Kerala High Court
Anilkumar vs Revenue Divisional Officer, Thrissur on 22 October, 2024
2024:KER:79744
WP(C).NO.32667/2024
1
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. 32667 OF 2024
PETITIONER:
ANILKUMAR, AGED 46 YEARS,
S/O.DAMODARAN, THOTTIPARAMBIL HOUSE, KUTTUMUKK,
RAMAVARMAPURAM.P.O., THRISSUR DISTRICT, PIN - 680631.
BY ADVS. M/S.C.A.CHACKO, C.M.CHARISMA & BABU V.P.
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER, THRISSUR,
REVENUE DIVISIONAL OFFICE, CIVIL STATION, AYYANTHOLE,
THRISSUR, PIN - 680003.
2 DEPUTY COLLECTOR (RR), THRISSUR,
CIVIL STATION, AYYANTHOLE, THRISSUR, PIN - 680003.
3 LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENER, THRISSUR CORPORATION,
THRISSUR, PIN - 680001.
4 AGRICULTURAL OFFICER,
KRISHI BHAVAN, VILVATTOM, THRISSUR DISTRICT, PIN -
680631.
5 VILLAGE OFFICER,
VILVATTOM VILLAGE OFFICE, THRISSUR, PIN - 680631.
SMT.PREETHA.K.K.- SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:79744
WP(C).NO.32667/2024
2
MOHAMMED NIAS C. P. , J.
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W. P. (C) No. 32667 of 2024
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Dated this the 22nd day of October, 2024
JUDGMENT
The petitioner, stated to be the owner of the property having an
extent of 1.88 Ares of land comprised in Survey No. 57/57-1 of Thrissur
Taluk, in Vilvattom Village in Thrissur District, has preferred Ext.P4
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 5 th respondent
Village Officer to give sufficient inputs required under the Act and the Rules
to the 1st respondent Revenue Divisional Officer or the officer authorised
2024:KER:79744
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.P4 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:79744
APPENDIX OF WP(C).NO.32667/2024
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY PETITIONER'S SETTLEMENT DEED DATED
25/6/2018 OF SRO, THRISSUR
EXHIBIT P2 TRUE COPY OF SETTLEMENT DEED DATED 11/11/1991
IN THE NAME OF PETITIONER'S FATHER
EXHIBIT P3 TRUE COPY OF LAND TAX RECEIPT DATED 4/3/2017
ISSUED FROM VILLAGE OFFICE, VILVATTOM
EXHIBIT P4 TRUE COPY OF PETITIONER'S FORM 6 APPLICATION
DATED 30/08/2024
