Sudheer N.T vs The State Of Kerala
2026 Latest Caselaw 2580 Ker

Kerala High Court

Sudheer N.T vs The State Of Kerala on 6 April, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 9164 OF 2026               1

                                                      2026:KER:30147

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

      MONDAY, THE 6TH DAY OF APRIL 2026 / 16TH CHAITHRA, 1948

                          WP(C) NO. 9164 OF 2026

PETITIONER/S:
          SUDHEER N.T
          AGED 58 YEARS
          S/O. DIVAKARAN N.T., RESIDING AT EDAVALATH HOUSE,
          P.O. CHEVARAMBALAM, KOZHIKKODE DISTRICT, PIN -
          673017
          BY ADVS.
          SHRI.S.K.KRISHNAKUMAR
          SHRI.MANEKSHA D.
          SMT.V.M.MARY HARSHA
          SHRI.JERALD V.F.


RESPONDENT/S:
     1    THE STATE OF KERALA
          REPRESENTED THE SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

      2        THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, CIVIL STATION,
               KOZHIKKODE, PIN - 673020

      3        THE VILLAGE OFFICER
               NELLICODE VILLAGE OFFICE, P.O. NELLIKKODE, KOZHIKODE
               DISTRICT, PIN - 673004

      4        THE THAHSILDAR
               KOZHIKKODE TALUK, CIVIL STATION, KOZHIKKODE,, PIN -
 WP(C) NO. 9164 OF 2026                      2

                                                                   2026:KER:30147

               673020



OTHER PRESENT:

               SMT.DEEPA V,GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.04.2026,         THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 9164 OF 2026                    3

                                                                 2026:KER:30147




                       P.V.KUNHIKRISHNAN, J
                     --------------------------------------
                      W.P.(C) No. 9164 of 2026
                     --------------------------------------
                  Dated this the 6th day of April, 2026



                                  JUDGMENT

The above writ petition is filed with following prayers :

i) " issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondents to consider and dispose Ext. P5 within a time frame to be specified by this Hon'ble Court;

ii) dispense with the English translation of the documents in vernacular, produced along with this writ petition; and to

iii) grant such other relief this Hon'ble Court deems fit and proper in the peculiar facts and circumstances of the case, including the costs incurred by the petitioner in this proceedings. " [sic]

2. When this writ petition came up for

consideration, the learned counsel for the petitioner submitted

2026:KER:30147

that he will be satisfied if a direction is issued to consider

Ext.P5 application submitted in Form 6 under Kerala

Conservation of Paddy Land and Wetland Rules, 2008.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I think that prayer

can be allowed.

Therefore, this writ petition is disposed of with the

following directions:

1. The 3rd respondent is directed to submit the necessary report

based on the Ext.P5 application to the 2nd

respondent/Authorised Officer, 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. The 2nd respondent/Authorised Officer is directed to consider

Ext. P5 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 one

month from the date of receipt of the report.

2026:KER:30147

3. The petitioner will produce a certified copy of this judgment,

along with a copy of this Writ Petition with exhibits, before the

2nd and 3rd respondents for compliance.

sd/-

                                            P.V.KUNHIKRISHNAN
                                                   JUDGE
SKS


   Judgment reserved          NA
      Date of Judgment     06/04/2026
      Judgment dictated    06/04/2026
  Draft judgment placed    06/04/2026

Final judgment uploaded 06/04/2026

2026:KER:30147

APPENDIX OF WP(C) NO. 9164 OF 2026

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTERED CONVEYANCE DEED NO. 1983 OF 2014 DATED 09.05.2014 Exhibit P2 A TRUE COPY OF THE BASIC LAND TAX RECEIPT NO. KL11013604776/2025 DATED 23.04.2025 ISSUED BY THE VILLAGE OFFICER, NELLIKKODE, IN RESPECT OF THE PROPERTY COVERED BY EXT. P1 FOR THE YEAR 2025-2026 Exhibit P3 TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(a) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(b) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(c) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(d) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(e) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(f) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(g) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P3(h) TRUE COPY OF THE PHOTOGRAPH SHOWING THE PRESENT NATURE OF EXT. P1 PROPERTY Exhibit P4 A TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK SPECIFYING WETLANDS AND CULTIVABLE PADDY LANDS IN NELLIKKODE VILLAGE Exhibit P5 A TRUE COPY OF THE FORM-6 APPLICATION DATED 30.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT