Hasna Jahan.T.M vs The District Collector , Malappuram
2024 Latest Caselaw 30789 Ker

Kerala High Court

Hasna Jahan.T.M vs The District Collector , Malappuram on 30 October, 2024

WP(C) NO. 35623 OF 2024

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                                                      2024:KER:80805
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

   WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                       WP(C) NO. 35623 OF 2024

PETITIONERS:

    1     HASNA JAHAN.T.M.,
          AGED 30 YEARS
          D/O. MUHAMMED KUTTY ALIAS BAVA,
          THIRUTHTHUMMAL HOUSE, PUTHUPPALLI,THRITHALLOOR,
          MALAPPURAM DISTRICT, PIN - 676102

    2     LAIBA FATHIMA U.K.,
          AGED 5 YEARS
          D/O AKBARALI U.K, URAKKOTTIL
          HOUSE,PUTHUPPALLI,THRITHALLOOR,
          MALAPPURAM DISTRICT, REPRESENTED BY HER MOTHER AND
          NATURAL GUARDIAN 1. HASNA JAHAN.T.M, 30 YEARS,
          D/O. MUHAMMED KUTTY ALIAS BAVA,
          THIRUTHTHUMMAL HOUSE, PUTHUPPALLI,
          THRITHALLOOR, MALAPPURAM DISTRICT, PIN - 676102

          BY ADVS.
          MOHAMMED SHAFI.K
          SHAHIM BIN AZIZ


RESPONDENTS:

    1     THE DISTRICT COLLECTOR, MALAPPURAM,
          COLLECTORATE, CIVIL STATION, UP HILL,
          MALAPPURAM, PIN - 676505

    2     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          PERINTHALMANNA, MALAPPURAM DISTRICT, PIN - 679322

    3     THE VILLAGE OFFICER,
          MANKADA, MANKADA P.O,
          MALAPPURAM DISTRICT, PIN - 679324
 WP(C) NO. 35623 OF 2024

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                                                           2024:KER:80805


OTHER PRESENT:


            SMT.PREETHA K.K., SR.GP


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
30.10.2024,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35623 OF 2024

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                                                           2024:KER:80805
                      MOHAMMED NIAS C.P., J
                     ==========================
                      W.P(C) No. 35623 of 2024
                     ==========================
               Dated this the 30th day of October, 2024


                             JUDGMENT

The petitioners, stated to be the owners of the property having

an extent of 3 Ares 24 Sq. mtr of land comprised in Survey No.19/2-28,

Perinthalmanna Taluk, in Mankada Village in Malappuram District, have

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 petitioners submits that no

orders have been passed on the statutory application so far.

3. Accordingly, there will be a direction to the 3 rd

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 of the same, the 2 nd respondent Revenue

Divisional Officer/authorised officer will consider Ext.P2 application WP(C) NO. 35623 OF 2024

2024:KER:80805 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

LU WP(C) NO. 35623 OF 2024

2024:KER:80805 APPENDIX OF WP(C) 35623/2024

PETITIONER EXHIBITS :

EXHIBIT-P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 30.10.2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT-P2 TRUE COPY OF THE APPLICATION DATED 07.12.2023 SUBMITTED BY THE PETITIONER

// True Copy // PA To Judge