Sajitha Koyakutty vs The District Collector
2024 Latest Caselaw 30415 Ker

Kerala High Court

Sajitha Koyakutty vs The District Collector on 25 October, 2024

                                                              2024:KER:80326
WP(C).NO.32411/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                           WP(C) NO. 32411 OF 2024

PETITIONER:
           SAJITHA KOYAKUTTY,AGED 49 YEARS,
           W/O. KOYAKUTTY, KYTHAKATH, THODIYANKOL HOUSE,
           VELIMUKKU, MOONNIYUR, MALAPPURAM, PIN - 676317.

            BY ADVS. M/S.FARHANA K.H. & MUHASIN K.M.


RESPONDENTS:
     1     THE DISTRICT COLLECTOR,
           COLLECTORATE ROAD, UP HILL, MALAPPURAM, PIN - 676505.

     2      THE DEPUTY COLLECTOR (LA),
            COLLECTORATE ROAD, UP HILL, MALAPPURAM, PIN - 676505.

     3      THE TAHSILDAR,THIRURANGADI TALUK OFFICE, THIRURANGADI,
            MALAPPURAM, PIN - 676306.

     4      THE VILLAGE OFFICER,MUNNIYOOR VILLAGE OFFICE, VELIMUKKU
            SOUTH, MUNNIYOOR, MALAPPURAM, PIN - 676311.

* ADDL. 5 THE REVENUE DIVISIONAL OFFICER, TIRUR,
          REVENUE DIVISIONAL OFFICE, TIRUR-THRIKANDIYOOR ROAD,
          TIRUR, MALAPPURAM.

            * IMPLEADED AS PER ORDER DATED 25.10.2024 IN
            I.A.NO.1/2024 IN WP(C) NO. 32411/2024.

            SRI.RIYAL DEVASSY, GP
     THIS   WRIT      PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:80326
WP(C).NO.32411/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 32411 of 2024
                   =====================================
                   Dated this the 25th day of October, 2024

                                JUDGMENT

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

extent of 4 Ares of land comprised in Survey No. 403/6 of Thirurangadi

Taluk, in Munniyoor Village in Malappuram District, has preferred Ext.P3

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 4 th respondent

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

to the additional 5th respondent Revenue Divisional Officer or the officer

authorised under Section 2(XVA) of the Act, within two months from today.

2024:KER:80326

On receipt of the same, the additional 5 th respondent Revenue Divisional

Officer/authorised officer will consider 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:80326

APPENDIX OF WP(C).NO.32411/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 09.08.2023

EXHIBIT P2 TRUE COPY OF THE DATA BANK

EXHIBIT P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 28.05.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 01.06.2024