K.G. Geevarghese vs The Revenue Divisional Officer
2024 Latest Caselaw 32325 Ker

Kerala High Court

K.G. Geevarghese vs The Revenue Divisional Officer on 8 November, 2024

WP(C) NO. 35595 OF 2024

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                                                             2024:KER:83420

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                          WP(C) NO. 35595 OF 2024

PETITIONER:

            K.G. GEEVARGHESE,
            AGED 70 YEARS
            S/O GEEVARGHESE, PUTHENPURAYIL KATTUNILATHU,
            NIRANAM CENTRAL P.O, THIRUVALLA,
            PATHANAMTHITTA, PIN - 689101

            BY ADVS.
            T.P.PRADEEP
            P.K.SATHEES KUMAR
            R.K.PRASANTH
            MINIKUMARY M.V.
            JIJO JOSEPH


RESPONDENTS:

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

    2       THE AGRICULTURAL OFFICER,
            MARAD KRISHI BHAVAN, MARAD P.O,
            ERNAKULAM DISTRICT, PIN - 682304

    3       DEPUTY COLLECTOR (RR),
            COLLECTORATE, KAKKANAD P.O,
            ERNAKAULAM, PIN - 682030


OTHER PRESENT:

            SMT.PREETHA K.K., SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35595 OF 2024

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                                                           2024:KER:83420

                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 35595 of 2024
                      =========================
              Dated this the 08th day of November, 2024


                             JUDGMENT

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

extent of 14.60 Ares of land comprised in Survey No.162/28 situated in

Kanayannur Taluk, in Marad Village in Ernakulam District, has preferred

Ext.P2 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

two months from today. On receipt of the same, the 1 st respondent

Revenue Divisional Officer/authorised officer will consider Ext.P2 WP(C) NO. 35595 OF 2024

2024:KER:83420

application within one month 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. 35595 OF 2024

2024:KER:83420

APPENDIX OF WP(C) 35595/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, MARAD VILLAGE DATED 30.04.2024

EXHIBIT P2 TRUE COPY OF THE FORM-5 APPLICATION NO.

61/2023/220486 DATED 30.04.2024

// True Copy // PA To Judge