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N.P. Saramma vs State Of Kerala
2025 Latest Caselaw 5794 Ker

Citation : 2025 Latest Caselaw 5794 Ker
Judgement Date : 20 August, 2025

Kerala High Court

N.P. Saramma vs State Of Kerala on 20 August, 2025

Author: C.S.Dias
Bench: C.S.Dias
                                                 2025:KER:62964

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR.JUSTICE C.S.DIAS

 WEDNESDAY, THE 20TH DAY OF AUGUST 2025 / 29TH SRAVANA, 1947

                    WP(C) NO. 15429 OF 2025

PETITIONER:

         N.P. SARAMMA,
         AGED 73 YEARS
         W/O K.K. MATHAYI, KODIMATTATHIL HOUSE,
         PUZHAKKALIDOM, VADAKKENCHERRY P O, PALAKKAD
         DISTRICT, PIN - 678683

         BY ADV SMT.V.P.REJITHA (PUZHAKKALIDOM)


RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY ITS SECRETARY,
         DEPARTMENT OF REVENUE,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE DISTRICT COLLECTOR, PALAKKAD DISTRICT,
         CIVIL STATION, PALAKKAD DISTRICT, PIN - 678001

    3    REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
         PALAKKAD,
         RDO OFFICE, VIDYUT NAGAR,
         PALAKKAD DISTRICT, PIN - 678001

    4    DEPUTY COLLECTOR FOR ALATHUR TALUK,
         OFFICE OF THE DEPUTY COLLECTOR,
         CIVIL STATION, PALAKKAD, PIN - 678001

    5    TAHSILDAR, ALATHUR TALUK,
         TALUK OFFICE, ALATHUR,
         PALAKKAD DISTRICT, PIN - 678541

    6    VILLAGE OFFICER, VADAKKENCHERRY I VILLAGE,
         VADAKKENCHERRY I VILLAGE OFFICE,
 WP(C) NO.15429    OF 2025      2

                                                      2025:KER:62964


         VADAKKENCHERRY, PALAKKAD DISTRICT, PIN - 678683

    7    AGRICULTURAL OFFICER, VADAKKENCHERRY,
         KRISHI BHAVAN, VADAKKENCHERRY,
         PALAKKAD DISTRICT, PIN - 678683

    8    THE DIRECTOR, KERALA STATE REMOTE SENSING AND
         ENVIRONMENT CENTRE,
         1ST FLOOR, VIKASBHAVAN,
         UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
         PMG, THIRUVANANTHAPURAM, PIN - 695033



OTHER PRESENT:

             SENIOR GOVERNEMNT PLEADER- SMT.PREETHA K.K.,
             STANDING COUNSEL- SRI.VISHNU S. CHEMPAZHANTHIYIL


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
20.08.2025,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.15429     OF 2025      3

                                                   2025:KER:62964


                             JUDGMENT

Dated this the 20th day of August, 2025

The petitioner is the owner in possession of

3.60 Ares of land comprised in Survey No. 227/55 in

Block No.44 in Vadakkanchery-I Village, Alathur 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.P4 application in

Form 5 under Rule 4(4d) of the Rules. However, by

Ext.P5 order, the authorised officer has summarily

rejected the application without either conducting a

personal inspection of the land or relying on satellite

2025:KER:62964

imagery, 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],

Sudheesh U v. The Revenue Divisional Officer,

2025:KER:62964

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.P5 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

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

finding whether the exclusion of the property would

2025:KER:62964

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.P5 order is quashed.

ii. The fourth respondent/authorised officer is

directed to reconsider Ext.P4 application in accordance

with law. The authorised officer shall either conduct a

personal inspection of the property or, alternatively, call

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

the Rules, at the cost of the petitioner.

2025:KER:62964

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/20.08.25

2025:KER:62964

APPENDIX OF WP(C) 15429/2025

PETITIONER EXHIBITS

EXHIBIT P-1 TRUE COPY OF THE TAX RECEIPT DATED 09.06.2022 ISSUED BY THE 6TH RESPONDENT EXHIBIT P-2 THE TRUE COPY OF THE THANDAPPER ACCOUNT DATED 29.01.2020 ISSUED BY THE 6TH RESPONDENT EXHIBIT P-3 THE TRUE COPY OF THE ORDER OF SUB COLLECTOR PALAKKAD, REF NO D.DIS M 2469/1995 DATED 04/06/1995, ALONG WITH ITS READABLE COPY EXHIBIT P-4 TRUE COPY OF THE APPLICATION DATED 16.03.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT EXHIBIT P-5 TRUE COPY OF THE ORDER DATED 31.07.2024 OF THE 4TH RESPONDENT

 
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