Kerala High Court
Sathyajith Kuttikkandy vs The District Collector on 22 October, 2024
WP(C) NO. 32658 OF 2024 1 2024:KER:78307
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. 32658 OF 2024
PETITIONER:
SATHYAJITH KUTTIKKANDY, AGED 58 YEARS,
S/O. KARUNAKARAN. K, KUTTIKKANDY HOUSE,
NEAR GOVERNMENT TOWN HIGH SCHOOL, KANNUR 1 P.O,
KANNUR DISTRICT, PIN - 670001
BY ADV BINIYAMIN K.S.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION KANNUR,
THAVAKKARA, KANNUR DISTRICT, PIN - 670002
2 THE REVENUE DIVISIONAL OFFICER,
TALIPARAMBA REVENUE DIVISIONAL OFFICE,
COURT ROAD, TALIPARAMBA, KANNUR DISTRICT,
PIN - 670141
3 THE DEPUTY COLLECTOR (RR),
COLLECTORATE, CIVIL STATION KANNUR,
THAVAKKARA, KANNUR DISTRICT, PIN - 670002
4 THE THAHSILDAR,
KANNUR TALUK OFFICE, NEAR GANDHI CIRCLE,
SOUTH BAZAR, KANNUR DISTRICT, PIN - 670002
5 THE VILLAGE OFFICER,
PALLIKKUNNUVILLAGE OFFICE, PALLIKKUNNU,
KANNUR DISTRICT, PIN - 670004
WP(C) NO. 32658 OF 2024 2 2024:KER:78307
6 THE AGRICULTURAL OFFICER,
PALLIKKUNNU KRISHI BHAVAN, PALLIKKUNNU,
KANNUR DISTRICT, PIN - 670004
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. 32658 OF 2024 3 2024:KER:78307
JUDGMENT
The petitioner, stated to be the owner of the property
having an extent of 4 Ares 15 Sq.Meters of land comprised in
Survey No.10/175 situated in Kannur Taluk, in Pallikunnu Village
in Kannur 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 petitioner 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 one month from today.
On receipt of the same, the second respondent Revenue Divisional
WP(C) NO. 32658 OF 2024 4 2024:KER:78307
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. 32658 OF 2024 5 2024:KER:78307
APPENDIX OF WP(C) 32658/2024
PETITIONER'S EXHIBITS
Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.
KL13020408702/2023 DATED 21/09/2023
Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
PUBLISHED DATA BANK OF PALLIKKUNNU GRAMA
PANCHYAT BEARING NO. A3-9027/2010 DATED
06-12-2010
Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE PETITIONER BEFORE THE
2ND RESPONDENT DATED 29-11-2023
// TRUE COPY //
P.A. TO JUDGE
