Sehala Mohammed Babu vs The Revenue Divisional Officer
2024 Latest Caselaw 30013 Ker

Kerala High Court

Sehala Mohammed Babu vs The Revenue Divisional Officer on 22 October, 2024

                                                              2024:KER:79738
WP(C).NO.32721/2024

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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. 32721 OF 2024

PETITIONER:

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

            BY ADV. SRI. 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, PIN - 682038.

            SMT.PREETHA.K.K., SR.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:79738
WP(C).NO.32721/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 32721 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 2.92 Ares of land comprised in Survey No. 226/1-12 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.

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

Village 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 one month from today. On receipt

of the same, the 1st respondent Revenue Divisional Officer/authorised 2024:KER:79738

officer 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 MMG 2024:KER:79738

APPENDIX OF WP(C).NO.32721/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 17.08.2023 OF THE SUBJECT PROPERTY

EXHIBIT P2 THE TRUE COPY OF THE FORM 6 APPLICATION NUMBER 14/2022/60911DATED 15.02.2022 BEFORE THE 1ST RESPONDENT