Basheer Gurukkal vs The Revenue Divisional Officer / Sub ...
2024 Latest Caselaw 32388 Ker

Kerala High Court

Basheer Gurukkal vs The Revenue Divisional Officer / Sub ... on 8 November, 2024

WP(C) NO. 35088 OF 2024

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                                                             2024:KER:83444

                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. 35088 OF 2024

PETITIONER:

            BASHEER GURUKKAL,
            AGED 51 YEARS
            S/O.KUNHAPPU GURUKKAL, CHANGAMPALLY HOUSE,
            THIRUNAVAYA, MALAPPURAM DISTRICT, PIN - 676301

            BY ADVS.
            VIJAI MATHEWS
            JOSEPH THEKKEKURUVANAL


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER / SUB COLLECTOR,
            TIRUR, MALAPPURAM, PIN - 676101

    2       THE VILLAGE OFFICER,
            TIRUR, MALAPPURAM, PIN - 676101



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. 35088 OF 2024

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                        MOHAMMED NIAS C.P., J
                       =========================
                        W.P(C) No. 35088 of 2024
                      ==========================
                Dated this the 8thday of November, 2024


                             JUDGMENT

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

extent of 1 Ares 9 Sq.metre of land comprised in Survey No.106/1-2 of

Thiroor Taluk, in Thiroor Village in Malappuram District, has preferred

Ext.P1 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 petitioners submits that no

orders have been passed on the statutory application so far.

3. Accordingly, there will be a direction to the 2nd

respondent Village Officer to give sufficient inputs required under the Act

and the Rules to the 1st 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 1st respondent Revenue Divisional

Officer/authorised officer will consider Ext.P1 application within two WP(C) NO. 35088 OF 2024

2024:KER:83444

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. 35088 OF 2024

2024:KER:83444

APPENDIX OF WP(C) 35088/2024

PETITIONER EXHIBITS :

EXHIBIT-P1 TRUE COPY OF THE APPLICATION SUBMITTED IN FORM NO 6 BEARING NO. 6/2024/441859 DATED 13- 09-2024

EXHIBIT-P2 TRUE COPY OF THE TAX RECEIPT DATED 11-09-

                //    True Copy   //    PA To Judge