Devadasan vs The Revenue Divisional Officer
2024 Latest Caselaw 29947 Ker

Kerala High Court

Devadasan vs The Revenue Divisional Officer on 22 October, 2024

                                                              2024:KER:79742
WP(C).NO.28036/2024

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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. 28036 OF 2024

PETITIONER:

            DEVADASAN, AGED 51 YEARS,
            S/O RAMANKUTTY,KUNNAMKULANGARA HOUSE,PIRAYIRI
            P.O.,PALAKKAD DISTRICT, PIN - 678004.

            BY ADVS. M/S.BINOY VASUDEVAN, SREEJITH SREENATH,
            RINCY KHADER & K.V.RAJESWARI


RESPONDENTS:

     1      THE REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER, VIDYUT
            NAGAR,PARAKUNNAM, PALAKKAD, PIN - 678001.

     2      THE AGRICULTURAL OFFICER,
            KRISHI BHAVAN, MUNDER,PALAKKAD DISTRICT, PIN - 678592.

     3      THE VILLAGE OFFICER,
            MUNDUR-I VILLAGE, MUNDUR,PALAKKAD DISTRICT, PIN -
            678592.

            SMT.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:79742
WP(C).NO.28036/2024

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                            MOHAMMED NIAS C. P. , J.
                      =====================================
                            W. P. (C) No. 28036 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

17 ares 81 sq.m. of land comprised in Survey No. 629/14 of Palakkad Taluk, in

Mundur-I Village in Palakkad District, has preferred Ext.P4 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 2 nd respondent

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

to the 1st 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 1st respondent Revenue Divisional Officer/authorised officer will consider 2024:KER:79742

Ext.P4 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:79742

APPENDIX OF WP(C).NO.28036/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.965 OF 2024 OF S.R.O PALAKKAD DATED 22-04-2024

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 03-07-2024 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 18-06-2024

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER THROUGH ONLINE BEFORE THE OFFICE OF THE 1ST RESPONDENT DATED 05-07-2024