Raheema Raihanath Quraishi, vs The District Collector
2024 Latest Caselaw 29487 Ker

Kerala High Court

Raheema Raihanath Quraishi, vs The District Collector on 17 October, 2024

WP(C) NO. 31742 OF 2024
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                                                       2024:KER:77122
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                        WP(C) NO. 31742 OF 2024

PETITIONER:

          RAHEEMA RAIHANATH QURAISHI, ,
          AGED 40 YEARS
          D/O USMAN AVULAN,ALIKKAPARAMBIL HOUSE,
          CHETTIYARAMMAL, WANDOOR POST,MALAPPURAM DIST,
          PIN - 679328


          BY ADVS.
          P.K.MOHAMED JAMEEL
          N.RAGHUNATH
          RAFFEEKH.K
          SUHARABI KANNETH
          SMRITHI HARRIS



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          COLLECTORATE, MALAPPURAM DISTRICT,
          PIN - 676505

    2     REVENUE DIVISIONAL OFFICER,
          PERITHALMANNA, MALPPURAM DISTRICT,
          PIN - 679332

    3     THE VILLAGE OFFICER,
          WANDOOR,MALAPPURAM DISTRICT,
          PIN - 679328

    4     AGRICULTURAL OFFICER ,
          KRISHI BHAVAN, WANDOOR POST, WANDOOR,
          MALAPPURAM DISTRICT,
          PIN - 679328
 WP(C) NO. 31742 OF 2024
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OTHER PRESENT:

            SMT.DEVI SHRI R., GP


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31742 OF 2024
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                                                               2024:KER:77122

                         MOHAMMED NIAS C.P., J
                        ==========================
                         W.P(C) No. 31742 of 2024
                        ==========================
                 Dated this the 17th day of October, 2024


                              JUDGMENT

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

extent of 8.60 Ares of land comprised in Survey No.457/1-4 of Nilambur

Taluk, in Wandoor Village in Malappuram District, has preferred Ext.P2

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 3 rd

respondent Village Officer to give sufficient inputs required under the Act

and the Rules to the 2nd respondent Revenue Divisional Officer or the officer

authorised under Section 2(XVA) of the Act, within one month from today.

On receipt of the same, the 2nd respondent Revenue Divisional

Officer/authorised officer will consider Ext.P2 application within one month WP(C) NO. 31742 OF 2024

2024:KER:77122

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

LU WP(C) NO. 31742 OF 2024

2024:KER:77122

APPENDIX OF WP(C) 31742/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE BASIC LAND TAX RECEIPT TAX DATED 29.09.2023 ISSUED BY VILLAGE OFFICER WANDOOR

EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 5.10.2023

// True Copy // PA To Judge