Jinsina Anlas vs The Revenue Divisional Officer
2026 Latest Caselaw 646 Ker

Citation : 2026 Latest Caselaw 646 Ker
Judgement Date : 21 January, 2026

[Cites 0, Cited by 0]

Kerala High Court

Jinsina Anlas vs The Revenue Divisional Officer on 21 January, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C) No.45029 of 2025
                                                          2026:KER:5399




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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    WEDNESDAY, THE 21ST DAY OF JANUARY 2026 / 1ST MAGHA, 1947

                           WP(C) NO. 45029 OF 2025


PETITIONER(S):

             JINSINA ANLAS
             AGED 35 YEARS, W/O ANLAS ANWAR, RESIDING AT TIMBER
             HOUSE, NAVA JYOTHI NAGAR, OLAVAKODE, PALAKKAD,
             PIN - 678002

             BY ADVS.
             SRI.T.C.SURESH MENON
             SRI.B.DEEPAK
             SMT.ANNA ROSE

RESPONDENT(S):

      1      "THE REVENUE DIVISIONAL OFFICER
             OTTAPPALAM, OFFICE OF THE REVENUE DIVISIONAL
             OFFICER, COURT ROAD, OTTAPPALAM, PALAKKAD DISTRICT,
             PIN - 679101"

             THE 1ST RESPONDENT IS SUO MOTU SUBSTITUTED AS

             "THE REVENUE DIVISIONAL OFFICER,
             VIDYUT NAGAR,PALAKKAD-678001"

             AS PER ORDER DATED 21.01.2026
      2      THE TAHSILDAR
             LAND RECORDS, TALUK OFFICE, CIVIL STATION COMPLEX,
             PALAKKAD TALUK, PALAKKAD, PIN - 678001
      3      THE VILLAGE OFFICER
             PALAKKAD 1 VILLAGE OFFICE, PALAKKAD, PIN - 678001
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      4       THE PRINCIPAL AGRICULTURAL OFFICER
              PALAKKAD KRISHI BHAVAN, PALAKKAD - 678 001

              ( IS IMPLEADED AS PER ORDER DATED 05.12.2025 IN I.A.
              NO.1/2025 )

              BY ADV.
              SMT. VIDYA KURIAKOSE


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.01.2026,      THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.45029 of 2025
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                        P.V.KUNHIKRISHNAN, J.
                 ---------------------------------------------
                      W.P.(C) No.45029 of 2025
             ------------------------------------------------------
               Dated this the 21st day of January, 2026


                                  JUDGMENT

This writ petition is filed seeking the following

reliefs:

"(i) issue a writ in the nature of mandamus directing the 1st respondent to consider on merits Ext.P3 application submitted by the petitioner in Form No.5 of the Kerala Conservation of Paddy Land & Wetland Rules and pass appropriate orders on the same expeditiously after affording to her a reasonable opportunity of being heard;

(ii) issue a writ in the nature of mandamus directing the respondents to take expeditious steps to delete the petitioner's property from the data bank and carry out necessary corrections in the revenue records so as to enable her to utilize her property for construction purposes;

(iii) dispense with the filing of translation of vernacular documents;

and

(iv) issue such other writ, order or direction as this honorable court deems fit and proper in the circumstances of the case."

[SIC]

2. When this Writ Petition came up for

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consideration, the learned counsel appearing for the

petitioner submitted that the petitioner will be satisfied if

a direction is issued to consider Ext. P3 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.P3 application within a time

frame.

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

following manner:

1. The Addl. 4th respondent is directed to submit

the necessary report based on Ext.P3 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

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directed to consider Ext.P3 Form-5 application

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

the report received from the Addl. 4th

respondent, as expeditiously as possible, at

any rate, within a period of one month 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 Addl.

4th respondents for compliance.

sd/-

                                                   P.V.KUNHIKRISHNAN,
                                                           JUDGE
JV

    Judgment reserved      NA
     Date of judgment      21.01.2026
    Judgment dictated      21.01.2026
  Draft Judgment Placed    22.01.2026

Final Judgment Uploaded 23.01.2026

2026:KER:5399

APPENDIX OF WP(C) NO. 45029 OF 2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT VIDE NO. 78568699, DATED 13.06.2023 Exhibit P2 THE TRUE COPY OF ONE SUCH TAX RECEIPT ISSUED BY THE 3RD RESPONDENT VIDE NO. KL09052203541/2023, DATED 12.04.2023 Exhibit P3 A TRUE COPY OF THIS APPLICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT, DATED 24.06.2023

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE