Yogesh Rajpurohit vs The District Collector
2024 Latest Caselaw 32139 Ker

Kerala High Court

Yogesh Rajpurohit vs The District Collector on 7 November, 2024

WP(C) NO. 33471 OF 2024

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                                                             2024:KER:82859


                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. 33471 OF 2024

PETITIONER:

            YOGESH RAJPUROHIT,
            AGED 22 YEARS
            S/O.SHELA RAM, 7B, SANGETHAM APARTMENT,
            ATLANTIS JUNCTION,,RAVIPURAM,
            ERNAKULAM, PIN - 682016

            BY ADV M.S.SHAMLA
RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTORATE, CIVIL STATION,
            KAKKANAD, ERNAKULAM, PIN - 682030

    2       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE,
            FORT KOCHI, PIN - 682001

    3       THE VILLAGE OFFICER,
            ERNAKULAM VILLAGE OFFICE,
            ERNAKULAM, PIN - 682011

    4       LOCAL LEVEL MONITORING COMMITTEE,
            AGRICULTURAL OFFICE, REPRESENTED BY ITS CONVENER,
            (AGRICULTURAL OFFICER, KRISHI BHAVAN, VYTILA),
            ERNAKULAM, PIN - 682019


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. 33471 OF 2024

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                       MOHAMMED NIAS C.P., J
                      =========================
                       W.P(C) No. 33471 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 Ares 74 Sq.metre of land comprised in Survey No.921/2-45 of

Kanayannur Taluk, in Ernakulam Village in Ernakulam District, has

preferred Ext.P5 application under Form-6 of the Kerala Conservation of

Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the

Rules) seeking change of user of the property in the data bank.

2. The learned counsel for the petitioner submits that no

orders have been passed on the statutory application so far.

3. Accordingly, there will be a direction to the 3 rd

respondent Village Officer to give sufficient inputs required under the Act

and the Rules to the 2nd respondent Revenue Divisional Officer or the

officer authorised under Section 2(XVA) of the Act, within three months

from today. On receipt of the same, the 2 nd respondent Revenue

Divisional Officer/authorised officer will consider Ext.P5 application WP(C) NO. 33471 OF 2024

2024:KER:82859

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. 33471 OF 2024

2024:KER:82859

APPENDIX OF WP(C) 33471/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF SALE DEED DATED 12/02/2024 OF SRO ERNAKULAM

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT WITHT.P.NO.28877 DATED 27.05.2024 ISSUED BY THE FIELD ASSISTANT, VILLAGE OFFICE, ERNAKULAM

EXHIBIT P3 TRUE COPY OF THE BUILDING TAX RECEIPT DATED 02.07.2024 ISSUED BY THE CORPORATION OF KOCHI

EXHIBIT P4 TRUE COPY OF THE EXTRACT OF PUBLISHED DATA BANK DATED 22/02/2021

EXHIBIT P5 TRUE COPY OF THE FORM-6 APPLICATION DATED 03.08.2024 SUBMITTED BY THE PETITIONER

// True Copy // PA To Judge