Shaheen vs The District Collector
2024 Latest Caselaw 29504 Ker

Kerala High Court

Shaheen vs The District Collector on 17 October, 2024

                                                              2024:KER:78070
WP(C).NO.31823/2024

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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. 31823 OF 2024

PETITIONER:

            SHAHEEN, AGED 36 YEARS,
            S/O ILLIKKATHODIKA KUNHALAN, ILLIKKATHODIKA HOUSE,
            CHETTIYARAMMAL, WANDOOR POST, MALAPPURAM DIST., PIN -
            679328.

            BY ADVS. M/S.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,
            REVENUE DIVISIONAL OFFICE, SHORNUR PERITHALMANNA ROAD,
            MALAPPURAM DISTRICT, PIN - 679322.

     3      THE VILLAGE OFFICER,
            WANDOOR VILLAGE OFFICE,WANDOOR P.O.,WANDOOR,
            MALAPPURAM, PIN - 679328.

     4      AGRICULTURAL OFFICER ,
            KRISHI BHAVAN, WANDOOR POST, WANDOOR, MALAPPURAM
            DISTRICT, PIN - 679328.

            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:78070
WP(C).NO.31823/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 31823 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 32.77 Ares of land comprised in Survey No. 457/1-6 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 3rd 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 2024:KER:78070

officer will consider Ext.P2 application within one month 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:78070

APPENDIX OF WP(C).NO.31823/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE BASIC LAND TAX RECEIPT TAX DATED 01.04.2023 ISSUED BY VILLAGE OFFICER WANDOOR

EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 25.11.2023