Kerala High Court
G K Gopalakrishnan vs The District Collector on 4 November, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.40888 of 2025
2025:KER:83390
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 4TH DAY OF NOVEMBER 2025 / 13TH KARTHIKA, 1947
WP(C) NO. 40888 OF 2025
PETITIONER(S):
G K GOPALAKRISHNAN
AGED 75 YEARS, S/O. P K KUMARAN, PARAPARAMBIL,
ONACHAMMAVU P.O., MATHILAKAM, THRISSUR, PIN - 680685
BY ADVS.
SMT.FARHANA K.H.
SHRI.MUHASIN K.M.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
FIRST FLOOR, CIVIL STATION, AYYANTHOLE,
THRISSUR, PIN - 680003
2 THE REVENUE DIVISIONAL OFFICER
IRINJALAKUDA REVENUE DIVISIONAL OFFICE, MINI CIVIL
STATION, CHEMMANDA ROAD, IRINJALAKUDA, THRISSUR,
PIN - 680125
3 THE DEPUTY COLLECTOR (LA)
FIRST FLOOR, CIVIL STATION, AYYANTHOLE,
THRISSUR, PIN - 680003
4 THE TAHSILDAR
KODUNGALLUR TALUK OFFICE, MINI CIVIL STATION,
KODUNGALLUR, THRISSUR, PIN - 680664
5 THE VILLAGE OFFICER
PAPPINIVATTOM VILLAGE OFFICE, MATHILAKAM,
KODUNGALLUR, THRISSUR, PIN - 680685
BY ADV.:
SR GP, SMT VIDYA KURIAKOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.11.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.40888 of 2025
2025:KER:83390
2
P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.40888 of 2025
------------------------------------------------------
Dated this the 04th day of November, 2025
JUDGMENT
This writ petition is filed seeking the following
reliefs:
"i) Issue a writ of mandamus or any other writ, order or
direction to 2nd respondent or the officer authorized
under section 2(XVA) of the Act to consider and pass
orders on Ext.P3 application within a time frame fixed by
this Hon'ble Court.
ii) Issue a writ of mandamus or any other writ, order or
direction to the 2nd respondent or the officer authorized
under section 2(XVA) of the Act to call for report from the
5th respondent within a time frame fixed by this Hon'ble
Court.
iii) To dispense with the production of the translation of
vernacular documents.
iv) Issue such other writ, order or direction as this Hon'ble
Court may deem fit and proper in the circumstances of
the case" [SIC]
2. The main prayer in this Writ Petition is to
2025:KER:83390
consider Ext.P3 Form - 6 application filed by the petitioner
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).
3. Heard the learned counsel for the petitioner and
the learned Government Pleader.
4. The Government Pleader submitted that the
total extent of the property of the petitioner is 25.39 Ares.
The Form 6 application is filed for 20.23 Ares. The
Government Pleader submitted that, such an application
is filed to get an exemption from water conservancy
measures. I make it clear that if the petitioner want to
use the remaining portion, the water conservancy is to be
maintained, in accordance with law.
5. After hearing both sides, I think there can be a
direction to consider Ext.P3 within a time frame.
Therefore, this Writ Petition(C) is disposed of in the
following manner:
2025:KER:83390
1. The 5th respondent is directed to submit
the necessary report based on Ext. P3
Form 6 application to the 3rd respondent /
Authorised Officer within a period of one
month from the date of receipt of a
certified copy of this judgment.
2. The 3rd respondent / Authorised Officer is
directed to consider Ext.P3 Form 6
application (if it is pending and if it is in
order) based on the report received from
the 5th respondent, as expeditiously as
possible, at any rate, within a period of
three months from the date of receipt of
the report. I make it clear that the 3rd
respondent is free to pass appropriate
orders in accordance with the law.
3. The petitioner will produce a certified copy
of this judgment, along with a copy of this
2025:KER:83390
Writ Petition with exhibits, before the 3rd
and 5th respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of judgment 04.11.2025
Judgment dictated 04.11.2025
Draft Judgment Placed 04.11.2025
Final Judgment Uploaded 05.11.2025
2025:KER:83390
APPENDIX OF WP(C) 40888/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED
16.04.2025
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF
PUBLISHED DATA BANK OF MATHILAKAM
GRAMA PANCHAYATH DATED 13.08.2020
Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6
DATED 18.09.2025
Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING
THE PAYMENT OF STATUTORY FEE DATED
23.09.2025
