Friday, 17, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kesavan P.K vs Revenue Divisional Officer
2025 Latest Caselaw 2197 Ker

Citation : 2025 Latest Caselaw 2197 Ker
Judgement Date : 4 August, 2025

Kerala High Court

Kesavan P.K vs Revenue Divisional Officer on 4 August, 2025

Author: C.S.Dias
Bench: C.S.Dias
                                                       2025:KER:57924
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
        MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
                       WP(C) NO. 43595 OF 2024

PETITIONER:

            KESAVAN P.K.,
            AGED 81 YEARS
            S/O KOCHUKUTTAN,PULLANIKKAL HOUSE,
            EAST FORT,KIZHAKKUMPATTUKARA,
            THRISSUR TALUK, THRISSUR DT., PIN - 680005

            BY ADVS.
            SRI.SHOBY K.FRANCIS
            SMT.AGI SHOBY
            SMT.TINU WILSON



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE RDO, AYYANTHOLE PO,
            COLLECTORATE, THRISSUR, PIN - 680003

    2       DEPUTY COLLECTOR (RR)/ AUTHORIZED OFFICER,
            OFFICE OF THE DEPUTY COLLECTOR, COLLECTORATE,
            CIVIL STATION, AYYANTHOLE PO,
            THRISSUR, PIN - 680003

    3       VILLAGE OFFICER,
            PERIGAVU VILLAGE, WOMENS CLUB ROAD,
            CHEMBUKAVU, THRISSUR CITY, PIN - 680020

    4       LOCAL LEVEL MONITORING COMMITTEE [LLMC]-
            (WITHIN THE LOCAL LIMITS OF THRISSUR CORPORATION),
            REPRESENTED BY ITS CONVENER,
            AGRICULTURAL OFFICER, KRISHI BHAVAN,
            NEAR VAYANASALA BUS STOP, CHERUR,
            VILVATTOM PO, THRISSUR DT, PIN - 680008

    5       AGRICULTURAL OFFICER,
            KRISHI BHAVAN, NEAR VAYANASALA BUS STOP,
            CHERUR, VILVATTOM PO,
            THRISSUR DT., PIN - 680008
 WP(C) NO.43595     OF 2024         2


                                                          2025:KER:57924


    6       KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
            REPRESENTED BY ITS DIRECTOR,
            'C' BLOCK, VIKAS BHAVAN,
            THIRUVANANTHAPURAM, PIN - 695033


OTHER PRESENT:

            SENIOR GOVERNMENT PLEADER- SMT.PREETHA K.K

     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
04.08.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.43595    OF 2024         3


                                                   2025:KER:57924

                            JUDGMENT

Dated this the 4th day of August, 2025

The petitioner is the owner in possession of

9.31 Ares of land comprised in Survey No.1235/29 of

Peringavu Village, Thrissur Taluk covered under Ext.

P1 land tax receipt. The property is a converted plot

and unsuitable for paddy cultivation. Nevertheless, the

respondents have erroneously classified the property

as 'paddy land' and included it in the data bank

maintained under the Kerala Conservation of Paddy

Land and Wetland Act, 2008 and the Rules framed

thereunder ('Act' and 'Rules", for brevity). To exclude

the property from the data bank, the petitioner had

submitted Ext.P2 application in Form 5 under Rule

4(4d) of the Rules. However, by Ext.P3 order, the

authorised officer has summarily rejected the

application without either conducting a personal

inspection of the land or relying on satellite imagery,

2025:KER:57924

as specifically mandated under Rule 4(4f) of the Rules.

Furthermore, the order is devoid of any independent

finding regarding the nature and character of the land

as it existed on 12.08.2008 -- the date the Act came

into force. The impugned order, therefore, is arbitrary

and legally unsustainable.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. The principal contention of the petitioner is that

the subject property is not a cultivable paddy field but a

converted plot. Nonetheless, the property has been

incorrectly included in the data bank. Despite filing an

application in Form 5 seeking its exclusion, the same has

been rejected without proper consideration or

application of mind.

4. It is now well-settled by a catena of judgments of

this Court -- including Muraleedharan Nair R v.

Revenue Divisional Officer [2023 (4) KHC 524],

2025:KER:57924

Sudheesh U v. The Revenue Divisional Officer,

Palakkad [2023 (2) KLT 386], and Joy K.K. v. The

Revenue Divisional Officer/Sub Collector,

Ernakulam [2021 (1) KLT 433] -- that the competent

authority is obliged to assess the nature, lie and

character of the land and its suitability for paddy

cultivation as on 12.08.2008, which are the decisive

criteria to determine whether the property merits

exclusion from the data bank.

5. A reading of Ext.P3 order reveals that the

authorised officer has failed to comply with the statutory

requirements. There is no indication in the order that the

authorised officer has directly inspected the property or

called for the satellite pictures as mandated under Rule

4(4f) of the Rules. It is solely based on the report of the

Agricultural Officer, that the impugned order has been

passed. The authorised officer has not rendered any

independent finding regarding the nature and character

2025:KER:57924

of the land as on the relevant date. There is also no

finding whether the exclusion of the property would

prejudicially affect the surrounding paddy fields. In light

of the above findings, I hold that the impugned order was

passed in contravention of the statutory mandate and the

law laid down by this Court. Thus, the impugned order is

vitiated due to errors of law and non-application of mind,

and is liable to be quashed. Consequently, the authorised

officer is to be directed to reconsider the Form 5

application as per the procedure prescribed under the

law.

In the aforesaid circumstances, I allow the writ

petition in the following manner:

i. Ext.P3 order is quashed.

ii. The second respondent/authorised officer is

directed to reconsider Ext.P2 application in accordance

with law. The authorised officer shall either conduct a

personal inspection of the property or, alternatively, call

2025:KER:57924

for the satellite pictures, in accordance with Rule 4(4f) of

the Rules, at the cost of the petitioner.

iii. If satellite pictures are called for, the application

shall be disposed of within three months from the date of

receipt of such pictures. On the other hand, if the

authorised officer opts to personally inspect the

property, the application shall be considered and

disposed of within two months from the date of

production of a copy of this judgment by the petitioner.

The writ petition is thus ordered accordingly.

Sd/-

C.S.DIAS, JUDGE mtk/04.08.25

2025:KER:57924

APPENDIX OF WP(C) 43595/2024

PETITIONER EXHIBITS

EXHIBIT P-1 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 10-6-2022 ISSUED BY 3RD RESPONDENT EXHIBIT P-2 A TRUE COPY OF THE FORM 5 APPLICATION DATED 15-10-2022 FOR THE EXCLUSION OF LAND COMPRISED IN SURVEY NO. 1235/29 OF PERINGAVU VILLAGE IN THRISSUR TALUK IN THRISSUR DISTRICT TO EXCLUDE AN EXTEND OF 9.31 ARES IE 23 CENTS OF LAND FROM THE FINALIZED DATA BANK EXHIBIT P-3 A TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT IN FILE NO. 455 /2024 DATED 19-9-2024 EXHIBIT P-4 A TRUE COPY OF THE REPORT OF THE 5TH RESPONDENT DATED 21-7-2023

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter