Majitha Illias vs Revenue Divisional Officer, Fort Kochi
2024 Latest Caselaw 14566 Ker

Kerala High Court

Majitha Illias vs Revenue Divisional Officer, Fort Kochi 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. 13972 OF 2024
PETITIONER:

          MAJITHA ILLIAS, AGED 49 YEARS
          W/O ILLIAS, VADAKKE VEEDU,
          EAST AVENUE APARTMENT, SEBASTIAN ROAD,
          JUDGES AVENUE, KALOOR,
          ERNAKULAM DISTRICT., PIN - 682017

          BY ADV T.K.AJITHKUMAR (VALATH)



RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER, FORT KOCHI,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001

    2     LOCAL LEVEL MONITORING COMMITTEE,
          REPRESENTED THE CONVENER/AGRICULTURAL OFFICER,
          LOCAL LEVEL MONITORING COMMITTEE, KRISHI BHAVAN,
          CHOORNIKKARA, ERNAKULAM DISTRICT, PIN - 683106

    3     AGRICULTURAL OFFICER/CONVENER,
          LOCAL LEVEL MONITORING COMMITTEE, KRISHI BHAVAN,
          CHOORNIKKARA, ERNAKULAM DISTRICT, PIN - 683106




          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) 13972 of 2024

                             MOHAMMED NIAS C.P., J.
                       -----------------------------------------------
                            WP(C)No.13972 of 2024
                        ---------------------------------------------
                       Dated this the 31st day of May, 2024

                                      JUDGMENT

The petitioner stated to be the owner of the three items of properties

having an extent of 1.87 Ares of land comprised in Survey No.6/14-1-2, 5.80

Ares in Survey No.6/18 and 14.80 Ares in Survey No.6/4 situated in

Chottanikkara Village in Ernakulam District, has preferred Ext.P3 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 to remove the entry in the

data bank.

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 third

respondent Agricultural Officer to provide sufficient inputs required under the

Act and the Rules to the first respondent Revenue Divisional Officer within

two months from today. On receipt of the same, the first respondent Revenue

Divisional Officer will consider Ext.P3 application within three 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) 13972 of 2024

APPENDIX OF WP(C) 13972/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 THE POSSESSION CERTIFICATE DATED 5-8-2023 ISSUED FROM THE CHOORNIKKARA VLLAGE OFFICE

EXHIBIT P2 THE TRUE PHOTO COPY OF THE RELEVANT PAGES OF THE DATA BANK

EXHIBIT P3 THE TRUE PHOTO COPY OF THE APPLICATION DATED 12-02-2024 IN FORM NO.5, SUBMITTED BY THE PETITIONER

EXHIBIT P4 THE TRUE PHOTO COPY OF THE RECEIPT DATED 12-02-2024 FOR PAYMENT OF THE PRESCRIBED FEE