Citation : 2024 Latest Caselaw 32124 Ker
Judgement Date : 7 November, 2024
WP(C) NO. 34765 OF 2024
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2024:KER:82861
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. 34765 OF 2024
PETITIONER:
ARIEL BUILDERS PRIVATE LTD.,
SKYLINE HOUSE, N.H. BY-PASS, NEAR EMC HOSPITAL,
VENNALA P.O, ERNAKULAM, KERALA
REP.BY ITS MANAGING DIRECTOR- K.V. ABDUL AZEEZ,
AGED 69 YEARS, S/O. C.K. AHAMMED KOYA HAJI,
RESIDING AT 21 A,THE LEGEND BY SKYLINE,STADIUM LINK
ROAD, PALARIVATTOM P.O, KARANAKODAM KARA, POONITHURA
VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT,
KERALA, COCHIN, PIN - 682028
BY ADVS.
K.J.MOHAMMED ANZAR
P.K.MINIMOLE
A.RADHAKRISHNAN NAIR
BAPPU GALIB SALAM
G.MOTILAL
RESPONDENTS:
1 SUB-COLLECTOR/REVENUE DIVISIONAL OFFICER, FORT KOCHI,
REVENUE DIVISIONAL OFFICE, FIRST FLOOR, KB JACOB RD,
FORT KOCHI, KOCHI, KERALA, PIN - 682001
2 DEPUTY COLLECTOR (L.A), ERNAKULAM,
COLLECTORATE, KAKKANAD, ERNAKULAM,
KERALA, PIN - 682030
3 THE LOCAL LEVEL MONITORING COMMITTEE,
BEING REPRESENTED BY ITS CONVENOR, THE AGRICULTURAL
OFFICER, CHENGAMAND KRISHI BHAVAN, SALEM ERNAKULAM
HIGHWAY (NH-47), KUNNUMPURAM, ALUVA,
KERALA, PIN - 683102
WP(C) NO. 34765 OF 2024
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2024:KER:82861
OTHER PRESENT:
SMT.PREETHA K.K., SR.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. 34765 OF 2024
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MOHAMMED NIAS C.P., J.
=========================
W.P(C) No. 34765 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 1 Hector 11.13 Ares of land comprised in Survey Nos.172/13-2,
172/23, 172/24, 172/6-2, 172/7, 173/12-3, 173/15, 173/3 situated in Aluva
Taluk, in Changamanadu Village in Ernakulam District, has preferred
Ext.P6 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 3 rd
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. 34765 OF 2024
2024:KER:82861
Revenue Divisional Officer/authorised officer will consider Ext.P6
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. 34765 OF 2024
2024:KER:82861
APPENDIX OF WP(C) 34765/2024
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 3853/07 DATED 21.05.2007 OF SRO CHENGAMANAD
EXHIBIT P2 TRUE COPY OF THE SALE DEED NO. 5728/07 DATED 08.08.2007 OF SRO CHENGAMANAD
EXHIBIT P3 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 06.07.2023
EXHIBIT P4 TRUE COPY OF THE POSSESSION CERTIFICATE NO.746/23 DATED 04.08.2023
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK
EXHIBIT P6 TRUE COPY OF THE APPLICATION IN FORM 5 HAVING FILE NO. 4/2023/1202559 DATED 04.12.2023
EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 05.12.2023 SHOWING THE PAYMENT OF RS. 100 TOWARDS FEE FOR EXT. P6 FORM 5 APPLICATION
EXHIBIT P8 TRUE COPY OF THE SCREEN CAPTURE SHOWING THE STATUS OF EXT. P6 FORM-5 APPLICATION
// True Copy // PA To Judge
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