Kerala High Court
Noufal M.P vs Revenue Divisional Officer on 17 October, 2024
WP(C) NO. 31872 OF 2024
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2024:KER:77116
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. 31872 OF 2024
PETITIONER:
NOUFAL M.P.,
AGED 45 YEARS
S/O. MOHAMMED HAJI, MANALPARAMBIL HOUSE,
THALAKKAD, MALAPPURAM DISTRICT, PIN - 676102
BY ADV DEEPAK MOHAN
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
TIRUR, RDO OFFICE, TIRUR-THRIKANDIYOOR ROAD,
TIRUR, MALAPPURAM, PIN - 676101
2 TAHSILDAR,
TIRUR TALUK, MINI CIVIL STATION BUILDING,
TIRUR, MALAPPURAM DISTRICT, PIN - 676101
3 DEPUTY COLLECTOR (R.R),
(FOR TIRUR TALUK) MINI CIVIL STATION BUILDING,
TIRUR, MALAPPURAM DISTRICT, PIN - 676101
4 VILLAGE OFFICER,
THALAKKAD VILLAGE, THEKKANKUTTOOR,
VENGALOOR, MALAPPURAM, PIN - 676102
5 AGRICULTURAL OFFICER,
KRISHI BHAVAN, THALAKKAD, VENGALOOR,
MALAPPURAM,PIN - 676102
OTHER PRESENT:
SMT.DEVI SHRI R., GP
THIS WRIT PETITION (CIVIL) HAVING FINALLY HEARD ON 17.10.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 31872 OF 2024
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MOHAMMED NIAS C.P., J.
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W.P(C) No. 31872 of 2024
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Dated this the 17th day of October, 2024
JUDGMENT
The petitioner, stated to be the owner of the property having an
extent of 8.70 Ares of land comprised in Survey No.212/2-25 situated in
Tirur Taluk, in Thalakkad Village in Malappuram District, has preferred
Ext.P3 application under Form 5 of the Kerala Conservation of Paddy Land
and Wetland Act and Rules, 2008, (for short, the Act and the Rules) seeking
deletion of the property from the databank.
2. The learned counsel for the petitioner submits that no orders
have been passed on the statutory application so far.
3. Under such circumstances, there will be a direction to the 5 th
respondent Agricultural Officer to provide 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 1st respondent Revenue Divisional
Officer/authorised officer will consider Ext.P3 application within two
WP(C) NO. 31872 OF 2024
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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. 31872 OF 2024
2024:KER:77116
APPENDIX OF WP(C) 31872/2024
PETITIONER EXHIBITS :
EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT DATED
12.07.2024 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P2 THE TRUE COPY OF THE RELEVANT PAGES OF THE
DRAFT DATA BANK WITHIN THE LIMITS OF THE
THALAKKAD VILLAGE, PUBLISHED IN THE KERALA
GAZETTE DATED 24.03.2012
EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 13.07.2024
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
// True Copy // PA To Judge
