Kerala High Court
Tony Thomas,S/O. Thomas vs The District Collector on 25 July, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) NO. 4193 OF 2025 1 2025:KER:55226
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 4193 OF 2025
PETITIONER:
TONY THOMAS,S/O. THOMAS,
AGED 41 YEARS
PAROKKARAN HOUSE, VELLANGALLUR P.O, THRISSUR,
PIN - 680662
BY ADVS.
SMT.FARHANA K.H.
SHRI.MUHASIN K.M.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
PIN - 680003
2 THE REVENUE DIVISIONAL OFFICER,
THRISSUR REVENUE DIVISIONAL OFFICE, 1ST FLOOR, CIVIL
STATION, AYYANTHOLE, THRISSUR, PIN - 680003
3 THE DEPUTY COLLECTOR (R.R),
FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
PIN - 680003
4 THE TAHSILDAR,
THRISSUR TALUK OFFICE, TOWN HALL, W PALACE ROAD,
CHEMBUKKAVU, THRISSUR, PIN - 680020
5 THE VILLAGE OFFICER,
OORAKAM VILLAGE OFFICE, THRISSUR - IRINJALAKUDA ROAD,
CHERPU, THRISSUR, PIN - 680561
WP(C) NO. 4193 OF 2025 2 2025:KER:55226
6 THE AGRICULTURE OFFICER,
CHERPU KRISHI BHAVAN, MINI CIVIL STATION,ANTHIKAD,
CHERP, THRISSUR, PIN - 680561
7 THE DIRECTOR,
KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033
SR.GP.SMT.PREETHA K.K., SC- SRI.VISHNU S.
CHEMPAZHANTHIYIL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 4193 OF 2025 3 2025:KER:55226
C.S.DIAS, J.
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WP(C) No. 4193 OF 2025
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Dated this the 25th day of July, 2025
JUDGMENT
The petitioner is the owner in possession of 16.39
Ares of land comprised in Survey Nos.261/8-2 and 261/8-3
of Urakam Village, Thrissur Taluk, covered under Ext.P1
land tax receipt. The property is a converted land and is
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 calling for
WP(C) NO. 4193 OF 2025 4 2025:KER:55226
the satellite pictures as 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 unsustainable in law and liable to be
quashed.
2. I have heard the learned Counsel for the
petitioner and the learned Government Pleader.
3. The petitioner's principal contention is that
the applied property is not a cultivable paddy field but is a
converted plot. Nonetheless, the property has been
incorrectly included in the data bank. Despite filing the
Form 5 application, the authorised officer has rejected the
same without proper consideration or application of mind.
4. It is now well-settled by a catena of
judgments of this Court -- including the decisions in
Muraleedharan Nair R v. Revenue Divisional Officer
[2023 (4) KHC 524], Sudheesh U v. The Revenue
WP(C) NO. 4193 OF 2025 5 2025:KER:55226
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 authorised
officer 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 is to be excluded 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 personally 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, who in turn has relied on the
recommendation of the Local Level Monitoring Committee
(LLMC), 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
WP(C) NO. 4193 OF 2025 6 2025:KER:55226
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 circumstances mentioned above, I allow the writ
petition in the following manner:
(i) Ext.P3 order is quashed.
(ii) The 2nd respondent/authorised officer is directed
to reconsider the Form 5 application, in accordance
with the law, by either conducting a personal inspection
of the property or calling for the satellite pictures as
provided under Rule 4(4f) of the Rules, at the cost of the
petitioner.
WP(C) NO. 4193 OF 2025 7 2025:KER:55226
(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 inspect the property
personally, the application shall be 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
SCB.25.07.25.
WP(C) NO. 4193 OF 2025 8 2025:KER:55226
APPENDIX OF WP(C) 4193/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED
15.09.2023
Exhibit P2 TRUE COPY OF THE FORM 5 APPLICATION
SUBMITTED BY THE PETITIONER DATED
29.09.2023
Exhibit P3 TRUE COPY OF THE ORDER DATED 24.07.2024
ISSUED BY 3RD RESPONDENT
Exhibit P4 COPY OF THE PHOTOGRAPHS OF THE PROPERTY OF
THE PETITIONER
