Kerala High Court
Shaheen Navas vs Revenue Divisional Officer on 10 October, 2024
WP(C) NO. 31217 OF 2024 1
2024:KER:75645
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. 31217 OF 2024
PETITIONER:
SHAHEEN NAVAS,
AGED 48 YEARS
S/O.LATE ABDUL SALAM K.A
KALATHIPARAMBIL HOUSE CHIYARAM, THRISSUR,
PIN - 680061
BY ADVS.
K.J.MANU RAJ
K.VINAYA
JOBY JOSEPH (THRISSUR)
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
OFFICE OF REVENUE DIVISIONAL OFFICER,
CIVIL STATION, AYYANTHOLE, THRISSUR,
PIN - 680003
2 THE TAHSILDAR ( LR ) THRISSUR ,
TALUK OFFICE, THRISSUR, MINI CIVIL STATION
THRISSUR, PIN - 680020
3 THE VILLAGE OFFICER,
NETTISSERY VILLAGE, NETTISSERY P.O.,THRISSUR
TALUK , THRRISUR, PIN - 680651
4 THE LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENOR & AGRICULTURAL
OFFICER, KRISHI BHAVAN MANNUTHY , MANNUTHY P.O,
THRISSUR, PIN - 680651
5 DEPUTY COLLECTOR (RR),
CIVIL STATION, AYYANTHOLE,THRISSUR,
PIN - 680003
WP(C) NO. 31217 OF 2024 2
2024:KER:75645
BY SMT. PREETHA K.K., SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31217 OF 2024 3
2024:KER:75645
JUDGMENT
The petitioner, stated to be the owner of the property having
an extent of 03.19 Ares comprised in Survey No. 246/6 (old Sy. No.
182 & 183) in Block No. 65 of Nettissery Village in Thrissur Taluk of
Thrissur District, has preferred Ext.P4 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 3rd
respondent Village Officer to give 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.P4 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
DCS
2024:KER:75645
APPENDIX OF WP(C) 31217/2024
PETITIONER EXHIBITS
Exhibit P 1 A TRUE COPY OF THE REGISTERED DOCUMENT
NO.2738/I/ 2009 DATED 8.10.2009
Exhibit P 2 A TRUE COPY OF THE LAND TAX RECEIPT
NO. KL08017204317/2023 ISSUED BY THE
VILLAGE OFFICER NETTISSERY DATED
3.11.2023
Exhibit P 3 A TRUE COPY OF THE ORDER PASSED BY THE
REVENUE DIVISIONAL OFFICER, THRISSUR
DATED 20.6.2024
Exhibit P 4 A TRUE COPY OF THE APPLICATION IN FORM
6 DATED 2.8.2024 SUBMITTED BY THE
PETITIONER TO THE 2ND RESPONDENT
Exhibit P 4 [ a ] A TRUE COPY OF THE RECEIPT
NO.KL08017203511/2024 ISSUED BY THE
LAND REVENUE DEPARTMENT DATED 2.8.2024
