Shareef vs State Of Kerala
2024 Latest Caselaw 29621 Ker

Kerala High Court

Shareef vs State Of Kerala on 17 October, 2024

                                                              2024:KER:77906
WP(C).NO.31714/2024

                                       1


               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. 31714 OF 2024

PETITIONER:
           SHAREEF, AGED 55 YEARS,
           S/O KUNHEEN, KUNDANI, KAIMALASSERY, TRIPANGODE P.O,
           MALAPPURAM DISTRICT, PIN - 676108.
           BY ADV. SRI. P.T.SHEEJISH
RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY SECRETARY, SECRETARIAT, DEPARTMENT OF
           AGRICULTURE, THIRUVANANTHAPURAM DISTRICT, PIN - 695001.
     2     THE DISTRICT COLLECTOR, COLLECTORATE, UP HILL,
           MALAPPURAM, MALAPPURAM DISTRICT, PIN - 676504.
     3     THE REVENUE DIVISIONAL OFFICER,
           CIVIL STATION BUILDING, CIVIL STATION, TIRUR,
           MALAPPURAM DISTRICT, PIN - 676101.
     4     TAHSILDAR,
           TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN - 676101.
     5     TALUK SURVEYOR,
           TALUK OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN - 676101.
     6     THE VILLAGE OFFICER, TRIPRANGODE VILLAGE OFFICE,
           TRIPRANGODE P.O, MALAPPURAM DISTRICT, PIN - 676108.
     7     AGRICULTURAL OFFICER, CONVENOR OF LOCAL LEVEL
           MONITORING COMMITTEE, KRISHI BHAVAN, TRIPRANGODE,
           TRIPRANGODE P.O,MALAPPURAM DISTRICT,KERALA,PIN 676108.
           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:77906
WP(C).NO.31714/2024

                                         2




                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 31714 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 8.10 Ares of land comprised in Re-Survey No. 44/2-12 of Tirur

Taluk, in Triprangode 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 6 th respondent

Village Officer to give sufficient inputs required under the Act and the Rules

to the 3rd respondent Revenue Divisional Officer or the officer authorised

under Section 2(XVA) of the Act, within three months from today. On 2024:KER:77906

receipt of the same, the 3rd respondent Revenue Divisional

Officer/authorised officer will consider Ext.P2 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:77906

APPENDIX OF WP(C).NO.31714/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 28.12.2023 ISSUED BY THE 6TH RESPONDENT

EXHIBIT P2 THE TRUE COPY OF THE FORM 6 APPLICATION WITH RESPECT TO THE 8.10 ARES OF PROPERTY, COMPRISED IN RE-SURVEY. NO. 44/2-12 OF TRIPRANGODE VILLAGE, FILED BY THE PETITIONER BEFORE 3RD RESPONDENT DATED 12.08.2024