Kerala High Court
Renjith C.C vs The District Collector on 17 October, 2024
WP(C) NO. 31323 OF 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. 31323 OF 2024
PETITIONER:
RENJITH C.C.,
AGED 45 YEARS
S/O. CHANDRAN, CHOONDAMTHURUTHY, MADATHIMOOLA,
NEDUMBASSERRY P.O, ERNAKULAM, PIN - 683585
BY ADVS.
FARHANA K.H.
MUHASIN K.M.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, FIRST FLOOR, CIVIL STATION,
KAKKANAD, ERNAKULAM, PIN - 682030
2 THE DEPUTY COLLECTOR (LA),
COLLECTORATE, FIRST FLOOR, CIVIL STATION,
KAKKANAD, ERNAKULAM, PIN - 682030
3 THE TAHSILDAR,
ALUVA TALUK OFFICE, GROUND FLOOR,
MINI CIVIL STATION, PERIYAR NAGAR,
ALUVA, ERNAKULAM, PIN - 683101
4 THE VILLAGE OFFICER,
NEDUMBASSERRY VILLAGE OFFICE, MEKKAD,
NEDUMBASSERY, ANGAMALY, ERNAKULAM, PIN - 683589
5 THE REVENUE DIVISIONAL OFFICER
WP(C) NO. 31323 OF 2024
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FORTKOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
FORTKOCHI, ERNAKULAM ( IS IMPLEADED AS PER ORDER DATED
17.10.2024 IN I.A. NO. 1 OF 2024 )
OTHER PRESENT:
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:
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MOHAMMED NIAS C.P., J
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W.P(C) No. 31323 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 3.66 Ares of land comprised in Survey No.357/11-2-2-2-3, 357/11-
2-2-3, 357/12-2-2 of Aluva Taluk, in Nedumbasserry Village in Ernakulam
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 4th
respondent Village Officer to give sufficient inputs required under the Act
and the Rules to the additional 5 th 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 additional 5 th respondent Revenue
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Divisional Officer/authorised officer will consider Ext.P3 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. 31323 OF 2024
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APPENDIX OF WP(C) 31323/2024
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 01.07.2023
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 09.06.2024
ISSUED BY SUB COLLECTOR/ REVENUE DIVISIONAL
OFFICER, FORT KOCHI
EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED
10.06.2024
EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE
PAYMENT OF STATUTORY FEE DATED 14.06.2024
// True Copy // PA To Judge
