Hafeefa Febin.K, W/O. Muhammed ... vs Revenue Divisional Officer, Kozhikode
2024 Latest Caselaw 30521 Ker

Kerala High Court

Hafeefa Febin.K, W/O. Muhammed ... vs Revenue Divisional Officer, Kozhikode on 25 October, 2024

                                                              2024:KER:81043
WP(C).NO.33540/2024

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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. 33540 OF 2024

PETITIONER:

            HAFEEFA FEBIN.K, W/O. MUHAMMED MUBASHEER,
            AGED 23 YEARS, AMBALAPURAM HOUSE, FEROKE POST,
            KOZHIKODE DISTRICT, PIN - 673631.

            BY ADV. SRI. V.T.MADHAVANUNNI


RESPONDENTS:

     1      REVENUE DIVISIONAL OFFICER, KOZHIKODE
            CIVIL STATION, KOZHIKODE, PIN - 673020.

     2      VILLAGE OFFICER,PERUMANNA VILLAGE,PERUMANNA POST,
            KOZHIKODE DISTRICT, PIN - 673019.

     3      AGRICULTURAL OFFICER,
            PERUMANNA PANCHAYAT, PERUMANNA POST, KOZHIKODE
            DISTRICT, PIN - 673019.

            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:81043
WP(C).NO.33540/2024

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                           MOHAMMED NIAS C. P. , J.
                     =====================================
                           W. P. (C) No. 33540 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 4.2088 Ares of land comprised in Survey No. 116/2-4 of Kozhikode

Taluk, in Perumanna Village in Kozhikode 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 2 nd respondent

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

to the 1st 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 1st respondent Revenue Divisional 2024:KER:81043

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:81043

APPENDIX OF WP(C).NO.33540/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.483 OF 2024 OF S.R.O, MAVOOR, DATED 20.02.2024

EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 29.08.2024 OF THE RESPONDENT NO.1

EXHIBIT P3 A TRUE COPY OF THE FORM 6 APPLICATION DATED 06.09.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT