Muhammed Haris vs The Revenue Divisional Officer, Tirur
2024 Latest Caselaw 29654 Ker

Kerala High Court

Muhammed Haris vs The Revenue Divisional Officer, Tirur on 17 October, 2024

WP(C) NO. 31897 OF 2024

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                                                                 2024:KER:77128


                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. 31897 OF 2024

PETITIONER:

            MUHAMMED HARIS,
            AGED 40 YEARS
            S/O. HAMZA, PUTHANPEEDIKAYIL HOUSE,
            THRIKANAPURAM P. O., PONNANI TALUK,
            MALAPPURAM DISTRICT, PIN - 679573

            BY ADV BINU V V VEETTIL VALAPPIL
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER, TIRUR,
            THRIKANDIYOOR ROAD, TIRUR, MALAPPURAM,
            PIN - 676101

    2       THE VILLAGE OFFICER,
            TAVANUR VILLAGE OFFICE, TAVANUR - AYANKALAM ROAD,
            TAVANUR P. O., PONNANI TALUK,
            MALAPPURAM DISTRICT, PIN - 679573

    3       LOCAL LEVEL MONITORING COMMITTEE,
            REPRESENTED BY ITS CONVENER, THE AGRICULTURAL OFFICER,
            TAVANUR, KRISHI BHAVAN, TAVANUR,
            TAVANUR P. O., PONNANI TALUK,
            MALAPPURAM DISTRICT, PIN - 679573


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. 31897 OF 2024

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                                                            2024:KER:77128
                         MOHAMMED NIAS C.P., J.
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                         W.P(C) No. 31897 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 7.79 Ares of land comprised in Survey No.268/4-5 situated in

Ponnani Taluk, in Tavanur Village in Malappuram District, has preferred

Ext.P1 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 Agricultural Officer to provide sufficient inputs required under

the Act and the Rules to the 1st 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 1st respondent Revenue Divisional

Officer/authorised officer will consider Ext.P1 application within two WP(C) NO. 31897 OF 2024

2024:KER:77128 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. 31897 OF 2024

2024:KER:77128 APPENDIX OF WP(C) 31897/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT, DATED 23/07/2024

// True Copy // PA To Judge