Sasi K , Mannur Veedu vs Revenue Divisional Officer, Palakkad
2024 Latest Caselaw 28872 Ker

Kerala High Court

Sasi K , Mannur Veedu vs Revenue Divisional Officer, Palakkad on 3 October, 2024

WP(C) NO. 30062 OF 2024

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                                                             2024:KER:73414

                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. 30062 OF 2024

PETITIONER:

            SASI K , MANNUR VEEDU,
            AGED 49 YEARS
            ANGUDE, MOOLAMCODE P.O, KIZHAKKENCHERI, MULANGOT,
            PALAKKAD, PIN - 678684

            BY ADV V.S.ANU MON


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER, PALAKKAD,
            RDO OFFICE, PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD,
            PIN - 678001

    2       TAHSILDAR, ALATHUR TALUK,
            TALUK OFFICE, ALATHUR, PALAKKAD DISTRICT,
            PIN - 678541

    3       VILLAGE OFFICER, VADAKANCHERY-I VILLAGE,
            VADAKANCHERY-I VILLAGE, VADAKKENCHERRY, PALAKKAD
            DISTRICT, PIN - 678683

    4       AGRICULTURAL OFFICER, VADAKKENCHERY,
            KRISHI BHAVAN, VADAKKENCHERRY, PALAKKAD DISTRICT,
            PIN - 678683

            SMT.DEVI SHRI R., 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. 30062 OF 2024

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                                                           2024:KER:73414

                       MOHAMMED NIAS C.P., J.
                       =========================
                        W.P(C) No. 30062 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 5.61 Ares of land comprised in Survey No.138/16 situated in

Alathur Taluk, in Wadakkancheri-I in Palakkad 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

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. 30062 OF 2024

2024:KER:73414

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. 30062 OF 2024

2024:KER:73414

APPENDIX OF WP(C) 30062/2024

PETITIONER EXHIBITS :

EXHIBIT P-1 THE TRUE COPY OF THE TAX RECEIPT DATED 26.10.2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P-2 THE TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT DATA BANK DATED NIL WITHIN THE LIMITS OF THE VADAKKENCHERY-1 VILLAGE

EXHIBIT P-3 TRUE COPY OF THE APPLICATION DATED 13.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

// True Copy // PA To Judge