Padannayil Zeenat Fouzan Abdul Gafoor vs Deputy Collector(Rr)
2024 Latest Caselaw 29895 Ker

Kerala High Court

Padannayil Zeenat Fouzan Abdul Gafoor vs Deputy Collector(Rr) on 22 October, 2024

WP(C) NO. 32963 OF 2024        1             2024:KER:78309

          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. 32963 OF 2024

PETITIONER:

         PADANNAYIL ZEENAT FOUZAN ABDUL GAFOOR,
         AGED 38 YEARS, RESIDING @ S/O.ABDU GAFOOR,
         KULANGARATHOP, B/11, JAWAHARABAD ROAD NO.
         9,ALMEDIA PARK, BANDRA WEST, BANDRA, MUMBAI
         SUBURBAN, MAHARASHTRA, PIN - 400050

         BY ADV AFTHABUDHEEN P.K
RESPONDENTS:

    1    DEPUTY COLLECTOR(RR),
         KOZHIKODE CIVIL STATION, PIN - 673020

    2    VILLAGE OFFICER,KARUVANTHIRUTHI VILLAGE OFFICE,
         KARUVANTHIRUTHI, PIN - 673631

    3    AGRICULTURAL OFFICER,
         AGRICULTURAL OFFICE, FEROK, PIN - 673631

         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. 32963 OF 2024             2               2024:KER:78309




                            JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 14 Ares 97.00 Sq.mtr of land comprised in

Survey Nos.397/117, 397/118, 397/128 and 397/130 of Kozhikode

Taluk, in Ferok Village in Kozhikode 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 second

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the first respondent Deputy

Collector under Section 2(XVA) of the Act, within one month from

today. On receipt of the same, the first respondent Deputy WP(C) NO. 32963 OF 2024 3 2024:KER:78309

Collector 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. 32963 OF 2024 4 2024:KER:78309

APPENDIX OF WP(C) 32963/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE COPY OF THE BASIC TAX RECEIPT, DATED 11.09.2024

Exhibit P2 TRUE COPY OF THE APPLICATION IN FORM 6, DATED 22.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P3 PETITIONER HAS REMITTED REQUISITE FEES FOR THE FORM 6 APPLICATION. TRUE COPY OF THE SAME, DATED 22.11.2023

Exhibit P4 TRUE COPY OF AADHAR OF PETITIONER

// TRUE COPY //

P.A.TO JUDGE