Kerala High Court
Thajudeen K S vs The Deputy Collector (La) on 17 July, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) NO. 22271 OF 2025 1
2025:KER:52916
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947
WP(C) NO. 22271 OF 2025
PETITIONER:
THAJUDEEN K S
AGED 53 YEARS, S/O.SAIDU MEERAN RAVUTHAR,
KOTTEKKAATTIL, POTTIMADA, VANIYAMPARA,
PEECHI,VANIAMPARA,THRISSUR, KERALA, PIN - 680652
BY ADVS. SHRI.RISHI VINCENT
SHRI.M.I.INSAF MOOPPAN
SMT.AYSHA E.M.
SHRI.HASHIM K.M.
SHRI.ABUASIL A.K.
SMT.HANIYA NAFIZA V.S.
RESPONDENTS:
1 THE DEPUTY COLLECTOR (LA)
COLLECTORATE CIVIL STATION, PALAKKAD, PIN - 678001
2 THE TAHSILDAR
TALUK OFFICE, ALATHUR, PALAKKAD, PIN - 678541
3 THE VILLAGE OFFICER
MELARCODE VILLAGE, CHITTILAMCHERY-THRIPPALUR RD,
CHITTALANCHERI, PALAKKAD DISTRICT, PIN - 678597
4 REVENUE DIVISIONAL OFFICER
PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD,KERALA, PIN -
678001
*5 AGRICULTURAL OFFICER
KRISHI BHAVAN UNGINCHUVADU - MELARCODE RD, MELARCODE,
KERALA
[ADDITIONAL R5 IS IMPLEADED AS PER ORDER DATED
17.07.2025 IN I.A.NO.01/2025 IN WP(C) NO.22271/2025]
BY SMT.VIDYA KURIAKOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 22271 OF 2025 2
2025:KER:52916
JUDGMENT
Dated this the 17th day of July, 2025
The petitioner is the owner in possession of 80.94
Ares and 56.65 Ares of land comprised in Survey
Nos.219/10 and 219/9, respectively in Melarcode Village,
Alathur Taluk covered under Ext.P2 land tax receipt. The
respondents have erroneously classified the property as
paddy land and included in the data bank. The petitioner
desires to utilise the property for other purposes, other
than agricultural activities. To change the classification of
the property in the revenue records, the petitioner has
submitted Ext.P3 application before the 1st respondent on
15.03.2025 in Form 7 under Section 27A read with Rule
12(1) of the Kerala Conservation of Paddy Land and
Wetland Act and Rules, 2008 ('Act and Rules' in short). But,
the application has not been considered till date. Hence,
the writ petition.
2. Heard; the learned counsel for the petitioner and
the learned Senior Government Pleader.
2025:KER:52916
3. On a consideration of the facts and materials on
record, especially that Ext.P3 application is pending
consideration before 1st respondent since 15.03.2025, and
the same is statutory in nature, without expressing
anything on the merits of the application, I allow the writ
petition by ordering as follows:
(i) The respondents 3 and additional respondent 5
are directed to submit their reports as provided
under Rule 12(4) of the Rules, to the authorised
officer, within two months from the date of
production of a copy of this judgment.
(ii) On receipt of the above reports, the 1 st
respondent (authorised officer) shall consider
and dispose of Ext.P3 application, in accordance
with law, and as expeditiously as possible, at
any rate, within two months from the date of
receipt of the above reports.
The writ petition is ordered accordingly.
Sd/-
C.S.DIAS, JUDGE
NAB
2025:KER:52916
APPENDIX OF WP(C) 22271/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO. 587/2007
DATED 28/2/2007 BY WHICH THE PETITIONER
PURCHASED 80.94 ARES (200.03 CENTS) AND
56.65 ARES (140 CENTS) ARES OF LAND
SITUATED IN IN SURVEY NO.219/10, 219/9
RESPECTIVELY OF MELARCODE VILLAGE OF
ALATHUR TALUK
EXHIBIT P2 TRUE COPY OF THE BASIC TAX RECEIPT DATED
09/05/2025 ISSUED TO THE PETITIONER IN
RESPECT OF EXHIBIT P1 PROPERTY BY 2ND
RESPONDENT
EXHIBIT P3 THE TRUE COPY OF FORM 7 APPLICATION
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT NO.1 DATED 15/03/2025
