NINESH Vs. DISTRICT LEVEL AUTHORISED COMMITTEE

JUDGEMENT

(1.) The case set up in this Writ Petition(Civil) is as follows;

(2.) Heard Sri. P.R. Venkatesh, learned counsel appearing for the petitioner and Sri. Saigi Jacob Palatty learned Senior Government Pleader appearing for the 1 st respondent. In the nature of the orders proposed to be passed in this writ petition, notice to the 2nd & 3rd respondents will stand dispensed with.

(3.) The matter in issue raised in this case is covered in favour of the petitioner as per the judgment in Subeesh Vs. Nadathara Grama Panchayat [2019 (4) KLT 782] copy of which has been appended as Ext. P5 herein, where it has been held that the competent authorities under the Kerala Conservation of Paddy Land and Wetland Act, 2008 has no jurisdictional competence to impose conditions prohibiting alienation of transfer of the converted land and any such restrain would be ultra vires, illegal and unenforceable.