Ibrahimkutty Alias Bava vs State Of Kerala, Represented By Its ...
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Kerala High Court

Ibrahimkutty Alias Bava vs State Of Kerala, Represented By Its ... on 22 October, 2024

                                                              2024:KER:79740
WP(C).NO.32934/2024

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               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. 32934 OF 2024

PETITIONER/PETITIONER:

            IBRAHIMKUTTY ALIAS BAVA, AGED 60 YEARS,
            S/O MOHAMMED, THAYYILEKANDI PALLI VALAPPIL, CHENNARA,
            MANGALAM, TIRUR, MALAPPURAM, PIN - 676561.

            BY ADVS. M/S.RAHUL SASI, NEETHU PREM,
            MALAVIKA C.S., MEGHA BIJU & MARIYA JOSEPH


RESPONDENTS/RESPONDENTS:

     1      STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF REVENUE, STATE SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001.

     2      THE DISTRICT COLLECTOR,
            COLLECTORATE ROAD, UP HILL,MALAPPURAM, PIN - 676505.

     3      THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, TIRUR-THRIKANDIYUR
            ROAD,TIRUR, MALAPPURAM, PIN - 676101.

     4      THE VILLAGE OFFICER,
            MANGALAM VILLAGE,TIRUR, MALAPPURAM, PIN - 676101.

     5      THE AGRICULTURAL OFFICER,
            MANGALAM, TIRUR, MALAPPURAM, PIN - 680581.

            SRI.DEVI SHRI R., G.P.


     THIS   WRIT      PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                     2024:KER:79740
WP(C).NO.32934/2024

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                            MOHAMMED NIAS C. P. , J.
                      =====================================
                            W. P. (C) No. 32934 of 2024
                      =====================================
                      Dated this the 22nd day of October, 2024


                                   JUDGMENT

The petitioner, stated to be the owner of the property having an extent of

25 ares of land comprised in Survey Nos. 43/1-1, 44/1-1 and 44/1-3 of Block No.

003 of Tirur Taluk, in Mangalam Village in Malappuram 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.

3. Accordingly, there will be a direction to the 5 th respondent

Agricultural Officer to give sufficient inputs required under the Act and the Rules

to the 3rd 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 3rd respondent Revenue Divisional Officer/authorised officer will consider 2024:KER:79740

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 MMG 2024:KER:79740

APPENDIX OF WP(C).NO.32934/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF LAND TAX RECEIPT DATED

04.04.2024

EXHIBIT P2 THE TRUE COPY OF THE APPROVAL LETTER FROM HINDUSTHAN PETROLEUM CORPORATION LIMITED DATED 14.03.2024

EXHIBIT P3 THE TRUE COPY OF THE APPLICATION DATED 23.02.2024