Kerala High Court
Madhu Gupta vs District Collector on 8 November, 2024
WP(C) NO. 35071 OF 2024
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2024:KER:83286
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. 35071 OF 2024
PETITIONER:
MADHU GUPTA,
AGED 64 YEARS
W/O SURENDRA MOHAN GUPTA,
DEEPASHIKHA SILK STREET, KOZHIKKODE BEACH P.O,
KOZHIKODE DISTRICT, PIN - 673032
BY ADVS.
K.MOHAMMED RAFEEQ
BIBIN MATHEW
P.M.MATHEW
AMARNATH R LAL
SANALDEV E.P.
VISHNUMAYA ANANDAN
SONYMON ANTONY
AJMAL V. KARIM
RESPONDENTS:
1 DISTRICT COLLECTOR,
CIVIL STATION, KOZHIKKODE DISTRICT,
PIN - 673020
2 REVENUE DIVISIONAL OFFICER,
CIVIL STATION, KOZHIKKODE DISTRICT,
PIN - 673020
3 TAHSILDHAR,
KOZHIKKODE TALUK, KOZHIKKODE DISTRICT,
PIN - 673019
4 VILLAGE OFFICER,
KASABA VILLAGE, KOZHIKKODE DISTRICT,
PIN - 673004
WP(C) NO. 35071 OF 2024
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5 LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER,
KOZHIKKODE KRISHIBHAVAN,
KOZHIKKODE DISTRICT, PIN - 673004
6 AGRICULTURAL OFFICER,
KOZHIKKODE KRISHIBHAVAN,
KOZHIKKODE DISTRICT, PIN - 673004
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. 35071 OF 2024
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MOHAMMED NIAS C.P., J
=========================
W.P(C) No. 35071 of 2024
=========================
Dated this the 8th day of November, 2024
JUDGMENT
The petitioner, stated to be the owner of the property having an
extent of 43.47 Ares of land comprised in Survey Nos.515/10 and 515/9 of
Kozhikode Taluk, in Kasaba Village in Kozhikode District, has preferred
Ext.P3 application under Form-7 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 three 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. 35071 OF 2024
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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. 35071 OF 2024
2024:KER:83286
APPENDIX OF WP(C) 35071/2024
PETITIONER EXHIBITS :
EXHIBIT-P1 TRUE COPY OF THE LAND TAX RECEIPT DATED
06.05.2024 ISSUED BY THE FOURTH RESPONDENT.
EXHIBIT-P2 TRUE COPY OF THE COMMUNICATION DATED
04.12.2018 ISSUED BY THE AGRICULTURAL FIELD
OFFICER TO THE PETITIONER.
EXHIBIT-P3 TRUE COPY OF THE FORM 7 APPLICATION DATED
02.09.2023 SUBMITTED BY THE PETITIONER BEFORE
THE SECOND RESPONDENT.
// True Copy // PA To Judge
