Ummer I M vs State Of Kerala
2024 Latest Caselaw 30512 Ker

Kerala High Court

Ummer I M vs State Of Kerala on 25 October, 2024

                                                              2024:KER:80301
WP(C).NO.30679/2024

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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. 30679 OF 2024

PETITIONER:
           UMMER I M, AGED 70 YEARS,SON OF MOHAMMED, RESIDING AT
           ILLIKKAL HOUSE, VADACODE P.O., KARIPPASSERY MUGAL,
           ERNAKULAM DISTRICT, PIN - 682021.

            BY ADVS.M/S. B.SAJEEV KUMAR & THOMAS JOHN AMBOOKEN


RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE, GOVT.
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

     2      THE DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,
            ERNAKULAM DISTRICT, PIN - 682030.

     3      REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISION OFFICE, FORT KOCHI, ERNAKULAM
            DISTRICT, KOCHI, PIN - 682001.

     4      THE DEPUTY COLLECTOR (L.A), CIVIL STATION, KAKKANAD,
            ERNAKULM DISTRICT, PIN - 682030.

     5      THE AGRICULTURAL OFFICER, AGRICULTURAL OFFICE, KRISHI
            BHAVAN, CHOORNIKKARA, ERNAKULAM DISTRICT, PIN - 683106.

            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:80301
WP(C).NO.30679/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 30679 of 2024
                   =====================================
                   Dated this the 25th day of October, 2024

                               JUDGMENT

The prayer in the writ petition is to pass appropriate orders on the

Form 5 application filed under the provisions of the Kerala Conservation of

Paddy Land and Wetland Act, 2008. Today when the matter was taken up,

the learned Government Pleader submitted that orders have already been

passed on 24.10.2024. This is recorded. Nothing further remains to be

considered in this writ petition and the same is accordingly closed.

Sd/-

MOHAMMED NIAS C. P. , JUDGE MMG 2024:KER:80301

APPENDIX OF WP(C).NO.30679/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED BEARING NO.

4196/2011 OF ALUVA SUB REGISTRY EXECUTED ON 14/12/2011 IN FAVOUR OF THE PETITIONERS

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 16/01/2019 ISSUED BY THE VILLAGE OFFICER, CHOORNIKKARA VILLAGE.

EXHIBIT P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE DATA BANK FOR CHOORNIKKARA GRAMA PANCHAYATH ISSUED AS PER NOTIFICATION DATED 15/03/2012 PUBLISHED IN THE KERALA GAZETTE DATED 24/03/2012

EXHIBIT P4 TRUE COPY OF THE FORM 5 APPLICATION DATED 16/12/2021 SUBMITTED BEFORE THE 3RD RESPONDENT