Kerala High Court

Saheeda vs Revenue Divisional Officer Palakkad on 9 May, 2025

WP(C) NO. 17501 OF 2025

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                                                    2025:KER:33714
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

      FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                         WP(C) NO. 17501 OF 2025

PETITIONER/S:

             SAHEEDA
             AGED 63 YEARS
             W/O MUHAMMED IQBAL JASMINE MANZIL, PATTANI STREET
             NURANI, PALAKKAD, PIN - 678004


             BY ADV M.P.SUNITHA BEEGUM


RESPONDENT/S:

     1       REVENUE DIVISIONAL OFFICER PALAKKAD
             REVENUE DIVISIONAL OFFICE, CIVIL STATION PALAKKAD
             DISTRICT, PIN - 678001

     2       VILLAGE OFFICER
             PALAKKAD I VILLAGE, PALAKKAD DISTRICT, PIN - 678001

     3       AGRICULTURAL OFFICER
             KRISHIBHAVAN PALAKAKD, PALAKKAD, PIN - 678001
             SMT.SURYA BINOY, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.05.2025,   THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 17501 OF 2025

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                                                      2025:KER:33714
                 HARISANKAR V. MENON, J
        -------------------------------------------------------
                  WP(C) No. 17501 of 2025
       --------------------------------------------------------
          Dated this the 09th day of May 2025

                           JUDGMENT

The petitioner has filed the captioned writ petition

pointing out that the application - Ext.P4 in Form 6 under the

Kerala Conservation of Paddy Land and Wetland Act, 2008,

requires to be disposed of within a time frame.

Considering the averments in the writ petition and the

contentions raised, this writ petition would stand disposed of,

directing the 1st respondent to consider and pass orders on

Ext.P4 application filed as above, in accordance with law, within

a period of eight weeks from today.

SD/-

HARISANKAR V. MENON

rkc JUDGE WP(C) NO. 17501 OF 2025

2025:KER:33714 APPENDIX OF WP(C) 17501/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT NO. KL 09052203961/2025 DATED 02/04/2025 ACKNOWLEDGING THE PETITIONER ISSUED BY THE OFFICE OF THE 2ND RESPONDENT

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE SECOND RESPONDENT BEARING NO. 93282526 DATED 25/04/2025

Exhibit P3 A TRUE COPY OF THE THANDAPPER ACCOUNT REGISTER MAINTAINED BY THE OFFICE OF THE 2ND RESPONDENT DATED 24/04/2025

Exhibit P4 A TRUE COPY OF THE APPLICATION NO.

9/2025/1133919 IN FORM 6 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 30/04/2025