Smitha. A vs The Revenue Divisional Officer
2024 Latest Caselaw 27485 Ker

Kerala High Court

Smitha. A vs The Revenue Divisional Officer on 11 September, 2024

                                                             2024:KER:69164

                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. 28083 OF 2024

PETITIONER:

          SMITHA. A,
          AGED 48 YEARS
          W/O DEVADASAN, KUNNAMKULANGARA HOUSE, PIRAYIRI P.O.,
          PALAKKAD DISTRICT, PIN - 678004

          BY ADVS.
          BINOY VASUDEVAN
          SREEJITH SREENATH
          RINCY KHADER
          K.V.RAJESWARI


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER, VIDYUT
          NAGAR,PARAKUNNAM, PALAKKAD, PIN - 678001

    2     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN,MUNDER,PALAKKAD DISTRICT, PIN - 678592

    3     THE VILLAGE OFFICER,
          MUNDUR-I VILLAGE, MUNDUR, PALAKKAD DISTRICT, PIN -
          678592


OTHER PRESENT:

          SMT.PREETHA K.K., SR.GP


     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. 28083 OF 2024              2




                                                             2024:KER:69164




                          MOHAMMED NIAS C. P. , J.
                  =====================
                      W. P. (C) No. 28083 of 2024
            =============================
              Dated this the 11th day of September, 2024


                              JUDGMENT

The petitioner, stated to be the absolute owner of the

properties having an extent of 12 Ares and 14 Sq.Km. of land

comprised in Survey Nos.617/12 and 629/12 of Mundur-I

Village Village, Palakkad District, has preferred Ext.P4

application 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.

3. Accordingly, there will be a direction to the

2nd respondent Agricultural Officer to give sufficient inputs

required under the Act and the Rules to the first respondent

2024:KER:69164

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 Ext.P4 application

within three 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 Pvv

2024:KER:69164

APPENDIX OF WP(C) 28083/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.831 OF 2024 OF S.R.O PALAKKAD DATED 22-04-2024

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 03-07-2024 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 18-06-2024

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER THROUGH ONLINE BEFORE THE OFFICE OF THE 1ST RESPONDENT DATED 05-07-