Varghese, S/O. Paulose vs The Revenue Divisional Officer
2024 Latest Caselaw 27860 Ker

Kerala High Court

Varghese, S/O. Paulose vs The Revenue Divisional Officer on 13 September, 2024

                                                             2024:KER:70279

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                        WP(C) NO. 28297 OF 2024

PETITIONER:

          VARGHESE, S/O. PAULOSE,
          AGED 65 YEARS
          PALATTY HOUSE, PUTHENVELIKKARA, PARAVUR, ERNAKULAM,
          PIN - 683594.


          BY ADV C.K.SHERIN


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, KB JACOB ROAD, FORT KOCHI,
          PIN - 682001

    2     DEPUTY COLLECTOR (DM),
          COLLECTORATE, CIVIL STATION, KAKKANAD, ERNAKULAM, PIN -
          682030

    3     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN, PUTHENVELIKKARA, PARAVUR, ERNAKULAM, PIN
          - 683594



OTHER PRESENT:

          SMT.PREETHA K.K., SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28297 OF 2024            2




                                                      2024:KER:70279




                          MOHAMMED NIAS C. P. , J.
                  =====================
                      W. P. (C) No. 28297 of 2024
            =============================
              Dated this the 13th day of September, 2024


                              JUDGMENT

The petitioner, stated to be the absolute owner of the

property having an extent of 7.49 Ares of land comprised in

Survey No.355/2A1-4 of Puthenvelikkara Village, Paravur

Taluk, Ernakulam 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

3rd respondent Agricultural Officer to give sufficient inputs

required under the Act and the Rules to the first respondent

2024:KER:70279

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:70279

APPENDIX OF WP(C) 28297/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NOS.49/1989 DATED 10.01.1989

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 09.05.2024 FOR THE PERIOD 2024-2025 ISSUED BY THE VILLAGE OFFICE;

PUTHENVELIKKARA

EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK ISSUED BY THE VILLAGE OFFICE, PUTHENVELIKKARA

EXHIBIT P4 A TRUE COPY OF THE APPLICATION IN FORM NO. 5 DATED 26.07.2024