Sinchu A.P vs The Revenue Divisional Officer ...
2024 Latest Caselaw 28465 Ker

Kerala High Court

Sinchu A.P vs The Revenue Divisional Officer ... on 25 September, 2024

                                                              2024:KER:71432
WP(C).NO.29258/2024

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                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. 29258 OF 2024

PETITIONER:

            SINCHU A.P, AGED 28 YEARS,
            W/O. DANNY DAVIS, ALUVAKKARAN HOUSE, VATTANATHARA P.O,
            THRISSUR, PIN - 680302.

            BY ADVS.M/S. BOBY THOMAS & WINSTON K.V



RESPONDENTS:

     1      THE REVENUE DIVISIONAL OFFICER THRISSUR,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER THRISSUR,
            THRISSUR DISTRICT, PIN - 680306

     2      THE VILLAGE OFFICER,
            MARATHAKKARA VILLAGE, MARATHAKKARA, THRISSUR, PIN -
            680306.

     3      THE AGRICULTURAL OFFICER FOR THE MARATHAKKARA VILLAGE
            PANCHAYAT, MARATHAKKARA, THRISSUR, PIN - 680306

     4      THE LOCAL LEVEL MONITORING COMMITTEE ,
            REPRESENTED BY ITS CONVENER, THE AGRICULTURAL OFFICER,
            MARATHAKKARA VILLAGE PANCHAYAT, MARATHAKKARA, THRISSUR,
            PIN - 680306.

            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:
                                                                2024:KER:71432
WP(C).NO.29258/2024

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                         MOHAMMED NIAS C. P. , J.
                   =====================================
                         W. P. (C) No. 29258 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 0.0100 hectares of land comprised in Re-Survey No. 30/56, Re-

survey Block No.72 of Thrissur Taluk, in Marathakkara Village in Thrissur

District, has preferred Ext.P2 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.

3. Accordingly, there will be a direction to the 2 nd respondent

Village Officer to give 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 three months from today. On

receipt of the same, the 1st respondent Revenue Divisional 2024:KER:71432

Officer/authorised officer will consider Ext.P2 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 MMG 2024:KER:71432

APPENDIX OF WP(C).NO.29258/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 05.07.2023 ISSUED BY THE SECOND RESPONDENT

EXHIBIT P2 A TRUE COPY OF THE APPLICATION (IN FORM NUMBER 6) DATED 02.08.2024 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT