Thankamma vs The Revenue Divisional Officer
2024 Latest Caselaw 29093 Ker

Citation : 2024 Latest Caselaw 29093 Ker
Judgement Date : 10 October, 2024

Kerala High Court

Thankamma vs The Revenue Divisional Officer on 10 October, 2024

WP(C) NO. 31232 OF 2024           1


                                                   2024:KER:75643
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

  THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                          WP(C) NO. 31232 OF 2024

PETITIONER:

            THANKAMMA,
            AGED 83 YEARS
            W/O. LATE KUTTAPPAN, VALIYAPARAMBIL HOUSE,
            PUTHENVELIKKARA P.O, PARAVUR TALUK, ERNAKULAM,
            PIN - 683594


            BY ADV C.K.SHERIN


RESPONDENTS:

     1      THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE,K B JACOB ROAD,
            FORT COCHIN, PIN - 682001

     2      DEPUTY COLLECTOR(DM),
            COLLECTORATE, CIVIL STATION, KAKKANAD,
            ERNAKULAM, PIN - 682030

     3      THE AGRICULTURAL OFFICER,
            KRISHI BHAVAN, PUTHENVELIKKARA,PARAVUR,
            ERNAKULAM, PIN - 683594


            BY SMT. DEVI SHRI R., GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31232 OF 2024             2


                                                           2024:KER:75643
                                JUDGMENT

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

extent of 40.47 Ares comprised in Re-survey No. 397/1-2 of

Puthenvelikkara Village, Paravur Taluk of Ernakulam District, has

preferred Ext.P4 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 3 rd

respondent Agricultural Officer to provide 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