Kerala High Court
Aju Antony vs The State Of Kerala on 15 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No. 35158 of 2025
2025:KER:77040
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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. 35158 OF 2025
PETITIONER(S):
AJU ANTONY
AGED 59 YEARS, S/O ANTONY, RESIDING AT KOLANCHERY
HOUSE, MELUR P O, CHALAKUDY, THRISSUR DISTRICT,,
PIN - 680311
BY ADV SHRI.G.SREEKUMAR (CHELUR)
RESPONDENT(S):
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM P O, THIRUVANANTHAPURAM DISTRICT,
PINCODE - 695 001.
2 THE DISTRICT COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE,
AYYANTHOLE P O, THRISSUR DISTRICT,, PIN - 680003
3 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER, MINI CIVIL
STATION, PORATHASSERY P O, IRINJALAKUDA,
THRISSUR DISTRICT, PIN - 680125
4 THE AGRICULTURAL OFFICER,
MELUR AGRICULTURAL OFFICE, MELUR P O, THRISSUR
DISTRICT, PIN - 680311
5 THE VILLAGE OFFICER
MELUR VILLAGE OFFICE, THRISSUR DISTRICT,
PIN - 680311
BY ADV.:
GP, SMT JESSY S SALIM
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. 35158 of 2025
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P.V.KUNHIKRISHNAN, J.
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W.P.(C) No. 35158 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 commanding the 3rd respondent to
immediately take up Ext-P7 and to decide the same in
accordance to law, within the time specified by this
Hon'ble court, in the interest of justice.
ii)To exempt the petitioner from producing the translation
of documents which are in vernacular language.
AND
iii)To pass any such or further orders as the petitioner
may seek and this Hon'ble Court deem fit to grant." [SIC]
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 3rd respondent to consider Ext.P7 Form - 5
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application submitted by him as per the Kerala
Conservation of Paddy Land and Wet Land Rules, 2008
(for short 'Rules 2008'), after getting report from the 4th
respondent Agricultural 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 Agricultural Officer is
directed to submit necessary report to the
3rd respondent / authorised officer based
on Ext.P7 Form - 5 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.
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2. Once such a report is received, the 3rd
respondent / authorized officer will
consider Ext.P7 Form - 5 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 Agricultural Officer.
3. The petitioner will produce a certified copy
of this judgment along with a copy of the
Writ Petition with exhibits before the 3rd
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:77040
APPENDIX OF WP(C) 35158/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TAX PAID RECEIPT IN THE
NAME OF THE PETITIONER DATED 1.4.24 ISSUED
BY THE VILLAGE OFFICER, MELUR
Exhibit P2 RUE COPY OF THE PUBLISHED DATA BANK OF THE
MELUR GRAMA PANCHAYATH DATED 30.1.21
Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE
ISSUED TO THE PETITIONER DATED 7.6.24
Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED BY THE R D
O, IRINJALAKUDA DATED 16.5.19
Exhibit P5 RUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER DATED NIL
Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER IN FORM-4 DATED 12.1.16
Exhibit P7 TRUE COPY OF THE APPLICATION OF THE
PETITIONER IN FORM-5 DATED 24.6.24
Exhibit P8 TRUE COPY OF THE RECEIPT ISSUED BY THE MELUR
VILLAGE OFFICER, DATED 24.6.24
Exhibit P9 TRUE COPY OF THE REQUEST OF THE PETITIONER
TO THE R D O, IRINJALAKUDA DATED 16.10.20
Exhibit P10 TRUE COPY OF THE REPORT OF THE JUDGMENT OF
THIS HON'BLE COURT IN 2025 (4) KHC 281
SATHEESHSANKARANNAMBOOTHIRI (DR) VS STATE OF
KERALA PAGE 24 DATED 9.6.2025
RESPONDENTS EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
