Prasad vs The Revenue Divisional Officer
2024 Latest Caselaw 32382 Ker

Kerala High Court

Prasad vs The Revenue Divisional Officer on 8 November, 2024

WP(C) NO. 35626 OF 2024

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                                                             2024:KER:83421

                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. 35626 OF 2024

PETITIONER:

            PRASAD,
            AGED 60 YEARS
            S/O KRISHNAN, VETTUVELI,VADAKODE KARA,
            KANGARAPPADY, ERNAKULAM DISTRICT, PIN - 682021

            BY ADVS.
            MAYA M.
            K.P.DHANEESH


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER,
            FORTKOCHI, ERNAKULAM, PIN - 682001

    2       THE LOCAL LEVEL MONITORING COMMITTEE,
            REPRESENTED BY THE CONVENOR,
            AGRICULTURAL OFFICER, KALAMASSERY KRISHI BHAVAN,
            KANGARAPADI, ERNAKULAM, PIN - 682021

    3       THE AGRICULTURAL OFFICER,
            KALAMASSERY KRISHI BHAVAN, KANGARAPADI,
            ERNAKULAM, PIN - 682021

    4       VILLAGE OFFICER,
            THRIKKAKKARA NORTH VILLAGE, KOONAMTHAI,
            ERNAKULAM, PIN - 682024


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. 35626 OF 2024

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                                                           2024:KER:83421


                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 35626 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 16.66 Ares of land comprised in Survey No.408/1 situated in

Kanayannur Taluk, in Trikkakkara North Village in Ernakulam District,

has preferred Ext.P3 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 3 rd

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

one month from today. On receipt of the same, the 1 st respondent

Revenue Divisional Officer/authorised officer will consider Ext.P3 WP(C) NO. 35626 OF 2024

2024:KER:83421

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. 35626 OF 2024

2024:KER:83421

APPENDIX OF WP(C) 35626/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.9994 DATED 23.10.1987 OF S.R.O EDAPPALLY

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 08-01-2024 ISSUED TO THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 29.12.2022 SUBMITTED BEFORE THE 1ST RESPONDENT

// True Copy // PA To Judge