Rejo Reghukumar vs Revenue Divisional Officer
2024 Latest Caselaw 30139 Ker

Kerala High Court

Rejo Reghukumar vs Revenue Divisional Officer on 24 October, 2024

                                                                 2024:KER:80084
R.P. NO. 1043 OF 2024

                                       1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                           R.P. NO. 1043 OF 2024

 AGAINST THE JUDGMENT IN WP(C) NO.31676 OF 2024 OF THE HIGH COURT

                                   OF KERALA

REVIEW PETITIONER:
           REJO REGHUKUMAR, AGED 40 YEARS,
           S/O. REGHUNATH, MANAKKATTU PUTHENVEEDU, PIRAVANTHOOR
           (PO), KOLLAM DISTRICT, REPRESENTED BY HIS FATHER AND
           POWER OF ATTORNEY HOLDER P. REGHUNATHA PILLAI, AGED 71
           YEARS, S/O. PARAMESWARAN PILLAI, MANAKKATTU
           PUTHENVEEDU, PIRAVANTHOOR (PO), KOLLAM DISTRICT, PIN -
           689696.
           BY ADV. SRI. K.SASIKUMAR


RESPONDENTS:
     1     REVENUE DIVISIONAL OFFICER,
           PUNALUR, KOLLAM DISTRICT, PIN - 691305.

     2      LOCAL LEVEL MONITORING COMMITTEE,REPRESENTED BY ITS
            CONVENER, AGRICULTURAL OFFICER, KRISHI BHAVAN,
            PIRAVANTHOOR, PUNALUR, KOLLAM DISTRICT, PIN - 689696.

     3      PIRAVANTHOOR GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY PIRAVANTHOOR PO, PUNALUR,
            KOLLAM DISTRICT, PIN - 689696.

     4      VILLAGE OFFICER,
            PIRAVANTHOOR, PUNALUR, KOLLAM DISTRICT, PIN - 689696.
            SRI. MANOJ RAMASWAMY, SC FOR R3
            SMT. AMMINIKUTTY K., SR.GP
     THIS    REVIEW     PETITION   HAVING      COME   UP   FOR   ADMISSION   ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:80084
R.P. NO. 1043 OF 2024

                                      2



                         MOHAMMED NIAS C. P. , J.
                ===========================================
                            R. P. No. 1043 of 2024
               =============================================
                   Dated this the 24th day of October, 2024

                                  ORDER

This Review Petition is filed contending that, Ext.P11 report of the

LLMC is illegal and therefore the Form 5 application submitted under the

Paddy Act should not be considered. The writ petition was dismissed as

premature as final orders were not passed on the Form 5 application

submitted by the petitioner. The learned Government Pleader, on

instructions, submits that the final orders will be passed on the Form 5

application within two months, as directed in the judgment under review.

There is no error apparent on the face of the record warranting admission

of this review petition, except fixing a time limit for consideration of the

Form 5 application as above and every other aspect in the judgment dated

11.9.2024 is maintained.

Subject to the above, the Review Petition is dismissed.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG