Shahul Hameed Haji vs The Revenue Divisional Officer
2024 Latest Caselaw 28856 Ker

Kerala High Court

Shahul Hameed Haji vs The Revenue Divisional Officer on 3 October, 2024

WP(C) NO. 30189 OF 2024
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                                                             2024:KER:73342


                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. 30189 OF 2024

PETITIONER:

            SHAHUL HAMEED HAJI,
            AGED 59 YEARS
            S/O. ABDUL KHADER, VAATHAPILLY VEEDU,
            MADAVANA, ERNAKULAM DISTRICT, PIN - 682506

            BY ADV M.S.SHAMLA


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            FORT KOCHI, ERNAKULAM, PIN - 682001

    2       THE AGRICULTURAL OFFICER,
            KRISHI BHAVAN, KUMBALAM, ERNAKULAM,
            PIN - 682506

    3       THE VILLAGE OFFICER,
            KUMBALAM VILLAGE OFFICE, ERNAKULAM,
            PIN - 682506

            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. 30189 OF 2024
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                                                           2024:KER:73342
                       MOHAMMED NIAS C.P., J.
                       =========================
                        W.P(C) No. 30189 of 2024
                       =========================
                Dated this the 03rd day of October, 2024


                             JUDGMENT

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

extent of 12.93 Ares of land comprised in Survey No.277/3-5 situated in

Kanayannur Taluk, in Kumbalam 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 2 nd

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

two months from today. On receipt of the same, the 1 st respondent

Revenue Divisional Officer/authorised officer will consider Ext.P3 WP(C) NO. 30189 OF 2024

2024:KER:73342 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. 30189 OF 2024

2024:KER:73342

APPENDIX OF WP(C) 30189/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 30.4.2024 IN FAVOUR OF THE PETITIONER ISSUED BY THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE EXTRACT OF DATA BANK

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED UNDER FORM 5 DATED 28.5.2024 BEFORE THE 1ST RESPONDENT

// True Copy // PA To Judge