Dr. Shuba Platt vs The Revenue Divisional Officer, ...
2025 Latest Caselaw 10161 Ker

Citation : 2025 Latest Caselaw 10161 Ker
Judgement Date : 27 October, 2025

Kerala High Court

Dr. Shuba Platt vs The Revenue Divisional Officer, ... on 27 October, 2025

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C) No.36016 of 2025
                                                                   2025:KER:80815




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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. 36016 OF 2025


PETITIONER(S):

              DR. SHUBA PLATT
              AGED 72 YEARS, D/O. W. C. SATHYENDRANATH GREENVIEW
              VILLA, HOUSING COLONY, KOTTULY P. O., KOZHIKODE,
              KERALA, PIN - 673016

              BY ADV SHRI.SREEKUMAR S

RESPONDENT(S):

      1       THE REVENUE DIVISIONAL OFFICER, KOZHIKODE
              OFFICE OF THE REVENUE DIVISIONAL OFFICER, CIVIL
              STATION, ERANHIPPALAM, KOZHIKODE, KERALA,
              PIN - 673020
      2       THE TAHSILDAR
              OFFICE OF THE TAHSILDAR, KOZHIKODE TALUK,
              ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673020
      3       THE VILLAGE OFFICER
              KOTTOOLI VILLAGE OFFICE, KUTHIRAVATTAM LINK ROAD,
              PUTHIYARA, KOZHIKODE, KERALA, PIN - 673016
      4       THE AGRICULTURAL FIELD OFFICER
              OFFICE OF THE AGRICULTURAL FIELD OFFICER, KRISHI
              BHAVAN KOZHIKODE, PUTHIYARA, KOZHIKODE, KERALA,
              PIN - 673004

BY ADV.:

              GP, ADV.JESSY.S.SALIM


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.10.2025,      THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.36016 of 2025
                                                              2025:KER:80815




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                        P.V.KUNHIKRISHNAN, J.
                 ---------------------------------------------
                      W.P.(C) No.36016 of 2025
             ------------------------------------------------------
              Dated this the 27th day of October, 2025


                                 JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) issue a writ of mandamus or other appropriate writ, order or direction, directing the 1st respondent to consider and pass orders on Exhibit P10 application.

ii) issue such other appropriate writ, order or direction which this Hon'ble Court may deem fit in the circumstances of the case;" [SIC]

2. The main prayer in this Writ Petition is to

consider Ext.P10 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.

2025:KER:80815

4. After hearing both sides, I think there can be a

direction to consider Ext.P10 within a time frame.

Therefore, this Writ Petition(C) is disposed of in the

following manner:

1. The 3rd respondent is directed to submit the

necessary report based on Ext. P10 Form 6

application to the 1st respondent / Authorised

Officer within a period of one month from the

date of receipt of a certified copy of this

judgment.

2. The 1st respondent / Authorised Officer is

directed to consider Ext.P10 Form 6

application (if it is pending and if it is in order)

based on the report received from the 3rd

respondent, as expeditiously as possible, at

any rate, within a period of two months from

the date of receipt of the report. I make it

clear that the 1st respondent is free to pass

appropriate orders in accordance with the law.

2025:KER:80815

3. The petitioner will produce a certified copy of

this judgment, along with a copy of this Writ

Petition with exhibits, before the 1st and 3rd

respondents for compliance.

Sd/-

                                            P.V.KUNHIKRISHNAN,
                                                   JUDGE
nvj

    Judgment reserved      NA
     Date of judgment      27.10.2025
    Judgment dictated      27.10.2025
  Draft Judgment Placed    28.10.2025

Final Judgment Uploaded 29.10.2025

2025:KER:80815

APPENDIX OF WP(C) 36016/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 19- 09-2024 Exhibit P2 TRUE COPY OF THE SALE DEED NO.

540/1990 OF SUB REGISTRY OFFICE, CHEVAYUR DATED 17-01-1990 Exhibit P3 TRUE COPY OF THE THANDAPPER ACCOUNT OR ROR CERTIFICATE ISSUED BY THE 3RD RESPONDENT DATED 09-03-2023 Exhibit P4 TRUE COPY OF THE SETTLEMENT REGISTER ISSUED BY THE 3RD RESPONDENT DATED 19- 09-2024 Exhibit P5 TRUE COPY OF THE THANDAPPER ACCOUNT OR ROR CERTIFICATE ISSUED BY THE 3RD RESPONDENT DATED 09-03-2023 Exhibit P6 TRUE COPY OF THE SETTLEMENT REGISTER ISSUED BY THE 3RD RESPONDENT DATED 19- 09-2024 Exhibit P7 TRUE COPY OF THE BUILDING TAX RECEIPT DATED 01-04-2024 Exhibit P8 TRUE COPY OF THE PHOTOGRAPH OF THE HOUSE Exhibit P9 TRUE COPY OF THE DATA BANK EXTRACT ISSUED BY THE 4TH RESPONDENT Exhibit P10 TRUE COPY OF THE FORM 6 APPLICATION DATED 15-11-2024 Exhibit P5 (a) TRUE COPY OF THE ROR CERTIFICATE NO 2023/109748/11 DATED 09-03-2023 ISSUED BY THE 3RD RESPONDENT Exhibit P9 (a) TRUE COPY OF THE DATA BANK EXTRACT ISSUED BY THE 4TH RESPONDENT.