Sudeep vs Revenue Divisional Officer
2024 Latest Caselaw 29224 Ker

Kerala High Court

Sudeep vs Revenue Divisional Officer on 10 October, 2024

                                                              2024:KER:75884
WP(C).NO.31151/2024

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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. 31151 OF 2024

PETITIONER:

            SUDEEP,AGED 47 YEARS,S/O.BALAKRISHNAN, HOUSE NO.1/528,
            PALLIKKAL, THIRURANGADI TALUK, MALAPPURAM DISTRICT, PIN
            - 673653

            BY ADV. SRI. U.K.DEVIDAS


RESPONDENTS:

     1      REVENUE DIVISIONAL OFFICER,
            R.D.O. OFFICE, CHITTUR, PALAKKAD DISTRICT, PIN- 678101.

     2      AGRICULTURE OFFICER,KRISHI BHAVAN, NALLEPPILLY,
            PALAKKAD DISTRICT, PIN - 678553.

     3      VILLAGE OFFICER,CHITTUR VILLAGE, CHITTUR, PALAKKAD
            DISTRICT, PIN - 678101.

            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:75884
WP(C).NO.31151/2024

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                        MOHAMMED NIAS C. P. , J.
                  =====================================
                        W. P. (C) No. 31151 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 37.70 ares of land comprised in Survey No. 533/5 of Chittur Taluk,

in Chittur Village 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. 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.

2024:KER:75884

On receipt of the same, the 1st respondent Revenue Divisional

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:75884

APPENDIX OF WP(C).NO.31151/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 15.06.2024 ISSUED FROM THE VILLAGE OFFICE, CHITTUR

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 15.07.2024 ISSUED FROM THE VILLAGE OFFICE, CHITTUR

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 15.07.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER