Abdul Salam Chokli, S/O.Hassan Chokli vs Revenue Divisional Officer, Kozhikode
2024 Latest Caselaw 27478 Ker

Kerala High Court

Abdul Salam Chokli, S/O.Hassan Chokli vs Revenue Divisional Officer, Kozhikode on 11 September, 2024

                                                          2024:KER:69557


              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.28068 OF 2024

PETITIONER :-

             ABDUL SALAM CHOKLI, AGED 64 YEARS
             S/O.HASSAN CHOKLI, KUNNUMPARAMBIL HOUSE,
             PERUVALLUR, PARAMBIL PEEDIKA.P.O.,
             MALAPPURAM DISTRICT, PIN - 676 317

             BY ADVS.
             U.K.DEVIDAS
             S.K.SREELAKSHMY


RESPONDENTS :-

    1        REVENUE DIVISIONAL OFFICER, KOZHIKODE,
             CIVIL STATION, MALAPARAMBA, KOZHIKODE DISTRICT,
             PIN - 673 009

    2        AGRICULTURE OFFICER,
             KRISHI BHAVAN, KOZHIKODE, PUTHIYARA.P.O.,
             KOZHIKODE DISTRICT, PIN - 673 004

    3        VILLAGE OFFICER,
             NELLIKODE VILLAGE, KOZHIKODE TALUK,
             KOZHIKODE DISTRICT, PIN - 673 016

             SMT.DEVI SHRI R., GP


     THIS    WRIT   PETITION   (CIVIL)    HAVING   COME   UP   FOR   FINAL
HEARING ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                             2024:KER:69557
WP(C) NO.28068 OF 2024

                                  -: 2 :-


                      MOHAMMED NIAS C.P., J.
                     -----------------------------------
                     W.P.(C) No.28068 of 2024
         -----------------------------------------------------------
         Dated this the 11th day of September, 2024

                              JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 7.9588 Ares of land comprised in Survey

Nos.11/10, 11/11 and 11/46 situated in Kozhikode Taluk, in

Nellikode Village in Kozhikode District, has preferred Exts.P2

and P2(a) applications under Form 5 of the Kerala Conservation

of Paddy Land and Wetland Act and Rules, 2008, (for short, the

Act and the Rules) seeking deletion of the property from the

databank.

2. The learned counsel for the petitioner submits

that no orders have been passed on the statutory application

so far.

Under such circumstances, there will be a direction to

the third respondent Village Officer to provide sufficient inputs

required under the Act and the Rules to the first respondent 2024:KER:69557 WP(C) NO.28068 OF 2024

Revenue Divisional Officer or the officer authorised under

Section 2(XVA) of the Act, within two months from today. On

receipt of the same, the first respondent Revenue Divisional

Officer/authorised officer will consider Exts.P2 and P2(a)

applications 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

Jvt/12.9.2024 2024:KER:69557 WP(C) NO.28068 OF 2024

APPENDIX OF WP(C) 28068/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 28.04.2024 ISSUED FROM THE VILLAGE OFFICE, NELLIKODE

Exhibit P2 TRUE COPY OF THE APPLICATION NO.30/2024/895528 DATED 08.06.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER

Exhibit P2(a) TRUE COPY OF THE APPLICATION NO.29/2024/895528 DATED 08.06.2024 IN FORM NO.5 UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008 SUBMITTED BY THE PETITIONER

Exhibit P3 TRUE COPY OF THE FEE RECEIPT NO.KL11013607045/2024 DATED 08.06.2024 ISSUED FROM THE NELLIKODE VILLAGE OFFICE

Exhibit P3 (a) TRUE COPY OF THE FEE RECEIPT NO.KL11013607016/2024 DATED 08.06.2024 ISSUED FROM THE NELLIKODE VILLAGE OFFICE