Korattikka Parambil Subaida vs The District Collector
2024 Latest Caselaw 32143 Ker

Kerala High Court

Korattikka Parambil Subaida vs The District Collector on 7 November, 2024

WP(C) NO. 33912 OF 2024

                                      1

                                                             2024:KER:82867


                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. 33912 OF 2024

PETITIONER:

            KORATTIKKA PARAMBIL SUBAIDA,
            AGED 63 YEARS
            W/O.ALI POKKAKILLATH, POKKAKILLATH HOUSE,
            JAS MAHAL, KURANJIYOOR, KURANJIYUR P.O,
            THRISSUR, PIN - 680506

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


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            FIRST FLOOR, CIVIL STATION, AYYANTHOLE,
            THRISSUR, PIN - 680003

    2       THE SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
            THRISSUR REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
            CIVIL STATION, AYYANTHOLE, THRISSUR, PIN - 680003

    3       THE TAHSILDAR,
            CHAVAKADU TALUK OFFICE, VANJIKADAVU ROAD,
            CHAVAKKAD, THRISSUR, PIN - 680506

    4       THE VILLAGE OFFICER,
            GURUVAYUR VILLAGE OFFICE, PALAYOOR,
            GURUVAYUR, THRISSUR, PIN - 680101


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. 33912 OF 2024

                                    2

                                                           2024:KER:82867


                       MOHAMMED NIAS C.P., J
                      =========================
                       W.P(C) No. 33912 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 17 Ares 60 Sq.metre of land comprised in Survey No. 4/5-1 of

Chavakkadu Taluk, in Guruvayoor Village in Thrissur District, has

preferred Ext.P3 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 4 th

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 two months

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

Divisional Officer/authorised officer will consider Ext.P3 application WP(C) NO. 33912 OF 2024

2024:KER:82867

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. 33912 OF 2024

2024:KER:82867

APPENDIX OF WP(C) 33912/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 26.04.2023

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 13.05.2024, FILE NO. 6666/2024 ISSUED BY SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER, THRISSUR

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 29.06.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH SURVEY SKETCHES

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 29.06.2024

// True Copy // PA To Judge