Devi Suresh vs The Revenue Divisional Officer
2024 Latest Caselaw 30190 Ker

Kerala High Court

Devi Suresh vs The Revenue Divisional Officer on 24 October, 2024

                                                              2024:KER:80196
WP(C).NO.35490/2024

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                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

                           WP(C) NO. 35490 OF 2024

PETITIONER:

            DEVI SURESH, AGED 56 YEARS,
            W/O. SURESH, "DEVI', OLLUR TEMPLE ROAD, MYLAMPADI,
            KOZHIKODE DISTRICT, PIN - 670016.

            BY ADVS. M/S.RAJESH V.NAIR & R.PARTHASARATHY



RESPONDENTS:

     1      THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, KOZHIKODE, PIN - 673020.

     2      STATE OF KERALA,
            REPRESENTED BY SECRETARY TO REVENUE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

* ADDL. 3 THE VILLAGE OFFICER,
          OLAVANNA VILLAGE, KOZHIKODE-673025.

            * IMPLEADED AS PER ORDER DATED 24.10.2024 IN
            I.A.NO.1/2024

            SMT.DEVI SHRI R., GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:80196
WP(C).NO.35490/2024

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                          MOHAMMED NIAS C. P. , J.
                    =====================================
                          W. P. (C) No. 35490 of 2024
                    =====================================
                    Dated this the 24th day of October, 2024

                                JUDGMENT

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

extent of 3 Ares of land comprised in Re-Survey No. 15/37 Block No.001 of

Kozhikode Taluk, in Olavanna Village in Kozhikode 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

additional 3rd respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the 1 st respondent Revenue Divisional Officer

or the officer authorised under Section 2(XVA) of the Act, within three

months from today. On receipt of the same, the 1 st respondent Revenue 2024:KER:80196

Divisional Officer/authorised officer will consider Ext.P2 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:80196

APPENDIX OF WP(C).NO.35490/2024

PETITIONER'S EXHIBITS:

EXHIBIT-P1 TRUE COPY OF THE ORDER PASSED BY THE 1ST RESPONDENT IN PROCEEDING NO.1942/2024 DATED 26.02.2024

EXHIBIT-P2 TRUE COPY OF THE FORM 6 APPLICATION DATED 02.08.2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT