P. Mujeeb Rahman vs The Revenue Divisional Officer
2024 Latest Caselaw 29617 Ker

Kerala High Court

P. Mujeeb Rahman vs The Revenue Divisional Officer on 17 October, 2024

WP(C) NO. 31890 OF 2024

                                    1

                                                       2024:KER:77120
                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. 31890 OF 2024

PETITIONER:

            P. MUJEEB RAHMAN,
            AGED 46 YEARS
            S/O LATE AVARANKUTTY HAJI,
            RESIDING AT SAIBUNA MANZIL,
            RAMANATTUKARA, KOZHIKODE DISTRICT,
            PIN - 673631

            BY ADV R.RAMADAS
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER,
            KOZHIKODE, PIN - 673001

    2       THE TAHSILDAR,
            TALUK OFFICE, KOZHIKODE,
            PIN - 673001

    3       THE VILLAGE OFFICER,
            OFFICE OF THE VILLAGE OFFICER,
            RAMANATTUKARA, KOZHIKODE, PIN - 673631



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. 31890 OF 2024

                                    2

                                                           2024:KER:77120


                         MOHAMMED NIAS C.P., J.
                        =========================
                         W.P(C) No. 31890 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 56.56 Ares of land comprised in Survey Nos.443/17, 443/19,

443/25, 443/26, 443/27, 443/32, 443/8 situated in Kozhikode Taluk, in

Ramanattukara Village in Kozhikode 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 3 rd

respondent Village Officer to provide sufficient inputs required under the

Act and the Rules to the 1st respondent Revenue Divisional Officer or the WP(C) NO. 31890 OF 2024

2024:KER:77120 officer authorised under Section 2(XVA) of the Act, within one month from

today. On receipt of the same, the 1st respondent Revenue 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. 31890 OF 2024

2024:KER:77120 APPENDIX OF WP(C) 31890/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 04.03.2024 ISSUED BY THE VILLAGE OFFICER, RAMANATTUKARA TO THE PETITIONER IN RESPECT OF THE PROPERTY

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 29.06.2024 ISSUED BY THE VILLAGE OFFICER, RAMANATTUKARA IN RESPECT OF THE PROPERTY

EXHIBIT P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 15.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE PROFORMA - FORM 5 DATED 28.03.2024 SUBMITTED BY THE VILLAGE OFFICER, RAMANATTUKARA ALONG WITH EXT.P3

// True Copy // PA To Judge