Abdul Shukkoor vs State Of Kerala
2024 Latest Caselaw 14446 Ker

Kerala High Court

Abdul Shukkoor vs State Of Kerala on 31 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 13834 OF 2024
PETITIONER:

          ABDUL SHUKKOOR, AGED 67 YEARS
          S/O.MUHAMMEDUNNI, NJAVELI PARAMBIL HOUSE,
          METHALA P.O., KODUNGALLUR,
          THRISSUR, PIN - 680664

          BY ADV M.SREEKUMAR



RESPONDENT/S:

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

    2     REVENUE DIVISIONAL OFFICER, IRINJALAKKUDA,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          IRINJALAKKUDA NORTH P.O.,
          IRINJALAKKUDA, PIN - 680125

    *3    VILLAGE OFFICER, METHALA VILLAGE
          METHALA P.O., KODUNGALLUR, THRISSUR
          ( IS IMPLEADED AS ADDL. R3 AS PER ORDER IN IA
          NO.1/2024 DATED 31.5.2024 )




          SMT. DEVI SHRI R,GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                             -2-
WP(C) 13834 of 2024

                            MOHAMMED NIAS C.P., J.
                      -----------------------------------------------
                           WP(C)No.13834 of 2024
                       ---------------------------------------------
                      Dated this the 31st day of May, 2024



                                     JUDGMENT

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

22.66 Ares of land comprised in Survey No.467/1-86 situated in Methala Village

has preferred Ext.P2 application under Form-9 of the Kerala Conservation of

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

alleging that the property was converted prior to the coming into force of the

Kerala Land Utilisation Order, 1967.

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 additional

third respondent Village Officer to give sufficient inputs required under the Act

and the Rules to the second respondent Revenue Divisional Officer within two

months from today. On receipt of the same, the second 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

dlk/31.05.2024

WP(C) 13834 of 2024

APPENDIX OF WP(C) 13834/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.214/1992 OF SUB REGISTRY OFFICE, KODUNGALLUR DATED

14..01..1992

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT NO.KL08051704410/2023 DATED 13..05..2023

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED

25..01..2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT