G. Ramachandran Pillai vs The District Collector
2024 Latest Caselaw 27881 Ker

Kerala High Court

G. Ramachandran Pillai vs The District Collector on 13 September, 2024

                                                           2024:KER:70218

             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. 28259 OF 2024

PETITIONER:
          G. RAMACHANDRAN PILLAI,
          AGED 78 YEARS
          S/O. RAMAKRISHNAN PILLAI, VISHNAVAM, KURUVANKUZHY
          P.O, KOIPURAM, KURUVANKUZHY, PATHANAMTHITTA,
          PIN - 689548.


             BY ADVS.
             FARHANA K.H.
             MUHASIN K.M.


RESPONDENTS:

       1     THE DISTRICT COLLECTOR,
             1ST FLOOR, COLLECTORATE, ALAPPUZHA, PIN - 688001.

       2     THE SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER,
             CHENGANNUR REVENUE DIVISIONAL OFFICE,MAVELIKKARA
             KOZHENCHERY ROAD - SH 10, CHENGANNUR, ALAPPUZHA,
             PIN - 689121

       3     THE TAHSILDAR,
             CHENGANNUR TALUK OFFICE, ENGINEERING COLLEGE ROAD,
             NEAR MINI CIVIL STATION, CHENGANNUR, ALAPPUZHA,
             PIN - 689121.

       4     THE VILLAGE OFFICER,
             CHENGANNUR VILLAGE OFFICE, CHENGANNUR, ALAPPUZHA,
             PIN - 689121.

             SMT.PREETHA K.K., SR.PP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    13.09.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                        2024:KER:70218
WP(C) NO. 28259 OF 2024              2
                             JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 10.40 Ares of land comprised in Survey

No.175/10 of ChengannurTaluk, in Chengannur Village in Alapuzha

District, has preferred Ext.P3 application under Form-6 of the

Kerala Conservation of Paddy Land and Wetland Act and Rules,

2008, (for short, the Act and the Rules) seeking change of user of

the property in the data bank.

2. The learned counsel for the petitioner submits that no

orders have been passed on the statutory application so far.

Accordingly, there will be a direction to the 4th respondent

Village Officer to give sufficient inputs required under the Act and

the Rules to the 2nd 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 2nd respondent

Revenue Divisional Officer/authorised officer will 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 Sru 2024:KER:70218

APPENDIX OF WP(C) 28259/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 10.01.2022

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF PUBLISHED DATA BANK OF CHENGAMANNUR MUNICIPALITY DATED 08/01/2021

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 22.07.2024 ALONG WITH SURVEY SKETCH

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 22.04.2024