Abbas Ali Mohammed vs The Revenue Divisional Officer
2024 Latest Caselaw 32083 Ker

Kerala High Court

Abbas Ali Mohammed vs The Revenue Divisional Officer on 7 November, 2024

WP(C) NO. 33460 OF 2024

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                                                             2024:KER:82864

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

   THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                          WP(C) NO. 33460 OF 2024

PETITIONER:

            ABBAS ALI MOHAMMED,
            AGED 59 YEARS
            PULAVATH HOUSE, PERUMBAVOOR,
            ERNAKULAM DISTRICT, PIN - 683542


            BY ADV M.S.SHAMLA
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            MUVATTUPUZHA, ERNAKULAM, PIN - 686673

    2       THE AGRICULTURAL OFFICER,
            KRISHIBHAVAN, VENGOLA,
            ERNAKULAM, PIN - 683556

    3       THE VILLAGE OFFICER,
            KUNNATHUNAD VILLAGE OFFICE,
            ERNAKULAM, PIN - 683565



OTHER PRESENT:

            SMT.DEVI SHRI R., GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33460 OF 2024

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                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No.33460 of 2024
                      =========================
               Dated this the 7th day of November, 2024


                             JUDGMENT

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

extent of 25.20 Ares of land comprised in Survey Nos.357/13, 357/2-2

situated in Kunnathunadu Taluk, in Vengola 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 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 2 nd

respondent Agricultural Officer to provide sufficient inputs required

under the Act and the Rules to the 1 st respondent Revenue Divisional

Officer or the officer authorised under Section 2(XVA) of the Act, within

one month from today. On receipt of the same, the 1 st respondent WP(C) NO. 33460 OF 2024

2024:KER:82864

Revenue Divisional Officer/authorised officer will consider Ext.P3

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. 33460 OF 2024

2024:KER:82864

APPENDIX OF WP(C) 33460/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED29.09.2024

EXHIBIT P2 TRUE COPY OF THE EXTRACT OF DATA BANK

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED UNDER FORM 5 DATED 04.01.2023 SUBMITTED BEFORE THE 1ST RESPONDENT

// True Copy // PA To Judge