Mohammed Haneefa vs The Revenue Divisional Officer
2024 Latest Caselaw 32420 Ker

Kerala High Court

Mohammed Haneefa vs The Revenue Divisional Officer on 8 November, 2024

WP(C) NO. 35438 OF 2024

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                                                             2024:KER:83284

                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. 35438 OF 2024

PETITIONER:

            MOHAMMED HANEEFA,
            AGED 63 YEARS
            S/O. MUHAMMEDKUTTY, PALLIYATH HOUSE,
            THOTTAYIL PADI, KALPAKANCHERY,
            MALAPPURAM DISTRICT, PIN - 676551


            BY ADV K.RAKESH


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, VIDYUT NAGAR,
            PALAKKAD, PIN - 676551

    2       THE VILLAGE OFFICER,
            PUDUSSERY EAST VILLAGE, PALAKKAD TALUK,
            PALAKKAD DISTRICT, PIN - 678624

    3       THE AGRICULTURAL OFFICER,
            PUDUSSERY KRISHI BHAVAN,
            PALAKKAD DISTRICT, PIN - 678624



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. 35438 OF 2024

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                       MOHAMMED NIAS C.P., J
                      =========================
                       W.P(C) No. 35438 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 2.6820 Hectors of land comprised in Survey Nos. 80/3, 81/3,

83/26 and 83/3 of Palakkad Taluk, in Puthussery East Village in Palakkad

District, has preferred Ext.P1 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 2 nd

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 1 st respondent Revenue Divisional WP(C) NO. 35438 OF 2024

2024:KER:83284

Officer/authorised officer will consider Ext.P1 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. 35438 OF 2024

2024:KER:83284

APPENDIX OF WP(C) 35438/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE FORM NO.7 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 15-09-2024

EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 2-7-2024 ALLOWING THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER

// True Copy // PA To Judge