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Kerala High Court
Shakira Mohammed Mansoor vs State Of Kerala on 15 December, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO.46805 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 46805 OF 2025
PETITIONER/S:
SHAKIRA MOHAMMED MANSOOR
AGED 28 YEARS
W/O MOHAMMED MANSOOR, 'MANGATT', PURAYAR KARA,
CHENGAMANADU VILLAGE, ALUVA TALUK, PIN - 683102
BY ADVS.
SRI.K.S.ARUNDAS
SMT.MANJUSHA.M.S.
SMT.AMBILY JOSHY
SMT.ANAMIKA
SMT.SALINI K.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETERIATE, THIRUVANANTHAPURAM, PIN -
695001
2 REVENUE DIVISIONAL OFFICER
OFFICE OF REVENUE DIVISIONAL OFFICER, KB JACOB
ROAD, FORT KOCHI, ERNAKULAM, PIN - 682001
3 AGRICULTURAL OFFICER
OFFICE OF THE AGRICULTURAL OFFICER, KRISHIBHAVAN,
KAKKANAD,288V+RMC, ECHAMUKU, KUNNUMPURAM,
PADAMUGHAL, KAKKANAD, KERALA, PIN - 682030
4 VILLAGE OFFICER
WP(C) NO.46805 OF 2025
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THRIKKAKARA NORTH VILLAGE, 28M7+R7F, KOONAMTHAI,
PADIVATTOM, ERNAKULAM, KERALA, PIN - 682024
BY ADV.
SR GP SMT VIDYA KURIAKOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.46805 OF 2025
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P.V.KUNHIKRISHNAN, J
--------------------------------
W.P(C) No. 46805 of 2025
-------------------------------
Dated this the 15th day of December, 2025
JUDGMENT
The above Writ Petition (C) is filed with the following prayers:
"i. Issue a writ of mandamus or any other
appropriate writ, order or direction commanding the
2nd Respondent to consider and pass orders on
Exhibit P3 application within a time frame as may
be fixed by this Hon'ble Court, after conducting due
site inspection and affording an opportunity of
hearing to the Petitioner.
ii. Declare that the property of the Petitioner,
having a property admeasuring 1.62 Ares comprised
in old survey number 742/1, 743/2 and Re- survey
number 425/8 - 4 of Chowwara Village, Aluva Taluk,
Ernakulam District, is not Nilam ( wetland) and is fit
for residential use.
iii. May be pleased to dispense with the
Translation of documents produced in vernacular
language.
iv. Grant such other and further reliefs as this
Hon'ble Court may deem fit and proper in the facts
and circumstances of the case, in the interests of
justice."
[SIC]
WP(C) NO.46805 OF 2025
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2. When this Writ Petition came up for consideration, the
learned counsel appearing for the petitioner submitted that the
petitioner will be satisfied if a direction is issued to consider Ext.
P3 Form - 5 application within a time frame.
3. Heard the learned counsel for the petitioner and the
learned Government Pleader.
4. After hearing both sides, I think there can be a direction
to consider Ext.P3 application within a time frame.
Therefore, this Writ Petition is disposed of in the following
manner:
1. The 3rd respondent is directed to submit the
necessary report based on the Ext. P3 application
to the 2nd respondent/Authorised Officer, as
expeditiously as possible, at any rate, within a
period of one month from the date of receipt of a
certified copy of this judgment.
2. The 2nd respondent/Authorised Officer is directed
to consider Ext. P3 application (if it is pending and
if it is in order) based on the report received from
the 3rd respondent, as expeditiously as possible,
at any rate, within a period of three months from
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the date of receipt of the report.
3. The petitioner will produce a certified copy of this
judgment, along with a copy of this Writ Petition
with exhibits, before the 2nd and 3rd respondents
for compliance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
Judgment reserved NA
Date of judgment 15.12.2025
Judgment dictated 15.12.2025
Draft Judgment Placed 15.12.2025
Final Judgment Uploaded 16.12.2025
WP(C) NO.46805 OF 2025
2025:KER:96352
APPENDIX OF WP(C) NO. 46805 OF 2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.255/2024
OF SREEMOOLANAGARAM SUB REGISTRAR OFFICE,
ALUVA DATED 14.02.2024, EXECUTED BY MISS
SIBY SEBASTIAN AND MISS RINCY JOSE IN
FAVOUR OF THE PETITIONER
EXHIBIT P2 A TRUE COPY OF THE LAND TAX RECEIPT NO:
KL07040304527/2025 DATED 28.07.2025 DULY
ISSUED BY THE VILLAGE OFFICER, CHOWWARA
EXHIBIT P3 A TRUE COPY OF THE STATUTORY APPLICATION
IN FORM NO. 5 BEFORE THE 2ND RESPONDENT
UNDER RULE 5(4) OF THE KERALA
CONSERVATION OF PADDY LAND AND WETLAND
ACT, 2008, ON 13.03.2025, SEEKING
CORRECTION OF THE DATA BANK AND REMOVAL
OF HIS PROPERTY
