Sahira, W/O. Abdul Azeez vs State Of Kerala
2024 Latest Caselaw 30520 Ker

Kerala High Court

Sahira, W/O. Abdul Azeez vs State Of Kerala on 25 October, 2024

                                                              2024:KER:81020
WP(C).NO.33616/2024

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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. 33616 OF 2024

PETITIONER:

            SAHIRA, W/O. ABDUL AZEEZ, AGED 56 YEARS,
            CHETTIYAN THODI HOUSE, CHELAKKAD POST, MALAPPURAM
            DISTRICT, PIN - 679323.

            BY ADV. SRI. E.C.AHAMED FAZIL


RESPONDENTS:

     1      STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LAND
            REVENUE, SECRETARIATE, THIRUVANANTHAPURAM, PIN 695001.

     2      THE REVENUE DIVISIONAL OFFICER / SUB COLLECTOR,
            PERINTHALMANNA,MINI CIVIL STATION, PATTAMBI ROAD,
            PERINTHALMANNA, PIN - 679321.

     3      THE VILLAGE OFFICER, PULAMANTHOLE,
            PULAMANTHOLE VILLAGE OFFICE, PULAMANTHOLE POST,
            MALAPPURAM DISTRICT, PIN - 679323.

            SMT.DEVI SHRI R., GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                2024:KER:81020
WP(C).NO.33616/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 33616 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 13 Ares 55.7 sq.m. of land comprised in Survey Nos. 12/1-5 and

12/6-3 of Pulamanthole Taluk, in Perinthalmanna Village in Malappuram

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 3rd respondent

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

to the 2nd respondent Revenue Divisional Officer or the officer authorised

under Section 2(XVA) of the Act, within one month from today. On receipt 2024:KER:81020

of the same, the 2nd respondent Revenue 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:81020

APPENDIX OF WP(C).NO.33616/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS NO. 2884 OF 2023 DATED 01.12.2023 OF THE SUB COLLECTOR, PERINTHALMANNA

EXHIBIT P2 TRUE COPY OF THE APPLICATION IN FORM 6 HAVING APPLICATION NO. 5/2024/24573, DATED 30.01.2024 SUBMITTED BY PETITIONER TO SUB COLLECTOR, PERINTHALMANNA