Ramakrishnan vs The District Collector
2024 Latest Caselaw 29498 Ker

Kerala High Court

Ramakrishnan vs The District Collector on 17 October, 2024

                                                              2024:KER:78093
WP(C).NO.31058/2024

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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. 31058 OF 2024

PETITIONER:

            RAMAKRISHNAN, AGED 54 YEARS,
            S/O. MADHAVAN KIDAVU, PANAKKUL, EDAKULAM P.O.,
            KOYILANDY, KOZHIKODE, PIN - 673306.

            BY ADVS. M/S.FARHANA K.H. & MUHASIN K.M.


RESPONDENTS:

     1      THE DISTRICT COLLECTOR, CIVIL STATION, WAYANAD ROAD,
            ERANHIPPALAM, KOZHIKODE, PIN - 673020

     2      THE DEPUTY COLLECTOR (RR), COLLECTORATE, CIVIL STATION,
            WAYANAD ROAD,ERANHIPPALAM, KOZHIKODE, PIN - 673020

     3      THE TAHSILDAR,
            KOZHIKODE TALUK OFFICE,WAYANAD ROAD, CIVIL STATION,
            ERANHIPPALAM, KOZHIKODE, PIN - 673020

     4      THE VILLAGE OFFICER, KOTTULI VILLAGE OFFICE,
            KUTHIRAVATTOM P.O., KOZHIKODE, PIN - 673016

            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:
                                                                 2024:KER:78093
WP(C).NO.31058/2024

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                          MOHAMMED NIAS C. P. , J.
                    =====================================
                          W. P. (C) No. 31058 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 3 Ares 29.42 sq.m. of land comprised in Survey No. 28/19 of

Kozhikode Taluk, in Kottuli Village in Kozhikode District, has preferred

Ext.P3 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 2nd respondent Deputy Collector within three months from today. On

receipt of the same, the 2nd respondent Deputy Collector will consider Ext.P3 2024:KER:78093

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:78093

APPENDIX OF WP(C).NO.31058/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 13.05.2024

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 17.07.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 19.07.2024