Kerala High Court
Jini Paul 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. 13916 OF 2024
PETITIONER:
JINI PAUL,
AGED 47 YEARS,
W/O. HARIDAS CHANDRAN,
PANAMKUDAN HOUSE, THAZHEKAD,
KALLETTUMKARA P.O.,
THRISSUR, PIN - 680683.
BY ADV
SHRI M.SREEKUMAR.
RESPONDENTS:
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 AGRICULTURAL OFFICER,
KRISHIBHAVAN, ALOOR,ALOOR P.O.,
THRISSUR, PIN - 680602.
OTHER PRESENT:
BY ADV,
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:
WP(C) No. 13916 of 2024
2
MOHAMMED NIAS C.P., J.
=========================
W.P(C) No. 13916 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 3.80 Ares of land comprised in Survey No. 559/PT31, Situated in Chalakkudy
Taluk, in Kallettumkara Village in Thrissur District, has preferred Ext.P4
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.
3. 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 2 nd respondent Revenue Divisional Officer within
two months from today. On receipt of the same, the 2 nd respondent Revenue
Divisional Officer will consider Ext.P4 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) 13916/2024
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2103/2010 OF
SUB REGISTRY OFFICE, KALLETTUMKARA DATED
26.07.2010
EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT
NO.KL08060700246/2024 DATED 01.02.2024
EXHIBIT P3 TRUE COPY OF THE RELEVANT PORTION OF THE
DATA BANK OF ALOOR GRAMA PANCHAYATH DATED
25.01.2021
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED
05.02.2024 FILED BY THE PETITIONER BEFORE
THE 2ND RESPONDENT.
EXHIBIT P4(A) TRUE COPY OF THE RECEIPT NO.KL08060700317/
2024 DATED 10.02.2024 ISSUED FROM THE LAND
REVENUE DEPARTMENT TOWARDS THE FILING OF
EXT.P4 APPLICATION
// True Copy // PA To Judge
