Aanees Mathew vs The District Collector
2024 Latest Caselaw 27126 Ker

Kerala High Court

Aanees Mathew vs The District Collector on 6 September, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                        RP NO. 863 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.15315 OF

                  2024 OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONER IN W.P.(C):

            AANEES MATHEW,
            AGED 75 YEARS
            W/O MATHEW, PAALATTY KOONATHAL VEETIL, THURAVOOR,
            ALUVA,ERNAKULAM, PIN - 683572


            BY ADVS.
            C.K.PAVITHRAN
            NEENU PAVITHRAN



RESPONDENTS/RESPONDENTS IN WP(C):

    1       THE DISTRICT COLLECTOR
            CIVIL STATION,KAKKANAD, ERNAKULAM-, PIN - 682030

    2       THE THAHSILDAR (LAND RECORDS)
            TALUK OFFICE, MINI CIVIL STATION, ALUVA-, PIN -
            683101

    3       THE VILLAGE OFFICER
            THURAVOOR VILLAGE, ALUVA, ERNAKULAM, PIN - 683572


OTHER PRESENT:
          SMT.PREETHA K.K., SR.GP
     THIS    REVIEW   PETITION     HAVING   BEEN    FINALLY   HEARD    ON
06.09.2024,    THE    COURT   ON   THE   SAME      DAY   DELIVERED    THE
FOLLOWING:
 R.P..No.863 of 2024
                            2




                                                        2024:KER:68908


                       MOHAMMED NIAS C.P.,J
                    ---------------------
                          R.P.No.863 of 2024
                ---------------------------
                Dated this the 6th day of September, 2024


                                ORDER

This review petition is filed stating that Ext.P7 appeal was

preferred against Ext.P6, which was the rejection of an application

preferred by the petitioner seeking correction of the revenue

records. The judgment under review wrongly mentioned that the

application was under the provisions of the Kerala Conservation of

Paddy Land and Wetland Act, 2008. The contention of the

petitioners appears to be correct.

Accordingly, the 1st sentence of the judgment will be replaced

by the first sentence in this order.

R.P.No.863/2024 is allowed as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE bng