Mohini vs The Revenue Divisional Officer
2024 Latest Caselaw 28466 Ker

Kerala High Court

Mohini vs The Revenue Divisional Officer on 25 September, 2024

WP(C) NO. 29416 OF 2024

                                      1

                                                       2024:KER:71396
                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. 29416 OF 2024

PETITIONER:

            MOHINI,
            AGED 64 YEARS
            W/O LATE KUNJANBAVA, KIZHIKKAD BHARATHRANI ROAD
            PANANGAD, ERNAKULAM, PIN - 682506

            BY ADV C.K.SHERIN
RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
            FORT COCHIN, PIN - 682001

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

    3       AGRICULTURAL OFFICER,
            KRISHI BHAVAN, KUMBALAM, PANANGAD,
            ERNAKULAM, PIN - 682506


OTHER PRESENT:

            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. 29416 OF 2024

                                    2

                                                           2024:KER:71396


                      MOHAMMED NIAS C.P., J.
                      =========================
                       W.P(C) No. 29416 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 0.65 Ares of land comprised in Survey No.8/14, 8/17-5 and 8/18

situated in Kanayannoor 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

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 3 rd

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

two months from today. On receipt of the same, the 1 st respondent WP(C) NO. 29416 OF 2024

2024:KER:71396 Revenue Divisional Officer/authorised officer will consider Ext.P3

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. 29416 OF 2024

2024:KER:71396

APPENDIX OF WP(C) 29416/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 29.06.2024 FOR THE PERIOD 2024-2025 ISSUED BY THE KUMBALAM VILLAGE OFFICER

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK PUBLISHED ON 23/02/2012

EXHIBIT P3 A TRUE COPY OF THE APPLICATION IN FORM NO. 5 DATED 27.07.2024

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 27.07.2024 SHOWING THE ACCEPTANCE OF EXT P3 THROUGH ONLINE

// True Copy // PA To Judge