P.T Prasanth vs Deputy Collector (Rr)
2024 Latest Caselaw 29216 Ker

Kerala High Court

P.T Prasanth vs Deputy Collector (Rr) on 10 October, 2024

                                                              2024:KER:76468
WP(C).NO.31267/2024

                                       1


                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. 31267 OF 2024

PETITIONER:

            P.T PRASANTH, AGED 58 YEARS,
            S/O. BALAN,THAYYIL HOUSE, CHELAVUR, KOZHIKODE DISTRICT,
            PIN - 673571.

            BY ADVS. M/S.P.V.ANOOP, PHIJO PRADEESH PHILIP,
            ABIN BENNY, ANJU R S. & K C MOHAMED RASHID


RESPONDENTS:

     1      DEPUTY COLLECTOR (RR),
            CIVIL STATION, ERANHIPALAM,KOZHIKODE, PIN - 673020.

     2      THE VILLAGE OFFICER,
            CHELAVUR VILLAGE, PUTHIYARA, KOZHIKODE, PIN - 673571.

            SMT.PREETHA K.K., SENIOR GOVERNMENT PLEADER


     THIS     WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2024:KER:76468
WP(C).NO.31267/2024

                                      2




                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 31267 of 2024
                   =====================================
                   Dated this the 10th day of October, 2024

                               JUDGMENT

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

extent of 16 ares 88 sq.m. of land comprised in Survey No. 26/61 Block No.

001 of Kozhikode Taluk, in Chelavur Village in Kozhikode District, has

preferred Ext.P6 application under Form-6 of the Kerala Conservation of

Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the Rules)

seeking change of user of the property in the data bank.

2. The learned counsel for the petitioner submits that no orders

have been passed on the statutory application so far.

3. Accordingly, there will be a direction to the 2 nd respondent

Village Officer to give sufficient inputs required under the Act and the Rules

to the 1st respondent Deputy Collector within one month from today.

On receipt of the same, the 1st respondent Deputy Collector will consider 2024:KER:76468

Ext.P6 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 MMG 2024:KER:76468

APPENDIX OF WP(C).NO.31267/2024

PETITIONER'S EXHIBITS:

EXHIBIT -P1 THE TRUE COPY OF THE SALE DEED NO.2242/2006 DATED 17.05.2006 OF CHEVAYUR S.R.O

EXHIBIT -P2 THE TRUE COPY OF THE SALE DEED NO.1026/2009 DATED 19.03.2009 OF CHEVAYUR S.R.O

EXHIBIT P3 THE TRUE COPY OF THE LAND TAX RECEIPT NO.

KL11010402797/2024 DATED 04.04.2024 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P4 THE TRUE COPY OF THE POSSESSION CERTIFICATE NO.683/2024 ISSUED BY THE 2ND RESPONDENT DATED 28.05.2024

EXHIBIT -P5 TRUE COPY OF THE COMMUNICATION ISSUED BY THE AGRICULTURAL FIELD OFFICER, TO THE PETITIONER DATED 29.03.2021

EXHIBIT -P6 TRUE COPY OF THE FORM 6 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 07.06.2024