Joseph P.P vs The Village Officer
2024 Latest Caselaw 28477 Ker

Kerala High Court

Joseph P.P vs The Village Officer on 25 September, 2024

                                                              2024:KER:71437
WP(C).NO.29347/2024

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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. 29347 OF 2024

PETITIONER:
           JOSEPH P.P, AGED 64 YEARS,S/O.PAULO, POOVELY HOUSE,
           NAYATHODE P.O., ANGAMALY, PIN - 683572.

            BY ADV. SRI.P.M.ARUN DAS
RESPONDENTS:
     1     THE VILLAGE OFFICER,ANGAMALY VILLAGE OFFICE, ANGAMALY,
           ERNAKULAM DISTRICT, PIN - 683572.

     2      THE SECRETARY,ANGAMALY MUNCIPALITY OFFICE, ANGAMALY,
            ERNAKULAM DISTRICT, PIN - 683572.

     3      THE CONVENER /AGRICULTURAL OFFICER,
            LOCAL LEVEL MONITORING COMMITTEE OFFICE, ANGAMALY
            MUNCIPALITY OFFICE, ANGAMALY, ERNAKULAM DISTRICT, PIN -
            683572.

     4      THE AGRICULTURAL OFFICER,ANGAMALY KRISHIBHAVAN,
            ANGAMALY, ERNAKULAM DISTRICT, PIN - 683572.

     5      THE REVENUE DIVISIONAL OFFICER,REVENUE DIVISION OFFICE,
            FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001.

     6      THE DIRECTOR,KERALA STATE REMOTE SENSING & ENVIRONMENT
            CENTRE, C BLOCK, VIKAS BHAVAN, THIRUVANATHAPURAM, PIN -
            695033.

            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:
                                                                      2024:KER:71437
WP(C).NO.29347/2024

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                            MOHAMMED NIAS C. P. , J.
                      =====================================
                            W. P. (C) No. 29347 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

08.44 ares of land comprised in Survey Nos. 244/2-2 and 244/2-3, Block No. 12 of

Aluva Taluk, in Angamaly Village in Ernakulam District, has preferred Ext.P5

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

Agricultural Officer to give sufficient inputs required under the Act and the Rules

to the 5th 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 5th respondent Revenue Divisional Officer/authorised officer will consider 2024:KER:71437

Ext.P5 application within one month 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:71437

APPENDIX OF WP(C).NO.29347/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT FROM THE ANGAMALY, VILLAGE OFFICE DATED 20/05/2024

EXHIBIT P2 THE TRUE COPY OF THE SALE DEED HAVING NO.1991/1/2017 DATED 04/08/2017 OF ANGAMALY SUB REGISTER OFFICE

EXHIBIT P3 THE TRUE COPY OF THE SALE DEED HAVING NO.

2398/1/2017 DATED 10/10/2017 OF ANGAMALY SUB REGISTER OFFICE

EXHIBIT P4 THE COPY OF THE RELEVANT PAGES OF THE DATA BANK ISSUED FROM KRISHI BHAVAN, ANGAMALY DATED 09/05/2018

EXHIBIT P5 THE COPY OF THE FORM.5 APPLICATION HAVING NO.

14/2023/945727 DATED 23/05/2023 FOR THARAM MATTAL WET LAND