Mincymol Carol Thomas vs State Of Kerala
2024 Latest Caselaw 32696 Ker

Kerala High Court

Mincymol Carol Thomas vs State Of Kerala on 12 November, 2024

WP(C) NO. 35513 OF 2024            1


                                              2024:KER:84341
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA,

                                   1946

                       WP(C) NO. 35513 OF 2024

PETITIONER:

               MINCYMOL CAROL THOMAS,
               AGED 40 YEARS
               W/O CAROL THOMAS, THENGANAKALAM HOUSE, VEZHAPRA,
               RAMANKARY, ALAPUZHA DISTRICT, PIN - 689595

               BY ADV UNNI. K.K. (EZHUMATTOOR)
RESPONDENTS:

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

    2          DISTRICT COLLECTOR,
               CIVIL STATION, ALAPUZHA, PIN - 688001

    3          REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE, ALAPUZHA, PIN -
               688001

    4          AGRICULTURAL OFFICER,
               KRISHI BHAVAN, RAMANKARY GRAMA PANCHAYATH,
               RAMANKARY P.O, ALAPUZHA DISTRICT, PIN - 689595

    5          VILLAGE OFFICER,
               VILLAGE OFFICE, RAMANKARY, NARAKATHARA P.O,
               ALAPPUZHA, PIN - 688506
OTHER PRESENT:
          SMT. AMMINIKUTTY K., SR.GP
        THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   12.11.2024,       THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 35513 OF 2024                    2


                                                                                  2024:KER:84341


                         MOHAMMED NIAS C.P., J

                ............................................................

                         W.P.(C) No.35513 of 2024

                  .............................................................

              Dated this the 12th day of November, 2024




                                      JUDGMENT

Petitioner submits that he had erroneously filed Ext.P1

application under Form 6 of the Kerala conservation of Paddy

Land and Wetland Act, 2008, seeks permission to withdraw Ext.P1

application filed before the 3rd respondent Revenue Divisional

Officer and seeks permission to file a Form 5 application.

2. Permission is granted. The 3rd respondent is

directed to return the application. Petitioner can file a fresh

Form 5 application before the 3rd respondent.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE Anu

2024:KER:84341

APPENDIX OF WP(C) 35513/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FORM 6 APPLICATION DATED 19.01.2024 ALONG WITH THE RECEIPT

Exhibit P2 TRUE COPY OF THE SCREENSHOT SHOWING THE STATUS OF THE APPLICATION

Exhibit P3 TRUE COPY OF THE SCREENSHOT SHOWING THE ERROR MESSAGE

Exhibit P4 TRUE COPY OF THE NOTICE DATED 27.9.2024 SERVED TO THE PETITIONER ON 3.10.2024

Exhibit P5 TRUE COPY OF THE REQUEST SUBMITTED TO THE DEPUTY COLLECTOR ON 5.10.2024

Exhibit P6 TRUE COPY OF THE APPLICATION DATED 14.10.2024 WITH RECEIPT ISSUED BY THE 3RD RESPONDENT