Kerala High Court
Shahul Hameed vs Revenue Divisional Officer on 15 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No. 36999 of 2025
2025:KER:77066
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 15TH DAY OF OCTOBER 2025 / 23RD ASWINA, 1947
WP(C) NO. 36999 OF 2025
PETITIONER(S):
SHAHUL HAMEED
AGED 49 YEARS, S/O. ZAIDU MUHAMMED, SAAJI MANZIL,
KONNANCHERI, VADAKKENCHERRY-I, ALATHUR, PALAKKAD
DISTRICT-, PIN - 678683
BY ADV SRI.V.S.ANU MON
RESPONDENT(S):
1 REVENUE DIVISIONAL OFFICER
PALAKKAD, PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD-,
PIN - 678001
2 DEPUTY COLLECTOR (LA)
ALATHUR TALUK, OFFICE OF THE DEPUTY COLLECTOR,
CIVIL STATION, PALAKKAD, PIN - 678001
3 TAHSILDAR
ALATHUR TALUK, TALUK OFFICE, ALATHUR, PALAKKAD
DISTRICT-, PIN - 678541
4 VILLAGE OFFICER
VADAKKENCHERRY-I VILLAGE, VADAKKENCHERRY,
PALAKKAD DISTRICT-, PIN - 678683
5 AGRICULTURAL OFFICER,
KRISHI BHAVAN, VADAKKENCHERRY,
PALAKKAD DISTRICT-, PIN - 678683
W.P.(C) No. 36999 of 2025
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6 THE DIRECTOR
KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
1ST FLOOR, VIKASBHAVAN, PMG, THIRUVANANTHAPURAM,
PIN - 695033
BY ADV.:
GP, SMT PREETHA K K
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No. 36999 of 2025
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No. 36999 of 2025
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Dated this the 15th day of October, 2025.
JUDGMENT
This writ petition is filed seeking the following
reliefs:
"I.Issue a writ of mandamus or any other appropriate writ,
order or direction, directing the 1st respondent RDO or the
officer authorised under Section 2(XVA) of 'The Kerala
Conservation of paddy land and wet land Act, 2008' to consider
Exhibit P-3 'Form 6' application filed by the petitioner within a
time frame fixed by this Hon'ble Court.
II.Issue a writ of mandamus or any other appropriate writ, order
or direction, directing the 4th respondent Village Officer to give
sufficient reports required under the Act and the Rules to the
1st respondent or the officer authorised under Section 2(XVA)
of the Act, without further delay.
III.Dispense with the filing of the translation of vernacular
documents produced along with this writ petition.
and
IV.Issue such other Writs, directions or orders as this Hon'ble
Court may think just and necessary in the interest of Justice."
[SIC]
2025:KER:77066
2. When this Writ petition came up for
consideration, the counsel for the petitioner submitted
that the petitioner will be satisfied, if a direction is issued
to the 2nd respondent to consider Ext.P3 Form - 6
application submitted by him under Section 27A r/w Rule
12(1) of the Kerala Conservation of Paddy Land and Wet
Land Act and Rules, 2008 (for short 'Act and Rules 2008'),
after getting report from the 4th respondent Village Officer,
within a time frame.
3. Heard the learned counsel for petitioner and the
learned Government Pleader.
4. After hearing both sides, I think, the prayer in
this Writ Petition can be allowed.
Therefore, this Writ Petition(C) is disposed of with the
following directions:
1. The 4th respondent Village Officer is directed
to submit necessary report to the 2nd
respondent / authorised officer, based on
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Ext.P3 Form - 6 application, as expeditiously
as possible, at any rate, within a period of one
month from the date of receipt of a certified
copy of this judgment.
2. Once such a report is received, the 2nd
respondent / authorised officer will consider
Ext.P3 Form - 6 application, (if it is in order
and it is pending as on today), and pass
appropriate orders in it, within a period of two
months from the date of receipt of the report
from the 4th respondent Village Officer.
3. The petitioner will produce a certified copy of
this judgment along with a copy of the Writ
Petition with exhibits before the 2nd and 4th
respondents for compliance. Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of judgment 15.10.2025
Judgment dictated 15.10.2025
Draft Judgment Placed 16.10.2025
Final Judgment Uploaded 17.10.2025
2025:KER:77066
APPENDIX OF WP(C) 36999/2025
PETITIONER EXHIBITS
Exhibit P-1 THE TRUE COPY OF THE TAX RECEIPT DATED
25.02.2025 ISSUED BY THE 4TH
RESPONDENT
Exhibit P-2 THE TRUE COPY OF THE ORDER DATED
01.08.2025 OF THE 2ND RESPONDENT
Exhibit P-3 THE TRUE COPY OF THE APPLICATION DATED
08.08.2025 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT,
RESPONDENTS EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
