Velaudhan vs The District Collector
2024 Latest Caselaw 32113 Ker

Kerala High Court

Velaudhan vs The District Collector on 7 November, 2024

WP(C) NO. 34756 OF 2024

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                                                       2024:KER:82896
                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. 34756 OF 2024

PETITIONER:

          VELAUDHAN,
          AGED 70 YEARS
          S/O. THEYYAN, VALAPARAMBIL,
          NARUKARA P.O.,
          MALAPPURAM, PIN - 676122


          BY ADVS.
          FARHANA K.H.
          MUHASIN K.M.


RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          COLLECTORATE ROAD, UP HILL,
          MALAPPURAM, PIN - 676505

    2     THE REVENUE DIVISIONAL OFFICER,
          PERINTHALMANNA REVENUE DIVISIONAL OFFICE,
          SHORNUR - PERINTHALMANNA ROAD, SHANTI NAGAR,
          PERINTHALMANNA, MALAPPURAM, PIN - 679322

    3     THE DEPUTY COLLECTOR (LR),
          COLLECTORATE ROAD, UP HILL,
          MALAPPURAM, PIN - 676505

    4     THE TAHSILDAR,
          ERNAD TALUK OFFICE, VAYAPPARAPADI,
          VELLARANGAL, MANJERI,
          MALAPPURAM, PIN - 676306

    5     THE VILLAGE OFFICER,
          NARUKARA VILLAGE OFFICE, NARUKARA,
          MANJERI, MALAPPURAM, PIN - 676122
 WP(C) NO. 34756 OF 2024

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                                                           2024:KER:82896

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. 34756 OF 2024

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                                                                  2024:KER:82896
                          MOHAMMED NIAS C.P., J.
                         =========================
                         W.P.(C) No. 34756 of 2024
                         =========================
                 Dated this the 7th day of November, 2024

                               JUDGMENT

The prayer in the writ petition is to consider Form 6 application

filed by the petitioner under the provisions of the Kerala Conservation of

Paddy Land and Wetland Act and Rules, 2008.

Today, when the matter is taken up for consideration, the learned

Government Pleader submits that the application was already rejected on

14.10.2024. This is recorded. Nothing further remains to be considered in

this writ petition, the same is accordingly closed, without prejudice to the

right of the petitioner to challenge the same, if so advised.

Sd/-

MOHAMMED NIAS C.P., JUDGE LU WP(C) NO. 34756 OF 2024

2024:KER:82896 APPENDIX OF WP(C) 34756/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 23.05.2023

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK DATED NIL

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 02.12.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 02.12.2022

// True Copy // PA To Judge