ELAYADATH SUDHEESH BABU Vs. PRINCIPAL CHIEF FOREST

JUDGEMENT

(1.) Petitioners claim to be in possession of less than 2 Hectres of land situated in Survey No.1629 of Kanichar village in Kannur district. This land has been notified as an ecologically fragile land and the application filed by the petitioners for exemption is pending consideration before the first respondent.

(2.) Petitioners state that an application was made to the third respondent for issuing a possession certificate of the land for producing the same before the first respondent. However, according to them, the said application is not considered on account of the fact that the land is notified as ecologically fragile land. It is with this complaint, the writ petition is filed.

(3.) If as a matter of fact, the petitioner is in possession of the land, the fact that the notification has been issued, should not have been taken by the the third respondent in considering the application made by the petitioners for the issue of a possession certificate.