2ND FLOOR,
     3     TIRUR MINI CIVIL STATION BUILDING, TIRUR,
           MALAPPURAM DISTRICT,, PIN - 676101.
           THE VILLAGE OFFICER
     4     KATTIPARUTHI VILLAGE OFFICE, KOZHIKODE ROAD,
           VALANCHERY, TIRUR, MALAPPURAM DISTRICT,, PIN - 676552
           THE LOCAL LEVEL MONITORING COMMITTEE,
           AGRICULTURAL OFFICE, KUTTIPURAM BLOCK PUNJAYATH OFFICE,
     5
           KAVUMPURAM, VALANCHERY, REPRESENTED BY ITS CONVENER,,
           PIN - 676552.
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. 17822 of 2024
                                                      2

                                MOHAMMED NIAS C.P., J.
                       ............................................................
                                 W.P(C) No. 17822 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

3.84 ares of land comprised in Survey No. 164/1-27, Situated in Tirur Taluk, in

Kattiparuthi 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 4th respondent

Village 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 WP(C) NO. 17822 of 2024

APPENDIX OF WP(C) 17822/2024

PETITIONER EXHIBITS THE TRUE COPY OF THE BASIC TAX RECEIPT EXHIBIT P1 ISSUED BY KATTIPARUTHI VILLAGE OFFICE DATED 22.07.2023 THE TRUE COPY OF THE FORM 5 APPLICATION EXHIBIT P2 SUBMITTED BY THE PETITIONER THROUGH ONLINE DATED 25.07.2023 THE TRUE COPY OF THE RECEIPT FOR PAYMENT OF EXHIBIT P3 CONVERSION FEE DATED 25.07.2023

//TRUE COPY PA TO JUDGE//