Biju C Vallavanadan vs Agricultural Officer
2026 Latest Caselaw 2817 Ker

Kerala High Court

Biju C Vallavanadan vs Agricultural Officer on 17 April, 2026

WP(C) NO. 15400 OF 2026


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                                                       2026:KER:33040

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     FRIDAY, THE 17TH DAY OF APRIL 2026 / 27TH CHAITHRA, 1948

                        WP(C) NO. 15400 OF 2026

PETITIONER/S:

          BIJU C VALLAVANADAN
          AGED 58 YEARS
          PLOT NO. 565, LIG, PANAMPILLY NAGAR, KOCHI,
          PIN - 682036


          BY ADV SMT.ANN OLIVIA VALLAVANADAN


RESPONDENT/S:

    1     AGRICULTURAL OFFICER
          KRISHIBHAVAN VARAPUZHA , VARAPUZHA VILLAGE,
          PIN - 683517

    2     VILLAGE OFFICER
          VARAPUZHA VILLAGE OFFICE, VARAPUZHA , ERNAKULAM,
          PIN - 683517

    3     REVENUE DIVISIONAL OFFICER
          R.D.O. OFFICE, FORT KOCHI, PIN - 682001

    4     TEHSILDAR
          PARAVUR TALUK OFFICE, NORTH PARAVUR, ERNAKULAM, KERALA,
          PIN - 683513



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.04.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15400 OF 2026


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                                                                2026:KER:33040

                      HARISANKAR V. MENON, J.
                     ..........................................
                      W.P.(C) No.15400 of 2026
                     .........................................

               Dated this the 17th day of April, 2026

                                JUDGMENT

Heard the learned counsel for the petitioner as well as

the learned Government Pleader for the respondents.

2. The petitioner submitted Ext.P2 application in Form 6

dated 25.03.2026, under Rule 12(1) of the Kerala Conservation

of Paddy Land and Wetland Rules, 2008, seeking change of

nature of the property, before the 3rd respondent. The petitioner

has approached this court, seeking expeditious disposal of

Ext.P2 application, filed before the 3rd respondent.

In view of the afore, this writ petition is disposed of,

directing the 3rd respondent to consider and pass orders on

Ext.P2 application, as expeditiously as possible, at any rate,

within a period of six months from the date of receipt of a copy

of this judgment.

Sd/-

HARISANKAR V. MENON JUDGE

ACS WP(C) NO. 15400 OF 2026

2026:KER:33040

APPENDIX OF WP(C) NO. 15400 OF 2026

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE TAX RECEIPT BEARING RECEIPT NO. KL07031201822/2026 DATED 24/03/2026 FOR THE PROPERTY IN SURVEY NO. 342/16-18 OF VARAPUZHA VILLAGE, PARAVOOR TALUK, ERNAKULAM DISTRICT Exhibit P2 A TRUE COPY OF THE FORM 6 FILED AS PER THE PROVISIONS OF KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES, 2008 BEARING APPLICATION NO. 1/2026/1428235 DATED 25/03/2026 Exhibit P3 A TRUE COPY OF THE ORDER GO (P) NO.4592/17/REVENUE DATED 31.10.2017 ISSUED BY THE REVENUE DEPARTMENT