Saniya M vs The Revenue Divisional Officer
2024 Latest Caselaw 29492 Ker

Kerala High Court

Saniya M vs The Revenue Divisional Officer on 17 October, 2024

WP(C) NO. 32106 OF 2024
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                                                             2024:KER:77109
                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. 32106 OF 2024

PETITIONER:

            SANIYA M.,
            AGED 32 YEARS
            D/O.M.A.MOHAMED BABU MOOPAN, DOOR NO. CC 35/1617-B,
            JAWAHARLAL NEHRU STADIUM, PALARIVATTOM P. O.,
            POONITHURA VILLAGE, ERNAKULAM, PIN - 682025

            BY ADVS.
            SAIGI JACOB PALATTY
            ANU S NAIR


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE,
            FORT KOCHI, FORT KOCHI P.O,
            ERNAKULAM DISTRICT, PIN - 682001

    2       TAHSILDAR,
            KANAYANNUR TALUK, TALUK OFFICE,
            KANAYANNUR, ERNAKULAM DISTRICT, PIN - 682011

    3       THE VILLAGE OFFICER,
            POONITHURA VILLAGE,
            ERNAKULAM, PIN - 682038


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. 32106 OF 2024
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                                                               2024:KER:77109

                         MOHAMMED NIAS C.P., J
                        ==========================
                         W.P(C) No. 32106 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 0.36 Ares of land comprised in Survey No.224/1-144 of Kanayannur

Taluk, in Poonithura Village in Ernakulam 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 1st 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 1 st respondent Revenue Divisional WP(C) NO. 32106 OF 2024

2024:KER:77109

Officer/authorised officer will consider Ext.P2 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

LU WP(C) NO. 32106 OF 2024

2024:KER:77109

APPENDIX OF WP(C) 32106/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 03.11.2023 OF THE SUBJECT PROPERTY

EXHIBIT P2 THE TRUE COPY OF THE FORM 6 APPLICATION DATED 30.12.2023

// True Copy // PA To Judge