SURESH P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in this writ petition(civil) are as follows;

(2.) It is in the light of these averments and contentions, the petitioner has filed the writ petition (civil) with the following prayers :

(3.) The case of the petitioner is that, he and the contesting respondent No. 6 owns paddy lands which form part of Enaadi Padashekaram and that the 6th respondent has unlawfully reclaimed and converted his paddy lands which will determinedly affects the paddy cultivation in the petitioners paddy land etc. and that the proceedings under Section 13 of the Kerala Conservation of Paddy Land and Wet Land Act, 2008, as initiated and finalized etc.