Thresiamma P.V vs The Revenue Divisional Officer
2024 Latest Caselaw 26398 Ker

Kerala High Court

Thresiamma P.V vs The Revenue Divisional Officer on 3 September, 2024

WP(C) NO. 26338 OF 2024

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                                                       2024:KER:66596
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                        WP(C) NO. 26338 OF 2024

PETITIONER:

          THRESIAMMA P.V,
          AGED 72 YEARS
          D/O. PUTHUSSERY VAREETH, RETIRED NURSE,
          KIDANGOOR P.O., KIDANGOOR, THURAVOOR VILLAGE,
          ALUVA TALUK, ERNAKULAM DISTRICT,
          REP BY HER POWER OF ATTORNEY HOLDER
          YACOB P.V., AGED 67 YEARS,
          S/O. PUTHUSSERY VAREETH,
          KIDANGOOR P.O., KIDANGOOR,
          THURAVOOR VILLAGE, ALUVA TALUK,
          ERNAKULAM DISTRICT, PIN - 683572


          BY ADVS.
          JOHNSON MANAYANI
          JEEVAN MATHEW MANAYANI



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, FORT KOCHI P.O,
          ERNAKULAM, PIN - 682002

    2     THE AGRICULTURAL OFFICER,
          OFFICE OF THE THURAVOOR PANCHAYATH,
          THURAVOOR P.O., ALUVA, PIN - 683572

    3     STATE OF KERALA,
          REP BY ITS CHIEF SECRETARY,
          SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
 WP(C) NO. 26338 OF 2024

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OTHER PRESENT:

            SMT.DEVI SHRI R., GP


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26338 OF 2024

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                         MOHAMMED NIAS C.P, J.
                      =============================
                        W.P.(C) No. 26338 of 2024
                     ==============================
                Dated this the 3rd day of September, 2024


                               JUDGMENT

The writ petition is filed seeking a direction to consider Ext.P4

application preferred under Form 5 of the Kerala Conservation of Paddy

Land and Wetland Act and Rules, 2008, (for short, the Act and the Rules).

Today when the matter came up for consideration, the learned

Government Pleader submits that orders have already been passed

rejecting the application on 25.07.2024. This is recorded. The writ petition is

closed without prejudice to the right of the petitioner to challenge the

same, in case the petitioner is aggrieved.

Sd/-

MOHAMMED NIAS C.P

JUDGE

LU WP(C) NO. 26338 OF 2024

2024:KER:66596

APPENDIX OF WP(C) 26338/2024

PETITIONER EXHIBITS :

EXHIBIT P1 THE TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY THE PETITIONER TO HER POWER OF ATTORNEY HOLDER DT 11.1.2023

EXHIBIT P2 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, THURAVOOR TO THE PETITIONER DT 29.5.2023

EXHIBIT P3 THE TRUE COPY OF THE GAZETTE PUBLICATION WITH REGARD TO THE PETITIONERS LAND AND OTHER PERSONS LAND IN THE DATA BANK DT 30.1.2021

EXHIBIT P4 THE TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER FOR CONVERSION OF WET LAND TO DRY LAND BEFORE THE 1ST RESPONDENT DT 15.5.2023

// True Copy // PA To Judge