Kerala High Court
Rajeev. B. R vs The District Collector Kozhikode on 27 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 23509 OF 2025 1
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 27TH DAY OF OCTOBER 2025 / 5TH KARTHIKA, 1947
WP(C) NO. 23509 OF 2025
PETITIONER/S:
RAJEEV. B. R
AGED 49 YEARS
S/O BHASKARAN NAIR, ANANTHAPURI HOUSE, VELLUR
WEST. P. O., ATHOLI, KOYILANDY TALUK, KOZHIKODE
DISTRICT., PIN - 673315
BY ADVS.
SRI.M.PROMODH KUMAR
SMT.MAYA CHANDRAN
RESPONDENT/S:
1 THE DISTRICT COLLECTOR KOZHIKODE
CIVIL STATION, KOZHIKODE DISTRICT., PIN - 673020
2 THE REVENUE DIVISION OFFICER VATAKARA (SUB
COLLECTOR)
RDO OFFICE, MINI CIVIL STATION, VADAKARA. P.O.,
KOZHIKODE DISTRICT., PIN - 673101
3 THE TAHSILDAR KOYILANDY
TALUK OFFICE, KOYILANDY TALUK, KOZHIKODE
DISTRICT., PIN - 673305
4 THE TAHSILDAR (LAND RECORDS)KOYILANDY
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TALUK OFFICE, KOYILANDY TALUK, KOZHIKODE DISTRICT,
PIN - 673305
5 THE VILLAGE OFFICER
VILLAGE OFFICE, ATHOLI. P. O., KOZHIKODE
DISTRICT., PIN - 673315
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 23509 OF 2025 3
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P.V.KUNHIKRISHNAN, J
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WP (C) No. 23509 OF 2025
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Dated this the 27th day of October, 2025
JUDGMENT
The above writ petition is filed with following
prayers :
a) "Issue a writ of mandamus, or any other
appropriate writ, order or direction directing the
respondents 3, 4 and 5 to make necessary corrections in the
revenue records as directed in Ext.P3 order and issue tax
receipt to the Petitioner showing his land as converted as
purayidam.
b) Issue a writ of mandamus, or any other appropriate
writ, order or direction directing the 3rd Respondent to take
immediate action in Petitioner's Ext.P7 representation with
in a shortest time frame.
c) Issue such other appropriate writs, orders or
directions as this Hon'ble Court deems fit and proper in the
facts and circumstances of the case.
d) Dispense with filing of translation of vernacular
documents produced by the petitioner in the above case."
[sic]
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2. The petitioner is the owner of 16.70 ares of
land. The land was shown as nanja in the revenue records
and the petitioner submitted a Form-6 application in respect
of 5 ares of land is the submission. The 2nd respondent
issued Ext.P6 notice directing the petitioner to pay an
amount of Rs.1,50,000/- for conversion of the land. On
payment of the amount, on 06.11.2022, the 3 rd respondent
ordered conversion of the land and on 16.03.2023, the 4th
respondent issued Ext.P3 order directing the 5 th respondent
to make necessary corrections in the village records in
respect of petitioner's land is the submission. Later on, the
petitioner's application for conversion of the remaining
11.60 ares of land was also allowed and revenue records
pertaining to the said land were corrected as 'converted
purayidom'. However, in Ext.P6 tax receipt, the
classification of 5 ares of land involved in Exts.P1 to P3 are
still shown as nanja. In spite of several requests, the 5 th
respondent has not corrected the tax receipt. The petitioner
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submitted Ext.P7 representation before the 3 rd respondent
voicing his grievances, but the same is also not considered
is the grievance. Hence, this writ petition.
3. Heard the learned counsel for the petitioner
and the Government Pleader.
4. The counsel for the petitioner reiterated the
contentions raised in this writ petition. The Government
Pleader submitted that due to some technical problem in
ReLIS web portal, the correction was not carried out. Two
months time is necessary. If that is the case, the writ
petition itself can be disposed of directing the authorities to
make necessary correction within two months.
Therefore, this writ petition is allowed in the
following manner :
1) The competent authority among respondent
Nos.2 and 4 is directed to make necessary correction in the
revenue records as directed in Ext.P3 order and issue tax
receipt to the petitioner showing his land as 'converted
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purayidom' as expeditiously as possible, at any rate, within
two months from the date of receipt of a certified copy of
this judgment.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
Judgment reserved NA
Date of Judgment 27/10/25
Judgment dictated 27/10/25
Draft judgment placed 28/10/25
Final judgment uploaded 28/10/25
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APPENDIX OF WP(C) 23509/2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER DATED 13.09.2021.
Exhibit P2 THE TRUE COPY OF THE CHELAN RECEIPT FOR
PAYMENT OF EXT.P1 AMOUNT DATED 15-09-
2021.
Exhibit P3 THE TRUE COPY OF THE ORDER OF THE 4TH
RESPONDENT DATED 16-03-2023.
Exhibit P4 THE TRUE COPY OF THE ORDER OF THE 2ND
RESPONDENT DATED 24-12-2024.
Exhibit P5 THE TRUE COPY OF THE POSSESSION
CERTIFICATE ISSUED BY THE 4TH RESPONDENT
TO THE PETITIONER DATED 19-03-2025.
Exhibit P6 THE TRUE COPY OF THE LAND TAX RECEIPT
ISSUED BY THE 5TH RESPONDENT DATED
27.04.2025.
Exhibit P7 THE TRUE COPY OF THE PETITIONER'S
REPRESENTATION DATED 14-05-2025.
