Abdussalam.Pvp vs Revenue Divisional Officer
2024 Latest Caselaw 29631 Ker

Kerala High Court

Abdussalam.Pvp vs Revenue Divisional Officer on 17 October, 2024

WP(C) NO. 31891 OF 2024

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                                                             2024:KER:77539

                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. 31891 OF 2024

PETITIONER:

            ABDUSSALAM.PVP.,
            AGED 53 YEARS
            S/O. AYSHA BEEVI.K.M., CHERKUZHIL HOUSE,
            NEDUMPARAMBU, MOONIYUR SOUTH,
            MALAPPURAM DISTRICT, PIN - 676311


            BY ADVS.
            U.K.DEVIDAS
            S.K.SREELAKSHMY


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            RDO OFFICE, TIRUR, TRIKANDIYUR ROAD,
            MALAPPURAM DISTRICT, PIN - 676101

    2       AGRICULTURE OFFICER,
            KRISHI BHAVAN, MOONNIYOOR,
            MALAPPURAM DISTRICT, PIN - 676303

    3       VILLAGE OFFICER,
            MOONNIYOOR VILLAGE, MOONNIYOOR,
            MALAPPURAM DISTRICT, PIN - 676303


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:
 WP(C) NO. 31891 OF 2024

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                         MOHAMMED NIAS C.P., J.
                         =========================
                         W.P(C) No. 31891 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 53.5 Ares of land comprised in Survey Nos.186/12-2, 186/13

situated in Tirurangadi Taluk, in Munniyoor 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 2 nd

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 three months

from today. On receipt of the same, the 1 st respondent Revenue Divisional WP(C) NO. 31891 OF 2024

2024:KER:77539

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. 31891 OF 2024

2024:KER:77539

APPENDIX OF WP(C) 31891/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 28.08.2024 ISSUED FROM THE VILLAGE OFFICE, MUNNIYOOR

EXHIBIT P2 TRUE COPY OF THE FEE RECEIPT DATED 29.08.2024 ISSUED FROM THE VILLAGE OFFICE, MUNNIYOOR

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 29.08.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER

// True Copy // PA To Judge