Ammini Wilson vs Revenue Divisional Officer
2024 Latest Caselaw 28355 Ker

Kerala High Court

Ammini Wilson vs Revenue Divisional Officer on 25 September, 2024

WP(C) NO. 29476 OF 2024

                                      1

                                                       2024:KER:71398
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          WP(C) NO. 29476 OF 2024

PETITIONER:

            AMMINI WILSON,
            AGED 64 YEARS
            W/O. WILSON, MANICHERIL HOUSE VADAYAMAPADY P. O.
            ERNAKULAM, PIN - 682308


            BY ADVS.
            K.J.MANU RAJ
            K.VINAYA


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            MINI CIVIL STATION, OFFICE OF THE MUVATTUPUZHA RDO,
            PATTIMATTOM - MUVATTUPUZHA ROAD,
            ERNAKULAM, PIN - 686673

    2       DEPUTY COLLECTOR (LR),
            COLLECTORATE , KAKKANAD,
            ERNAKULAM, PIN - 682030

    3       THE VILLAGE OFFICER,
            AIKKARANAD SOUTH VILLAGE,
            KUNNATHUNAD TALUK, ERNAKULAM, PIN - 682110

    4       AGRICULTURAL OFFICER,
            KRISHI BHAVAN POOTHRIKKA VADAYAMPADY,
            ERNAKULAM, PIN - 682308


            SMT.DEVI SHRI R., GP
     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29476 OF 2024

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                                                           2024:KER:71398


                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 29476 of 2024
                      =========================
              Dated this the 25th day of September, 2024


                               JUDGMENT

The petitioner, stated to be the owner of the property having an

extent of 6.80 Ares of land comprised in Survey No.18/13 situated in

Kunnathunadu Taluk, in Aikkaranadu South Village in Ernakulam District,

has preferred Ext.P1 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. Under such circumstances, there will be a direction to the 4 th

respondent Agricultural Officer to provide sufficient inputs required

under the Act and the Rules to the 1 st respondent Revenue Divisional

Officer or the officer authorised under Section 2(XVA) of the Act, within

one month from today. On receipt of the same, the 1 st respondent WP(C) NO. 29476 OF 2024

2024:KER:71398 Revenue Divisional Officer/authorised officer will consider Ext.P1

application 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

LU WP(C) NO. 29476 OF 2024

2024:KER:71398

APPENDIX OF WP(C) 29476/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 29.5.2023

EXHIBIT P2 A TRUE COPY OF THE RECEIPT NO.

KLO7O5O7O478O/2O23 DATED 31.5.2023 ISSUED BY THE LAND REVENUE DEPARTMENT

EXHIBIT P3 A TRUE COPY OF THE BASIC TAX RECEIPT NO.KLO7O5O7O3315/2O23 ISSUED BY THE LAND REVENUE DEPARTMENT DATED 2.5.2023

// True Copy // PA To Judge