Aboobacker Siddeeque K.T vs The District Collector
2024 Latest Caselaw 29836 Ker

Kerala High Court

Aboobacker Siddeeque K.T vs The District Collector on 22 October, 2024

WP(C) NO. 32592 OF 2024        1              2024:KER:78320

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 TUESDAY, THE 22nd DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                  WP(C) NO. 32592 OF 2024

PETITIONER:

         ABOOBACKER SIDDEEQUE K.T.,
         AGED 67 YEARS, S/O. ABDULLAKUTTY HAJI,
         PARAKKOTTIL HOUSE, VANIYAMBALAM P.O.,
         MALAPPURAM, PIN - 679339


         BY ADVS. P.K.MOHAMED JAMEEL
         N.RAGHUNATH
         SUHARABI KANNETH
         SMRITHI HARRIS


RESPONDENTS:

    1    THE DISTRICT COLLECTOR,
         COLLECTORATE, MALAPPURAM DISTRICT,
         PIN - 676505

    2    REVENUE DIVISIONAL OFFICER,
         REVENUE DIVISIONAL OFFICE, SHORNUR,
         PERITHALMANNA ROAD, MALAPPURAM DISTRICT,
         PIN - 679322

    3    THE VILLAGE OFFICER,
         WANDOOR VILLAGE OFFICE,WANDOOR P.O.,
         WANDOOR, MALAPPURAM, PIN - 679328

    4    AGRICULTURAL OFFICER,
         KRISHI BHAVAN, WANDOOR POST, WANDOOR,
 WP(C) NO. 32592 OF 2024       2              2024:KER:78320

         MALAPPURAM DISTRICT, PIN - 679328


         BY GOVERNMENT PLEADER SMT. DEVI SHRI. R.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING
ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 32592 OF 2024             3              2024:KER:78320



                             JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 32.3 Ares of land comprised in Survey No.202/1-

7 of Nilambur Taluk, in Wandoor Village in Malappruam 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.

Accordingly, there will be a direction to the third

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the second 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 second respondent Revenue Divisional WP(C) NO. 32592 OF 2024 4 2024:KER:78320

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

DMR/-

WP(C) NO. 32592 OF 2024 5 2024:KER:78320

APPENDIX OF WP(C) 32592/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE BASIC LAND TAX RECEIPT DATED 10.07.2024 ISSUED BY VILLAGE OFFICER WANDOOR

Exhibit P2 A TRUE COPY OF THE APPLICATION DATED 05.08.2024

// TRUE COPY //

P.A. TO JUDGE