Kerala High Court
Muhammed vs The District Collector on 22 October, 2024
WP(C) NO. 32713 OF 2024 1 2024:KER:78299
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. 32713 OF 2024
PETITIONERS:
1 MUHAMMED, AGED 66 YEARS,
S/o MOIDEEN KOYA HAJI, POTTAMMAL, PERINGOLAM,
KUNNAMANGALAM, PERUVAYAL, KOZHIKKODE DISTRICT,
PIN - 673571
2 SAIDUTTY, AGED 57 YEARS,
S/O. MOIDEENKOYA HAJI, POTTAMMAL, PERINGOLAM,
PERUVAYAL, KOZHIKKODE DISTRICT, PIN - 673571
BY ADV BINIYAMIN K.S.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION KOZHIKODE,
WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE DISTRICT,
PIN - 673020
2 THE REVENUE DIVISIONAL OFFICER,
KOZHIKODE REVENUE DIVISIONAL OFFICE,
COLLECTORATE, CIVIL STATION KOZHIKODE,
WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE DISTRICT,
PIN - 673020
3 THE DEPUTY COLLECTOR (RR),
COLLECTORATE, CIVIL STATION KOZHIKODE,
WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE DISTRICT,
WP(C) NO. 32713 OF 2024 2 2024:KER:78299
PIN - 673020
4 THE THAHSILDAR,
KOZHIKODE TALUK OFFICE, COLLECTORATE, CIVIL
STATION KOZHIKODE, WAYANAD ROAD, ERANHIPPALAM,
KOZHIKODE DISTRICT, PIN - 673020
5 THE VILLAGE OFFICER,
PERUVAYAL VILLAGE OFFICE, PERUVAYAL,
KOZHIKODE DISTRICT, PIN - 673008
6 THE AGRICULTURAL OFFICER,
PERUVAYAL KRISHI BHAVAN, POOVATTUPARAMBA P.O,
KOZHIKODE DISTRICT, PIN - 673008
SMT.PREETHA.K.K- SR.G.P.
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. 32713 OF 2024 3 2024:KER:78299
JUDGMENT
The petitioners, stated to be the owners of the property
having an extent of 3 Ares 64.2 Sq.Meters of land comprised in
Survey No.29/21 situated in Kozhikode Taluk, in Peruvayal
Village in Kozhikode 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 petitioners submits that
no orders have been passed on the statutory application so far.
Under such circumstances, there will be a direction to
the sixth respondent Agricultural Officer to provide 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. 32713 OF 2024 4 2024:KER:78299
Officer/authorised officer will consider Ext.P3 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. 32713 OF 2024 5 2024:KER:78299
APPENDIX OF WP(C) 32713/2024
PETITIONERS' EXHIBITS
Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.
KL11014107826/2024 DATED 26-06-2024
Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
PUBLISHED DATA BANK OF PERUVAYAL GRAMA
PANCHAYAT BEARING NO. A4-24006/11 DATED
17-11-2011
Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY PETITIONERS BEFORE THE 2ND
RESPONDENT DATED 29-06-2024
// TRUE COPY //
P.A. TO JUDGE
