Citation : 2024 Latest Caselaw 28473 Ker
Judgement Date : 25 September, 2024
WP(C) NO. 29475 OF 2024
1
2024:KER:71403
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. 29475 OF 2024
PETITIONERS:
1 ELDHOSE K.P,
AGED 53 YEARS
S/O. PAULOSE, KARIKKUDY, THURUTHY P.O,
VENGOOR WEST, ERNAKULAM DISTRICT, PIN - 683545
2 MANJU PAUL,
AGED 46 YEARS
W/O. ELDHOSE K.P, KARIKKUDY, THURUTHY P.O,
VENGOOR WEST, ERNAKULAM DISTRICT, PIN - 683545
BY ADV BINIYAMIN K.S.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION ERNAKULAM,
KAKKANAD, ERNAKULAM DISTRICT, PIN - 682030
2 THE REVENUE DIVISIONAL OFFICER,
MUVATTUPUZHA REVENUE DIVISIONAL OFFICE, MINI CIVIL
STATION, MUDAVOOR P.O, MUVATTUPUZHA, ERNAKULAM
DISTRICT, PIN - 686669
3 THE DEPUTY COLLECTOR (LR),
COLLECTORATE, CIVIL STATION ERNAKULAM,
KAKKANAD,ERNAKULAM DISTRICT, PIN - 682030
4 THE THAHSILDAR,
KUNNATHUNADU TALUK OFFICE, POOPPANI ROAD,
KUNNATHUNANDU P.O,
ERNAKULAM DISTRICT, PIN - 683543
WP(C) NO. 29475 OF 2024
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2024:KER:71403
5 THE VILLAGE OFFICER,
VENGOOR WEST VILLAGE OFFICE, THURUTHY P.O, ERNAKULAM
DISTRICT, PIN - 683545
6 THE AGRICULTURAL OFFICER,
MUDAKKUZHA KRISHI BHAVAN, MUDAKKUZHA, THURUTHY P.O,
ERNAKULAM DISTRICT, PIN - 683545
OTHER PRESENT:
SMT.PREETHA K.K., SR.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. 29475 OF 2024
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2024:KER:71403
MOHAMMED NIAS C.P., J.
=========================
W.P(C) No. 29475 of 2024
=========================
Dated this the 25th day of September, 2024
JUDGMENT
The petitioners, stated to be the owners of the property having
an extent of 15.40 Ares of land comprised in Survey No.256/3 situated in
Kunnathunadu Taluk, in vengoor West 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 petitioners submit that no orders
have been passed on the statutory application so far.
3. Under such circumstances, there will be a direction to the 6 th
respondent Agricultural Officer to provide sufficient inputs required
under the Act and the Rules to the 2 nd 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 2 nd respondent
Revenue Divisional Officer/authorised officer will consider Ext.P3 WP(C) NO. 29475 OF 2024
2024:KER:71403 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. 29475 OF 2024
2024:KER:71403
APPENDIX OF WP(C) 29475/2024
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.
KL07052107802/2023 FOR THE PERIOD OF 2023- 2024 DATED 29.09.2023
EXHIBIT-P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE PUBLISHED DATA BANK OF MUDAKKUZHA GRAMA PANCHAYAT BEARING NO. A2-628/2012 DATED 16- 03-2012
EXHIBIT-P3 TRUE COPY OF THE FORM 5 APPLICATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT DATED 29.09.2023
EXHIBIT-P4 TRUE COPY OF THE KSREC REPORT BEARING NO. A-
172/2015/KSREC/004077/24 DATED 26-03-2024
EXHIBIT-P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE GOVERNMENT ORDER NUMBERED AS G.O(MS). NO.
140/2024/RD DATED 27/06/2024
// TRUE COPY // P A TO JUDGE
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