Vijayakrishnan vs The State Of Kerala
2024 Latest Caselaw 32357 Ker

Kerala High Court

Vijayakrishnan vs The State Of Kerala on 8 November, 2024

WP(C) NO. 35570 OF 2024

                                   1

                                                       2024:KER:83419


                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. 35570 OF 2024

PETITIONER:

          VIJAYAKRISHNAN,
          AGED 52 YEARS
          S/O DHAKSHAYINI AMMA, AMBADI HOUSE,
          VELLIPARAMBA P.O,
          KOZHIKODE DISTRICT, PIN - 673008


          BY ADVS.
          JAMSHEED HAFIZ
          T.S.SREEKUTTY


RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO THE REVENUE DEPARTMENT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DISTRICT COLLECTOR,
          COLLECTORATE, KOZHIKODE,
          KOZHIKODE DISTRICT, PIN - 673020

    3     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, KOZHIKODE,
          KOZHIKODE DISTRICT, PIN - 673001

    4     THE LOCAL LEVEL MONITORING COMMITTEE,
          REPRESENTED BY ITS CONVENOR,
          AGRICULTURAL OFFICER, PERUVAYAL,
          PERUVAYAL,KOZHIKODE DISTRICT, PIN - 673008

    5     THE AGRICULTURAL OFFICER,
          PERUVAYAL,KOZHIKODE DISTRICT, PIN - 673008
 WP(C) NO. 35570 OF 2024

                                    2

                                                           2024:KER:83419


OTHER PRESENT:

            SMT.DEVI SHRI R., 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. 35570 OF 2024

                                    3

                                                           2024:KER:83419


                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 35570 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 10.83 Ares of land comprised in Survey No.80/30 situated in

Kozhikode Taluk, in Kuttikkattoor Village in Kozhikode 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 5 th

respondent Agricultural Officer to provide sufficient inputs required

under the Act and the Rules to the 3rd 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 3 rd respondent

Revenue Divisional Officer/authorised officer will consider Ext.P2 WP(C) NO. 35570 OF 2024

2024:KER:83419

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. 35570 OF 2024

2024:KER:83419

APPENDIX OF WP(C) 35570/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE REVENUE DEPARTMENT, KERALA DATED 29.07.2024

EXHIBIT P2 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 11.09.2024

// True Copy // PA To Judge