Jibin. M vs The District Collector
2024 Latest Caselaw 32393 Ker

Kerala High Court

Jibin. M vs The District Collector on 8 November, 2024

WP(C) NO. 35073 OF 2024        1              2024:KER:83322

          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. 35073 OF 2024

PETITIONER:

         JIBIN. M., AGED 33 YEARS,
         MATTUMMATHODI HOUSE, PATHAIKKARA,
         PATHAIKKARA POST, MALAPPURAM DISTRICT,
         PIN - 679322


         BY ADVS. P.K.MOHAMED JAMEEL
         SUHARABI KANNETH
         SMRITHI HARRIS


RESPONDENTS:

    1    THE DISTRICT COLLECTOR,
         COLLECTORATE, MALAPPURAM DISTRICT,
         PIN - 676505

    2    REVENUE DIVISIONAL OFFICER,
         PERINTHALMANNA, MALAPPURAM DISTRICT,
         PIN - 679322

    3    THE VILLAGE OFFICER,
         PATHAIKKARA, PATHAIKKARA P.O, MALAPPURAM,
         PIN - 679322

    4    AGRICULTURAL OFFICER,
         KRISHI BHAVAN, PERINTHALMANNA,
         PERINTHALMANNA POST, WANDOOR,
         MALAPPURAM DISTRICT, PIN - 679328
 WP(C) NO. 35073 OF 2024       2            2024:KER:83322



         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. 35073 OF 2024            3                2024:KER:83322




                           JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 12.45 Ares of land comprised in Survey No.

118/1-2 of Perinthalmanna Taluk, in Pathaikkara Village in

Malappuram District, has preferred Ext.P2 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 petitioner submits that

no orders have been passed on the statutory application so far.

Accordingly, there will be a direction to the third

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the second respondent Revenue

Divisional Officer or the officer authorised under Section 2(XVA)

of the Act, within two months from today. On receipt of the WP(C) NO. 35073 OF 2024 4 2024:KER:83322

same, the second respondent Revenue Divisional

Officer/authorised officer will consider Ext.P2 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

DMR/-

WP(C) NO. 35073 OF 2024 5 2024:KER:83322

APPENDIX OF WP(C) 35073/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 28/08/2024 ISSUED BY VILLAGE OFFICER, PATHAIKKARA

Exhibit P2 A TRUE COPY OF THE APPLICATION DATED 30.08.2024

// TRUE COPY //

P.A. TO JUDGE