Shakkeena Mohamed vs Revenue Divisional Officer, Kochi
2024 Latest Caselaw 28850 Ker

Kerala High Court

Shakkeena Mohamed vs Revenue Divisional Officer, Kochi on 3 October, 2024

WP(C) NO. 30141 OF 2024
                                      1

                                                             2024:KER:73406



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                          WP(C) NO. 30141 OF 2024

PETITIONER:

            SHAKKEENA MOHAMED,
            AGED 59 YEARS
            7 C- CLOUD 9, VIDYA NAGAR,
            KADAVANTHRA P.O,
            ERNAKULAM DISTRICT, PIN - 682020

            BY ADV V.S.ANU MON


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER, KOCHI,
            RDO OFFICE, FORT KOCHI,
            ERNAKULAM DISTRICT, PIN - 682001

    2       TAHSILDAR, ALUVA TALUK,
            MINI CIVIL STATION, ALUVA,
            ERNAKULAM, PIN - 683101

    3       VILLAGE OFFICER, ANGAMALY VILLAGE,
            ANGAMALY MANJAPRA ROAD, ANGAMALY,
            ERNAKULAM DISTRICT, PIN - 683572

    4       AGRICULTURAL OFFICER, ANGAMALY,
            KRISHI BHAVAN, ANGAMALY,
            ERNAKULAM DISTRICT, PIN - 683572

            SMT.PREETHA K.K., SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30141 OF 2024
                                    2

                                                           2024:KER:73406

                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 30141 of 2024
                      =========================
                Dated this the 3rd day of October, 2024


                               JUDGMENT

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

extent of 16.68 Ares of land comprised in Survey No.338/8-2, 338/7-3,

338/6-2 situated in Aluva Taluk, in Angamali 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 4 th

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 WP(C) NO. 30141 OF 2024

2024:KER:73406

Revenue Divisional Officer/authorised officer will consider Ext.P3

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. 30141 OF 2024

2024:KER:73406

APPENDIX OF WP(C) 30141/2024

PETITIONER EXHIBITS :

EXHIBIT P-1 THE TRUE COPY OF THE TAX RECEIPT DATED 29.05.2024 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P-2 THE TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT DATA BANK DATED 29.08.2019 WITHIN THE LIMITS OF THE 3RD RESPONDENT VILLAGE

EXHIBIT P-3 TRUE COPY OF THE APPLICATION DATED 29.10.2019 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

// True Copy // PA To Judge