Kerala High Court
Rejo Reghukumar vs Revenue Divisional Officer on 11 September, 2024
WP(C) NO. 31676 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
WP(C) NO. 31676 OF 2024
PETITIONER:
REJO REGHUKUMAR,
AGED 40 YEARS
S/O. REGHUNATH, MANAKKATTU PUTHENVEEDU, PIRAVANTHOOR
(PO), KOLLAM DISTRICT REPRESENTED BY HIS FATHER AND
POWER OF ATTORNEY HOLDER P. REGHUNATHA PILLAI,
AGED 71 YEARS, S/O. PARAMESWARAN PILLAI, MANAKKATTU
PUTHENVEEDU, PIRAVANTHOOR (PO),
KOLLAM DISTRICT, PIN - 689696
BY ADVS.
K.SASIKUMAR
S.ARAVIND
P.S.RAGHUKUMAR
ANITHA CHANDRAN
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
PUNALUR, KOLLAM DISTRICT, PIN - 691305
2 LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY ITS CONVENER,
AGRICULTURAL OFFICER,
KRISHI BHAVAN,
PIRAVANTHOOR, PUNALUR,
KOLLAM DISTRICT, PIN - 689696
3 PIRAVANTHOOR GRAMA PANCHAYAT ,
REPRESENTED BY ITS SECRETARY
PIRAVANTHOOR PO, PUNALUR,
KOLLAM DISTRICT, PIN - 689696
WP(C) NO. 31676 OF 2024
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4 VILLAGE OFFICER,
PIRAVANTHOOR, PUNALUR,
KOLLAM DISTRICT, PIN - 689696
OTHER PRESENT:
SMT.AMMINIKUTTY K., SR.GP, SRI.MANOJ RAMASWAMY, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 31676 OF 2024
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MOHAMMED NIAS C.P., J
==========================
W.P(C) No. 31676 of 2024
==========================
Dated this the 11th day of September, 2024
JUDGMENT
The petitioner preferred Ext.P10 application under Form 5 of the
Kerala Conservation of Paddy Land and Wetland Act, 2008 (for short, 'the Act').
The petitioner also challenges Ext.P11 report of the LLMC. Final orders have
not been passed so far under Form 5 by the 1st respondent Revenue Divisional
Officer and therefore the challenge to Ext.P11 is premature as the 1st
respondent has to pass orders independently considering the inputs required
under the Act, the KSREC report and strictly in terms of the Act and Rules.
Without waiting for the final orders in Ext.P10 application under Form 5, the
challenge to the LLMC report is premature and the writ petition is accordingly,
dismissed without prejudice to the petitioner to challenge the order in the
Form 5 application, if required.
Subject to the above, the writ petition is dismissed.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
LU
WP(C) NO. 31676 OF 2024
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APPENDIX OF WP(C) 31676/2024
PETITIONER EXHIBITS :
EXHIBIT P1 A TRUE COPY OF THE POWER OF ATTORNEY DATED
08-10-2014 EXECUTED BY THE PETITIONER IN
FAVOUR HIS FATHER
EXHIBIT P2 A TRUE COPY OF THE SETTLEMENT DEED NO. 2205
DATED 23-11-2011 OF PATHANAPURAM SUB REGISTRY
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED 1-5-
2013 SUBMITTED BY THE PETITIONER BEFORE THE
PRINCIPAL AGRICULTURAL OFFICER
EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 23-5-2013
FORWARDED BY THE PRINCIPAL AGRICULTURAL
OFFICER, KOLLAM TO THE AGRICULTURAL OFFICER,
KRISHI BHAVAN PIRAVANTHOOR
EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 01-06-2018
FORWARDED BY THE 2ND RESPONDENT TO THE
PETITIONER
EXHIBIT P6 A TRUE COPY OF THE LETTER DATED 31-08-2018
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE DD DATED 30-07-2018
EXHIBIT P8 A TRUE COPY OF THE SKETCH DATED 25-08-2017
ISSUED BY THE VILLAGE OFFICER
EXHIBIT P9 A TRUE COPY OF THE REPORT DATED 23-01-2023
SUBMITTED BY THE KSREC RELATING TO THE
PETITIONER'S PROPERTY
EXHIBIT P10 A TRUE COPY OF THE APPLICATION DATED 03-02-
2024 IN FORM 5 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT
EXHIBIT P11 A TRUE COPY OF THE MINUTES DATED 09-07-2024
OF THE 2ND RESPONDENT RELATING TO THE
PETITIONER'S PROPERTY
WP(C) NO. 31676 OF 2024
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EXHIBIT P12 A READABLE COPY OF EXT. P11
EXHIBIT P13 A TRUE COPY OF THE CERTIFICATE DATED 02-04-
2017 ISSUED BY THE PIRAVANTHOOR GRAMA
PANCHAYAT MEMBER WARD IX
EXHIBIT P14 A TRUE COPY OF THE APPLICATION DATED 22-08-
2024 SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT
// True Copy // PA To Judge
