Suprabha A.R vs The Revenue Divisional Officer
2026 Latest Caselaw 164 Ker

Kerala High Court

Suprabha A.R vs The Revenue Divisional Officer on 8 January, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C) No.374 of 2026
                                                                      2026:KER:1106




                                            1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     THURSDAY, THE 8TH DAY OF JANUARY 2026 / 18TH POUSHA, 1947

                               WP(C) NO. 374 OF 2026


PETITIONER(S):

              SUPRABHA A.R.
              AGED 63 YEARS, W/O LATE NALINAKSHAN P.P., SHIBU
              SADANAM, VELIYANADU P.O., VELIYANADU, ALAPPUZHA.,
              PIN - 689590

              BY ADVS.
              SRI.C.S.MANU
              SMT.DAINY DAVIS
              SHRI.MAHESH KUMAR K.


RESPONDENT(S):

      1       THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICER, OPPOSITE
              DISTRICT COURT COMPLEX, ALAPPUZHA., PIN - 688001

      2       THE AGRICULTURAL OFFICER
              OFFICE OF THE AGRICULTURAL OFFICER, PANCHAYAT OFFICE
              BUILDING, KIDANGARA, ALAPPUZHA, PIN - 689590

      3       THE VILLAGE OFFICER
              VILLAGE OFFICE, VELIYANADU, ALAPPUZHA, PIN - 689590

BY ADV.:

              GP, SMT DEEPA V


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   08.01.2026,         THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.374 of 2026
                                                                          2026:KER:1106




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                        P.V.KUNHIKRISHNAN, J.
                 ---------------------------------------------
                        W.P.(C) No.374 of 2026
             ------------------------------------------------------
              Dated this the 08th day of January, 2026.


                                  JUDGMENT

This writ petition is filed seeking the following

reliefs:

"(i) issue a writ of mandamus or other appropriate writ, order or direction commanding the 1st respondent to consider and pass appropriate orders on Exhibit-P4 application dated 29/08/2025 submitted in Form 5 of the Kerala Conservation of Paddy Land and Wetland Act, 2008, submitted by the petitioner seeking to remove the property from the Land Data Bank, within a time frame to be fixed by this Hon'ble Court after giving the petitioner an opportunity of being heard.

(ii) Issue such other writ, order or direction as this Hon'ble Court deems fit and proper in the circumstances of the case.

(iii) Petitioner undertakes that the English translation of the vernacular documents will be produced as and when directed by this Hon'ble Court;" [SIC]

2. When this Writ Petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the petitioner will be satisfied if

a direction is issued to consider Ext. P4 Form-5 application

2026:KER:1106

within a time frame.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

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

direction to consider Ext.P4 Form-5 application within a

time frame.

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

following manner:

1. The 2nd respondent is directed to submit the

necessary report based on Ext.P4 Form-5

application to the 1st 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 1st respondent / Authorised Officer is

directed to consider Ext.P4 Form-5 application

(if it is pending and if it is in order) based on

the report received from the 2nd respondent,

2026:KER:1106

as expeditiously as possible, at any rate,

within a period of three months from the date

of receipt of the report.

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 2nd

respondents for compliance.

Sd/-

                                             P.V.KUNHIKRISHNAN,
                                                   JUDGE
nvj

    Judgment reserved              NA
     Date of judgment          08.01.2026
    Judgment dictated          08.01.2026
  Draft Judgment Placed        08.01.2026
 Final Judgment Uploaded       09 .01.2026

                                                           2026:KER:1106

APPENDIX OF WP(C) NO. 374 OF 2026

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE SALE DEED NO.956/97 DATED 21.04.1997 OF S.R.O., PULIKUNNU, ALAPPUZHA DISTRICT.

Exhibit-P2                  TRUE COPY OF THE DEATH CERTIFICATE OF
                            SRI.NALINAKSHAN      DATED     17.06.2017
                            ISSUED     BY      THE      CHANGANASSERY
                            MUNICIPALITY.
Exhibit-P3                  TRUE COPY OF THE LAND TAX RECEIPT
                            DATED   27/05/2025    ISSUED   FROM   THE
                            VILLAGE OFFICE, VELIYANADU.
Exhibit-P4                  TRUE    COPY    OF     THE    APPLICATION
                            34/2025/407129      DATED      29/08/2025

SUBMITTED IN FORM 5 OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND ACT, 2008, BEFORE THE 1ST RESPONDENT BY THE PETITIONER.

Exhibit-P5 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 23.12.2025 ISSUED BY THE VELIYANAD VILLAGE OFFICE OF THE PETITIONER'S PROPERTY.

Exhibit-P6 PHOTOGRAPHS OF THE PROPERTY WHICH WILL PROVE THAT IT IS A DRYLAND FOR THE LAST 70 YEARS.

RESPONDENTS EXHIBITS              :          NIL


                         //TRUE COPY//       PA TO JUDGE