Jameela vs The Revenue Divisional Officer
2024 Latest Caselaw 27871 Ker

Kerala High Court

Jameela vs The Revenue Divisional Officer on 13 September, 2024

                                                             2024:KER:70406

                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. 28513 OF 2024

PETITIONER:

            JAMEELA,
            AGED 55 YEARS
            W/O SHAHUL HAMEED,VATHAPILLY,
            PANANGAD,MADAVANA,ERNAKULAM DISTRICT, PIN - 682506

            BY ADVS.
            M.S.SHAMLA
            RISNI FARHATH


RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            FORT KOCHI,ERNAKULAM, PIN - 682001

    2       THE AGRICULTURAL OFFICER,
            KRISHIBHAVAN, KUMBALAM,ERNAKULAM, PIN - 682506

    3       THE VILLAGE OFFICER,
            KUMBALAM VILLAGE OFFICE,ERNAKULAM, PIN - 682506

            SMT.PREETHA K.K., SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28513 OF 2024

                                            2

                                                                                      2024:KER:70406
                           MOHAMMED NIAS C.P., J.
                      .....................................................
                           W.P(C) No. 28513 of 2024
                  .............................................................
                   Dated this the 13th day of September, 2024


                                  JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 4 Ares 86 Sq.Meters of land comprised

in Survey No.277/3-7 situated in Kanayannur Taluk, in

Kumbalam Village in Ernakulam District, has preferred

Ext.P3 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 data bank.

2. The learned counsel for the petitioner submits that no

orders have been passed on the statutory application so

far.

3. Under such circumstances, there will be a direction to

the 2nd respondent Agricultural Officer to provide sufficient

inputs required under the Act and the Rules to the 1st

respondent 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 1st

respondent Revenue Divisional Officer/authorised officer will WP(C) NO. 28513 OF 2024

2024:KER:70406 consider Ext.P3 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


   RPR/-
 WP(C) NO. 28513 OF 2024



                                                         2024:KER:70406
APPENDIX OF WP(C)NO.8513/2024

PETITIONER'S EXHIBITS

EXHIBIT P1              TRUE COPY OF THE TAX RECEIPT DATED 30.04.2024

EXHIBIT P2              TRUE COPY OF THE EXTRACT OF DATA BANK DATED
                        02.12.2019

EXHIBIT P3              TRUE COPY OF THE APPLICATION SUBMITTED UNDER

FORM 5 DATED 28.05.2024 SUBMITTED TO BEFORE THE 1ST RESPONDENT