[Cites 0, Cited by 0]
Kerala High Court
Ajesh P.R vs State Of Kerala on 15 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.1531 of 2026
2026:KER:3501
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 15TH DAY OF JANUARY 2026 / 25TH POUSHA, 1947
WP(C) NO. 1531 OF 2026
PETITIONER(S):
AJESH P.R
AGED 42 YEARS, S/O. RAGHAVAN, RESIDING AT
PARAKKATTIL HOUSE, MUDAKKARAI, KURUPPAMPADY P.O,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683545
BY ADVS.
SHRI.P.V.BABY
SHRI.VINEETH P.BABY
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT
REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION, KAKKANAD, ERNAKULAM,
PIN - 682030
3 SUB COLLECTOR
(REVENUE DIVISIONAL OFFICER), OFFICE OF THE REVENUE
DIVISIONAL OFFICER MUVATTUPPUZHA, PIN - 686661
4 THE TAHSILDAR,
TALUK OFFICE, KUNNATHUNADU, PERUMBAVOOR, ERNAKULAM
DISTRICT, PIN - 683542
5 VILLAGE OFFICER
RAYAMANGALAM, PERUMBAVOOR, ERNAKULAM DISTRICT,
PIN - 683545
W.P.(C) No.1531 of 2026
2026:KER:3501
2
6 AGRICULTURAL OFFICER
KRISHI BHAVAN, RAYAMANGALAM KEEZHILLAM, ERNAKULAM
DISTRICT - (CONVENER LOCAL LEVEL MONITORING
COMMITTEE CONSTITUTED UNDER THE PROVISIONS OF THE
KERALA PADDY AND WET LAND ACT, 2008), PIN - 683541
7 THE KERALA STATE REMOTE SENSING AND ENVIRONMENT
CENTRE
VIKAS BHAVAN, THIRUVANANTHAPURAM- REPRESENTED BY ITS
DIRECTOR,, PIN - 695033
BY ADV.:
SR GP, SMT VIDYA KURIAKOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.1531 of 2026
2026:KER:3501
3
P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.1531 of 2026
------------------------------------------------------
Dated this the 15th 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 directing the respondents to allow Ext. P6 Form 5
application submitted by the petitioner as per Rule (4d) of the
Kerala conservation of Paddy and Wet land Ruled 2008 in
respect of 7.69 Ares of property comprised in Re. Sy. No. 67,
Sub Division No. 21/2 in Block No. 16 of Rayamangalam Village
in Kunnathunad Taluk and after physically verifying the
property and ground realities and to obtain reports from the
7th respondent and correct the entries in Ext. P4 data bank
within a stipulated period as directed by this Hon'ble Court in
the light of the various decisions rendered by this Hon'ble
Court; and
ii) To declare that the petitioner is entitled to get Ext. P6
application in Form 5 allow in the light of Exts. P1 to P5;and
iii) To dispense with the English translation of vernacular
documents, and
iv) Issue such other appropriate writ, order or direction which
may deem fit and appropriate in the facts and circumstances
of the case and allow the writ petition with cost." [SIC]
2026:KER:3501
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. P6 Form-5 application
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.P6 Form-5 application within a
time frame.
Therefore, this Writ Petition is disposed of in the
following manner:
1. The 6th respondent is directed to submit the
necessary report based on Ext.P6 Form-5
application to the 3rd 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.
2026:KER:3501
2. The 3rd respondent / Authorised Officer is
directed to consider Ext.P6 Form-5 application
(if it is pending and if it is in order) based on
the report received from the 6th respondent,
as expeditiously as possible, at any rate,
within a period of two 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 3rd and 6th
respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of judgment 15.01.2026
Judgment dictated 15.01.2026
Draft Judgment Placed 16.01.2026
Final Judgment Uploaded 17.01.2026
2026:KER:3501
APPENDIX OF WP(C) NO. 1531 OF 2026
PETITIONER EXHIBITS
Exhibit P1 A TRUE PHOTOCOPY OF THE SALE DEED NO.
607/2020 DATED 6/5/2020 OF THE SRO.
KURUPPAMPADY
Exhibit P2 A TRUE PHOTOCOPY OF THE BASIC TAX
RECEIPT NO. KL070515352785/2025 DATED
18/11/2025 ISSUED BY THE VILLAGE
OFFICE RAYAMANGALAM
Exhibit P3 A TRUE COPY OF A LOCATION SKETCH OF
THE PROPERTY ISSUED BY THE LICENSED
LAND SURVEYOR, RAYAMANGALAM VILLAGE
Exhibit P4 A TRUE PHOTOCOPY OF THE RELEVANT PAGE
OF THE DATA BANK ISSUED BY THE 6TH
RESPONDENT
Exhibit P5 THE PHOTOGRAPHS AND GROUND REALITIES
OF THE LAND OF THE PETITIONER
Exhibit P 6 TRUE PHOTOCOPY OF THE APPLICATION NO.
1/2024/2319194 DATED 31/12/2024
RESPONDENTS EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
