Chacko Paul ,S/O Paul, Alappad House vs The State Of Kerala, Represented By The
2024 Latest Caselaw 29888 Ker

Kerala High Court

Chacko Paul ,S/O Paul, Alappad House vs The State Of Kerala, Represented By The on 22 October, 2024

WP(C) NO. 32877 OF 2024          1           2024:KER:78308

          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. 32877 OF 2024

PETITIONER:

         CHACKO PAUL, S/O PAUL, ALAPPAD HOUSE,
         AGED 61 YEARS, KATTOOR VILLAGE, KATTOOR P.O
         MUKUNDAPURAM TALUK, THRISSUR, PIN - 680702


         BY ADV RAJESH CHAKYAT


RESPONDENTS:


    1    THE STATE OF KERALA, REPRESENTED BY THE
         PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    2    THE DISTRICT COLLECTOR, THRISSUR
         COLLECTORATE, AYYANTHOLE, THRISSUR, PIN - 680003

    3    THE REVENUE DIVISIONAL OFFICER,
         IRINJALAKUDA, CIVIL STATION, IRINJALAKUDA,
         THRISSUR DISTRICT, PIN - 680121

    4    THE THASILDAR, MUKUNDAPURAM TALUK, MUKUNDAPURAM,
         IRINJALAKUDA, THRISSUR, PIN - 680121

    5    THE VILLAGE OFFICER, KATTOOR VILLAGE OFFICE,
         KATTOOR, THRISSUR DISTRICT, PIN - 680702
 WP(C) NO. 32877 OF 2024       2             2024:KER:78308


         BY SR. GOVERNMENT PLEADER SMT. PREETHA K.K.


     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. 32877 OF 2024              3               2024:KER:78308




                             JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 12.14 Ares of land comprised in Survey

No.414/2-1 of Mukundapuram Taluk, in Kattoor Village in Thrissur

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 fifth

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the third respondent Revenue

Divisional Officer or the officer authorised under Section 2(XVA)

of the Act, within three months from today. On receipt of the WP(C) NO. 32877 OF 2024 4 2024:KER:78308

same, the third respondent Revenue Divisional 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. 32877 OF 2024 5 2024:KER:78308

APPENDIX OF WP(C) 32877/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SETTLEMENT DEED DATED 07.07.1989

Exhibit P2 A TRUE COPY OF THE FORM NO 6 APPLICATION PERTAINING TO PROPERTY IN SURVEY NO. 414/2-1 OF KATTOOR VILLAGE DATED 28.08.2024

// TRUE COPY //

P.A. TO JUDGE