Mohammed Riyas.C.H vs Revenue Divisional Officer
2024 Latest Caselaw 29223 Ker

Kerala High Court

Mohammed Riyas.C.H vs Revenue Divisional Officer on 10 October, 2024

                                                              2024:KER:75887
WP(C).NO.31242/2024

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                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. 31242 OF 2024

PETITIONER:

            MOHAMMED RIYAS.C.H., AGED 50 YEARS,
            S/O.MUSTHAFA, CHELAKKODAN HOUSE, PERINTHALMANNA,
            MALAPPURAM DISTRICT, PIN - 679322.

            BY ADVS. M/S.U.K.DEVIDAS & S.K.SREELAKSHMY


RESPONDENTS:

     1      REVENUE DIVISIONAL OFFICER,
            PATTAMBI ROAD, PERINTHALMANNA P.O., MALAPPURAM
            DISTRICT, PIN - 679322.

     2      AGRICULTURE OFFICER,
            KRISHI BHAVAN, PERINTHALMANNA, MALAPPURAM DISTRICT, PIN
            - 679322.

     3      VILLAGE OFFICER,
            PERINTHALMANNA VILLAGE, PERINTHALMANNA, MALAPPURAM
            DISTRICT, PIN - 679322.

            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:
                                                               2024:KER:75887
WP(C).NO.31242/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 31242 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 2.2 ares of land comprised in Survey No. 42/1-10 of

Perinthalmanna Taluk, in Perinthalmanna Village in Malappuram 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. Accordingly, there will be a direction to the 2 nd respondent

Agricultural Officer to give 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 two months from today.

On receipt of the same, the 1st respondent Revenue Divisional 2024:KER:75887

Officer/authorised officer will consider Ext.P3 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:75887

APPENDIX OF WP(C).NO.31242/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 01.04.2024 ISSUED BY THE VILLAGE FIELD ASSISTANT, PERINTHALMANNA VILLAGE

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 23.04.2024 ISSUED FROM THE VILLAGE OFFICE, PERINTHALMANNA

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 23.04.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER