Kerala High Court
C.Muhammed Kutty vs State Of Kerala on 17 October, 2024
WP(C) NO. 32123 OF 2024
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2024:KER:77135
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. 32123 OF 2024
PETITIONER:
C.MUHAMMED KUTTY,
AGED 55 YEARS
S/O.ABDULLA HAJI, CHELATTUPARAKKAL HOUSE,
KODAPPURAM, KANNAMVETTIKAVU P.O.,
MALAPPURAM, PIN - 673637
BY ADVS.
K.MOHANAKANNAN
MAYA S. KUMAR
RESPONDENTS:
1 STATE OF KERALA,
REP. BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 DISTRICT COLLECTOR,
COLLECTORATE,
MALAPPURAM DISTRICT, PIN - 676505
3 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE,
PERINTHALMANNA, PIN - 679322
4 LOCAL LEVEL MONITORING COMMITTEE,
REP. BY ITS CONVENER, KRISHI BHAVAN,
CHERUKAVU, MALAPPURAM, PIN - 673637
WP(C) NO. 32123 OF 2024
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5 AGRICULTURAL OFFICER,
KRISHIBHAVAN, CHERUKAVU,
MALAPPURAM DISTRICT,
PIN - 673637
6 TAHSILDAR,
TALUK OFFICE, ERANAD,
MALAPPURAM, PIN - 676505
7 VILLAGE OFFICER VAZHAYOOR,
VAZHAYOOR VILLAGE OFFICE VAZHAYOOR,
KAKKOVE TOWN VAZHAYOOR PO, PIN - 673634
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.
=========================
W.P(C) No. 32123 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 6.28 Ares of land comprised in Survey No.341/3-7 situated in
Kondotty Taluk, in Vazhayoor 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 5 th
respondent Agricultural Officer to provide 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 one month from
today. On receipt of the same, the 3rd respondent Revenue Divisional
WP(C) NO. 32123 OF 2024
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Officer/authorised officer will consider Ext.P3 application within one month
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. 32123 OF 2024
2024:KER:77135
APPENDIX OF WP(C) 32123/2024
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.3153/2023 OF SRO
KONDOTY DATED 18-3-2013
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATA
BANK MAINTAINED IN THE AGRICULTURAL OFFICE,
KRSIHIBAVAN CHERUKAVU
EXHIBIT P3 A TRUE COPY OF THE FORM-5 APPLICATION
SUBMITTED BY THE PETITIONER DATED 07.03.2023
// True Copy // PA To Judge
