Sehala vs The Revenue Divisional Officer
2024 Latest Caselaw 29935 Ker

Kerala High Court

Sehala vs The Revenue Divisional Officer on 22 October, 2024

WP(C) NO. 32659 OF 2024        1             2024:KER:78306

          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. 32659 OF 2024

PETITIONER:

         SEHALA, AGED 37 YEARS,
         DOOR NO CC 35/1617-B, JAWAHARLAL NEHRU STADIUM
         ROAD,PALARIVATTOM P. O., ERNAKULAM, PIN - 682025

         BY ADV SAIGI JACOB PALATTY


RESPONDENTS:

    1    THE REVENUE DIVISIONAL OFFICER,
         REVENUE DIVISIONAL OFFICE, FORT KOCHI,
         FORT KOCHI P.O, ERNAKULAM DISTRICT, PIN - 682001

    2    TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE,
         KANAYANNUR ,ERNAKULAM DISTRICT, PIN - 682011

    3    THE VILLAGE OFFICER, POONITHURA VILLAGE,
         ERNAKULAM, POONITHURA P.O., PIN - 682038

         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. 32659 OF 2024              2               2024:KER:78306



                             JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 3.03 Ares of land comprised in Survey No.226/1-

8 of Kanayannur Taluk, in Poonithura Village in Ernakulam

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 third

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the first 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 first respondent Revenue Divisional Officer/authorised officer WP(C) NO. 32659 OF 2024 3 2024:KER:78306

will consider Ext.P2 application within one month 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. 32659 OF 2024 4 2024:KER:78306

APPENDIX OF WP(C) 32659/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 18.08.2023 OF THE SUBJECT PROPERTY

Exhibit P2 THE TRUE COPY OF THE FORM 6 APPLICATION NUMBER 16/2022/60911 DATED 15.02.2022 BEFORE THE 1ST RESPONDENT

// TRUE COPY //

P.A. TO JUDGE