Mubshira vs Sub Collector, Tirur
2024 Latest Caselaw 29490 Ker

Kerala High Court

Mubshira vs Sub Collector, Tirur on 17 October, 2024

                                                              2024:KER:77905
WP(C).NO.31715/2024

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               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. 31715 OF 2024

PETITIONER:
           MUBSHIRA, AGED 44 YEARS,
           W/O SAITHALAVIKOYA THANGAL, KODINHIPALLIKKAL, NANNAMBRA
           KODINHI THIRURANGADI MALAPURAM, PIN - 676309.

            BY ADV. SMT. THASNEEM A.P.


RESPONDENTS:
     1     SUB COLLECTOR, TIRUR, REVENUE DIVISIONAL OFFICE,
           MINICIVIL STATION, TIRUR-THRIKANDIYOOR RD, TIRUR,
           MALAPPURAM, KERALA, PIN - 676101.

     2      AGRICULTURAL OFFICER,
            KRISHI BHAVAN, CHERUMUKKU, TIRURANGADI, NANNAMBRA,
            MALAPPURAM, KERALA, PIN - 676309.

     3      TAHSILDAR,
            TIRUR TALUK TIRUR MINI CIVIL STATION BUILDING,
            MALAPPURAM DISTRICT, TIRUR, KERALA, PIN - 676101.

     4      VILLAGE OFFICER,
            NANNAMBRA VILLAGE OFFICE, ANUR - VENNIYUR RD,
            NANNAMBRA, MALAPURAM KERALA, PIN - 676320.

     5      LOCAL LEVEL MONITORING COMMITTEE,REPRESENTED BY ITS
            CONVENER, NANNAMBRA KRISHI BHAVAN, TIRURANGADI,
            NANNAMBRA, MALAPPURAM, KERALA, PIN - 676309.

            SMT.PREETHA K.K., SR.GP
     THIS   WRIT      PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2024:KER:77905
WP(C).NO.31715/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 31715 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 4 Ares 92 sq.m. of land comprised in Survey No. 295/11-4 of

Tirurangadi Taluk, in Nannambra Village in Malappuram 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 4 th respondent

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

to the 1st respondent Sub Collector or the officer authorised under Section

2(XVA) of the Act, within three months from today. On receipt of the same, 2024:KER:77905

the 1st respondent Sub Collector/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 MMG 2024:KER:77905

APPENDIX OF WP(C).NO.31715/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY NANNAMBRA VILLAGE OFFICE DATED 11.05.2024

EXHIBIT P2 THE TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 27/07/2024

EXHIBIT P3 THE RELEVANT PAGES OF THE DATA BANK PUBLISHED IN OFFICIAL GAZETTE

EXHIBIT P4 THE TRUE COPY OF THE FORM 6 APPLICATION FILED BY THE PETITIONER DATED 28.08.2024